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Principal Commissioner Of Income Tax 2 ... vs M/S Canara Bank Securities Ltd. on 14 October, 2019

Bench: Rohinton Fali Nariman, V. Ramasubramanian

     ITEM NO.25                              COURT NO.5                 SECTION IX

                                S U P R E M E C O U R T O F         I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No. 33963/2019

     (Arising out of impugned final judgment and order dated 11-02-2019
     in ITA No. 1761/2016 passed by the High Court of Judicature at
     Bombay)

     PRINCIPAL COMMISSIONER OF INCOME TAX 2 MUMBAI                       Petitioner(s)

                                                    VERSUS

     M/S CANARA BANK SECURITIES LTD.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.150893/2019-CONDONATION OF DELAY
     IN FILING and IA No.150896/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 14-10-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)
                                    Mr. K. M. Nataraj, ASG.
                                    Mr. Rupesh Kumar, Adv.
                                    Mr. Adit Khorana, Adv.
                                    Mr. Amit Verma, Adv.
                                    Mrs. Anil Katiyar, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

The special leave petition is dismissed. Pending application stands disposed of.

(NIDHI AHUJA) (NISHA TRIPATHI) Digitally signed by R COURT MASTER (SH) BRANCH OFFICER NATARAJAN Date: 2019.10.15 10:56:42 IST Reason: