Supreme Court - Daily Orders
Commissioner Of Income Tax, Coimbatore vs M/S. Velayuthaswamy Spinning Mills ... on 11 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.1 COURT NO.14 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. 13809/2015
(Arising out of impugned final judgment and order dated 12/01/2015
in TCA No. 700/2014 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, COIMBATORE Petitioner(s)
VERSUS
M/S. VELAYUTHASWAMY SPINNING MILLS PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 11/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Ranjit Kumar, SG.
Mr. B. Raghunath, Adv.
Ms. Movita, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The matter be listed along with Civil Appeal No. 5213 of 2015.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.11 18:30:24 IST Reason: