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Supreme Court - Daily Orders

Income Tax Commissioner vs M/S S. Venkataiah on 26 September, 2016

Bench: Shiva Kirti Singh, R. Banumathi

                                                        1

     ITEM NO.46                               COURT NO.11                    SECTION IIIA

                                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). 9874/2014
     (Arising out of impugned final judgment and order dated 26/06/2013
     in ITA No. 114/2013 passed by the High Court Of A.P. At Hyderabad)

     CIT HYDERABAD                                                           Petitioner(s)

                                                     VERSUS

     M/S S. VENKATAIAH                                                       Respondent(s)

     WITH
     SLP(C) No. 5950/2015
     (With Office Report)

     SLP(C) No. 24034/2016
     (With Office Report)

     Date : 26/09/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                 Mr. P.S. Patwalia,ASG
                                       MR. Rupesh Kumar,Adv.
                                       Mr. Pratik Raoka,Adv.
                                       Mr. Tushar Bakshi,Adv.
                                       Mr. Dhruv Sheoran,Adv.
                                       Mrs. Anil Katiyar,Adv.

     For Respondent(s)                 Mr.   A.G.Garg,Adv.
     In SC 9874/14 &                   Mr.   Rakesh Garg,Adv.
     SC 5950/15                        Mr.   Sidharth Rathore,Adv.
                                       Ms.   Shweta Garg,Adv.

     In SC 24034                       Mr. Vikas Srivastav,Adv.
                                       Ms. Kanika Jain,Adv.

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

Signature Not Verified Issue notice in SLP(C)No. 24034 of 2016.

Digitally signed by MADHU BALA Date: 2016.09.30 16:48:35 IST Reason:

Ms. Kanika Jain, Advocate accepts notice on behalf of the respondent, hence notice is waived.

List all the matters on next Monday i.e. 3 rd October, 2016.

2

In the meantime, counsel for the respondent is permitted to file counter affidavit in SLP(C)No.24034 of 2016.



  (Madhu Bala)                            (Madhu Narula)
  Court Master                             Court Master