Supreme Court - Daily Orders
South India Corporation Ltd. vs The Commissioner Of Income Tax Cochin on 22 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.24 COURT NO.2 SECTION XI-A
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). 23670/2019
(Arising out of impugned final judgment and order dated
01-02-2019 in ITA No. 14/2009 passed by the High Court Of
Kerala At Ernakulam)
SOUTH INDIA CORPORATION LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX COCHIN Respondent(s)
(FOR ADMISSION and I.R. and IA No.103022/2019-CONDONATION OF
DELAY IN FILING and IA No.103023/2019-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT)
Date :22-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. K.Parameshwar, AOR
Mr. Sivaraman, Adv.
Mr. M.V. Mukunda, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.07.22 15:12:02 IST Reason: