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M/S Punjab State Cooperative ... vs The Commissioner Of Income Tax 1 ... on 3 August, 2018

Bench: A.K. Sikri, Ashok Bhushan

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       ITEM NO.15                                  COURT NO.5                     SECTION IV-B

                                       S U P R E M E C O U R T O F            I N D I A
                                               RECORD OF PROCEEDINGS

       SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22684/2018

       (Arising out of impugned final judgment and order dated 11-11-2016
       in ITA No. 638/2009 11-11-2016 in ITA No. 639/2009 11-11-2016 in
       ITA No. 640/2009 11-11-2016 in ITA No. 641/2009 11-11-2016 in ITA
       No. 642/2009 11-11-2016 in ITA No. 643/2009 11-11-2016 in ITA No.
       644/2009 11-11-2016 in ITA No. 645/2009 11-11-2016 in ITA No.
       447/2010 11-11-2016 in ITA No. 380/2015 11-11-2016 in ITA No.
       127/2013 11-11-2016 in ITA No. 429/2015 11-11-2016 in ITA No.
       281/2011 11-11-2016 in ITA No. 59/2012 11-11-2016 in ITA No.
       70/2016 11-11-2016 in ITA No. 48/2016 passed by the High Court Of
       Punjab & Haryana At Chandigarh)

       M/S PUNJAB STATE COOPERATIVE AGRICULTURAL
       DEVELOPMENT BANK LTD CHANDIGARH                                               Petitioner(s)

                                                          VERSUS

       THE COMMISSIONER OF INCOME TAX 1 CHANDIGARH                                   Respondent(s)

       (IA   No.103230/2018-CONDONATION  OF   DELAY   IN  FILING  and                                 IA
       No.103231/2018-CONDONATION    OF  DELAY    IN   REFILING  and                                  IA
       No.103227/2018-PERMISSION TO FILE LENGTHY LIST OF DATES and                                    IA
       No.103226/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS )

       Date : 03-08-2018 These petitions were called on for hearing today.

       CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

       For Petitioner(s)
                                            Mr.   Kavin Gulati, Sr. Adv.
                                            Mr.   Avi Tandon, Adv.
                                            Mr.   Anish Agarwal, Adv.
                                            Mr.   Mohit Prasad, Adv.
                                            Mr.   T. Mahipal, AOR
       For Respondent(s)


                                 UPON hearing the counsel the Court made the following
Signature Not Verified
                                                    O R D E R

Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.04 13:07:46 IST Reason: There is an inordinate delay of 478 days in filing the petition.

We do not find any satisfactory explanation for condoning the delay.

The special leave petitions are dismissed on the ground of delay.

Pending application(s), if any, shall stand disposed of. (MANISH SETHI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER