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Commissioner Of Income Tax ... vs M/S. Karnataka Reddy Janasangha on 24 October, 2016

Bench: Pinaki Chandra Ghose, Uday Umesh Lalit

  ITEM NO.45                                   COURT NO.6                   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)......CC    No(s).
  19878/2016

  (Arising out of impugned final judgment and order dated
  22/02/2016 in ITA No. 56/2013 passed by the High Court Of
  Karnataka At Bangalore)

  COMMISSIONER OF INCOME TAX (EXEMPTION), BANGALORE
  AND ANR.                                                                   Petitioner(s)

                                                        VERSUS

  M/S. KARNATAKA REDDY JANASANGHA                                            Respondent(s)



  (with appln. (s) for c/delay in filing SLP and office report)


  Date : 24/10/2016 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                    Mr. N.K. Kaul, ASG
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. R.M. Bajaj, Adv.
                                       Mr. Bommineni Vivekananda, Adv.
                                       Mrs. Anil Katiyar, AOR

  For Respondent(s)


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

Delay condoned.

Leave granted.

Tag with Civil Appeal No. 9722 of 2016.

(R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master