Supreme Court - Daily Orders
The Principal Commissioner Of Income ... vs M/S Ram Krishnan Kulwant Rai Holdings ... on 19 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.9 Court 6 (Video Conferencing) 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). 13113/2020
(Arising out of impugned final judgment and order dated 16-07-2019
in TCA No. 391/2019 passed by the High Court Of Judicature At
Madras)
THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 2 Petitioner(s)
VERSUS
M/S RAM KRISHNAN KULWANT RAI HOLDINGS PVT. LTD. Respondent(s)
(FOR I.R. and IA No.81762/2020-CONDONATION OF DELAY IN FILING )
Date : 19-11-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Balbir Singh, ASG
Ms. Seema Bengani, Adv.
Mr. Jitin Singhal, Adv.
Ms. Shradha Deshmukh, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Mr. K. Parameshwar, AOR
Mr. M.V. Mukunda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel appearing for the caveat prays for and is allowed two weeks’ time to file counter affidavit.
List the matter after three weeks for final disposal. (MEENAKSHI KOHLI) Signature Not Verified (RENU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by MEENAKSHI KOHLI Date: 2020.11.19 COURT MASTER 17:03:35 IST Reason: