Supreme Court - Daily Orders
Commissioner Of Income Tax Davanagere vs The Urban Co-Operative Bank Ltd. on 12 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.27 COURT NO.2 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)...... of 2015
CC No(s). 206/2015
(Arising out of impugned final judgment and order dated 30/06/2014
in ITA No. 471/2013 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX DAVANAGERE & ANR. Petitioner(s)
VERSUS
THE URBAN CO-OPERATIVE BANK LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. N.K.Kaul,ASG,
Ms.Atreyi Chatterjee, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No merit. The special leave petition is dismissed. The question of law is however open.
(SHASHI SAREEN) (VEENA KHERA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.01.12 11:55:07 ALMT Reason: