Supreme Court - Daily Orders
Vama Sundari Investments (Delhi) Pvt ... vs Asst Commissioner Of Income Tax Chennai ... on 31 October, 2014
Bench: Anil R. Dave, Kurian Joseph, R.K. Agrawal
ITEM NO.601 COURT NO.3 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). 28918/2014
(Arising out of impugned final judgment and order dated 04/07/2014
in WP No. 3413/2013 passed by the High Court Of Madras)
VAMA SUNDARI INVESTMENTS (DELHI) PVT LTD Petitioner(s)
VERSUS
ASST COMMISSIONER OF INCOME TAX CHENNAI AN DANR Respondent(s)
(with interim relief)
Date : 31/10/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Kavita Jha, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
Dasti, in addition, permitted. Tag with SLP (C) 19652 of 2014. In the meantime, the re-assessment order shall not be framed by the Assessing Officer, if not framed so far.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registar
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2014.11.03
15:12:35 IST
Reason: