Supreme Court - Daily Orders
Director Of Income Tax Chennai vs M/S Working Women'S Forum on 30 July, 2015
Author: Madan B. Lokur
Bench: Madan B. Lokur
ITEM NO.40 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 for Special Leave to Appeal (C)................../2015
CC No. 14781/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in TC (Appeal) No. 101/2009 passed by the High Court of Madras)
COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
M/S WORKING WOMEN'S FORUM Respondent(s)
(Office report on default)
Date : 30/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
[IN CHAMBERS]
For Petitioner(s) Ms. Gunwant D., Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the matter may be listed since it is not necessary to file additional documents.
The Registry may process the matter further.
(SWETA DHYANI) (CHANDER BALA)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by Om Parkash
Sharma
Date: 2015.08.01 13:38:31 IST
Reason: Signed Card of Mr. Om
Parkash Sharma, Court Master is being used by Ms. Sweta Dhyani,Sr.P.A. for uploading the proceedings of Court No.9 dated 30- 07-2015.