Supreme Court - Daily Orders
Ashok Kumar Redh (Huf) vs Principal Commissioner Of Income Tax 5 on 18 August, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.8 COURT NO.15 SECTION XVI
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).4721/2023
(Arising out of impugned final judgment and order dated 05-08-2022
in ITAT No. 100/2022 passed by the High Court at Calcutta)
ASHOK KUMAR REDH (HUF) Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONER OF INCOME TAX 5 Respondent(s)
(FOR ADMISSION and I.R. and IA No.134012/2023-CONDONATION OF DELAY
IN FILING and IA No.134014/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.134013/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 18-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Siddhartha Sinha, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Rohit Jaiswal, Adv.
Mr. Tathagat Sharma, Adv.
Mr. Mohit Jaiswal, Adv.
Mr. Manoj Kumar, Adv.
Mr. Sanjay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing as well as refiling the special leave petition is condoned.
Issue notice tot he respondent. (KRITIKA TIWARI) Signature Not Verified (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT Digitally signed by Harshita Uppal Date: 2023.08.19 COURT MASTER (NSH) 13:31:46 IST Reason: