Supreme Court - Daily Orders
The Commissioner Of Income Tax Chennai vs M/S India Cements Ltd. on 2 March, 2020
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.19 COURT NO.4 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). 5108/2020
(Arising out of impugned final judgment and order dated 05-08-2019
in TCA No. 117/2009 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S INDIA CEMENTS LTD. Respondent(s)
( IA No.34441/2020-CONDONATION OF DELAY IN FILING )
Date : 02-03-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Kamlendra Mishra, Adv.
Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, AOR
Mishka, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed on the ground of low tax effect.
(R. NATARAJAN) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.03.02 16:53:11 IST Reason: