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Commissioner Of Income Tax ... vs Surat Urban Development Authority ... on 19 July, 2021

Bench: L. Nageswara Rao, Aniruddha Bose

     ITEM NO.12 + 31               Court 6 (Video Conferencing)                SECTION III

                                S U P R E M E C O U R T O F        I N D I A
                                        RECORD OF PROCEEDINGS
     ITEM 12

     Petition(s) for Special Leave to Appeal (C)                  No(s).7789/2021

     (Arising out of impugned final judgment and order dated 18-01-2021
     in TA No.341/2020 passed by the High Court Of Gujarat At Ahmedabad)

     COMMISSIONER OF INCOME TAX (EXEMPTIONS)                            Petitioner(s)

                                                  VERSUS

     SURAT URBAN DEVELOPMENT AUTHORITY (SUDA)           Respondent(s)
     (With applns for exemption from filing c/c of impugned judgment)

     WITH

     ITEM 31:
     SLP (C) NO.10490/2021
     (With applns for exemption from filing c/c of impugned judgment)

     Date : 19-07-2021 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE L. NAGESWARA RAO
                          HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)              Mr.   Venkataraman, LD. ASG
                                    Mr.   Mukul Singh, Adv.
                                    Ms.   Gargi Khanna ,Adv .
                                    Mr.   Jatin Singhal, Adv
                                    Mr.   Pranay Ranjan, Adv.
                                    Mr.   Raj Bahadur AOR
                                    Ms.   Anil Katiyar, AOR

                                     Mr. B. V. Balaram Das, AOR
     For Respondent(s)


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

(B.Parvathi) (Beena Jolly) 17:31:33 IST Reason: Court Master Court Master