Supreme Court - Daily Orders
Commissioner Of Income Tax, Chennai vs M/S Tamilnadu Industrial Investment ... on 4 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.28 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)..... Diary No(s).20204/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in TCA No.272/2009 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
M/S TAMILNADU INDUSTRIAL INVESTMENT CORPORATION LTD.Respondent(s)
(IA No.89672/2019-CONDONATION OF DELAY IN FILING)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Ms. Pinki Anand, ASG
Mr. S.A. Haseeb, Adv.
Ms. Praveena Gautam, Adv.
Ms. Kirti Dua, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.05 16:53:34 IST Reason: