Supreme Court - Daily Orders
Asst. Commissioner Of Income Tax vs M/S Tamil Nadu Warehousing Corp. on 4 August, 2014
Ä ITEM NO.26 COURT NO.1 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). 11584/2014
(Arising out of impugned final judgment and order dated 11/03/2014
in TC No. 2549/2006 passed by the High Court Of Madras)
ASST. COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S TAMIL NADU WAREHOUSING CORP. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 11858/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 04/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi, AG
Mr. Manish Pushkarna, Adv.
Ms. Shweta Garg, Adv. for
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Connect with C.A. No. 6652 of 2014.
Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.08.06(PARDEEP KUMAR) (RENU DIWAN) 10:19:09 IST Reason: AR-cum-PS COURT MASTER