Supreme Court - Daily Orders
Sunil Kumar Sharma vs The Deputy Commissioner Of Income Tax on 12 May, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
1
ITEM NO.31 COURT NO.12 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(s). 15427/2023
(Arising out of impugned final judgment and order dated 15-09-2022
in WA No. 833/2022 passed by the High Court Of Karnataka At
Bengaluru)
SUNIL KUMAR SHARMA Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF INCOME TAX & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.82158/2023-CONDONATION OF DELAY
IN FILING and IA No.82159/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 15449/2023 (IV-A)
(FOR ADMISSION and I.R. and IA No.82188/2023-CONDONATION OF DELAY
IN FILING and IA No.82189/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15455/2023 (IV-A)
(FOR ADMISSION and I.R. and IA No.85971/2023-CONDONATION OF DELAY
IN FILING and IA No.85972/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15430/2023 (IV-A)
(FOR ADMISSION and I.R. and IA No.83423/2023-CONDONATION OF DELAY
IN FILING and IA No.83426/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 12-05-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Ms. Aakriti Dhawan, Adv.
Mr. Parmatma Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Jayant Kumar Arora Date: 2023.05.13 12:52:29 IST Reason: Perused the letter circulated by learned counsel for the petitioner seeking adjournment due to indisposition.
2Adjourned for two weeks.
(JAYANT KUMAR ARORA) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)