Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Emerald Jewel Industry (India) Ltd. on 27 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.11 COURT NO.2 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)No........../2016
(CC No(s).21801/2015)
(Arising out of impugned final judgment and order dated 24/07/2015
in TCA No.508/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S EMERALD JEWEL INDUSTRY (INDIA) LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 27/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. P.S. Narsimha,ASG
Ms. Niranjana Singh,Adv.
Mr. Manish Pushkarna,Adv.
Mr. Ram Bhaj,Adv.
For 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.
Tag with Civil Appeal No.5212 of 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.01.29 16:25:55 IST Reason: