Supreme Court - Daily Orders
Commissioner Of Income Tax, Coimbatore vs M/S. Rajaratna Mills Ltd. on 11 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.22 COURT NO.11 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)......CC No(s).
12195/2016
(Arising out of impugned final judgment and order dated 18/08/2015
in TC No. 1572/2005 passed by the High Court of Madras)
COMMISSIONER OF INCOME TAX, COIMBATORE Petitioner(s)
VERSUS
M/S. RAJARATNA MILLS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG.
Mr. Rupesh Kumar, Adv.
Mr. Manish Pushkarna, Adv.
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.14528/2015.
(Sweta Dhyani) (Renu Diwan) SR. P.A. COURT MASTER Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.07.13 17:37:43 IST Reason: