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Deputy Commissioner Of Income Tax vs M/S Dukes And Shantha Homes Pvt. Ltd. on 13 August, 2021

Bench: K.M. Joseph, B.R. Gavai

     ITEM NO.20                  Court 11 (Video Conferencing)             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
     Petition(s) for Special Leave to Appeal (C) No(s). 8964/2021
     (Arising out of impugned final judgment and order dated 16-02-2021
     in WP No. 3184/2021 passed by the High Court for the State Of
     Telangana At Hyderabad)

     DEPUTY COMMISSIONER OF INCOME TAX & ORS.                            Petitioner(s)

                                                    VERSUS

     M/S DUKES AND SHANTHA HOMES PVT. LTD.              Respondent(s)
     (FOR ADMISSION and I.R. and IA No.78019/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 13-08-2021 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE K.M. JOSEPH
              HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                Ms.   Niranjana Singh, Adv.
                                      Mr.   V. Chandrashekhara Bharathi, Adv.
                                      Mr.   Zoheb Hussain, Adv.
                                      Mr.   Raj Bahadur Yadav, AOR
                                      Mr.   B. V. Balaram Das, AOR

     For Respondent(s)                Mr.   Ravi S., Sr. Adv.
                                      Mr.   V.C. Shukla, Adv.
                                      Mr.   M. Naga Deepak, Adv.
                                      Mr.   Ajay Awasthi, Adv.
                                      Mr.   Tarun Gulia, Adv.
                                      Mr.   Sushant Bajaj, Adv.
                                      Mr.   Ankit Verma, Adv.
                                      Mr.   Anantha Narayana M.G., AOR

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

Issue notice.

Mr. Anantha Narayana M.G., learned counsel accepts notice of behalf of the respondent.

Tag with SLP (C) No.8832/2021.

There shall be stay of operation and implementation of the impugned order, till the next date of hearing.

The respondent may file counter affidavit within a Digitally signed by Rajni Mukhi Date: 2021.08.14 12:35:27 IST period of four weeks.

(NEETU SACHDEVA) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER