Supreme Court - Daily Orders
The Commissioner Of Income Tax, Chennai vs M/S. Al Logistics P. Ltd. Thr. Its ... on 2 December, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.31 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
Petition(s) for Special Leave to Appeal (C)..........of 2016
(CC No.22292/2016)
(Arising out of impugned final judgment and order dated 21/06/2016
in TCA No. 405/2016 passed by the High Court of Madras)
THE COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
M/S AI LOGISTIC P LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 02/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.N.S. Nadkarni, A.S.G.
Mr. Ashok K. Srivastava, Adv.
Mr. R. K. Rathore, Adv.
Mr. Harris Beerain, 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. To be heard along with C.A.No.8900 of 2012.
(RASHMI DHYANI) (MALA KUMARI SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.12.03
12:33:57 IST
Reason: