Supreme Court - Daily Orders
Commissioner Of Income Tax (Central) 1 vs M/S Chettinad Logistics Pvt. Ltd. ... on 2 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.13 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15631/2018
(Arising out of impugned final judgment and order dated 13-03-2017
in TCA No. 24/2017 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX (CENTRAL) 1 Petitioner(s)
VERSUS
M/S CHETTINAD LOGISTICS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.70401/2018-CONDONATION OF DELAY
IN FILING and IA No.70404/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 02-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Tanisha Samanta, Adv.
Mr. Parthiv K. Goswami, Adv.
Ms. Saudamini Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.07.03 15:43:06 IST Reason: