COMMISSIONER OF INCOME TAX Vs. HITESH A CHOKSHI
LAWS(SC)-2016-10-114
SUPREME COURT OF INDIA
Decided on
October 21,2016
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
Hitesh A Chokshi
Respondents
JUDGEMENT
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(1.) There is a delay of 425 days in filing the special leave petition for which no satisfactory explanation is given.
(2.) The special leave petition is, accordingly, dismissed on the ground of delay.;
(2.) The special leave petition is, accordingly, dismissed on the ground of delay.;
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