1. Delay condoned.
2. The special leave petitions are dismissed.
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B. Kishore Kumar v. Deputy Commissioner Of Income-tax, Chennai
B. Kishore Kumar v. Deputy Commissioner Of Income-tax, Chennai
(Supreme Court Of India)
Special Leave to Appeal (Civil) No. 9153 To 9159 Of 2015 | 02-07-2015
Advocate List
- For the Appearing Parties N.V. Balaji, V. Balaji, C. Kannan, K. Sripradha, Priyanka, Rakesh K. Sharma, Advocates.
Bench
- HON'BLE MR. JUSTICE A.K. SIKRI
- HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Eq Citations
- [2015] 234 TAXMAN 771
- LQ/SC/2015/836
Head Note
Income Tax — Appeal — Appeal to Supreme Court — Delay — Delay of 16 months — Condonation — No infirmity in order of High Court — Delay not resulting in prejudice to respondent — Delay condoned — Constitution of India, Art. 136 (Para 1)
