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Commissioner Of Income Tax vs The Bijapur District Central ... on 14 December, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.12                                  COURT NO.5                 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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41156/2018

     (Arising out of impugned final judgment and order dated 23-03-2018
     in ITA No. 200016/2015 passed by the High Court Of Karnataka At
     Kalaburagi)

     COMMISSIONER OF INCOME TAX & ANR.                                           Petitioner(s)

                                                        VERSUS

     THE BIJAPUR DISTRICT CENTRAL COOPERATIVE BANK LIMITED Respondent(s)

     (FOR ADMISSION and I.R. and IA No.173086/2018-CONDONATION OF DELAY
     IN FILING and IA No.173087/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     Diary No(s). 42792/2018 (IV-A)
     (FOR ADMISSION and I.R. and IA No.173069/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 14-12-2018 These petitions were called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                               HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                    Mr. V. Shekhar, Sr. Adv.
                                          Mr. Devashish Bharuka, Adv.
                                          Mr. Manish Pushkarna, Adv.
                                          Mr. Shakti Pandey, Adv.
                                          Mr. Shashank Shekhar, Adv.
                                          Mr. Prithviraj Singh, Adv.
                                          Mrs. Anil Katiyar, AOR
     For Respondent(s)

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

Delay condoned.

The Special Leave Petitions are dismissed. However, the question of law is left open.

Pending application stands disposed of.

(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR