Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Jamnagar District Cooperative Bank ... on 7 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.16 COURT NO.10 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). 12840/2018
(Arising out of impugned final judgment and order dated 11-10-2017
in TA No. 889/2012 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S JAMNAGAR DISTRICT COOPERATIVE BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63219/2018-CONDONATION OF DELAY
IN FILING )
Date : 07-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr.Sandeep Sethi,ASG
Ms. Diksha Rai,Adv.
Mr. S.A.Haseeb,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 impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by MADHU BALA Date: 2018.05.08 BRANCH OFFICER 14:03:38 IST Reason: