Supreme Court - Daily Orders
M/S. Keyaram Hotels P. Ltd. vs The Deputy Commissioner Of Income Tax, ... on 28 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.40 COURT NO.13 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).
27327-27330/2015
(Arising out of impugned final judgment and order dated 11/11/2014
in TCA No. 815/2014 to TCA No. 818/2014 passed by the High Court Of
Madras)
M/S. KEYARAM HOTELS P. LTD. Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME TAX,
COMPANY CIRCLE II (4) CHENNAI-600034 Respondent(s)
(with office report)
Date : 28/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. V. Ramasubramanian,Adv.
Mr. A. Lakshminarayanan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.09.30
11:29:21 IST
Reason: