Supreme Court - Daily Orders
The Income Tax Officer vs Late Bhupendra Bhikhalal Desai (Since ... on 3 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.12+35 Court 6 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM NO. 12
Petition(s) for Special Leave to Appeal (C) No(s). 13061/2021
(Arising out of impugned final judgment and order dated 08-03-2021
in SCA No. 22444/2019 passed by the High Court Of Gujarat At
Ahmedabad)
THE INCOME TAX OFFICER Petitioner(s)
VERSUS
LATE BHUPENDRA BHIKHALAL DESAI (SINCE DECD.)
THROUGH HIS LEGAL HEIR RAJU BHUPENDRA DESAI Respondent(s)
(FOR ADMISSION and I.R. and IA No.105172/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
ITEM NO. 12.1
SLP(C) No. 12808/2021 (III)
(FOR ADMISSION and I.R.)
ITEM NO. 35
SLP(C) No. 12668/2021 (III)
(IA NO. 100732/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT…..[TO BE TAKEN UP ALONG WITH ITEM NO. 12 I.E. SLP© NO.
13061/2021]
Date : 03-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Vikramjit Banerjee, Ld. ASG
Mr. Shekhar Vyas, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Alabhya Dhamija, Adv.
Mr. Pranav Ranjan, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
Charanjeet kaur
Date: 2021.09.03
17:37:38 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the 2 impugned order(s).
The special leave petitions are, accordingly, dismissed.
Pending applications stand disposed of. [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)