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Puneet Rastogi vs Principal Chief Commissioner Of Income ... on 10 February, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.14                              COURT NO.7                 SECTION XIV

                                   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).   23989/2022

     (Arising out of impugned final judgment and order dated 30-08-2022
     in WPC No. 12478/2022 passed by the High Court of Delhi at New
     Delhi)

     PUNEET RASTOGI                                                      Petitioner(s)

                                                    VERSUS

     PRINCIPAL CHIEF COMMISSIONER OF
     INCOME TAX (INTERNATIONAL TAXATION)
     DELHI & ANR.                                                       Respondent(s)

     (FOR ADMISSION )

     Date : 10-02-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)
                                        Mr. Subhasish Bhowmick, AOR

     For Respondent(s)



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

We do not find any good ground and reason to interfere with the impugned judgment and hence, the special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

(BABITA PANDEY) (R.S. NARAYANAN) Digitally signed by SWETA BALODI Date: 2023.02.10 COURT MASTER (SH) COURT MASTER (NSH) 17:27:21 IST Reason: