Supreme Court - Daily Orders
The Bank Of Rajasthan Ltd. vs Commissioner Of Income Tax on 21 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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ITEM NO.15 Court No.1 (Video Conferencing) SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).3291-3294/2009
THE BANK OF RAJASTHAN LTD. Appellant(s)
VERSUS
COMMISSIONER OF INCOME TAX Respondent(s)
WITH
Diary No(s). 4078/2018 (XV)
(WITH IA No. 26889/2018 - CONDONATION OF DELAY IN FILING and
IA No. 26892/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s).4085/2018 (XV)
(WITH IA No. 33950/2018 - CONDONATION OF DELAY IN FILING and IA No.
33951/2018 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS
and IA No. 33953/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.8968/2018 (XV)
(WITH IA No. 36656/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s).25465/2018 (IX)
(WITH IA No. 97018/2018 - CONDONATION OF DELAY IN FILING and IA No.
97019/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s).45834/2018 (IX)
(WITH IA No. 15825/2019 - CONDONATION OF DELAY IN FILING and IA No.
15827/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS
and IA No. 15829/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 24841/2019 (IX)
(With IA No. 151225/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 28657/2019 (IX)
(FOR ADMISSION and I.R. and IA No.175771/2019-CONDONATION OF DELAY IN
FILING and IA No.175773/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.175772/2019-CONDONATION OF DELAY IN
Signature Not Verified
REFILING / CURING THE DEFECTS)
Digitally signed by
Sanjay Kumar
Date: 2021.01.21
16:17:49 IST
Reason:
Diary No(s). 1045/2020 (IX)
(WITH IA No.11736/2020-CONDONATION OF DELAY IN FILING and IA
No.11737/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
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SLP(C) No. 4843/2020 (IX)
(FOR ADMISSION and I.R. and IA No.22204/2020-CONDONATION OF DELAY IN
FILING and IA No.22205/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-01-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Appellant(s) Mr. J. D. Mistry, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
Ms. Shwetha Prabhakar, Adv.
Mr. Balbir Singh, ASG
Mr. D.L.Chidananda, Adv.
Mr. H.R.Rao, Adv.
Mr. Zoheib Hossain, Adv.
Ms. Anil Katiyar, AOR
Mr. Tushar Mehta, Ld. SGI
Mr. S. V. Raju, ASG
Mr. Zoheb Hussain, Adv.
Mr. Rajan Kr. Chaurasia, Adv.
Mr. B. K. Prasad, AOR
For Respondent(s) Mr. Tushar Mehta, Ld. SG
Mr. S.V. Raju, ASG
Mr. Zoheb Hussain, Adv.
Mr. Rajan Kr. Chaurasia, Adv.
Mr. B.K. Prasad, AOR
Mr. B. V. Balaram Das, AOR
Mr. Sanjiv Shah Adv.
Mr. Pranab Kumar Mullick, AOR
Ms. Soma Mullick Adv.
Mr. J. D. Mistry, Sr. Adv.
Ms. Kavita Jha, AOR
Mr. Anant Mann, Adv.
Ms. Shwetha Prabhakar, Adv.
Mr. Tushar Mehta, Ld. SGI
Mr. Balbir singh, Ld. ASG
Mr. D L Chidananda, Adv.
Mr. H R Rao, Adv.
Ms. Anil Katiyar, AOR
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Mr. Sridhar Potaraju, Adv.
Ms. Shiwani Tushir, Adv.
Ms. G. Ushasri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in the fresh matters returnable in two weeks. In the meantime, the respondents may file their counter affidavit(s), if any.
Mr. Balbir Singh, learned Additional Solicitor General appearing for the Petitioner(s)-Revenue, shall ensure that service of notice in all the matters where the Revenue is the petitioner/appellant, be completed in the meantime.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR