Supreme Court - Daily Orders
Commissioner Of Income Tax V Chennai vs R.R. Industries Ltd. on 27 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.43 COURT NO.3 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) No(s).10307/2014
(Arising out of impugned final judgment and order dated 26/06/2013 in ITA
No. 142/2012 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX CHENNAI Petitioner(s)
VERSUS
R.R INDUSTRIES LTD Respondent(s)
(With office report)
WITH SLP(C) No. 11763/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 13895/2014 (With Office Report)
SLP(C) No. 13896/2014 (With Office Report)
SLP(C) No. 16306/2014 (With Office Report)
SLP(C) No. 17639/2014 (With Office Report)
SLP(C) No. 17640/2014 (With Office Report)
Date : 27/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Narasimha, ASG
Ms. Rekha Pandey, Adv.
Ms. Gargi Khanna, Adv.
Mr. Rupesh Kumar, Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Vishal Kalra, Adv.
Mr. S.S. Tomar, Adv.
Mr. Gaurav Gupta, Adv.
For Mr. Anil Kumar Gautam,Adv.
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 petitioner, four weeks' time is granted to the petitioner to file rejoinder affidavit.
list the matters on 06.07.2015.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.03.30 10:35:58 IST Reason:(Sanjay Kumar-II) (Sneh Bala Mehra) Court Master Assistant Registrar