Supreme Court - Daily Orders
Roshan Lal Sanchiti vs Pr. Commissioner Of Income Tax ... on 28 November, 2022
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.18 COURT NO.5 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). 5812/2019
(Arising out of impugned final judgment and order dated 30-10-2018
in DBITA No. 47/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
ROSHAN LAL SANCHITI Petitioner(s)
VERSUS
PR. COMMISSIONER OF INCOME TAX (CENTRAL) JAIPUR Respondent(s)
(FOR ADMISSION and I.R. and IA No.44484/2019-CONDONATION OF DELAY
IN FILING and IA No.44485/2019-EXEMPTION FROM FILING O.T.)
WITH SLP(C) Diary No(s). 34282/2022 (XV)
(FOR CONDONATION OF DELAY IN FILING ON IA 169641/2022)
Date : 28-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Mr. Vedant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case is made out to interfere with the impugned judgment(s) and order(s) passed by the High Court. As such, we are in complete agreement with the view taken by the High Court.
The special leave petitions stand dismissed. Pending interlocutory application(s), if any, also stands disposed of.
Signature Not Verified (SANJAY KUMAR-II) Digitally signed by Sanjay Kumar Date: 2022.11.29 (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS 17:35:11 IST Reason: COURT MASTER (NSH)