Supreme Court - Daily Orders
Commissioner Of Income Tax, ... vs M/S. G.R.T. Hotels And Resorts Pvt. Ltd. on 20 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.19 COURT NO.13 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) No. 31327/2015
(Arising out of impugned final judgment and order dated 22/07/2015
in TC No. 718/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, CIRCLE-III, CHENNAI Petitioner(s)
VERSUS
M/S. G.R.T. HOTELS AND RESORTS PVT. LTD. Respondent(s)
(With interim relief and office report)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Mukul Rohatgi, AG.
Ms. Sumita Hazarika, Adv.
Mrs. Anil Katiyar, Adv.
Ms. Diksha Rai, Adv.
Mr. Manish Pushkarna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The matter to be heard along with Civil Appeal No. 8907 of 2015.
(Nidhi Ahuja) (Rajinder Kaur) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.21 11:19:12 IST Reason: