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P.C. Naidu Since Deceased Thr Lrs. vs Commissioner Of Income Tax on 20 November, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.10                                COURT NO.8                  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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35642/2017

     (Arising out of impugned final judgment and order dated 19-01-2011
     in ITA No. 2783/2005 passed by the High Court of Karnataka at
     Bangalore)

     P.C. NAIDU SINCE DECEASED THR LRS.                                     Petitioner(s)

                                                      VERSUS

     COMMISSIONER OF INCOME TAX & ANR.                                      Respondent(s)

     ( IA No.118823/2017-CONDONATION OF DELAY IN FILING)


     Date : 20-11-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE R.K. AGRAWAL
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)                  Dr.   Rakesh Gupta,Adv.
                                        Ms.   Monika Ghai,Adv.
                                        Ms.   Shyamalina Borali,Adv.
                                        Mr.   Ambhoj Kumar Sinha, AOR

     For Respondent(s)


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

Delay condoned.

Leave granted.

No stay.

Tag with Civil Appeal No.4106 of 2012.

(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by ASHA SUNDRIYAL Date: 2017.11.21 COURT MASTER COURT MASTER 17:10:57 IST Reason: