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Sky Light Hospitality Llp v. Assistant Commissioner Of Income Tax

Sky Light Hospitality Llp v. Assistant Commissioner Of Income Tax

(Supreme Court Of India)

Special Leave to Appeal No. 7409 Of 2018 | 06-04-2018

1. In the peculiar facts of this case, we are convinced that wrong name given in the notice was merely a clerical error which could be corrected Under Section 292B of the. The special leave Petition is dismissed.

2. Pending applications stand disposed of.

Advocate List
Bench
  • HON'BLE JUSTICE A.K. SIKRI
  • HON'BLE MR. JUSTICE ASHOK BHUSHAN
Eq Citations
  • (2018) 13 SCC 147
  • (2018) 303 CTR SC 130
  • LQ/SC/2018/454
Head Note

Constitution of India — Arts. 136 and 14 — Condonation of delay — Delay in filing SLP — SLP filed after 10 months — Held, in peculiar facts of case, wrong name given in notice was merely a clerical error which could be corrected under S. 292-B, CrPC — SLP dismissed