Supreme Court - Daily Orders
Principal Commissioner Of Income Tax 5 ... vs Mahila Sahakari Bank Ltd. on 3 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.25 COURT NO.13 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.15081/2017
(Arising out of impugned final judgment and order dated 05-08-2016
in TA No. 531/2015 22-01-2015 in ITA No. 53/2014 22-01-2015 in ITA
No. 53/2014 passed by the High Court of Bombay at Aurangabad)
PRINCIPAL COMMISSIONER OF INCOME TAX 5 AHMEDABAD Petitioner(s)
VERSUS
MAHILA SAHAKARI BANK LTD. Respondent(s)
(With appln.for c/delay in filing SLP and for exemption from filing
c/c of the impugned order)
(Office-Report regarding Civil Appeal 5798 of 2012 referred to on
Listing Proforma is to be prepared.)
Date : 03-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Mr. A.P. Mayee, Adv.
Mr. S.A. Haseeb, Adv.
Mr.Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag along with Civil Appeal No.5798 of 2012.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.07.03 17:09:25 IST Reason: