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Supreme Court - Daily Orders

M/S. Mangalam Publications, Kottayam vs Commissioner Of Income Tax, Kottayam on 20 July, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.103                              COURT NO.15                    SECTION XI-A

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

                                   CIVIL APPEAL   NO(S).    8580-8582/2011

     M/S. MANGALAM PUBLICATIONS, KOTTAYAM                                Appellant(s)

                                                    VERSUS

     COMMISSIONER OF INCOME TAX, KOTTAYAM                                Respondent(s)

     WITH

     C.A. No. 8599-8603/2011 (XI-A)

     C.A. No. 8604/2011 (XI-A)

     C.A. No. 8593-8598/2011 (XI-A)

     C.A. No. 8583-8587/2011 (XI-A)

     C.A. No. 8588-8592/2011 (XI-A)

     Date : 20-07-2023 These appeals were called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                             HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Appellant(s)                  Mr. V. Giri, Sr. Adv.
                                       Mr. Raghenth Basant, Adv.
                                       Ms. Liz Mathew, AOR
                                       Ms. Kaushitaki Sharma, Adv.

     For Respondent(s)                 Mr. Balbir Singh, A.S.G.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mr. Shashank Bajpai, Adv.
                                       Mr. Prahlad Singh, Adv.
                                       Mr. Shyam Gopal, Adv.
                                       Mr. Suyash Pandey, Adv.
                                       Mr. Prashant Singh Ii, Adv.

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

In order to enable the learned counsel for the appellant(s) to Signature Not Verified ascertain about the present factual position pursuant to remand of Digitally signed by RADHA SHARMA Date: 2023.07.20 18:19:15 IST Reason: the matter made by the High Court by the impugned order, a week’s 1 time is granted.

List on 26.07.2023.

(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 2