Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 7 vs Punjab And Sind Bank on 14 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.25 COURT NO.11 SECTION XIV
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). 13952/2018
(Arising out of impugned final judgment and order dated 18-09-2017
in ITA No. 735/2017 passed by the High Court Of Delhi At New Delhi)
PRINCIPAL COMMISSIONER OF INCOME TAX 7 Petitioner(s)
VERSUS
PUNJAB AND SIND BANK Respondent(s)
(FOR ADMISSION and I.R. and IA No.66394/2018-CONDONATION OF DELAY
IN FILING and IA No.66395/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
Date : 14-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. ANS Nadkarni, ASG,
Mr. Arijit Prasad, Adv.
Ms. R.Bobde, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag along with Civil Appeal No. 7920 of 2013.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.05.14
16:56:29 IST
Reason: