Supreme Court - Daily Orders
C. Ramakrishna vs The Deputy Commissioner Of Income Tax on 4 July, 2023
Bench: B.V. Nagarathna, Prashant Kumar Mishra
ITEM NO.8 COURT NO.16 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
Petition(s) for Special Leave to Appeal (C) No(s). 13220-
13221/2023
(Arising out of impugned final judgment and order dated 20-06-2022
in ITA No. 71/2015 09-12-2022 in RP No. 694/2022 passed by the High
Court Of Karnataka At Bengaluru)
C. RAMAKRISHNA Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(IA No.102300/2023-CONDONATION OF DELAY IN FILING and IA
No.102301/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 04-07-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Preetesh Kapur, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Sajal Jain, Adv.
Ms. Sonakshi Malhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The High Court was right in holding that no substantial question of law arose in the appeal. We are in conformity with the said view taken by the High Court. Hence, the special leave petitions stand dismissed.
Pending applications shall stand disposed of.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.07.04 (POOJA SHARMA) 16:44:21 IST Reason: (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)