Supreme Court - Daily Orders
Commissioner Of Income Tax, Sambalpur vs Kamaljeet Singh Ahluwalia (Dead) on 9 March, 2026
ITEM NO.40 COURT NO.4 SECTION XI-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). 14344/2017
[ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 31-08-2016
IN WPC NO. 1199/2015 PASSED BY THE HIGH COURT OF ORISSA AT CUTTACK]
COMMISSIONER OF INCOME TAX, SAMBALPUR PETITIONER(S)
VERSUS
KAMALJEET SINGH AHLUWALIA (DEAD) & ORS. RESPONDENT(S)
IA NO. 16438/2024 - APPLICATION FOR ABATEMENT
IA NO. 16646/2024 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA NO. 8962/2024 - APPLICATION FOR SUBSTITUTION
Date : 09-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) : Mr. N Venkataraman, A.S.G.
Mr. Sudarshan Lamba, AOR
Mr. Annirudh Sharma Ii, Adv.
Mr. Prashant Singh Ii, Adv.
For Respondent(s) : M/S. Aura & Co., AOR
Ms. Saubhagya Sundriyal, Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Lalit Indu Mahopatra,
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner and learned counsel for respondent Nos.2, 3, 4 and 5.
Respondent No.1 is since deceased and is represented by his legal representatives.
Signature Not Verified Digitally signed by BORRA LM VALLI Date: 2026.03.12On perusal of the impugned order, we do not find any 14:37:38 IST Reason: reason to interfere with the same.
1Hence, the Special Leave Petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2