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Assistant Commissioner Of Income Tax vs M/S At Dev Prabha (Tv) on 20 March, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.31                              COURT NO.14                  SECTION II-A

                                   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 (CRIMINAL) Diary No(s). 3073/2023

     (Arising out of impugned final judgment and order dated 28-02-2022
     in CRMP No. 2943/2018 passed by the High Court Of Jharkhand At
     Ranchi)

     ASSISTANT COMMISSIONER OF INCOME TAX                                 Petitioner(s)

                                                    VERSUS

     M/S AT DEV PRABHA (TV) & ORS.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.49987/2023-CONDONATION OF DELAY
     IN FILING and IA No.49986/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.49985/2023-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS )

     Date : 20-03-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                 Mr. Raj Bahadur Yadav, AOR
                                       Mr. N Venkatraman, A.S.G.
                                       Mr. V C Bharathi, Adv.
                                       Mr. Durga Dutt, Adv.
                                       Mr. Anmol Chandan, Adv.
                                       Mr. A K Kaul, Adv.
                                       Mrs. Chinmayee Chandra, Adv.
                                       Mr. Raj Bahadur Yadav Aor, Adv.

     For Respondent(s)

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

Delay condoned.

Heard learned counsel for the petitioner.

We do not find any merit in the special leave petition.

The special leave petition is dismissed.

Pending applications, if any, are disposed of.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)