Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Canara Bank (For Amalgamated Entity ... vs Commissioner Of Income Tax on 6 January, 2023

Bench: Ajay Rastogi, Bela M. Trivedi

                                                 1

     ITEM NO.20                         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

     Petition(s) for Special Leave to Appeal (C)               No(s).   10353/2020

     (Arising out of impugned final judgment and order dated 31-01-2020
     in ITA No. 312/2014 passed by the High Court Of Karnataka At
     Bengaluru)

     CANARA BANK (FOR AMALGAMATED ENTITY SYNDICATE BANK)Petitioner(s)

                                                VERSUS

     COMMISSIONER OF INCOME TAX & ANR.                               Respondent(s)


         IA No. 85660/2020 - EXEMPTION FROM FILING AFFIDAVIT)

     WITH
     SLP(C) No. 14566/2020 (IV-A)

      SLP(C) No. 10639/2020 (IV-A)
     ( FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 88540/2020
     IA No. 88540/2020 - EXEMPTION FROM FILING AFFIDAVIT)
      SLP(C) No. 5309/2021 (IV-A)
     (FOR ADMISSION and I.R.)
      SLP(C) No. 14522/2020 (IV-A)

      SLP(C) No. 4641/2021 (IV-A)
     (FOR ADMISSION and I.R. and IA No.40395/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)
      SLP(C) No. 14761/2021 (IV-A)
     (FOR ADMISSION)
      SLP(C) No. 12065/2020 (IV-A)
     (FOR ADMISSION and IA No.103157/2020-EXEMPTION FROM FILING
     AFFIDAVIT)
      SLP(C) No. 13564/2020 (IV-A)
     (FOR ADMISSION and I.R.)

     Date : 06-01-2023 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE AJAY RASTOGI
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI
Signature Not Verified


     For Petitioner(s)             Mr. Balbir Singh, ASG
Digitally signed by
Ashwani Kumar
Date: 2023.01.07
11:15:02 IST
Reason:                            Mr. Shashank Bajpai, Adv.
                                   Mr. Rupesh Kumar, Adv.
                                   Mr. Shyam Gopal, Adv.
                                   Ms. Meera Patel, Adv.
                                   Mr. Vikas Bansal, Adv.
                                    2

                     Mr. Raj Bahadur Yadav, AOR

                    Mr. Percy Pardiwalla, Sr. Adv.
                    Mr. Percy Pardiwala, Sr. Adv.
                    Mr. Kunal Verma, AOR
                    Mrs. Yugandhara Pawar Jha, Adv.
                    Ms. Yugandhara Pawar Jha, Adv.
                    Ms. Manasa Ananthan, Adv.
                    Ms. Lavanya Dhawan, Adv.
                    Mr. Ashwin Nair, Adv.
                    Mrs. Lavanya Dhawan, Adv.
                    Mr. Punit Khanna, Adv.
                    Mr. Ritik Gupta, Adv.


For Respondent(s)   Mr. Percy Pardiwala, Sr. Adv.
                    Mr. Kunal Verma, AOR
                    Mrs. Yugandhara Pawar Jha, Adv.
                    Ms. Manasa Ananthan, Adv.
                    Mr. Ashwin Nair, Adv.
                    Ms. Lavanya Dhawan, Adv.
                    Mr. Ritik Gupta, Adv.
                    Mr. Punit Khanna, Adv.

                    Mr. Raj Bahadur Yadav, AOR


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

Looking to the nature of controversy involved in the present matter, it requires consideration.

List on 21.02.2023 (NMD).

The parties to submit their short compilation in reference to pleadings and the judgments relied upon by them. The same may also be exchanged between the parties.

(VIRENDER SINGH)                                 (ASHWANI KUMAR)
BRANCH OFFICER                               ASTT. REGISTRAR-cum-PS