Supreme Court - Daily Orders
Commissioner Of Income Tax-V, New Delhi vs Punjab National Bank on 13 April, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.19 + 49 COURT NO.2 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)...... of 2015
CC No(s). 6417/2015
(Arising out of impugned final judgment and order dated 16/07/2014
in ITA No. 32/2014 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX-V, NEW DELHI Petitioner(s)
VERSUS
PUNJAB NATIONAL BANK Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C) No.... of 2015 (CC No.6630 of 2015)
(With appln.(s) for C/delay in filing SLP and office report)
Date: 13/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. D.L. Chidananda,Adv.
Ms. Madhurima Mridhul,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. Leave granted. Tag along with Civil Appeal No.7210 of 2012. (MAHABIR SINGH) Signature Not Verified (SHASHI SAREEN) COURT MASTER Digitally signed by Mahabir Singh Date: 2015.04.13 COURT MASTER 15:51:41 IST Reason: