Principal Commissioner Of Income ... vs M/S. Shyama Power India Ltd
2023 Latest Caselaw 1559 Gua

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GAHC010089932019




                          THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : ITA/10/2019

            PRINCIPAL COMMISSIONER OF INCOME TAX, JORHAT
            AAYKAR BHAWAN, THANA ROAD, JORHAT.

                         VERSUS

            M/S. SHYAMA POWER INDIA LTD.,
            (PAN- AAHCS6024L), NAGA COTTAGE, CIRCULAR ROAD, DIMAPUR,
            NAGALAND.

For the Appellant       : Mr. S. Chetia, Senior Standing Counsel, Income Tax Department.

For the Respondent      : Mr. G.N. Sahewalla, Senior Advocate,

assisted by Ms. K. Bhattacharyya, Advocate.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA 20.04.2023

This Court is informed that a similar question of law, which is raised in this appeal, is pending adjudication before the Hon'ble Supreme Court in Petition for Special Leave to Appeal No.20559/2017 (Dayawanti -Vs- Commissioner of Income Tax).

Mr. S. Chetia, learned standing counsel, Income Tax Department representing the appellant submits that final arguments in the aforesaid SLP have been heard and the judgment is still awaited.

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Thus, list this appeal after 4(four) weeks awaiting outcome of the aforesaid SLP.

                   JUDGE                           CHIEF JUSTICE




Comparing Assistant