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Principal Commissioner Of Income Tax 1 vs M/S Kutch District Central Cooperative ... on 9 April, 2018

Bench: Adarsh Kumar Goel, Rohinton Fali Nariman

                                                        1

     ITEM NO.8                                 COURT NO.11                  SECTION III

                                    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). 10206/2018
     (Arising out of impugned final judgment and order dated 11-10-2017
     in ITA No. 761/2016 passed by the High Court Of Gujarat At
     Ahmedabad)

     PRINCIPAL COMMISSIONER OF INCOME TAX 1                                  Petitioner(s)

                                                       VERSUS

     M/S KUTCH DISTRICT CENTRAL COOPERATIVE BANK LTD. Respondent(s)
     (FOR ADMISSION and I.R. and IA No.45774/2018-CONDONATION OF DELAY
     IN FILING and IA No.45775/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     WITH
     Diary No(s). 11018/2018 (III)
     (FOR ADMISSION and I.R. and IA No.46225/2018-CONDONATION OF DELAY
     IN FILING and IA No.46226/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 09-04-2018 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                  Mr. Maninder Singh,ASG
                                        Mr. Nalin Kohli,Adv.
                                        Mr. Prabhas Bajaj,Adv.
                                        Ms. Vishakha Ahuja,Adv.
                                        Mr. Ankit Roy,Adv.
                                        Mr. T.M. Singh,Adv.
                                        Mr.Indrajeet Singh,Adv.
                                        Mrs. Anil Katiyar, AOR
     For Respondent(s)

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

Heard learned counsel for the petitioner.

Delay condoned.

We do not find any ground to interfere with the Digitally signed by MADHU BALA Date: 2018.04.09 17:10:27 IST Reason: impugned order. The special leave petitions are, accordingly,dismissed.

Pending application(s), if any, shall also stand disposed of.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER