Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax-3, ... vs M/S. Sri Velayudhaswamy Spinning Mills ... on 29 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.51 COURT NO.11 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)......CC No(s).
15549/2016
(Arising out of impugned final judgment and order dated 16/03/2016
in TCA No. 242/2016 passed by the High Court Of Madras)
PR. COMMISSIONER OF INCOME TAX-3, COIMBATORE Petitioner(s)
VERSUS
M/S. SRI VELAYUDHASWAMY SPINNING MILLS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 15678/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 29/08/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Deepak Prakash, Adv.
Mr. Zoheb Hussain, Adv.
Ms. Shruti Srivastava, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. S. Ganesh, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. C. Kannan, Adv.
Mr. Atul Sharma, Adv.
Ms. Sripradha Krishnan, Adv.
Mr. Rakesh K. Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated that Mr. Maninder Singh, ASG, who has to argue the matters, is on his legs in other court.
List the matters on 05.09.2016.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.30 12:16:32 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER