Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax vs M/S Bagalkot District Central ... on 13 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NOS.21+63 COURT NO.9 SECTION IV-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). 25340/2018
(Arising out of impugned final judgment and order dated 29-01-2018
in ITA No. 100037/2017 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
THE PR. COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S BAGALKOT DISTRICT CENTRAL COOPERATIVE BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107902/2018-CONDONATION OF DELAY
IN FILING and IA No.107904/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No. 26188/2018
(FOR ADMISSION and I.R. and IA No.110195/2018-CONDONATION OF DELAY
IN FILING
Date : 13-08-2018 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. S.A. Haseeb, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Vinay Kr. Yadav, 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.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.08.13Pending applications, if any, stand disposed of.
16:52:31 IST Reason:(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER