Supreme Court - Daily Orders
Ald Automotive Pvt Ltd vs The Commercial Tax Officer And Ors Now ... on 31 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.17 COURT NO.5 SECTION XII
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) No(s). 36112-
36113/2013
(Arising out of impugned final judgment and order dated 17-07-2013
in WP No. 5385/2010 17-07-2013 in WP No. 5386/2010 passed by the
High Court Of Judicature At Madras)
ALD AUTOMOTIVE PVT LTD & ANR. Petitioner(s)
VERSUS
THE COMMERCIAL TAX OFFICER AND ORS
NOW UPGRADED AS THE ASSISTANT
COMMISSIONER (CT) & ORS. Respondent(s)
(FOR PERMISSION TO FILE ANNEXURES ON IA 1/2013)
WITH
SLP(C) No. 36590-36626/2013 (XII)
SLP(C) No. 2474-2478/2014 (XII)(IA No.11/2016-PERMISSION TO FILE VOL. III)
SLP(C) No. 10060-10061/2014 (XII)
SLP(C) No. 3675-3700/2014 (XII)
SLP(C) No. 3702-3717/2014 (XII)
SLP(C) No. 11313-11317/2014 (XII)
SLP(C) No. 11319-11323/2014 (XII)(FOR ON IA 11/2016)
SLP(C) No. 13961/2014 (XII)
SLP(C) Nos. 13204-13206/2014 (XII)
SLP(C) No. 30638/2014 (XII)
SLP(C) No. 13960/2014 (XII)
SLP(C) No. 12779/2014 (XII)
SLP(C) Nos. 12175-12177/2014 (XII)
Signature Not Verified
SLP(C) No. 10506-10508/2014 (XII)
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.08.01
12:45:31 IST
Reason:
SLP(C) No. 11324/2014 (XII)
SLP(C) Nos. 12163-12165/2014 (XII)
2
SLP(C) No. 30637/2014 (XII)
SLP(C) Nos. 12192-12193/2014 (XII)
SLP(C) No. 17467/2014 (XII)
SLP(C) Nos. 26044-26048/2014 (XII)
SLP(C) No. 24055-24058/2014 (XII)
SLP(C) No. 24964/2014 (XII)
SLP(C) No. 29297-29300/2014 (XII)
SLP(C) No. 30673/2015 (XII)
SLP(C) No. 26924-26927/2015 (XII)
SLP(C) No. 14350/2016 (XII)
SLP(C) Nos. 22612-22614/2016 (XII)
SLP(C) Nos. 487-491/2017 (XII)
(IA No. 1/2016-CONDONATION OF DELAY IN FILING)
SLP(C) No. 33303/2017 (XII)
(FOR ADMISSION and I.R. and IA No.48536/2017-CONDONATION OF DELAY
IN REFILING)
Date : 31-07-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan, AOR
Mr. Madan Mohan Bora, Adv.
Mr. R. Hemalatha, Adv.
Mr. S. Nithin, Adv.
Ms. Arunima Singh, Adv.
Mr. P.R. Kovilan, Adv.
Mr. V. Vasudevan, Adv.
Ms. Geetha Kovilan, AOR
Mr. S.K. Bagaria, Sr. Adv.
Mr. E.R. Kumar, Adv.
Mr. Ajit Kumar Singh, Adv.
Mr. Aditya Sharma, Adv.
Mr. Akash Jindal, Adv.
For M/s Parekh & Co., AOR
Mr. T. R. B. Sivakumar, AOR
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Mr. S. Nandakumar, Adv.
Mr. M. Soundarasarankumar, Adv.
Ms. Deepika Nandakumar, Adv.
Mr. Sugam Kumar Jha, Adv.
Mr. Naresh Kumar, AOR
Mr. R. Anand Padmanabhan, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Gautam Narayan, AOR
Ms. Mahamaya Chatterjee, Adv.
Ms. Shivani Vij, Adv.
Mr. K. V. Vijayakumar, AOR
Mrs. Prabha Swami, AOR
Mr. Mahesh Agrawal, Adv.
Ms. Sadapurna Mukherjee, Adv.
Mr. E. C. Agrawala, AOR
Ms. Rashmi Nandakumar, AOR
Mr. Nikhil Swami, Adv.
Ms. Divya Swami, Adv.
Ms. Prabh Swami, Adv.
For Respondent(s) Mr. Vijay Narayan, Adv. Gen., Tamil Nadu
Mr. Vinodh Kanna B., AOR
Mr. A. Sriram, Adv.
Mr. B. Balaji, AOR
Mr. K. V. Vijayakumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties at length. Arguments concluded.
Judgment reserved.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER