Supreme Court - Daily Orders
Commissioner Of Income Tax Chennai Iii vs M/S Shriram Investments Ltd. on 22 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.31 COURT NO.12 SECTION XII
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). 15735/2019
(Arising out of impugned final judgment and order dated 19-11-2018
in TCA No. 1098/2008 passed by the High Court Of Judicature at
Madras)
COMMISSIONER OF INCOME TAX CHENNAI III Petitioner(s)
VERSUS
M/S SHRIRAM INVESTMENTS LTD. Respondent(s)
WITH
SLP(C) No. 25173/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
116533/2019
IA No. 116533/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 15736/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
90164/2019
IA No. 90164/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 17648/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
100923/2019
IA No. 100923/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 18907/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
108887/2019
IA No. 108887/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 15738/2019 (XII)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
93739/2019
IA No. 93739/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 22-08-2023 This petition was called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
Digitally signed by
Neetu Sachdeva
Date: 2023.08.23
HON'BLE MR. JUSTICE UJJAL BHUYAN
14:22:22 IST
Reason:
For Petitioner(s) Mr. Vikramjit Bannerjee, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Nalin Kohli, Adv.
Contd..
- 2 -
Mr. Rupesh Kumar, Adv.
Mr. Saransh Kumar, Adv.
Mr. Prashant Rawat, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Ravi Raghunath , AOR
UPON hearing the counsel the Court made the following
O R D E R
In terms of letter dated 21.08.2023 circulated by the learned counsel for the respondent(s) seeking adjournment, adjourned for one week.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)