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Commissioner Of Income Tax vs M. R. Prabhavathy on 7 July, 2023

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                                                     1

     ITEM NO.13                             COURT NO.3                 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

                            SPECIAL LEAVE PETITION (CIVIL) Diary No. 14781/2023

     (Arising out of impugned final judgment and order dated 22-07-2022
     in ITA No. 177/2015 passed by the High Court of Karnataka at
     Bengaluru)

     COMMISSIONER OF INCOME TAX & ANR.                                  Petitioner(s)

                                                    VERSUS

     M. R. PRABHAVATHY                                                  Respondent(s)

     (IA No.98336/2023-CONDONATION OF DELAY IN FILING )

     WITH
     Diary No(s). 18583/2023 (IV-A)
     (IA No.101452/2023-CONDONATION OF DELAY IN FILING)

     Date : 07-07-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI


     For Petitioner(s)                 Mr. N Venkatraman, A.S.G.
                                       Mr. Raj Bahadur Yadav, AOR
                                       Mr. Sunita Sharma, Adv.
                                       Mrs. A Deepa, Adv.
                                       Mr. V C Bharathi, Adv.
                                       Mr. Chinmayee Chandra, Adv.
                                       Mr. A K Kaul, Adv.


     For Respondent(s)


                              UPON hearing the counsel, the Court made the following
                                                 O R D E R

Delay condoned.

We are informed that the present special leave petitions are 18:56:31 IST Reason: against the same order relating to the different assessment years have been dismissed.

Recording the aforesaid, the special leave petitions are dismissed.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR