Bombay High Court
State Transport Co-Operative Bank ... vs The Commissioner Of Income Tax-I on 10 March, 2022
Author: Vinay Joshi
Bench: K. R. Shriram, Vinay Joshi
206-wp-888-2014.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.888 OF 2014
State Transport C0-operative Bank Ltd., .. Petitioner.
v/s.
The Commissioner of Income Tax-1 .. Respondent.
Mr. Jitendra Jain i/b. Mr. P. M. Bhansali, for the Petitioner.
Mr. Suresh Kumar, for the Respondent.
Digitally signed
CORAM: K. R. SHRIRAM &
VINAY JOSHI,JJ.
by SMITA SMITA RAJNIKANT JOSHI RAJNIKANT JOSHI Date:
2022.03.11 14:21:50 DATED : 10th MARCH, 2022. +0530 P.C:-
Mr. Jain states that he will file an affidavit, giving details as to how and when the entire amounts as calculated by the actuarial in the report annexed at Exh. A, was paid.
2 In the affidavit, Petitioner to also explain how the employees will recover their leave encahsment and from which Insurance Company.
3 Affidavit to be filed by 7th April, 2022.
4 Stand over to 21st April, 2022.
(VINAY JOSHI,J.) (K. R. SHRIRAM,J.)
S.R.JOSHI 1 of 1