Supreme Court - Daily Orders
Principal Commissioner Of Income Tax vs M/S. Shree Shantappanna Miraji Urban Co ... on 30 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24386/2018
(Arising out of impugned final judgment and order dated 30-01-2018
in ITA No. 100041/2017 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
PRINCIPAL COMMISSIONER OF INCOME TAX & ANR. Petitioner(s)
VERSUS
M/S. SHREE SHANTAPPANNA MIRAJI
URBAN CO OP BANK LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.93107/2018-CONDONATION OF DELAY
IN FILING and IA No.93108/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 30-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Shubhendu Anand, Adv.
Ms. Purnima Bhat Kak, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed leaving the question of law open as the tax effect is low.
Pending application(s), if any, stand disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.07.31 (ASHWANI THAKUR) 17:17:30 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER