Supreme Court - Daily Orders
The Commissioner Of Income Tax Chennai vs M/S Tvs Shriram Growth Fund on 9 July, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.18 Court 5 (Video Conferencing) 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).7980/2021
(Arising out of impugned final judgment and order dated 28-09-2020
in TCA No. 473/2019 passed by the High Court of Judicature at
Madras)
THE COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S TVS SHRIRAM GROWTH FUND Respondent(s)
(FOR ADMISSION and I.R. and IA No.70272/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH SLP(C) No. 7799/2021 (XII)
(FOR ADMISSION and I.R.)
SLP(C) No. 7860/2021 (XII)
(FOR ADMISSION and I.R. and IA No.69759/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7844/2021 (XII)
(FOR ADMISSION and I.R. and IA No.69621/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-07-2021 These petitions were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Vikramjit Bannerjee, ASG
Ms. Vimla Sinha, Adv.
Ms. Niranjna Singh, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1
Digitally signed by
Tag with SLP (C) No 7505 of 2021. Sanjay Kumar Date: 2021.07.09 16:59:05 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER