Supreme Court - Daily Orders
Commissioner Of Income Tax Chennai vs M/S Venkateswara Hospital Through ... on 14 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.16 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28379/2018
(Arising out of impugned final judgment and order dated 23-01-2018
in TC(A) No. 761/2017 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S VENKATESWARA HOSPITAL THROUGH CHAIRMAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.123316/2018-CONDONATION OF DELAY
IN FILING)
Date : 14-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Sarthak Raizada, Adv.
Mrs. Anil Katiyar, AOR
Mr. P.S. Sudheer, Adv.
Ms. Niranjana Singh, 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 applications, if any, shall stand disposed of. (MANAV SHARMA) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.09.17 BRANCH OFFICER 17:06:36 IST Reason: