Supreme Court - Daily Orders
Income Tax Officer (Osd) vs R.R.Industries Ltd. on 9 July, 2014
ITEM NO.1 COURT NO.5 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)........./2014
(CC No(s).8761/2014)
(Arising out of impugned final judgment and order dated 26/06/2013
in ITA No. 139/2012 passed by the High Court Of Madras)
INCOME TAX OFFICER (OSD) Petitioner(s)
VERSUS
R.R.INDUSTRIES LTD. Respondent(s)
(With appln. for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC No. 10333/2014 -
(With appln. for c/delay in filing SLP and Office Report)
Date : 09/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Rajni Ohri Lal,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. H. Raghavendra Rao,Adv.
Mr. Mukesh Butani,Adv.
Mr. Rahul Yadav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. H. Raghavendra Rao, learned counsel, appearing on behalf of the respondent accepts notice.
Tag with SLP(C)No.13895 of 2014.
(Sarita Purohit) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar Sarita Purohit Date: 2014.07.11 13:37:56 IST Reason: