Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

Commissioner Of Income Tax, Jaipur - Ii, ... vs State Bank Of Bikaner And Jaipur on 27 April, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.22                             COURT NO.7                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)....../2015
                                       (CC No(s). 7325/2015)

     (Arising out of impugned final judgment and order dated 12/11/2014
     in ITA No. 156/2004 passed by the High Court Of Rajasthan At
     Jaipur)

     COMMISSIONER OF INCOME TAX, JAIPUR - II, JAIPUR                      Petitioner(s)

                                                    VERSUS

     STATE BANK OF BIKANER AND JAIPUR                    Respondent(s)
     (With appln. (s) for c/delay in filing SLP, exemption from filing
     certified copy of impugned order and office report)


     WITH
     S.L.P.(C).../2015   (CC No. 7372/2015)
     (With appln.(s) for c/delay in filing SLP and Office Report)


     Date : 27/04/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr. Neeraj K.Kaul,ASG
                                     Ms. Atreyi Chatterjee,Adv.
                                     Mrs.Anil Katiyar,Adv.
                                     Ms. Chanan Parwani,Adv.
                                     Mr. Manish Pushkarna,Adv.
                                     Mr. Attrey Chatterjee,Adv.
     For Respondent(s)

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

Exemption from filing certified copy of impugned order is allowed.

Delay condoned.

Signature Not Verified

Issue notice.

Digitally signed by Madhu Bala Date: 2015.04.27

Tag with Civil Appeal NO.3380 of 2015. 16:27:35 IST Reason:

(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER