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Principal Commissioner Of Income Tax I vs Y.V. Ramana on 19 August, 2019

Bench: Uday Umesh Lalit, Vineet Saran

     ITEM NO.10                                COURT NO.7                 SECTION XII-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.23924/2019
     (Arising out of impugned final judgment and order dated 05-12-2017
     in ITTA No.751/2017 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     PRINCIPAL COMMISSIONER OF INCOME TAX-I,
     VISHAKHAPATNAM                                                          Petitioner(s)

                                                      VERSUS

     Y.V. RAMANA                                                            Respondent(s)

     (FOR ADMISSION and I.R.; IA No.118380/2019 – FOR CONDONATION OF
     DELAY IN FILING; and, IA No.118383/2019 - FOR EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-08-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                    Mr. K.M. Nataraj, ASG
                                          Mr. Rupesh Kumar, Adv.
                                          Mr. Shailesh Medial, Adv.
                                          Mr. Umesh Kumar Saw, Adv.
                                          Mr. Amit Kumar, Adv.
                                          Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay condoned.

Keeping in view the tax effect involved in this matter, we see no reason to interfere in this matter. The special leave petition is dismissed, leaving all the questions of law open.

Pending application(s), if any, shall stand disposed of.

                          (MUKESH NASA)                                   (RENU DIWAN)
                          COURT MASTER                                ASSISTANT REGISTRAR