Supreme Court - Daily Orders
Kerela State Co Operative Agricultural ... vs The Commissioner Of Income Tax on 13 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
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ITEM NO.46 COURT NO.5 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). 2737/2016
(Arising out of impugned final judgment and order dated 26-11-2015
in ITA No. 103/2011 passed by the High Court Of Kerala At
Ernakulam)
KERELA STATE CO OPERATIVE AGRICULTURAL
AND RURAL DEVELOPMENT BANK LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA
1/2016)
WITH
SLP(C) No. 5400/2016 (XI-A)
(FOR [APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS] ON IA
1/2016)
Date : 13-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Deepak Prakash, AOR
Mr. Subhash Choudhary, Adv.
Ms. Sree Devi, Adv.
Ms. Yanmi Phazang, Adv.
Mr. Subhash Chandran K. R., Adv.
Mr. Raneev Dahiya, Adv.
Mr. Kunal Singh, Adv.
Mr. Sriram P., Adv.
Mr. Nachiketa Vajpayee, Adv.
For Respondent(s) Mr. Arijit Prasad, Adv.
Mr. S. K. Singhania, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.04.17
10:25:41 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner seeking adjournment for filing rejoinder affidavit, list after four weeks.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR