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Commissioner Of Income Tax ... vs Kerala State Cooperative Agricultural ... on 18 December, 2019

Bench: Uday Umesh Lalit, Vineet Saran

     ITEM NO.23                                 COURT NO.6                   SECTION XI-A

                                  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) No.26756/2016
     (Arising out of impugned final judgment and order dated 26-11-2015
     in ITA No.137/2011 passed by the High Court Of Kerala At Ernakulam)

     COMMISSIONER OF INCOME TAX,
     THIRUVANATHAPURAM                                                           Petitioner(s)

                                                       VERSUS

     KERALA STATE COOPERATIVE AGRICULTURAL
     RURAL DEVELOPMENT BANK LTD.                                                 Respondent(s)

     Date : 18-12-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT
                            HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                   Mr. Vikramjit Banerjee, ASG
                                         Mr. Nachiketa Joshi, Adv.
                                         Mr. Joydip Roy, Adv.
                                         Mr. Sibo Shankar Mishra, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)                   Mr.   Krishnan Venugopal, Sr. Adv.
                                         Mr.   Deepak Prakash, Adv.
                                         Mr.   Nikhil Balan, Adv.
                                         Mr.   Praveen Arya, Adv.
                                         Mr.   Nachiketa Vajpayee, Adv.
                                         Ms.   Divyangna Malik, Adv.
                                         Ms.   Ekta Sharma, Adv.
                                         Mr.   Raneev Dahiya, Adv.
                                         Mr.   Sidharth Sen, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

At the joint request of the learned counsel for both sides, list this matter along with companion matters, namely, SLP (C) No.2737 of 2016 and all other connected matters before the appropriate Bench.

                         (MUKESH NASA)                                      (SUMAN JAIN)
                         COURT MASTER                                      BRANCH OFFICER