Supreme Court - Daily Orders
Commisioner Of Income Tax Trichy vs The Lakshmi Vilas Bank Ltd. on 15 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.26 + 59 COURT NO.2 SECTION XII
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). 4291/2019
(Arising out of impugned final judgment and order dated 24-07-2018
in TCA No. 208/2018 passed by the High Court of Judicature At
Madras)
COMMISSIONER OF INCOME TAX TRICHY Petitioner(s)
VERSUS
THE LAKSHMI VILAS BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23772/2019-CONDONATION OF DELAY
IN FILING and IA No.23775/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
DIARY NO. 4461/2019
(FOR ADMISSION and I.R. and IA No.25563/2019-CONDONATION OF DELAY
IN FILING and IA No.25565/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 15-02-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mahabir Singh, Sr. Adv.
Mr. Adit Khorana, Adv.
Ms. Anita Sahni, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed on the ground of low tax effect, leaving the question of law open. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.02.16
Pending applications, if any, stand disposed of.
12:59:06 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER