Supreme Court - Daily Orders
Kerela State Co Operative Agricultural ... vs The Commissioner Of Income Tax on 1 February, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.56 COURT NO.12 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) No(s). 2737/2016
(Arising out of impugned final judgment and order dated 26/11/2015
in ITA No. 103/2011 passed by the High Court Of Kerala At
Ernakulam)
KERALA STATE CO-OPERATIVE AGRICULTURAL AND RURAL
DEVELOPMENT BANK LTD., KSCARDB Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX AND ANR. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Deepak Prakash, Adv.
Mr. P. M. Niyas, Adv.
Ms. Shruti Srivastava, Adv.
Mr. Vishal Somany, Adv.
Mr. Karli Venkat Reddy, Adv.
Ms. Deepa Prakash E., Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
There shall be stay of any coercive steps for recovery of the demand made by the Income Tax authorities from the petitioner for the Assessment Year 2007-08 till further orders.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.02.03 (Jayant Kumar Arora) (Renu Diwan) 17:36:01 IST Reason: Sr. P.A. Court Master