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Principal Comissioner Of Income Tax 12 vs Krishna Devi on 1 April, 2022

Bench: Sanjiv Khanna, Bela M. Trivedi

     ITEM NO.2               + 43   Court 16 (Video Conferencing)           SECTION XIV

                                 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).   4068/2022

     (Arising out of impugned final judgment and order dated 15-01-2021
     in ITA No. 125/2020 passed by the High Court of Delhi at New Delhi)

     PRINCIPAL COMISSIONER OF INCOME TAX 12                            Petitioner(s)

                                                   VERSUS

     KRISHNA DEVI                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.33073/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     ITEM NO. 43
     SLP(C) NO.4626/2022
     (FOR ADMISSION and I.R. and IA No.37526/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 01-04-2022 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJIV KHANNA
                           HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Petitioner(s)               Mr.   Vikramjit Banerjee, ASG
                                     Mr.   Arijit Prasad, Sr. Adv.
                                     Mr.   Manish Pushkarna, Adv.
                                     Mr.   Nachiketa Joshi, Adv.
                                     Mr.   Praneet Pranav, Adv.
                                     Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)


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

Issue notice.

Dasti, in addition.

Tag with SLP(C) No. 419 of 2022.

(SONIA BHASIN) (DIPTI KHURANA COURT MASTER (SH) COURT MASTER (NSH)