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The Commissioner Of Income Tax Ltu vs State Bank Of India on 22 October, 2021

Bench: Sanjiv Khanna, Bela M. Trivedi

      ITEM NO.3                      Court 16 (Video Conferencing)                SECTION IV-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).   15281/2021

      (Arising out of impugned final judgment and order dated 18-12-2020
      in ITA No. 751/2017 passed by the High Court of Karnataka at
      Bengaluru)

      COMMISSIONER OF INCOME TAX LTU & ANR.                                           Petitioner(s)

                                                           VERSUS

      STATE BANK OF INDIA                                   Respondent(s)
      (FOR ADMISSION and I.R. and IA No.122262/2021-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT )

      Date : 22-10-2021 This petition was called on for hearing today.

      CORAM :                  HON'BLE MR. JUSTICE SANJIV KHANNA
                               HON'BLE MS. JUSTICE BELA M. TRIVEDI


      For Petitioner(s)                    Mr.    Balbir Singh, ASG
                                           Mr.    Niranjana Singh, Adv.
                                           Mr.    Chinmayee Chandra, Adv.
                                           Mr.    Shyam Gopal, Adv.
                                           Mr.    Sughosh Subramanyam, Adv.
                                           Mr.    Raj Bahadur Yadav, AOR
      For Respondent(s)

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

This special leave petition along with all connected matters including SLP (C) No.7055/2021 will be listed before an appropriate Bench.

In the meanwhile, the petitioners would file an affidavit stating on oath whether the bonds in question for acquisition of which interest has been paid were treated as Stock-in-Trade or as a capital asset.

Digitally signed by Dr. Mukesh Nasa Date: 2021.10.23 12:49:00 IST Reason: The affidavit would be filed within two weeks.

      (BABITA PANDEY)                                                    (ANITA RANI AHUJA)
      COURT MASTER (SH)                                                 ASSISTANT REGISTRAR