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The Commissioner Of Income Tax Ltu vs M/S Canara Bank on 3 September, 2021

Bench: M.R. Shah, Aniruddha Bose

     ITEM NO.6               Court 13 (Video Conferencing)             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

     Petition(s) for Special Leave to Appeal (C)              No(s).   7354/2021

     (Arising out of impugned final judgment and order dated 17-11-2020
     in ITA No. 340/2015 passed by the High Court of Karnataka at
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX LTU & ANR.                      Petitioner(s)

                                                 VERSUS

     M/S CANARA BANK                                                Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 03-09-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.R. SHAH
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)             Mr.   N. Venkataraman, ASG
                                   Mr.   Parthiv Goswami, Adv.
                                   Mr.   V. Chandrashekhara Bharathi, Adv.
                                   Mr.   Manish Pushkarna, Adv.
                                   Mr.   Raj Bahadur Yadav, Adv.
                                   Mr.   B. V. Balaram Das, AOR

     For Respondent(s)


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

Heard Shri N. Venkataraman, learned ASG appearing for the petitioners.

Issue notice returnable within eight weeks.

Counter affidavit to be filed within a period of four weeks from the date of receipt of the notice.

(NEETU SACHDEVA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER