Supreme Court - Daily Orders
Commissioner Of Income Tax V vs M/S. Rayala Corporation P. Ltd on 25 July, 2014
˜ ITEM NO.62 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). 7551/2014
(Arising out of impugned final judgment and order dated 18/06/2013
in TC No. 184/2010 passed by the High Court Of Madras)
CIT Petitioner(s)
VERSUS
ROYALA CORPORATION LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 25/07/2014 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) Mr. Arijit Prasad, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing special leave petition is condoned.
Leave granted.
Hearing expedited.
(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.07.26 12:05:40 IST Reason: