Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Pr. Commissioner Of Income Tax ... vs The Indian Institute Of Banking And ... on 13 March, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.25                                  COURT NO.4                  SECTION IX
     (Part-heard)
                                   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).     10333/2020

     (Arising out of impugned final judgment and order dated 29-01-2020 in ITA
     No. 1935/2017 passed by the High Court Of Judicature At Bombay)

     PR. COMMISSIONER OF INCOME TAX EXEMPTION                                 Petitioner(s)

                                                        VERSUS

     THE INDIAN INSTITUTE OF BANKING AND FINANCE
     (FORMERLY KNOWN AS THE INDIAN INSTITUTE OF
     BANKERS)                                                                 Respondent(s)

     Date : 13-03-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)               Mr. Balbir Singh, A.S.G.
                                     Mr. Raj Bahadur Yadav, AOR
                                     Mr. Sridhar Potaraju, Adv.
                                     Ms. Niranjana Singh, Adv.
                                     Mr. Shyam Gopal, Adv.
                                     Mr. Navanjay Mahapatra, Adv.
                                     Mr. Rajni Kant, Adv.
                                     Mr. Samarvir Singh, Adv.
                                     Mr. Prasenjeet Mohapatra, Adv.
                                     Mr. Prahlad Singh, Adv.
                                     Mr. Naman Tandon, Adv.
                                     Ms. Monica Benjamin, Adv.

     For Respondent(s)               Mr. Nitesh Joshi, Adv.
                                     Mr. Rustom B. Hathikhanawala, AOR

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

Shri Balbir Singh, learned ASG, has concluded the submissions on behalf of the petitioner.

Due to paucity of time, Shri Nitesh Joshi, learned counsel, appearing on behalf of the respondent could not commence the submissions.

Date: 2023.03.13 To be treated as part-heard.

     (R. NATARAJAN)                                                       (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                              ASSISTANT REGISTRAR