Supreme Court - Daily Orders
Commissioner Of Income Tax vs State Bank Of Bikaner & Jaipur on 2 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.21+52 COURT NO.8 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)....../2015
(CC No(s). 9114/2015)
(Arising out of impugned final judgment and order dated 12/11/2014
in DBITA No. 91/2004 passed by the High Court Of Rajasthan At
Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
STATE BANK OF BIKANER & JAIPUR Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exemption from filing
certified copy of the impugned judgment)
WITH
S.L.P.(C).../2015 (CC No. 9404/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C).../2015 (CC No. 9507/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C).../2015 (CC No. 9896/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C).../2015 (CC No. 9950/2015)
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
S.L.P.(C).../2015 (CC No. 9260/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C).../2015 (CC No. 10046/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)...../2015 (CC No. 11980/2015)
(With appln. For c/delay in filing SLP and office report)
S.L.P.(C)...../2015 (CC No. 12057/2015)
(With appln. For c/delay in filing SLP and office report)
S.L.P.(C)...../2015 (CC No. 12083/2015)
(With appln. For c/delay in filing SLP and office report)
Signature Not Verified
S.L.P.(C)...../2015 (CC No. 12164/2015)
Digitally signed by
Madhu Bala
Date: 2015.07.04
(With appln. For c/delay in filing SLP and office report)
11:44:48 IST
Reason:
...2/-
-2-
Date : 02/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Tushar Mehta,ASG
Mr. Manish Pushkarna,Adv.
Mr. Kabir Hathi,Adv.
Mrs.Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing certified copy of the impugned judgment is allowed.
Delay condoned.
Leave granted.
Tag with C.A. No.3380 of 2015. Office is directed not to call for the original record(s) for the present.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER