Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Vtm Ltd. on 13 May, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.37 COURT NO.12 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).
9061/2016
(Arising out of impugned final judgment and order dated 21/09/2015
in TCA No. 807/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S VTM LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ranjit Kumar, SG
Mrs. Anil Katiyar,Adv.
Mr. Manish Pushkarna, Adv.
Mr. B.K. Satija, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag along with Civil Appeal arising out of SLP(C) No. 33475 of 2012 and other connected matters.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.05.14 12:45:27 IST Reason: