Supreme Court - Daily Orders
The Ernakulam District Cooperative ... vs The Commissioer Of Income Tax on 25 March, 2019
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.5 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). 43346/2018
(Arising out of impugned final judgment and order dated 04-06-2018
in ITA No. 54/2013 passed by the High Court Of Kerala At Ernakulam)
THE ERNAKULAM DISTRICT COOPERATIVE BANK LTD. Petitioner(s)
VERSUS
THE COMMISSIOER OF INCOME TAX Respondent(s)
(IA No.185382/2018-CONDONATION OF DELAY IN FILING )
Date : 25-03-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. C.S. Rajan, Sr. Adv.
Mr. A. Raghunath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 4068/2015.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.03.25 17:09:34 IST Reason: