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Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Soumen Bhattacharya, Adv. …
  • Mr. Arif Ali, Adv. …
  • Mr. Vipul Kundalia, Adv.
  • Mr. Smarajit Roychowdhury, Adv.
  • Mr. Aryak Dutta, Adv.
  • Mr. Tilak Mitra, Adv.
  • Mr. Om Narayan Rai, Adv.
  • Mr. Prithu Dhudheria, Adv.
  • Mr. Amit Sharma, Adv.
  • Mr. S.M. Surana, Adv.
  • Mr. Saurabh Bagaria, Adv.
  • Mr. Avra Mazumder, Adv.
  • Mr. Subash Agarwal, Adv.
  • Mr. Soumya Kejriwal, Adv.
  • Mr. Pratyush Jhunjhunwala, Adv.
  • Mr. Varun Kedia, Adv.
  • Mr. Brijesh Kumar Singh, Adv.
  • Mr. G.S. Gupta, Adv.
  • Mr. Bhaskar Sengupta, Adv.
  • Mr. Binayak Gupta, Adv.
  • Sk. Md. Bilwal Hossain, Adv.
  • Mr. K. Roy, Adv.
Judges
  • The Hon'ble Justice Tirthankar Ghosh
  • The Hon'ble Justice Hiranmay Bhattacharyya
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Soumen Bhattacharya, Adv. …
  • Mr. Arif Ali, Adv. …
  • Mr. Vipul Kundalia, Adv.
  • Mr. Smarajit Roychowdhury, Adv.
  • Mr. Aryak Dutta, Adv.
  • Mr. Tilak Mitra, Adv.
  • Mr. Om Narayan Rai, Adv.
  • Mr. Prithu Dhudheria, Adv.
  • Mr. Amit Sharma, Adv.
  • Mr. S.M. Surana, Adv.
  • Mr. Saurabh Bagaria, Adv.
  • Mr. Avra Mazumder, Adv.
  • Mr. Subash Agarwal, Adv.
  • Mr. Soumya Kejriwal, Adv.
  • Mr. Pratyush Jhunjhunwala, Adv.
  • Mr. Varun Kedia, Adv.
  • Mr. Brijesh Kumar Singh, Adv.
  • Mr. G.S. Gupta, Adv.
  • Mr. Bhaskar Sengupta, Adv.
  • Mr. Binayak Gupta, Adv.
  • Sk. Md. Bilwal Hossain, Adv.
  • Mr. K. Roy, Adv.
Judges
  • The Hon'ble Justice Tirthankar Ghosh
  • The Hon'ble Justice Hiranmay Bhattacharyya
See more information ...
Smart Summary

Factual and Procedural Background

The appellant/revenue’s standing counsel concluded reply submissions, and counsel for the respondent/assessee made brief sur-rejoinder submissions. The judgment was thereafter reserved. [1][2]

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court recorded the completion of reply and sur-rejoinder submissions and reserved judgment. [1][2]

Holding and Implications

JUDGMENT RESERVED. The opinion records no final determination or relief, and no broader legal implication or new precedent is stated. [2]

Show full summary ...

    Principal Commissioner Of Income Tax Five v. Swati Bajaj

    1. Learned standing counsels for the appellant/revenue have concluded their reply submissions and the learned counsels for the respondent/assessee have also made their brief sur-rejoinder submissions.

    2. Judgment reserved.

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    Comments

    Principal Commissioner Of Income Tax Five v. Swati Bajaj
    (May 12, 2022)