Supreme Court - Daily Orders
Salil Gulati vs Assistant Commissioner Of Income Tax ... on 11 April, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.10 COURT NO.4 SECTION XIV
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). 7466/2023 @ D.
No. 2845/2023
(Arising out of impugned final judgment and order dated 31-08-2022
in WP(C) No. 12541/2022 passed by the High Court Of Delhi At New
Delhi)
SALIL GULATI Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 49 (1)
DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.48352/2023-CONDONATION OF DELAY
IN FILING and IA No.48356/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.48354/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 11-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Percy Pardiwala, Sr. Adv.
Mr. Dharan Gandhi, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Shri Percy Pardiwala, learned Senior Advocate, appearing on behalf of the petitioner and having gone through the impugned judgment and order passed by the High Court, no interference of this Court is called for.
The Special Leave Petition stands dismissed. Pending application stands disposed of.
Signature Not Verified Digitally signed by R Natarajan(R. NATARAJAN) Date: 2023.04.11 17:04:03 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR