Supreme Court - Daily Orders
T. Rangroopchand Chordia vs Commissioner Of Income Tax, Chennai on 2 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.48 COURT NO.12 SECTION XII
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(s).28826/2016
(Arising out of impugned final judgment and order dated 17-02-
2016 in TCA No. 1189/2007 passed by the High Court Of Judicature
At Madras)
T. RANGROOPCHAND CHORDIA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
Date : 02-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. K.Parameshwar, AOR
Mr. Shivaraman, Adv.
Mr. M.V. Mukund, Adv.
For Respondent(s) Mr. Aman Lekhi, ASG
Mr. Shibashish Misra, Adv.
Mr. T.M. Singh, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order of the High Court.
The Special Leave Petition is, accordingly, dismissed.
Pending Application(s), if any, stand disposed of.
Signature Not Verified(GEETA AHUJA) Digitally signed by SARITA PUROHIT Date: 2019.07.06 (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) 10:39:16 IST Reason: BRANCH OFFICER