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Commissioner Of Income Tax Chennai vs M/S Titan Industries Ltd. on 2 August, 2019

Bench: Uday Umesh Lalit, Vineet Saran

     ITEM NO.29                                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.25106/2019

     (Arising out of impugned final judgment and order dated 26-11-2018
     in TCA No.1102/2009 passed by the High Court Of Judicature At
     Madras)

     COMMISSIONER OF INCOME TAX, CHENNAI                                     Petitioner(s)

                                                      VERSUS

     M/s. TITAN INDUSTRIES LTD.                                              Respondent(s)

     (FOR ADMISSION and                    I.R.;   and,   IA   No.109461/2019-CONDONATION    OF
     DELAY IN FILING)

     Date : 02-08-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                    Mr. Dhruv Agarwal, Sr. Adv.
                                          Ms. Swarupama Chaturvedi, Adv.
                                          Mr. Vikas Bansal, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Considering the tax effect in the present matter, we see no reason to interfere in the matter. The special leave petition is, accordingly, dismissed, leaving all questions of law open.

Pending application(s), if any, shall stand disposed of.

Reason:                   (MUKESH NASA)                                   (SUMAN JAIN)
                          COURT MASTER                                   BRANCH OFFICER