Supreme Court - Daily Orders
Federal Bank Ltd. vs Commissioner Of Income Tax-I, Cochin on 30 July, 2014
þ ITEM NO.32 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(s) for Special Leave to Appeal (C)......
CC No(s). 11257/2014
(Arising out of impugned final judgment and order dated 10/01/2014
in ITA No. 66/2011 passed by the High Court Of Kerala At
Ernakulam)
FEDERAL BANK LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX-I, COCHIN Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. M. P. Vinod ,Adv.
Mr. Dileep Pillai, Adv.
Mr. Ajay K. Jain, Adv.
Mr. Atul Shankar Vinod, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing special leave petition is condoned.
Leave granted.
Connect with Civil Appeal No. 2960 of 2012.
Signature Not Verified(RAJESH DHAM) (RENU DIWAN) Digitally signed by Rajesh Dham Date: 2014.07.30 COURT MASTER COURT MASTER 17:22:26 IST Reason: