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Principal Commissioner Of Income Tax ... vs M/S Karnataka Industrial Areas ... on 23 July, 2021

Bench: Uday Umesh Lalit, Ajay Rastogi

                                                                                                          1

      ITEM NO.14                                       COURT NO.3              SECTION IV-A
                                          (HEARING THROUGH VIDEO CONFERENCING)

                                         S U P R E M E C O U R T O F            I N D I A
                                                 RECORD OF PROCEEDINGS

      Petition for Special Leave to Appeal (C) No.10540/2021
      (Arising out of impugned final judgment and order dated 04-11-2020 in ITA
      No.163/2020 passed by the High Court Of Karnataka At Bengaluru)

      PRINCIPAL COMMISSIONER OF INCOME TAX
      (EXEMPTIONS) & ANR.                                                               Petitioner(s)

                                                             VERSUS

      M/s. KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD                                 Respondent(s)

      (FOR ADMISSION and I.R.)

      Date : 23-07-2021 This petition was called on for hearing today.

      CORAM :
                                 HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                 HON'BLE MR. JUSTICE AJAY RASTOGI

      For Petitioner(s)                      Mr. N. Venkataraman, ASG
                                             Mr. Zoheb Hossain, Adv.
                                             Ms. Niranjana Singh, Adv.
                                             Mohd. Akhil, Adv.
                                             Mr. Raj Bahadur Yadav, AOR
                                             Mr. B. V. Balaram Das, AOR

      For Respondent(s)

                                  UPON hearing the counsel the Court made the following
                                                     O R D E R

Our attention is invited to the orders dated 14.07.2017 and 09.07.2021 passed by this Court in appeals arising out of SLP (Civil) No.14674 of 2016 and SLP (Civil) No.7688 of 2021 respectively.

Leave granted.

Digitally signed by Dr. Mukesh Nasa List this matter alongwith Civil Appeal No.9284 of 2017 Date: 2021.07.23 17:57:54 IST Reason: arising out of SLP (Civil) No.14674 of 2016 and Civil Appeal No.2477 of 2021 arising out of SLP (Civil) No.7688 of 2021.  2 Mr. Venkataraman, learned ASG submits that a short compilation for the assistance of the Court shall be filed within a week. Liberty to mention for early listing is granted.

     (MUKESH NASA)                       (VIRENDER SINGH)
     COURT MASTER                         BRANCH OFFICER