Supreme Court - Daily Orders
Deputy Commissioner Of Income Tax vs Idbi Bank Limited on 13 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.27 COURT NO.8 SECTION IX
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). 34143/2022
(Arising out of impugned final judgment and order dated 20-04-2022
in WP No. 1918/2022 passed by the High Court of Judicature at
Bombay)
DEPUTY COMMISSIONER OF INCOME TAX & ORS. Petitioner(s)
VERSUS
IDBI BANK LIMITED Respondent(s)
(IA No.185856/2022-CONDONATION OF DELAY IN FILING and IA
No.185857/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 13-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Ashok Panigrahi, Adv.
Mr. Anirudh Sharma, Adv.
Mr. H Raghvendra Rao, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Dharma Dutta Verma, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice Dasti, in addition, is permitted.
Tag with SLP (C) D. No. 27617/2022.
Signature Not Verified(BABITA PANDEY) (R.S. NARAYANAN) Digitally signed by BABITA PANDEY Date: 2022.12.14 COURT MASTER (SH) COURT MASTER (NSH) 18:17:26 IST Reason: