Supreme Court - Daily Orders
The South Indian Bank Ltd., Trichur Rep. ... vs The Commissioner Of Income Tax, Trichur on 30 July, 2014
ITEM NO.36 COURT NO.10 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) No(s). 17858/2014
(Arising out of impugned final judgment and order dated 22/01/2014
in ITA No. 186/2011 passed by the High Court of Kerala at
Ernakulam)
THE SOUTH INDIAN BANK LTD., TRICHUR Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, TRICHUR Respondent(s)
(With interim relief and office report)
WITH
S.L.P.(C)...CC No. 11267/2014
(With Office Report)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumaran, Adv.
Ms. Meera Mathur, Adv.
Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited only to question (B) To be tagged with SLP (C) No. 16635/2014 etc. Learned counsel for the petitioner does not press question (C) in view of the smallness of the amount.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.08.06 12:19:46 IST Reason: (R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master