Supreme Court - Daily Orders
Consolidated Construction Consortium ... vs Commission Of Income Tax, Chennai on 22 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.26 +55 COURT NO.1 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(s). 24854/2014
(Arising out of impugned final judgment and order dated 04/07/2014
in WP No. 19871/2012 passed by the High Court of Madras)
CONSOLIDATED CONSTRUCTION CONSORTIUM LTD REP. BY ITS MANAGING
DIRECTOR SIVARAMAKRISHNAN Petitioner(s)
VERSUS
COMMISSION OF INCOME TAX, CHENNAI AND ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C) No. 25121/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 25391/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 25470/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP (C) 26180 of 2014
[with interim relief and office report)
SLP (C) 26188 of 2014
[with interim relief and office report)
SLP (C) 26189 of 2014
[with appln. for exemption from filing C/C of the impugned judgment
and interim relief and office report)
Date : 22/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
SLP 24854 Mr. V. Ramasubramanian,Adv.
SLP 26121, 25391,
25470, 26189
Signature Not Verified
Mr. Ajay Vohra, Sr. Adv.
Digitally signed by
Pardeep Kumar
Date: 2014.09.22
Mr. Shriram, Adv.
18:23:38 SAST
Reason: Mr. Anil Kumar Gautam, Adv.
SLP 26180, 26188 Ms. Radha Rangaswamy, Adv.
For Respondent(s)
: 2 :
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in ten weeks. Dasti, in addition to the ordinary process, is permitted.
In the meanwhile, the reassessment order shall not be framed by the Assessing Officer, if not framed so far.
Connect with S.L.P. (C) No. 19652 of 2014.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER