Supreme Court - Daily Orders
C.I.T vs M/S Coromandel Industries P.Ltd. on 8 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.41 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(s) for Special Leave to Appeal (C) No(s). 31855/2012
(Arising out of impugned final judgment and order dated 29/02/2012 in
TC No. 12/2012 passed by the High Court Of Madras)
C.I.T Petitioner(s)
VERSUS
M/S COROMANDEL INDUSTRIES P.LTD. Respondent(s)
(With office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Purnima Bhat, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having regard to small tax effect, we are not inclined to go into the merits of the case.
Special leave petition is dismissed as such.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2014.09.10
14:31:43 IST
Reason: