Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Sri Vignesh Yarns Pvt Ltd on 15 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.22 COURT NO.11 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 2016
(CC No. 2572/2016)
(Arising out of impugned final judgment and order dated 31/08/2015
in TCA No. 695/2015 passed by the High Court of Madras)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S SRI VIGNESH YARNS PVT LTD Respondent(s)
(with office report)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohtagi, A.G.
Mr. Manish Pushkarna, Adv.
Mr. C. Mukund, Adv.
Mr. Devashish Bhrukha, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No.33475 of 2012.
(Rajni Mukhi) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.02.16 11:35:13 IST Reason: