Supreme Court - Daily Orders
The Commissioner Of Income Tax 2 vs Bank Of Baroda on 30 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1146/2018
(Arising out of impugned final judgment and order dated 10-07-2017
in ITA No. 195/2015 passed by the High Court of Judicature at
Bombay)
THE COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
BANK OF BARODA Respondent(s)
(With IA No.8472/2018-CONDONATION OF DELAY IN FILING and IA
No.8475/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 30-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Maninder Singh, ASG.
Mr. Ritesh Kumar, Adv.
Ms. Niranjana Singh, Adv.
Ms. Puja Dhar, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter along with Civil Appeal Nos. 104-109/2015.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.30 17:51:18 IST Reason: