Supreme Court - Daily Orders
M/S Ffe Minerals India Private Limited vs The Joint Commissioner Of Income Tax ... on 8 March, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.10 + 11 COURT NO.12 SECTION XII
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). 2670/2019
(Arising out of impugned final judgment and order dated 13-08-2018
in TC No. 170/2004 passed by the High Court Of Judicature At
Madras)
M/S FFE MINERALS INDIA PRIVATE LIMITED Petitioner(s)
VERSUS
THE JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE VIRespondent(s)
WITH
SLP(C) No. 2983/2019 (XII)
SLP(C) NO. 2708/2019
SLP(C) No. 2673/2019
Date : 08-03-2019 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Surekha Raman, Adv.
Mr. Dileep P., Adv.
Mr. Akhil A. Roy, Adv.
Mr. Sahil Singh, Adv.
For M/S. K J John And Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matters after two weeks. (MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2019.03.08 COURT MASTER 16:57:29 IST Reason: