Supreme Court - Daily Orders
The Commissioner Of Income Tax 2 vs Dena Bank on 8 August, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.19 COURT NO.9 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No.20682/2017
(Arising out of impugned final judgment and order dated 26-11-2014
in ITA No.1355/2012 passed by the High Court Of Bombay)
THE COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
DENA BANK Respondent(s)
(IA No.65408/2017-CONDONATION OF DELAY IN FILING and IA
No.65412/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Arijit Prasad, Adv.
Mrs. Rekha Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No.288/2015.
(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.08.10 16:23:49 IST Reason: