Supreme Court - Daily Orders
Anuradha Wadhwa vs The Pr. Commissioner Of Income Tax ... on 5 August, 2022
Bench: Uday Umesh Lalit, Aniruddha Bose, S. Ravindra Bhat
ITEM NO.16 COURT NO.2 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 for Special Leave to Appeal (C) No.12907/2022
(Arising out of impugned final judgment and order dated 19-05-2022
in WT No.746/2022 passed by the High Court of Judicature At
Allahabad)
ANURADHA WADHWA Petitioner(s)
VERSUS
THE PR. COMMISSIONER OF INCOME TAX,
GHAZIABAD & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.101767/2022 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.101768/2022 – FOR
EXEMPTION FROM FILING O.T.)
Date : 05-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Shubham Singh, Adv.
Mr. Aditya Singh, AOR
Mr. Pankaj Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not see any reason to interfere in the matter. The Special Leave Petition is, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified(MUKESH NASA) (ANITA RANI AHUJA) Digitally signed by Dr. Mukesh Nasa Date: 2022.08.06 AR-cum-PS ASSISTANT REGISTRAR 14:03:49 IST Reason: