Supreme Court - Daily Orders
Commissioner Of Income Tax - 4 Chennai vs M/S. Kcp Sugars And Industries ... on 29 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.55 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).
15440/2016
(Arising out of impugned final judgment and order dated 16/02/2016
in TCA No. 110/2016 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX - 4 CHENNAI Petitioner(s)
VERSUS
M/S. KCP SUGARS AND INDUSTRIES CORPORATION LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/08/2016 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) Mr. H.R. Rao, Adv.
Ms. Rachna Srivastava, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is stated that Mr. Maninder Singh, ASG, who has to argue the matter, is on his legs in other court.
List the matters on 05.09.2016.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.08.30
12:16:33 IST
Reason: