Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Kerala State Coop. Agricultural And ... vs The Income Tax Officer Ward 2 (1) ... on 10 May, 2019

Bench: Ashok Bhushan, K.M. Joseph

     ITEM NO.19                                  COURT NO.12               SECTION XVII

                                   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).11710-11712/2019

     (Arising out of impugned final judgment and order dated 07-02-2019
     in ITA No.579/COCH/2018, 07-02-2019 in ITA No.580/COCH/2018, 07-02-
     2019 in ITA No.581/COCH/2018 passed by the Income Tax Appellate
     Tribunal, Cochin Bench)

     M/S KERALA STATE COOP. AGRICULTURAL AND RURAL
     DEVELOPMENT BANK LIMITED (KSCARDB)                                        Petitioner(s)

                                                        VERSUS

     THE INCOME TAX OFFICER WARD 2 (1) THIRUVANANTHAPURAM                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.75981/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.75980/2019-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 10-05-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)
                                          Mr.   Krishnan Venugopal, Sr. Adv.
                                          Mr.   Deepak Prakash, AOR
                                          Mr.   Nikhil Balam, Adv.
                                          Mr.   Subhash Choudhary, Adv.
                                          Mr.   Raneev Dahiya, Adv.
                                          Mr.   Shashank Menon, Adv.
                                          Mr.   Dawneesh Shaktivats, Adv.
                                          Mr.   Sidharth Sen, Adv.
                                          Mr.   Nachiketa Vajpayee, Adv.
                                          Ms.   Divyangna Malik, Adv.

     For Respondent(s)

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

Leave granted.

There shall be a stay of any coercive steps for recovery of Digitally signed by ARJUN BISHT Date: 2019.05.11 the demand made by the Income Tax Authorities from the petitioner 11:28:11 IST Reason:

for the Assessment Years 2008-09, 2009-10 and 2013-14 till further 1 orders.

List on 09.07.2019 along with Civil Appeal No.5103 of 2015.

(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER 2