Supreme Court - Daily Orders
M/S Bharat Overseas Bank Ltd. Chennai vs The Commissioner Of Income Tax Iii on 6 January, 2015
Bench: J. Chelameswar, Pinaki Chandra Ghose
ITEM NO.1 COURT NO.7 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). 12034/2012
(Arising out of impugned final judgment and order dated 30/09/2011
in TCA No. 890/2009 passed by the High Court Of Madras)
M/S BHARAT OVERSEAS BANK LTD. CHENNAI Petitioner(s)
VERSUS
C.I.T-III CHENNAI Respondent(s)
WITH
SLP(C) No. 16632/2012
(With Office Report)
SLP(C) No. 26325-26326/2012
(With Office Report)
SLP(C) No. 26327/2012
(With Office Report)
SLP(C) No. 8148/2013
(With Office Report)
SLP(C) No. 8151/2013
(With Office Report)
SLP(C) No. 8154/2013
(With Office Report)
SLP(C) No. 14252-14253/2013
(With Office Report)
SLP(C) No. 25251-25254/2013
(With appln.(s) for permission to file additional documents and
Interim Relief and Office Report)
Date : 06/01/2015 These petitions were called on for hearing
Signature Not Verified
today.
Digitally signed by
Deepak Mansukhani
Date: 2015.01.06
15:00:49 IST
Reason:
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
-2-
For Petitioner(s) Mr. Pritesh Kapur, Adv.
Ms. Radha Rangaswamy,Adv.
Mr. Rupendra Singh, Adv.
Dr. Anitha Suman, Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Supriya Jain, Adv.
Mr. Gaurav Nair, Adv.
Ms. Niharika, Adv.
for M/s. K. J. John & Co.,Adv.
For Respondent(s) Mr. Ranjeet Kumar, SG
Ms. Anita Sahani, Adv.
Mrs. Anil Katiyar,Adv.
Ms. Menaka G, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER