Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) ... vs M/S Moradabad Development Authority on 13 November, 2021
Bench: M.R. Shah, B.V. Nagarathna
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ITEM NO.16 Court 13 (Video Conferencing) SECTION XI
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). 7779/2018
(Arising out of impugned final judgment and order dated 03-05-2017
in ITA No. 3/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX (EXEMPTION) LUCKNOW Petitioner(s)
VERSUS
M/S MORADABAD DEVELOPMENT AUTHORITY Respondent(s)
WITH
SLP(C) No. 12304/2018 (XI)
SLP(C) No. 14574/2019 (XI)
IA No. 139001/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
C.A. No. 3596/2018 (III-A)
Date : 13-11-2021 These matters were on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Rupesh Kumar, Adv.
Mr. H.R. Rao, Adv.
Ms. Alka Agarwal, Adv.
Mr. B.K. Satija, Adv.
Ms. Gargi Khanna, Adv.
Mr. Raj Bahadur Yadav, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Jasmeet Singh, AOR
Mr. Mahinder Singh Hura, Adv.
Mr. Divjot Singh Bhatia, Adv.
Mr. Pushpendra S. Bhadoriya, Adv.
Ms. Rusheet Saluja, Adv.
Signature Not Verified
Ms. Aastha Chaturvedi, Adv.
Ms. Mamta Chakraborty, Adv.
Digitally signed by R
Natarajan
Date: 2021.11.13
16:42:46 IST
Reason:
Mr. Dhruv Agrawal, Sr. Adv.
Mr. Vishwajit Singh, AOR.
Mrs. Veera Kaul Singh, Adv.
Mr. Pankaj Singh, Adv.
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Ms. Ridhima Singh, Adv.
Mr. Vignesh Singh, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
To be heard with C.A. No. 9284 of 2017 and other connected matters.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER