Supreme Court - Daily Orders
Cit Chennai vs M/S Mahalakshmi Housing on 17 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.14 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No. 13604/2013
(Arising out of impugned final judgment and order dated
02/11/2012 in TCA No. 316/2012 passed by the High Court Of
Madras)
CIT CHENNAI Petitioner(s)
VERSUS
M/S MAHALAKSHMI HOUSING Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 13654/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...CC No. 16042/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 17/08/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. S. Pota Raju, Adv.
Mr. T.M. Singh, Adv.
Mr. P.V. Yogeshwaran, Adv.
Mrs. Anil Katiyar,Adv.
Mr. D.S. Mahra,Adv.
For Respondent(s) Mr. R. Sivaraman, Adv.
Signature Not Verified
Mr. T. Harish Kumar,Adv.
Digitally signed by
Charanjeet Kaur
Date: 2015.08.17
17:10:23 IST
UPON hearing the counsel the Court made the following
Reason:
O R D E R
Delay condoned.
2The issues raised in these special leave petitions are identical with the issues considered by this Court in the case of Commissioner of Income Tax-19 Mumbai vs. M/s Sarkar Builders, Civil Appeal No. 4476 of 2015 and connected matters, dated 15.05.2015.
Accordingly, in view of the judgment and order passed in case of Commissioner of Income Tax-19 Mumbai vs. M/s Sarkar Builders, Civil Appeal No. 4476 of 2015 and connected matters, dated 15.05.2015, the special leave petitions are also dismissed in the same terms, directions and observations.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar