Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S. A.L. Logistics Pvt. Ltd. on 3 July, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.28 COURT NO.9 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).
9566/2015
(Arising out of impugned final judgment and order dated 23/12/2014
in TCA No. 1031/2014 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
M/S. A.L. LOGISTICS PVT. LTD. Respondent(s)
(Eith appln. (s) for c/delay in filing SLP and office report)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Rekha Pandey, Adv.
Ms. Natasha Vinayak, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 8900 of 2012.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.04 06:43:51 IST Reason: