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Assistant Commissioner Of Income Tax ... vs S.K. Industries on 19 July, 2022

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

      ITEM NO.15                                COURT NO.14                    SECTION XIV

                                      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). 14128/2018

      (Arising out of impugned final judgment and order dated 31-05-2017
      in WP(C) No. 4014/2016 passed by the High Court Of Delhi At New
      Delhi)

      ASSISTANT COMMISSIONER OF INCOME TAX                                     Petitioner(s)
      CIRCLE 50 (1) NEW DELHI & ANR.

                                                           VERSUS

      S.K. INDUSTRIES                                                          Respondent(s)

      (IA No. 164652/2021 - APPLICATION FOR PERMISSION
       IA No. 62099/2018 - CONDONATION OF DELAY IN FILING
       IA No. 62100/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT)

      Date : 19-07-2022 These matters were called on for hearing today.

      CORAM :                    HON'BLE MR. JUSTICE SANJIV KHANNA
                                 HON'BLE MS. JUSTICE BELA M. TRIVEDI

      For Petitioner(s)                   Mr. N. Venkatraman, ASG
                                          Mrs. Rekha Pandey, Adv.
                                          Mr. Arjit Prasad, Adv.
                                          Ms. Meera Patel, Adv.
                                          Mr. Sumit Teterwal, Adv.
                                          Mr. Raj Bahadur Yadav, AOR

      For Respondent(s)                   Mr. Mukesh Gupta, Adv.
                                          Mr. Keshar Rai, Adv.
                                          Mr. Rajesh Mahale, AOR

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

We do not find any good ground and reason to condone the delay and also interfere with the impugned order and hence, the application for condonation of delay and the special leave petition are dismissed.

Digitally signed by Dr. Mukesh Nasa Date: 2022.07.19 16:47:40 IST Reason: Pending application, if any, stand disposed of.

         (BABITA PANDEY)                                               (DIPTI KHURANA)
         COURT MASTER(SH)                                           ASSISTANT REGISTRAR