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The Commissioner Of Income Tax, Chennai vs M/S Farida Holdings Pvt. Ltd. Thr. ... on 26 August, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.34+54                            COURT NO.11                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. 15621/2016

     (Arising out of impugned final judgment and order dated 30/11/2015
     in TCA No. 887/2015 passed by the High Court of Madras)

     THE COMMISSIONER OF INCOME TAX, CHENNAI                             Petitioner(s)

                                                     VERSUS

     M/S FARIDA HOLDINGS PVT. LTD.                                       Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)

     WITH

     SLP (C)...CC No. 15801/2016
     (With appln. (s) for c/delay in filing SLP and office report)

     SLP (C)...CC No. 15808/2016
     (With appln. (s) for c/delay in filing SLP and office report)

     Date : 26/08/2016 These petitions were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr. Rupesh Kumar, Adv.
                                     Mr. Shri Dhar Pota Raju, Adv.
                                     Mr. V. V. V. M. Pattabhi Ram, Adv.
                                     Mrs. Anil Katiyar, Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

The matters be listed along with Civil Appeal No. 771 Signature Not Verified of 2014 and other connected maters.

(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master