Supreme Court - Daily Orders
The Commissioner Of Income Tax vs M/S Embassy Brindavan Developers on 19 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.42 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 13542/2023
(Arising out of impugned final judgment and order dated 13-09-2022
in ITA No. 713/2017 passed by the High Court of Karnataka at
Bengaluru)
THE COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S EMBASSY BRINDAVAN DEVELOPERS Respondent(s)
Date : 19-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. V.C. Bharathi, Adv.
Mr. Ishaan Sharma, Adv.
Mrs. Ruchi Gaur Narula, Adv.
Ms. Sarita Gautam, Adv.
Mr. Rakesh Sharma II, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Navanjay Mahapatra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing the spare copies is condoned. Issue notice, returnable in eight weeks.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2023.10.19
17:10:14 IST
Reason: