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Commissionr Of Income Tax Chennai Iii vs M/S Shriram Transport Finance Co. Ltd. on 19 July, 2019

Bench: Chief Justice, Deepak Gupta, Aniruddha Bose

     ITEM NO.29                            COURT NO.1               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.21892/2019

     (Arising out of impugned final judgment and order dated 19-11-2018
     in TCA No. 1096/2008 passed by the High Court of Judicature at
     Madras)


     COMMISSIONER OF INCOME TAX, CHENNAI-III                            Petitioner(s)

                                                  VERSUS

     M/S SHRIRAM TRANSPORT FINANCE CO. LTD.                             Respondent(s)

     (With appln.(s) for c/delay in filing SLP, exemption from filing
     c/c of the impugned judgment and interim relief)


     Date : 19-07-2019 This petition was called on for hearing today.


     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE DEEPAK GUPTA
                               HON'BLE MR. JUSTICE ANIRUDDHA BOSE


     For Petitioner(s)             Mr. Nachiketa Joshi, Adv.
                                   Mr. Zoheb Hussain, Adv.
                                   Mr. O.P. Shukla, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.15735 of 2019.

(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master