Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax Jaipur 2 vs Sanjay Chhabra on 5 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
DIARY NO. 34152/2022
ITEM NOS. (35 + 57) COURT NO.8 SECTION XV
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). 34152/2022
(Arising out of impugned judgment and order dated 06-05-2022 in
DBITA No. 19/2021 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
PR. COMMISSIONER OF INCOME TAX JAIPUR 2 PETITIONER(S)
VERSUS
SANJAY CHHABRA RESPONDENT(S)
(IA No.173820/2022-CONDONATION OF DELAY IN FILING )
WITH
DIARY NO(S). 33120/2022 (XV)
(FOR ADMISSION and I.R. and IA No.167763/2022-CONDONATION OF DELAY
IN FILING)
DIARY NO(S). 33118/2022 (XV)
( IA No.175118/2022-CONDONATION OF DELAY IN FILING)
DIARY NO(S). 33140/2022 (XV)
( IA No.172850/2022-CONDONATION OF DELAY IN FILING)
ITEM No. 57
DIARY NO(S). 33132/2022 (XV)
([TO BE TAKEN UP ALONG WITH ITEM NO.35 I.E. Diary No. 34152/2022.)
(FOR ADMISSION and I.R. and IA No.178938/2022-CONDONATION OF DELAY
IN FILING )
Date : 05-12-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
Signature Not Verified
Digitally signed by
NIRMALA NEGI
For Petitioner(s)
Date: 2022.12.08
18:59:58 IST
Reason:
Mr. Balbir Singh, Ld. ASG
Mr. Santosh Kumar, Adv.
Mr. Praneet Pranav, Adv.
1
DIARY NO. 34152/2022
Mr. Manish Pushkarna, Adv.
Ms. Gargi Khanna, Adv.
Mr. Prashant Bhagwati, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted.
Tag with SLP(C) No. 419/2022 and connected matters.
(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) 2