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The Commissioner Of Income Tax Iii, ... vs M/S Ue Development India Pvt. Ltd. on 14 October, 2019

Bench: Uday Umesh Lalit, Aniruddha Bose

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     ITEM NO.58                               COURT NO.7                        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.22156/2019

     (Arising out of impugned final judgment and order dated 12-07-2018
     in ITA No.52/2014 passed by the High Court Of Karnataka At
     Bengaluru)

     THE COMMISSIONER OF INCOME TAX III,
     BANGALORE & ANR.                                                            Petitioner(s)

                                                        VERSUS

     M/s. UE DEVELOPMENT INDIA PVT. LTD.                                         Respondent(s)

     (FOR ADMISSION and I.R.; and, IA No.103685/2019 - FOR CONDONATION
     OF DELAY IN FILING)

     WITH
     Diary No.8936/2019 (IV-A)
     (IA No.49230/2019 - FOR CONDONATION OF DELAY IN FILING)

     Date : 14-10-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT
                            HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                   Mr. Zoheb Hossain, Adv.
                                         Mr. H.R. Rao, Adv.
                                         Mr. Rajat Nair, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Learned counsel for the petitioner submits that the very same High Court has admitted an appeal as regards same substantial Signature Not Verified questions in a matter arising in similar circumstances.

At his request, the matter is adjourned to 25.11.2019 to enable the petitioner to place on record copy of the orders passed by the Tribunal as well as by the High Court in the concerned matter.

     (MUKESH NASA)                                      (SUMAN JAIN)
     COURT MASTER                                      BRANCH OFFICER