Principal Commissioner Of Income vs Anupama Mohapatra on 8 February, 2023

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Orissa High Court

Principal Commissioner Of Income vs Anupama Mohapatra on 8 February, 2023

Author: M.S. Raman

Bench: M.S. Raman

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               ITA No. 15 of 2022

                   Principal Commissioner of Income ....                   Appellant
                   Tax I, Ayakar Bhawan, Bhubaneswar
                               Mr. Tushar Kanti Satapathy, Senior Standing Counsel
                                        Mr. P. Mohapatra, Junior Standing Counsel
                                             -versus-
                   Anupama Mohapatra                       ....          Respondent
                                                                             None
                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE M.S. RAMAN
                                                  ORDER

 Order No.                                       08.02.2023
                  I.A. No.34 of 2022

01. 1. For the reasons stated therein, the application is allowed. Filing of certified copies of Annexures-1, 2 and 3 are dispensed with. The application is accordingly disposed of.

I.A.No.35 of 2022

2. For the reasons stated in the application, the delay of 20 days in filing the appeal is condoned. The application is accordingly disposed of.

ITA No.15 of 2022

3. The appeal is dismissed in the terms of the common order passed today in ITA No.11 of 2022 and batch in which the present appeal has been dealt with.

(Dr. S. Muralidhar) Chief Justice (M.S.Raman) Judge S.K. Jena/Secy.

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