Supreme Court - Daily Orders
R. Mallika vs Commissioner Of Income Tax, Chennai on 6 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.64 COURT NO.1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 11096/2014
(Arising out of impugned final judgment and order dated
17/06/2013 in TCA No. 20/2010 passed by the High Court Of
Madras)
R. MALLIKA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
Date :06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. K. Radhakkrishnan, Sr. Adv.
Mr. A. Radhakrishnan,Adv.
Mr. C.M. Jayakumar, Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G.
Ms. Niranjana Singh, Adv.
Ms. Movita, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List for hearing on a non-miscellaneous day.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.07.06 16:56:20 IST Reason: