Supreme Court - Daily Orders
Pr.Commissioner Of Income Tax vs Pramod Kumar Tekriwal on 18 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.26 COURT NO.15 SECTION
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). 29300/2023
(Arising out of impugned final judgment and order dated 13-07-2022
in ITAT No. 92/2021 passed by the High Court at Calcutta)
PR. COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
PRAMOD KUMAR TEKRIWAL Respondent(s)
(IA No.153681/2023-CONDONATION OF DELAY IN FILING and IA
No.153686/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. V C Bharathi, Adv.
Mr. H R Rao, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Tejas Patel, Adv.
Mr. Prashant Singh Ii, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is delay of 286 days in filing the special leave petition.
The special leave petition is dismissed both on the ground of delay as well as on the merits.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.08.19 14:03:18 IST Reason:(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)