Supreme Court - Daily Orders
Commissioner Of Income Tax-I, ... vs Arvind Mills Ltd on 1 August, 2014
\230 SLP(C)....[CC No. 11322/2014]
1
ITEM NO.19 COURT NO.1 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). 11322/2014
(Arising out of impugned final judgment and order dated 18/02/2014
in TA No. 1107/2013 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX-I, AHMEDABAD Petitioner(s)
VERSUS
ARVIND MILLS LTD Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Rupesh Kumar, Adv.
Ms. Madhurima Tatia, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing special leave petition is condoned.
Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.08.02Mr. Mukul Rohatgi, learned Attorney General 10:34:08 IST Reason:
for the revenue, relies upon a decision of this Court in Madras Industrial Investment Corporation Ltd. Vs. SLP(C)....[CC No. 11322/2014] 2 Commissioner of Income Tax, Tamil Nadu, Madras, (1997) 4 SCC 666, and submits that the ratio of the decision of this Court in the above case squarely applies to the present case.
Issue notice returnable in ten weeks.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER