Supreme Court - Daily Orders
Commissioner Of Income Tax, Coimbatore vs P.S. Velusamy on 19 September, 2016
Bench: A.K. Sikri, N.V. Ramana
REVISED
ITEM NO.27 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(s).
17126/2016
(Arising out of impugned final judgment and order dated 16/03/2016
in TCA No. 217/2016 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, COIMBATORE Petitioner(s)
VERSUS
P.S. VELUSAMY Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Pinky Anand, ASG
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
Mr. Arijit Prasad, Adv.
Ms. Snidha Mehra, Adv.
Mr. Shashank Dewan, Adv.
For Respondent(s) Mr. V. Balaji, Adv.
Mr. MSM. Asaithamni, Adv.
Mr. Atul Sharma, Adv.
Ms. Sripradha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Application(s) pending, if any, shall stand disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.10.06 16:57:25 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER ITEM NO.27 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(s). 17126/2016 (Arising out of impugned final judgment and order dated 16/03/2016
in TCA No. 217/2016 passed by the High Court Of Madras) COMMISSIONER OF INCOME TAX, COIMBATORE Petitioner(s) VERSUS P.S. VELUSAMY Respondent(s) (with appln. (s) for c/delay in filing SLP and office report) Date : 19/09/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Ms. Pinky Anand, ASG Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
Mr. Arijit Prasad, Adv.
Ms. Snidha Mehra, Adv.
Mr. Shashank Dewan, Adv.
For Respondent(s) Mr. B. Balaji, Adv.
Mr. MSM. Asaithamni, Adv.
Mr. Atul Sharma, Adv.
Ms. Sripradha, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The Special Leave Petition is dismissed. Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER