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Saravana Stocks Investment Pvt Ltd vs Dy. Commissioner Of Income Tax on 14 November, 2014

Bench: Anil R. Dave, Kurian Joseph

  ITEM NO.33                                COURT NO.3                 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)                     No(s).   28491/2014

  (Arising out of impugned final judgment and order dated 04/07/2014
  in WP No. 30610/2012 passed by the High Court Of Madras)

  SARAVANA STOCKS INVESTMENT PVT LTD                                    Petitioner(s)

                                                   VERSUS

  DY. COMMISSIONER OF INCOME TAX                                        Respondent(s)

  (with interim relief and office report)

  Date : 14/11/2014 This petition was called on for hearing today.

  CORAM :                  HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

  For Petitioner(s)                   Mr.   M. S. Syali,   Sr. Adv.
                                      Mr.   Mayank Nagi,   Adv.
                                      Mr.   Tarun Singh,   Adv.
                                      Mr.   Shekhar Prit   Jha, Adv.

  For Respondent(s)                   Mr. P. S. Narsimha, ASG
                                      Mrs. Purnima Bhat Kak, Adv.
                                      Mrs. Gargi Khanna, Adv.
                                      Mrs. Anil Katiyar, Adv.

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

Issue notice.

Dasti, in addition, is permitted.

In the meantime, the reassessment order shall not be framed by the Assessing Officer, if not framed so far.

Tag with SLP (C) 23548 of 2014.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar