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Kp Abdul Majeed vs The Assistant Commissioner Of Income ... on 29 July, 2019

Bench: Chief Justice, Deepak Gupta, Aniruddha Bose

     ITEM NO.21                                  COURT NO.1                     SECTION XI-A

                                    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)                         Nos.17171-17175/2019

     (Arising out of impugned final judgment and order dated 25-02-2019
     in ITA No. 303/2013 25-02-2019 in ITA No. 304/2013 25-02-2019 in
     ITA No. 305/2013 25-02-2019 in ITA No. 306/2013 25-02-2019 in ITA
     No. 307/2013 passed by the High Court of Kerala at Ernakulam)

     K.P. ABDUL MAJEED                                                              Petitioner(s)

                                                          VERSUS

     THE ASSISTANT COMMISSIONER OF INCOME                                           Respondent(s)
     TAX, CIRCLE I-(1), CALICUT

     (With appln.(s) for exemption from filing O.T. and interim relief)

     Date : 29-07-2019 These petitions were called on for hearing today.

     CORAM :
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE DEEPAK GUPTA
                                    HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                    Mr.   Ved Jain, Adv.
                                          Ms.   Vandana Sharma, AOR
                                          Mr.   Amit Mishra, Adv.
                                          Ms.   Mekhla Benny, Adv.
                                          Mr.   Kislaya Parashar, Adv.
                                          Mr.   Umang Luthra, Adv.

     For Respondent(s)

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

Heard learned counsel for the petitioner and perused the relevant material.

We are not inclined to interfere with the order impugned in the special leave petitions. The same are, accordingly, dismissed.

18:03:00 IST Pending application(s), if any, stand disposed of.

                            (Chetan Kumar)                                   (Anand Prakash)
                             A.R.-cum-P.S.                                     Court Master