Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Sri Ranganathan Industries Pvt. ... on 29 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.27 COURT NO.12 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).
1388/2016
(Arising out of impugned final judgment and order dated 08/07/2015
in TCA No. 462/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. SRI RANGANATHAN INDUSTRIES PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Arijit Prasad, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No. 492 of 2016.
(Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.30 11:37:40 IST Reason: