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Supreme Court - Daily Orders

Commissioner Of Income Tax (Tds) vs Vijaya Bank on 27 January, 2017

Bench: A.K. Sikri, R.K. Agrawal

                                                  1

  ITEM NO.25+56                             COURT NO.7               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 (C)......CC No(s).                1650/2017

  (Arising out of impugned final judgment and order dated 04/04/2016
  in ITA No. 77/2016 passed by the High Court Of Judicature at
  Allahabad)

  COMMISSIONER OF INCOME TAX (TDS) AND ANR.                         Petitioner(s)

                                                VERSUS

  VIJAYA BANK                                                       Respondent(s)

  (with appln. (s) for c/delay in filing SLP and office report)

  WITH
  S.L.P.(C)...CC No. 1711/2017
  (With appln.(s) for c/delay in filing SLP and Office Report)

  S.L.P.(C)...CC No. 1776/2017
  (With appln.(s) for c/delay in filing SLP and Office Report)

  S.L.P.(C)...CC No. 1834/2017
  (With appln.(s) for c/delay in filing SLP and Office Report)

  S.L.P.(C)...CC No. 1863/2017
  (With appln.(s) for c/delay in filing SLP and Office Report)

  S.L.P.(C)...CC No. 1942/2017
  (With appln(s) for c/delay in filing SLP and office report)

  Date : 27/01/2017 These petitions were called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)
Signature Not Verified
                                   Mr. K. Radhakrishnan, Sr. Adv.
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.01.28
                                   Mr. Arijit Prasad, Adv.
                                   Mr. Manish Pushkarana, Adv.
10:31:17 IST
Reason:


                                   Mrs. Anil Katiyar, Adv.

  For Respondent(s)                Mr. Jasmeet Singh, Adv.
                                      2


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

SLP(C).../2017 (CC No. 1650) SLP(C).../2017 (CC No. 1776) SLP(C).../2017 (CC No. 1834) SLP(C).../2017 (CC No. 1863) SLP(C).../2017 (CC No. 1942) Delay condoned.

Issue notice.

Mr. Jasmeet Singh, Adv. accepts notice on behalf of the respondent(s) and prays for four weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within two weeks thereafter.

SLP(C).../2017 (CC No. 1711) Delay condoned.

Issue notice.

Dasti, in addition, is permitted. List all these matters for final disposal on 29 th March, 2017.



(DEEPAK MANSUKHANI)                                (MALA KUMARI SHARMA)
 AR-cum-PS                                          Court Master