Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Ing Vysya Bank Ltd. on 22 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.14 COURT NO.12 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). 28722/2023
(Arising out of impugned final judgment and order dated 08-07-2022
in ITA No. 221/2015 passed by the High Court of Karnataka at
Bengaluru)
THE COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S ING VYSYA BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.156939/2023-CONDONATION OF DELAY
IN FILING and IA No.156942/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 22-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Sharurya Rai, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Ruchi Gaur Narula, Adv.
Mr. H R Rao, Adv.
Mr. Siddharth Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application seeking condonation of delay as well as on the special leave petition.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by RADHA SHARMA Date: 2023.08.23 10:09:21 IST Reason: