Supreme Court - Daily Orders
Commissioner Of Income Tax, Central ... vs M/S. Rajarathinam Constructions Pvt. ... on 31 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.28 COURT NO.14 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).
15683/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in TC No. 32/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE-III CHENNAI Petitioner(s)
VERSUS
M/S. RAJARATHINAM CONSTRUCTIONS PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. S.A.Haseeb, Adv.
Mr. Abhinav Mukerji, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Similar matters have been disposed of vide order dated 15.05.2015 in Civil Appeal No. 4476 of 2015 etc. titled as Commissioner of Income Tax-19, Mumbai vs. M/s. Sarkar Builders etc. [2015(6)SCALE 463].
The Special Leave Petition is also disposed of in view Signature Not Verified of the above decision.
Digitally signed by ASHWANI KUMAR Date: 2015.09.02 18:38:26 IST Reason: (Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER