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Supreme Court - Daily Orders

M/S Madras Race Lub vs The Dy. Commissioner Of Income-Tax, ... on 3 November, 2014

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.27 + 54                          COURT NO.3                 SECTION IIIA

                                 S U P R E M E C O U R T O F     I N D I A
                                         RECORD OF PROCEEDINGS

     Item No.27 :

     Petition(s) for Special Leave to Appeal (C) No(s).27799/2014

     (Arising out of impugned final judgment and order dated 04/07/2014
     in WP No.3005/2013 passed by the High Court Of Madras)

     M/S MADRAS RACE LUB                                                 Petitioner(s)

                                                    VERSUS

     THE DY. COMMISSIONER OF INCOME-TAX, CHENNAI                         Respondent(s)
     (With interim relief and office report)

     Item No.54 :

     SLP(C)No.29002/2014
     WITH
     SLP(C)Nos.29005, 29160, 29177 and 28999 of 2014
     (With prayer for interim relief and office report)

     Date : 03/11/2014 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)               Dr.   Anitha Suman,Adv.
                                     Mr.   Pratap Venugopal,Adv.
                                     Ms.   Surekha Raman,Adv.
                                     Ms.   Supriya Jain,Adv.
                                     Mr.   Gaurav Nair,Adv.
                                     Ms.   Niharika,Adv.
                                     For   M/s. K. J. John & Co.,Advs.

     For Respondent(s)               Mr. Mukul Rohtagi,AG
                                     Mr. S.A. Haseeb,Adv.
                                     Mr. Rahul Kaushik,Adv.
                                     Mrs. Anil Katiyar,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R
Signature Not Verified

SLP(C)Nos.29002, 29005, 29160, 29177 and 28999 of Digitally signed by Sarita Purohit Date: 2014.11.05 17:35:54 IST 2014 (Item No.54) to be heard along with SLP(C)No.27799 Reason: of 2014 (Item No.27).

1

Issue notice.

Mr. Mukul Rohtagi, learned Attorney General, appearing on behalf of the respondent-Authority, waives notice.

Notice be issued to the other respondents. Dasti service, in addition, is permitted. List all the matters on 17th November, 2014. In the meantime, the reassessment order shall not be framed, if not framed so far.



(Sarita Purohit)                            (Renuka Sadana)
  Court Master                               Court Master




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