Supreme Court - Daily Orders
The South Indian Bank Ltd., Trichur vs The Commissioner Of Income Tax, Trichur on 18 July, 2014
H ITEM NO.44 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). 16635/2014
(Arising out of impugned final judgment and order dated 22/01/2014
in ITA No. 189/2011 passed by the High Court of Kerala at
Ernakulam)
THE SOUTH INDIAN BANK LTD., TRICHUR Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX, TRICHUR Respondent(s)
(With prayer for interim relief and office report)
WITH
S.L.P.(C)...CC No. 10792/2014
(With prayer for c/delay in filing SLP and Office Report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S. Ganesh, Sr. Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mr. Amar, Adv.
Mrs. Meera Mathur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Five questions of law have been mentioned in page nos. 3 and 4 of the paper book.
Insofar as question (A) is concerned, leave has already been granted in similar matters being C.A. No. 9606/2011 and C.A. No. 9611/2011.
Insofar as question (C) is concerned, that is pending in SLP Signature Not Verified No. 22889/2008. Digitally signed by Meenakshi Kohli Date: 2014.07.24 10:43:17 IST Reason: (R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master