Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax I vs Bny Mellon International Operations ... on 11 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.14 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(s). 1585/2019
(Arising out of impugned final judgment and order dated 23-04-2018
in ITA No. 1226/2015 passed by the High Court of Judicature at
Bombay)
PR. COMMISSIONER OF INCOME TAX I Petitioner(s)
VERSUS
BNY MELLON INTERNATIONAL
OPERATIONS (INDIA) PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23197/2019-CONDONATION OF DELAY
IN FILING)
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Tushar Mehta, SG.
Mr. Zoheb Hossain, Adv.
Ms. Binu Tamta, Adv.
Mr. T. M. Singh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No. 11341 of 2016.
(NIDHI AHUJA) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by ASSISTANT REGISTRAR NIDHI AHUJA Date: 2019.02.14 18:06:50 IST Reason: