Supreme Court - Daily Orders
Commissioner Of Income Tax-Iii vs V. Dinesh Reddy (Huf) on 7 January, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.4 + 40 Court 15 (Video Conferencing) SECTION IV-A
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). 20035/2021
(Arising out of impugned final judgment and order dated 24-02-2021
in ITA No. 283/2014 passed by the High Court of Karnataka at
Bengaluru)
COMMISSIONER OF INCOME TAX-III & ANR. Petitioner(s)
VERSUS
V. DINESH REDDY (HUF) Respondent(s)
(FOR ADMISSION )
WITH
SLP(C) No. 19933/2021 (IV-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 18892/2021 (IV-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 20431/2021 (IV-A)
(FOR ADMISSION and I.R.)
SLP(C) No. 19953/2021 (IV-A)
(FOR ADMISSION and I.R. and IA No.157963/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
ITEM NO. 40
SLP(C) No. 20744/2021
(FOR ADMISSION and I.R. AND IA NO. 165068/2021 EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT[TO BE TAKEN UP ALONG WITH ITEM
NO. 4 I.E. SLP(C) NO. 20035/2021])
ITEM NO. 40.1
SLP(C) No. 20952/2021
(FOR ADMISSION)
Date : 07-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.01.08
13:37:17 IST
For Petitioner(s)
Reason:
Mr. N. Venkataraman, ASG
Mr. G.K. Sharma, Adv.
Mr. Abhishek Atrey, Adv.
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SLP (C) No(s). 20035/2021
Mr. Mohd.Akhil, Adv.
Mr. Praneet Pranav, Adv.
Alabhya Dhamija, Adv.
Mr. Santosh Kumar, Adv.
Mr. Chandra Kant Sharma, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable after four weeks. Tag with SLP(C) No. 19090 of 2021 [D.No. 26892 of 2021].
(SONIA BHASIN) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)
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