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The Assistant Commissioner Of Income ... vs Arvind Nandagopal on 5 December, 2023

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

     ITEM NO.10                              COURT NO.15                 SECTION II-C

                                   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 (CRIMINAL) Diary No(s). 45811/2023

     (Arising out of impugned final judgment and order dated 26-07-2022
     in CROP No. 17182/2022 passed by the High Court of Judicature at
     Madras)

     THE ASSISTANT COMMISSIONER OF INCOME TAX
     CENTRAL CIRCLE 2(1)                                               Petitioner(s)

                                                    VERSUS

     ARVIND NANDAGOPAL                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.245367/2023-CONDONATION OF DELAY
     IN FILING and IA No.245369/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 05-12-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                             HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

     For Petitioner(s)                Mr. N Venkatraman, A.S.G.
                                      Mr. Raj Bahadur Yadav, AOR
                                      Mr. H R Rao, Adv.
                                      Mr. A K Kaul, Adv.
                                      Mr. Bani Dikshit, Adv.
                                      Mr. Snehashish Mukerjee, Adv.
                                      Mr. V. Chandrasekaran Bharathi, Adv.
     For Respondent(s)

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

Delay condoned.

Heard the learned Additional Solicitor General appearing for the petitioner.

We do not find any good ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is dismissed.

Pending applications, if any, shall stand disposed of.

     (INDU MARWAH)                                                   (BEENA JOLLY)
     COURT MASTER (SH)                                               COURT MASTER (NSH)