Supreme Court - Daily Orders
M/S The Poonjar Service Co Operative ... vs The Principal Commissioner Of Income ... on 25 October, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
ITEM NO.12 COURT NO.5 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). 30564/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in ITA No. 55/2017 passed by the High Court Of Kerala At Ernakulam)
M/S THE POONJAR SERVICE CO-OPERATIVE BANK LTD. Petitioner(s)
VERSUS
THE PRINCIPAL COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.160177/2019-CONDONATION OF DELAY
IN FILING and IA No.160179/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.160178/2019-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Renjith B. Marar, Adv.
Mr. Sadchith P. Kurup, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Mahendra Kumawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing certified copy of the impugned order is allowed.
Leave granted.
Issue notice on the prayer for stay.
Tag with C.A. Nos. 7343-7350/2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.10.25(R. NATARAJAN) 16:46:28 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER