Supreme Court - Daily Orders
Commissioner Of Income Tax Central Iv vs M/S. Sas Hotels And Enterprises Ltd. on 18 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.30 COURT NO.12 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(s) for Special Leave to Appeal (C).......... of 2016
(CC No.681/2016)
(Arising out of impugned final judgment and order dated 31/08/2015
in TCA No. 699/2015 passed by the High Court of Madras)
COMMISSIONER OF INCOME TAX CENTRAL IV Petitioner(s)
VERSUS
M/S. SAS HOTELS AND ENTERPRISES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 18/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Arijit Prasad, Adv.
Mr. Manish Pushkarna, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C)No. 33475 of 2012 @ CC No.1136 of 2011.
(Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.01.19 15:47:34 IST Reason: