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Supreme Court - Daily Orders

Deputy Commissioner Of Income Tax, ... vs T. Jayachandran on 7 November, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

                                             1

     ITEM NO.22                         COURT NO.8                 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 for Special Leave to Appeal (C) No.22112/2013

     (Arising out of impugned final judgment and order dated 29-10-2012
     in TC No. 368/2005 passed by the High Court Of Judicature At
     Madras)

     DEPUTY COMMISSIONER OF INCOME TAX, CHENNAI                     Petitioner(s)

                                                 VERSUS

     T. JAYACHANDRAN                                    Respondent(s)
     WITH
     SLP(C) Nos. 22114-22115/2013 (XII)
     SLP(C) No. 24963/2013 (XII)
     SLP(C) Nos. 39044-39045/2013 (XII)
     SLP(C) No. 22113/2013 (XII)
     SLP(C) Nos. 26719-26721/2013 (XII)
     SLP(C) No. 16104/2014 (XII)
     SLP(C) No. 22468/2014 (XII)
     SLP(C) No. 32560/2014 (XII)
     SLP(C) No. 17863/2015 (IX)
     SLP(C) No. 4739/2016 (XII)
     SLP(C) No. 20754/2017 (XII)
     (IA   No.64690/2017-CONDONATION   OF  DELAY   IN   FILING   and   IA
     No.64692/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
     SLP(C) No. 24250/2017 (IX)
     (IA No.80938/2017-CONDONATION OF DELAY IN FILING)

     Date : 07-11-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE R.K. AGRAWAL
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     Counsel for the parties:-
                         Mr. Guru Krishna Kumar, Sr. Adv.
                         Mr. Yashank Adhyaru, Sr. Adv.
                         Mr. Arijit Prasad, Adv.
                         Ms. Sadhna Sandhu, Adv.
                         Mrs. Anil Katiyar, AOR
Signature Not Verified
                                   Mr. Biswajit Bhattacharya, Sr. Adv.
                                   Mr. Sumit Kumar, AOR
Digitally signed by
ASHA SUNDRIYAL
Date: 2017.11.09
11:23:30 IST
Reason:


                                   Mr. Sanjay Kapur, Adv.
                                   Ms. Megha Karnwal, Adv.
                             2

                   Mr. Pratap Venugopal, Adv.
                   Ms. Surekha Raman, Adv.
                   Mr. Anuj Sarma, Adv.
                   Ms. Niharika, Adv.
                   M/S. K J John And Co.

                   Ms. Vanita Bhargava, Adv.
                   Mr. Ajay Bhargava, Adv.
                   Ms. Rony O. John, Adv.
                   Ms. Shweta Kabra, Adv.
                   M/S. Khaitan & Co., AOR

       UPON hearing the counsel the Court made the following
                           O R D E R

In view of the letter circulated by learned counsel for the respondents stating therein that the arguing counsel is in some personal difficulty, the matters are adjourned for two weeks. List on 28.11.2017.

(ASHA SUNDRIYAL)                                (CHANDER BALA)
  COURT MASTER                                   COURT MASTER