Supreme Court - Daily Orders
Commissioner Of Income Tax, Chennai vs M/S. Voora Property Developers Pvt. ... on 16 December, 2015
Bench: A.K. Sikri, R. Banumathi
ITEM NO.6 COURT NO.13 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 for Special Leave to Appeal (C)......of 2015
CC No. 16641/2015
(Arising out of impugned final judgment and order dated
09/03/2015 in TCA No. 56/2015 passed by the High Court Of
Madras)
COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
M/S. VOORA PROPERTY DEVELOPERS PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Mr. Abhinav Mukerji, Adv.
Mr. T.C. Sharma, Adv.
Mr. A.K. Srivastava, 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 stands disposed of in terms of order,dated 28.04.2015 passed in SLP(C) No. 22450 of 2011 and connected batch.
[ Charanjeet Kaur ] [ Tapan Kr. Chakraborty ]
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.12.16
16:08:42 IST
Reason: