Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kamlesh Rajnikant Shah vs Principal Commissioner Of Income Tax 3 ... on 10 October, 2022

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.17                              COURT NO.11                 SECTION III

                                   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).   17908/2022

     (Arising out of impugned final judgment and order dated 29-03-2022
     in SCA No. 7643/2021 passed by the High Court of Gujarat at
     Ahmedabad)

     KAMLESH RAJNIKANT SHAH                                              Petitioner(s)

                                                    VERSUS

     PRINCIPAL COMMISSIONER OF INCOME TAX 3 AHMEDABAD &
     ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.133746/2022-CONDONATION OF DELAY
     IN FILING and IA No.133747/2022-EXEMPTION FROM FILING O.T. and IA
     No.135236/2022-EXEMPTION FROM FILING O.T. and IA No.135235/2022-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 10-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)
                                       Ms. Prem Lata Bansal, Sr. Adv.

                                        Mr. Jagjit Singh Chhabra, AOR

     For Respondent(s)


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

Delay condoned.

We do not find any good ground and reason to interfere with the impugned judgement and hence, the special leave petition is dismissed.

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

(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)