Supreme Court - Daily Orders
. Tamil Nadu Industrial Development ... vs Commissioner Of Income Tax, Chennai on 9 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.18 COURT NO.2 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 2015
CC No(s). 2027/2015
(Arising out of impugned final judgment and order dated 27/08/2014
in TCA No. 1401/2007 passed by the High Court Of Madras)
TAMIL NADU INDUSTRIAL DEVELOPMENT
CORPORATION LTD., CHENNAI. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
(with appln. (s) for c/delay in filing slp)
WITH S.L.P.(C)…………………..of 2015 (CC No. 2031/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)…………………..of 2015 (CC No. 2041/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)…………………..of 2015 (CC No. 2050/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)…………………..of 2015 (CC No. 2051/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 09/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Subramoniam Prasad,Adv.
Ms. Radha Rangaswamy,Adv.
Mr. Rupendra Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Signature Not Verified Digitally signed by Mahabir SinghAt request, post on Friday, the 13th February, 2015.
Date: 2015.02.09 16:29:03 IST Reason:(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER