Supreme Court - Daily Orders
M/S. Anad Farmers Service Cooperative ... vs Central Board Of Direct Taxes (Cbdt) on 2 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.24 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No(s). 27516-27517/2018
(Arising out of impugned final judgment and order dated 23-07-2018
in WA No. 1196/2018 23-07-2018 in WP(C) No. 21198/2018 passed by
the High Court Of Kerala At Ernakulam)
M/S. ANAD FARMERS SERVICE COOPERATIVE BANK LTD Petitioner(s)
VERSUS
CENTRAL BOARD OF DIRECT TAXES (CBDT) & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02-11-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gopal Jain, Sr.Adv.
Mr. Thomas Abraham, Adv.
Mr. Lakshmeesh S. Kamath, AOR
Mr. Soheb Rehman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASST. REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.03 10:13:38 IST Reason: