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Pr. Commissioner Of Income Tax ... vs M/S Alankar Saphire Developers (P) Ltd. on 30 January, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.30                                 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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42491/2022

     (Arising out of impugned final judgment and order dated 22-04-2022
     in ITA No. 106/2022 passed by the High Court Of Delhi At New Delhi)

     PR. COMMISSIONER OF INCOME TAX (CENTRAL)2                            Petitioner(s)

                                                       VERSUS

     M/S ALANKAR SAPHIRE DEVELOPERS (P) LTD.                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.10890/2023-CONDONATION OF DELAY
     IN FILING and IA No.10892/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 30-01-2023 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. Amrish Kumar, AOR
                                          Mr. N Venkataraman, A.S.G.
                                          Mr. V Chandrashekhara Bharathi, Adv.
                                          Mr. Ashok Panigrahi, Adv.
                                          Mr. Prashant Rawat, Adv.
                                          Mr. B K Satija, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following

                                                    O R D E R

Delay condoned.

Issue notice.

Leave granted.

Tag with CA No.14702/2015.

(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH)