Supreme Court - Daily Orders
C.V Ravi vs The Income - Tax Officer on 26 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.14 Court 7 (Video Conferencing) SECTION XII
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). 11083/2021
(Arising out of impugned final judgment and order dated 30-11-2020
in TCA No. 630/2017 passed by the High Court Of Judicature At
Madras)
C.V RAVI Petitioner(s)
VERSUS
THE INCOME - TAX OFFICER Respondent(s)
(FOR ADMISSION and I.R. and IA No.84466/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 26-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Arvind Datar, Sr. Adv.
Mr. Mithun Shashank, Adv.
Mr. Mukunta, Adv.
Mr. K.parameshwar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.07.27 17:11:23 IST Reason: