Supreme Court - Daily Orders
The Commissioner Of Income Tax-(Ltu) ... vs M/S Chennai Petroleum Corp. Ltd(Pan ... on 7 March, 2014
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ITEM NO.24 COURT NO.10 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 (Civil)....../2014
CC 3729/2014
(From the judgement and order dated 09/07/2013 in TC No.358/2010, of The
HIGH COURT OF MADRAS)
THE COMMISSIONER OF INCOME TAX-(LTU) Petitioner(s)
VERSUS
M/S CHENNAI PETROLEUM CORP. LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Mohan Parasaran, Solicitor General
Ms. M. Tatia, Adv.
Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |