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The Commissioner Of Income Tax Chennai vs M/S A.L. Logistics Private Ltd. on 24 April, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.19+56                             COURT NO.9                 SECTION IIIA

                               S U P R E M E C O U R T O F         I N D I A
                                       RECORD OF PROCEEDINGS

     Item No.19:
     Petition(s) for Special Leave to Appeal (C)....../2017
                                            (CC No.8147/2017)

     (Arising out of impugned final judgment and order dated 09/11/2016
     in TCA No. 767/2016 passed by the High Court of Judicature at
     Madras)

     COMMISSIONER OF INCOME TAX, CHENNAI                               Petitioner(s)

                                                  VERSUS

     M/S A.L. LOGISTICS PVT LTD                         Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)

     With
     Item No.56:
     SLP(Civil)...CC No.8692/2017
     (With appln. for c/delay in filing SLP and office report)


     Date : 24/04/2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr.    Tushar Mehta,ASG
                                   Ms.    Purnima Bhat Kak,Adv.
                                   Mr.    Manish Pushkarna,Adv.
                                   For    Mrs. Anil Katiyar,Adv.

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Leave granted.

Tag with Civil Appeal No.4983 of 2015.

16:26:04 IST (Anita Malhotra) (Chander Bala) Reason: Court Master Court Master