Supreme Court - Daily Orders
The Commissioner Of Income Tax I vs Uti Bank Ltd Through Its Manager on 7 February, 2014
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ITEM NO.38 COURT NO.12 SECTION IIIA
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 (Civil)....../2014
CC 468/2014
(From the judgement and order dated 22/03/2013 in TA No.118/2013 of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
CIT-I AMBAWADI AHMEDABAD Petitioner(s)
VERSUS
UTI BANK LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
WITH
S.L.P.(C)...CC NO. 560 of 2014
(With appln(s) for c/delay in filing SLP)
Date: 07/02/2014 These Petitions were called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
For Petitioner(s) Mr. Gaurab Banerji, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. T.M. Singh, Adv.
for Mrs Anil Katiyar, Adv.(Not Present)
For Respondent(s) Mr. Ajay Vohra, Adv.
Mr. P.S.Sudheer, Adv.
Ms. Kavita Jha, Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP (C).....cc 468 of 2014 Delay condoned.
Leave granted only on the issue with regard to administrative expenses.
SLP (C).....cc 560 of 2014 Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar |