Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax ... vs M/S.Goldmine Investments Chennai(Pan ... on 8 August, 2014
ø ITEM NO.35 COURT NO.4 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).
9124/2014
(Arising out of impugned final judgment and order dated 29/11/2013
in TCA No. 215/2008 passed by the High Court Of Madras)
DY.C.I.T. Petitioner(s)
VERSUS
M/S.GOLDMINE INVESTMENTS CHENNAI Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. Manish Pushkarna, 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, returnable on 19.09.2014.
Tag with SLP (C).....CC 8502 of 2014 (which is listed today as Item No. 33).
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.08.14 16:20:29 IST Reason: