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C.I.T Ghaziabad vs M/S Noida Golf Course Society on 18 April, 2023

Bench: Krishna Murari, Aravind Kumar

                                                             1


     ITEM NO.15                                  COURT NO.13                       SECTION XI

                                   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).    11613/2011

     (Arising out of impugned final judgment and order dated 28-07-2010
     in ITA No. 285/2009 passed by the High Court Of Judicature At
     Allahabad)

     C.I.T GHAZIABAD                                                               Petitioner(s)

                                                         VERSUS

     M/S NOIDA GOLF COURSE SOCIETY                                                 Respondent(s)


         IA No. 1/2011 - CONDONATION OF DELAY IN FILING)

     Date : 18-04-2023 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE KRISHNA MURARI
                              HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)                    Mr. Balbir Singh, A.S.G.
                                          Mr. Raj Bahadur Yadav, AOR
                                          Mr. Naman Tondon, Adv.
                                          Mr. Annirudh Sharma Ii, Adv.
                                          Mr. Zoheb Hussain, Adv.
                                          Mr. A K Kaul, Adv.
                                          Mr. Prahlad Singh, Adv.

     For Respondent(s)                    Mr. Vishnu Sharma, AOR
                                          Mrs. Anupama Sharma, Adv.
                                          Mr. Amar Jyoti Sharma, Adv.
                                          Mr. Bir Inder Singh Gurm, Adv.


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

Delay condoned.

In terms of Circular No. 17/2019, dated Digitally signed by Charanjeet Kaur Date: 2023.04.19 16:24:36 IST Reason: 08.08.2019 issued by Government of India, Ministry of Finance, Department of Revenue, Central Board  2 Direct Taxes, Judicial Section, since the amount of tax involved is low, we are not inclined to interfere with the impugned order.

The special leave petition is, accordingly, dismissed.

[CHARANJEET KAUR] [BEENA JOLLY] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)