Supreme Court - Daily Orders
Commissioner Of Income Tax Chennai Iii vs M/S Shriram City Union Finance Co. Ltd. on 18 October, 2019
Bench: Deepak Gupta, Surya Kant
ITEM NO.4 COURT NO.14 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(s).20160/2019
(Arising out of impugned final judgment and order dated 19-11-2018
in TCA No.1094/2008 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX CHENNAI III Petitioner(s)
VERSUS
M/S SHRIRAM CITY UNION FINANCE CO. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.116531/2019-CONDONATION OF DELAY
IN FILING and IA No.116533/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.116532/2019-CONDONATION OF DELAY IN
REFILING)
Date : 18-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Mr. H.R. Rao, Adv.
Mr. Amit Verma, 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 SLP(C) No.17648/2019. (ARJUN BISHT) Signature Not Verified (RENU KAPOOR) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.10.18 BRANCH OFFICER 16:59:47 IST Reason: