Supreme Court - Daily Orders
The Commissioner Of Income Tax Cochin vs M/S Lord Krishna Bank Ltd. on 3 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NOS.26+54 COURT NO.10 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). 19408/2018
(Arising out of impugned final judgment and order dated 10-10-2017
in ITA No. 348/2009 passed by the High Court Of Kerala At
Ernakulam)
THE COMMISSIONER OF INCOME TAX COCHIN Petitioner(s)
VERSUS
M/S LORD KRISHNA BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80274/2018-CONDONATION OF DELAY
IN FILING)
WITH
Diary No. 19733/2018
IA No. 84412/2018 – Condonation of delay in filing
Date : 03-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Ayush Anand, Adv.
Mr. Anshul Gupta, Adv.
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Adjourned by two weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.03 16:50:40 IST Reason: