Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax vs M.R. Seetharam (Huf) on 19 August, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.14+44 Court 7 (Video Conferencing) 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
Item No.14:
Petition(s) for Special Leave to Appeal (C) No(s). 11061/2021
(Arising out of impugned final judgment and order dated 18-01-2021
in ITA No. 285/2016 passed by the High Court of Karnataka at
Bengaluru)
PR. COMMISSIONER OF INCOME TAX-6 & ANR. Petitioner(s)
VERSUS
M.R. SEETHARAM (HUF) Respondent(s)
(FOR ADMISSION and I.R.)
With
Item No.44:
Petition(s) for Special Leave to Appeal (C) No(s). 12397/2021
(FOR ADMISSION and I.R)
Date : 19-08-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. S.A.Haseeb,Adv.
Mr. Kush Chaturvedi,Adv.
Mr. Bhuvan Mishra,Adv.
Mr. Varun Chugh,Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, list these petitions after two weeks.
Signature Not Verified(ANITA MALHOTRA) (KAMLESH RAWAT) Digitally signed by Neelam Gulati Date: 2021.08.21 COURT MASTER COURT MASTER 10:21:40 IST Reason: