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Commissioner Of Income Tax (Central) ... vs Dilbagh Rai Arora on 14 July, 2017

Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul

                                                              1

     ITEM NO.54                                   COURT NO.13                        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(s) for Special Leave to Appeal (C)                      No(s).     26173/2011

     (Arising out of impugned final judgment and order dated 15-09-2010
     in ITA No. 125/2009 passed by the High Court Of Judicature At
     Allahabad)

     COMMISSIONER OF INCOME TAX (CENTRAL) KANPUR                                     Petitioner(s)

                                                             VERSUS

     DILBAGH RAI ARORA                                                               Respondent(s)

     WITH
     SLP(C)                   No.   62/2012 (XI)
     SLP(C)                   No.   28796/2011 (XI)
     SLP(C)                   No.   28126/2011 (XI)
     SLP(C)                   No.   26175/2011 (XI)
     SLP(C)                   No.   33050/2011 (XI)
     SLP(C)                   No.   28799/2011 (XI)
     SLP(C)                   No.   1066/2014 (XI)
     SLP(C)                   No.   30716/2011 (XI)
     SLP(C)                   No.   28797/2011 (XI)
     SLP(C)                   No.   28798/2011 (XI)
     SLP(C)                   No.   61/2012 (XI)
     SLP(C)                   No.   30714/2011 (XI)
     SLP(C)                   No.   17877/2014 (XI)

     Date : 14-07-2017                      These petitions were called on for hearing
                                            today.
     CORAM :
                                HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                                HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                      Mrs. Anil Katiyar, AOR (N.P.)

     For Respondent(s)                      Mr. Sanjay Jhanwar, Adv.
                                            Mr. Rajat Sharma, Adv.
                                            Mr. Tarun Gupta, AOR

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

Signature Not Verified Delay condoned.

R.NATARAJAN Date: 2017.07.17 16:48:04 IST Reason: No one appears even on second call on behalf of the petitioner.

We have gone through the paper books and find no merit in these Special Leave Petitions for the reasons stated by the High Court. In any case, these Special Leave Petitions do not raise any general question of law applicable to all but is confined only to the facts of individual assessees, namely, the respondents. We see no ground to interfere with the impugned order of the High Court.

The Special Leave Petitions are dismissed on merits. Pending applications, if any, stand disposed of.

(R. NATARAJAN)                                  (SAROJ KUMARI GAUR)
 COURT MASTER                                       COURT MASTER