Supreme Court - Daily Orders
The Pr. Commissioner Of Income Tax 2 vs Sheetal Dushyant Chaturvedi on 17 September, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.5 Court 13 (Video Conferencing) SECTION IX
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. 13935/2021
(Arising out of impugned final judgment and order dated 26-02-2021
in ITA No. 106/2017 passed by the High Court of Judicature at
Bombay, Nagpur Bench)
PR. COMMISSIONER OF INCOME TAX 2 Petitioner(s)
VERSUS
SHEETAL DUSHYANT CHATURVEDI Respondent(s)
(FOR ADMISSION and I.R. )
Date : 17-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. H.R. Rao, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned judgment and order passed by the High Court in exercise of powers under Article 136 of the Constitution of India.. Hence, the Special Leave Petition is dismissed. Pending application (s), if any, shall stand disposed of.
(NEETU SACHDEVA) Signature Not Verified (NISHA TRIPATHI) COURT MASTER (SH) Digitally signed by R BRANCH OFFICER Natarajan Date: 2021.09.17 16:52:59 IST Reason: