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Mahesh Kumar Agarwal @ Mahesh Agarwal vs Assistant Commissioner Of Income Tax ... on 26 October, 2018

Bench: Uday Umesh Lalit, D.Y. Chandrachud

     ITEM NO.13                            COURT NO.12                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.26451/2018

     (Arising out of impugned final judgment and order dated 16-04-2018
     in MA No. 14/2009 passed by the High Court Of Judicature At Patna)


     MAHESH KUMAR AGARWAL @ MAHESH AGARWAL                            Petitioner(s)

                                                  VERSUS

     ASSISTANT COMMISSIONER OF INCOME TAX (ACIT)                      Respondent(s)

     (With appln.(s) for c/delay in filing SLP, exemption from filing
     O.T. and c/delay in refiling SLP)

     WITH Diary No.26455/2018 (XVI)
     (With appln.(s) for c/delay in filing SLP, exemption from filing
     O.T., exemption from filing c/c of the impugned judgment and
     c/delay in refiling SLP)


     Date : 26-10-2018 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT
                               HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)             Mr. T. Mahipal, AOR
                                   Ms. Shiva Lakshmi, Adv.
                                   Mr. Shri Ram Krishna, Adv.

     For Respondent(s)


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

Heard learned counsel for the petitioner.

Delay condoned.

The special leave petitions are dismissed.

(Chetan Kumar) (Suman Jain) A.R.-cum-P.S. Court Master