Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Kerala State Cooperative Agricultural ... on 9 September, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.14 COURT NO.6 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)......CC NO(S).
14250/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26/11/2015
IN ITA NO. 137/2011 PASSED BY THE HIGH COURT OF KERALA AT
ERNAKULAM)
COMMISSIONER OF INCOME TAX THIRUVANATHAPURAM PETITIONER(S)
VERSUS
KERALA STATE COOPERATIVE AGRICULTURAL
RURAL DEVELOPMENT BANK LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 09/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. P.K. Mullick, Adv.
Mrs. Anil Katiyar, Adv.
Mr. H.R. Rao, Adv.
Mr. H. Raghavendra Rao, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned judgment is granted.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.09.09 COURT MASTER COURT MASTER 17:20:32 IST Reason: