Supreme Court - Daily Orders
Prakash Lal Khandelwal vs The Commissioner Of Income Tax Ranchi on 20 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.12 COURT NO.15 SECTION XVII
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). 40917/2023
(Arising out of impugned final judgment and order dated 21-02-2023
in WPT No. 1901/2022 passed by the High Court of Jharkhand at
Ranchi)
PRAKASH LAL KHANDELWAL Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX RANCHI & ANR. Respondent(s)
(IA No.217337/2023-CONDONATION OF DELAY IN FILING and IA
No.217338/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 20-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Ms. Runjhun Pare Adv, Adv.
Mr. Kishore Kunal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice to the respondents.
Tag along with SLP (C) No.21130/2023.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.10.20 16:33:37 IST Reason: