Supreme Court - Daily Orders
Commissioner Of Income Tax Mangalore ... vs Badagabettu Credit Co-Operative ... on 4 December, 2015
Bench: Chief Justice, R. Banumathi
ITEM NO.19 COURT NO.1 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)......CC No(s).
21158/2015
(Arising out of impugned final judgment and order dated 05/06/2015
in ITA No. 26/2015 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX MANGALORE AND ANR Petitioner(s)
VERSUS
BADAGABETTU CREDIT CO-OPERATIVE SOCIETY LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohatgi, AG,
Ms. Anita Sahni, Adv.
Ms. Meenakshi Grover, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 8296 of 2015.
(Shashi Sareen) (Veena Khera) AR-cum-PS Signature Not Verified Court Master Digitally signed by Shashi Sareen Date: 2015.12.04 09:57:50 IST Reason: