Supreme Court - Daily Orders
State Bank Of India (Sbi) Employees ... vs Commissioner Of Income Tax, Ahmedabad 1 on 11 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.36 COURT NO.9 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) Nos. 31717-31718/2016
(Arising out of impugned final judgment and order dated 25/04/2016
in TA No. 486/2015 25/04/2016 in TA No. 487/2015 passed by the High
Court of Gujarat at Ahmedabad)
STATE BANK OF INDIA (SBI) EMPLOYEES
CO-OP CREDIT AND SUPPLY SOC. LTD. ETC. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, AHMEDABAD 1 Respondent(s)
(with interim relief)
Date : 11/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Aman Dave, Adv.
Mr. P. S. Sudheer,Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Shruti Jose, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with C.A. 666 of 2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.11.12 12:42:05 IST Reason: