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The Principal Commissioner Of Income ... vs Gujarat Urja Vikas Nigam Ltd. on 8 February, 2021

Bench: Uday Umesh Lalit, K.M. Joseph

     ITEM NO.13                        Court 4 (Video Conferencing)            SECTION III
                                       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).   641/2021

     (Arising out of impugned final judgment and order dated 17-02-2020
     in TA No. 71/2020 & modified judgment and order dated 27.02.2020
     passed by the High Court Of Gujarat at Ahmedabad)

     PRINCIPAL COMMISSIONER OF INCOME TAX VADODARA 1                            Petitioner(s)

                                                         VERSUS

     GUJARAT URJA VIKAS NIGAM LTD.                                              Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 08-02-2021 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE UDAY UMESH LALIT
              HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                     Mr.N. Venkataraman, Ld. ASG (NP)
                                           Mr. SreeKumar C.N, Sr. Adv.
                                           Mrs. Gargi Khanna, Adv.
                                           Mr.PV Yogeshwaran, Adv.
                                           Mrs. Anil Katiyar, AOR
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Ms. Gargi Khanna, learned advocate for the petitioner submits that a petition has been filed challenging the decision of the High Court in Tax Appeal No.63 of 2020.

Our attention is also invited to the order passed by this Court in SLP(C) Dy.No.8192/2020 (Principal Commissioner of Income Tax vs. Gujarat Fluorochemicals Ltd.) List this matter alongwith SLP(C) Dy.No.8192/2020 in the first week of March, 2021 and the petition challenging the decision in Tax Appeal No.63/2020 before the appropriate Court after taking Signature Not Verified Digitally signed by Indu Marwah Date: 2021.02.09 necessary directions from the Hon’ble CJI.

Reason:

     (INDU MARWAH)                                                        (PRADEEP KUMAR)
     COURT MASTER (SH)                                                     BRANCH OFFICER