Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S. Pride Remedies Pvt. Ltd. on 28 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.3 COURT NO.14 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. 15164/2015
(Arising out of impugned final judgment and order dated 03/12/2014
in TCA No. 982/2014 passed by the High Court Of Madras)
COMMISSIONER OF INCOME TAX, CHENNAI Petitioner(s)
VERSUS
M/S. PRIDE REMEDIES PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Ms. Pinky Anand, ASG.
Ms. Snidha Mehra, Adv.
Mr. W. A. Qadri, Adv.
Ms. Swarupama Chaturvedi, 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.
The matter to be heard along with Civil Appeal No. 1937 of 2009.
(Nidhi Ahuja) (Renu Diwan) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Gulshan Kumar Arora Date: 2015.08.28 16:58:44 IST Reason: