Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Defree Engineering Pvt. Ltd. on 24 October, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.31 COURT NO.8 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).
14684/2016
(Arising out of impugned final judgment and order dated 22/12/2015
in TCA No. 1170/2015 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S. DEFREE ENGINEERING PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. A.N.S.Nandkarni, ASG
Mr. H. Raghavendra Rao, Adv.
Mr. Mukthi Chaudhary, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending application(s), if any, shall be disposed of accordingly.
(Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.10.25 17:36:39 IST Reason: