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Principal Commissioner Of Income ... vs M/S. Dillip Constructions Pvt. ...
2023 Latest Caselaw 5892 Ori

Citation : 2023 Latest Caselaw 5892 Ori
Judgement Date : 12 May, 2023

Orissa High Court
Principal Commissioner Of Income ... vs M/S. Dillip Constructions Pvt. ... on 12 May, 2023
                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     ITA No.22 of 2020
     Principal Commissioner of Income Tax,
     (Central), Direct Tax Building,
     M.V.P. Colony, Visakhapatnam.         .........                Appellant
                                                           Mr. A. Kedia, Advocate
                                                           on instruction of
                                                           Mr. R.S. Chimanka,
                                                           Senior Standing Counsel for
                                                            Income Tax Department
                                      -Versus-

     M/s. Dillip Constructions Pvt. Ltd.     .........              Respondent
                                                         Mr. Chitrasen Parida, Advocate
                                      CORAM:

                                      JUSTICE S. TALAPATRA
                                      JUSTICE SAVITRI RATHO

                                             ORDER

12.05.2023 Order No.

04. 1. This matter is taken up through Hybrid Mode.

2. Mr. A. Kedia, learned counsel appearing on instruction of Mr.

R.S. Chimanka, learned Senior Standing Counsel for the Income Tax

Department, has urged for a short accommodation so that the

appellant can file a short note of submission.

3. Mr. Chitrasen Parida, learned counsel appearing for the

assessee-respondent has raised serious objection contending that this

matter is already covered by the judgment of this Court. Even some of

the connected appeals are not competent in as much as the amount

involved is less the amount as prescribed for competence.

4. Let the matter be listed on 27th June, 2023 for disposal.

5. It is made abundantly clear that no further accommodation

will be provided.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Digitally signed by SUBHASIS SUBHASIS MOHANTY MOHANTY Date: 2023.05.12 15:54:36 +05'30'

 
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