Supreme Court of India
Commissioner Of Income-Tax vs K. Anita Reddy And Ors. on 15 November, 2000
Equivalent citations: [2001]247ITR94(SC), AIRONLINE 2000 SC 872
Bench: S.P. Bharucha, D.P. Mohapatra
ORDER
1. Having heard learned counsel, we are of the view that the judgment of this court by a Bench of two learned judges in Union of India v. S. Muthyam Reddy [1999] 240 ITR 341 requires consideration by a larger Bench.
2. The civil appeals shall be placed before a Bench of three learned judges.