Supreme Court - Daily Orders
The Commissioner Of Income Tax Trichy vs The Karur Vysya Bank Ltd. on 16 December, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
ITEM NO.35 COURT NO.9 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)....../2016
(CC No(s). 18856/2016)
(Arising out of impugned final judgment and order dated 09/03/2009
in TA No. 666/2004 passed by the High Court Of Madras)
COMMISSIONER OF I.T. TRICHY Petitioner(s)
VERSUS
KARUR VYSYA BANK LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. Vijay Prakash ,Adv.
Mr. Deepak Praskash,Adv.
Ms. Shruti Srivastava,Adv.
Mrs.Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No. 4492 of 2009.
(Madhu Bala) (Mala Kumari Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2016.12.17
10:07:05 IST
Reason: