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The Commissioner Of Income Tax Cochin vs M/S Lord Krishna Bank Ltd. on 20 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

     ITEM NO.26+62                          COURT NO.9                SECTION XI-A

                              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). 19408/2018

     (Arising out of impugned final judgment and order dated               10-10-2017
     in ITA No. 348/2009 passed by the High Court Of                       Kerala At
     Ernakulam)

     THE COMMISSIONER OF INCOME TAX COCHIN                           Petitioner(s)

                                                VERSUS

     M/S LORD KRISHNA BANK LTD.                                      Respondent(s)
     (FOR ADMISSION and I.R. )
     WITH
     Diary No(s). 19733/2018 (XI-A)
     (IA No. 84412 of 2018-c/delay in filing SLP)

     Diary No. 22911 of 2018
     (IA No. 93603/2018-c/delay in filing)

     Date : 20-07-2018 These petitions were called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Mr. Vikramjit Banerjee, ASG,
                                   Ms. Purnima Bhat Kak, Adv.
                                   Mr. Abhishek, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Heard learned counsel for the petitioner. Delay condoned.

We do not find any merit in this petition.

The Special Leave Petitions are accordingly dismissed.

Pending applications, if any, shall stand disposed of. 11:04:55 IST Reason:

(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER