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A petition had been filed in the Supreme Court by the Commissioner of Income Tax(CIT) against the judgment given by Allahabad High Court.
The bench observed that the petition has been filed after a delay of 596 days and further the reason for delay was found to be unconvincing. The CIT submitted that a similar matter is pending before the Supreme Court. But, on verification with the Registrar’s office, the bench realized that the case has already been decided by the court in the year 2012.
The Court thus observed that the petitioners, that is CIT has given a totally misleading statement before the court. It slammed the lawyers representing CIT for taking the matter so casually.
The petition was therefore, dismissed on two grounds namely-
A.) that there has been inordinate delay of 596 days in filing the petition
B.) that the petitioners have given a misleading statement before the court.
While dismissing the petition, the court ordered that the costs of Rs.10 lakh is to be paid to the Supreme Court Legal Services Committee. The same cost was ordered to be directed towards the Juvenile Justice Issues.
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