Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Income Tax Jaipur vs M/S Rajasthan State Cooperative Bank ... on 19 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.2                              COURT NO.5                SECTION XV

                    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). 17867/2018
     (Arising out of impugned final judgment and order dated 05-09-2017
     in DBITA No. 18/2012 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX JAIPUR                                  Petitioner(s)

                                     VERSUS
     M/S RAJASTHAN STATE COOPERATIVE BANK LTD.                          Respondent(s)

     (IA No.74341/2018-CONDONATION OF DELAY IN FILING and
     IA No.74345/2018-EXEMPTION FROM FILING O.T.)

     WITH Diary No(s). 19542/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.79558/2018-CONDONATION OF DELAY
     IN FILING)

     Diary No(s). 22664/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.90959/2018-CONDONATION OF DELAY
     IN FILING and IA No.90962/2018-EXEMPTION FROM FILING O.T.)

     Date : 19-07-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                 Ms. Pinky Anand,ASG
                                       Ms. Kritika Sachdeva,Adv.
                                       Mr. A.K. Srivastava,Adv.
                                       Mrs. Anil Katiyar, AOR
                                       Ms. Kirti Dua,Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Ms. Pinky Anand, learned Additional Solicitor General, has drawn our attention to another order passed by the same Bench of the Rajasthan High Court, which is annexed as Annexure P-5 of the SLP papers (SLP(C)D.No.17867/2018), wherein the Court had taken the opposite view.

Delay condoned.

Issue notice, returnable within six weeks. 16:24:33 IST Reason:

(MAHABIR SINGH) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER