Supreme Court - Daily Orders
Commnr. Of Income Tax, ... vs M/S. Jain Housing & Construction Ltd. on 6 April, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.11 COURT NO.1 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 2015
CC No. 9701/2013
(Arising out of impugned final judgment and order dated
02/11/2012 in ITA No. 754/2010 passed by the High Court Of
Madras)
COMMNR. OF INCOME TAX, CENTRAL-I,CHENNAI Petitioner(s)
VERSUS
M/S. JAIN HOUSING & CONSTRUCTION LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Subas C Acharyaa, Adv.
Ms. Diksha Rai, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. T. Harish Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with SLP(C) No. 22450 of 2011.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.04.06 17:03:54 IST Reason: