Supreme Court - Daily Orders
Rupal Jain vs Commisioner Of Income Tax, Meerut on 6 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.9 COURT NO.7 SECTION XI
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. 9102/2023
(Arising out of impugned final judgment and order dated 17-11-2022
in ITA No. 83/2022 passed by the High Court Of Judicature At
Allahabad)
RUPAL JAIN Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, MEERUT Respondent(s)
(FOR ADMISSION and I.R. and IA No.63486/2023-CONDONATION OF DELAY
IN FILING )
Date : 06-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Ms. Madhavi Khare, AOR
Mr. Deepak Kapoor, Adv.
Mr. Apoorva Bhumesh, Adv.
Mr. Siddharth Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of. (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by BABITA PANDEY Date: 2023.04.11 18:53:23 IST Reason: