Supreme Court - Daily Orders
T. Rangroopchand Chordia vs Commissioner Of Income Tax, Chennai on 26 September, 2016
Bench: R.K. Agrawal, L. Nageswara Rao
ITEM NO.30 COURT NO.13 SECTION III-A
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).
17847/2016
(Arising out of impugned final judgment and order dated 17/02/2016
in TCA No. 1189/2007 passed by the High Court Of Madras)
T. RANGROOPCHAND CHORDIA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. R.V. Easwar, Sr.Adv.
Mr. K.Parameshwar,Adv.
Mr. R. Siva Raman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
[SUKHBIR PAUL KAUR] [SNEH BALA MEHRA] A.R.-CUM-P.S. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2016.09.29 10:20:14 IST Reason: