COMMISSIONER OF INCOME TAX Vs. K ANITA REDDY
LAWS(SC)-2000-11-215
SUPREME COURT OF INDIA
Decided on November 15,2000

COMMISSIONER OF INCOME-TAX Appellant
VERSUS
K.ANITA REDDY Respondents

JUDGEMENT

- (1.) Having heard learned counsel, we are of the view that the judgment of this court by a Bench of two learned judges in Union of India V/s. S. Muthyam Reddy, 1999 240 ITR 341 requires consideration by a larger Bench.
(2.) The civil appeals shall be placed before a Bench of three learned judges.;


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