Supreme Court - Daily Orders
Commissioner Of Income Tax, Coimbatore vs M/S Vmd Mills Pvt Ltd on 25 November, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.45 COURT NO.9 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.........../2016
(CC No(s).22065/2016)
(Arising out of impugned final judgment and order dated 23/03/2016
in ITA No.150/2016 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, COIMBATORE Petitioner(s)
VERSUS
M/S VMD MILLS PVT LTD Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Manish Pushkarna,Adv.
Ms. Rachna Srivastava,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Mala Kumari Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2016.11.25
16:53:35 IST
Reason: