Supreme Court - Daily Orders
Mani Mandir Sewa Nyas Samiti Ramghat ... vs Commissioner Of Income Tax Faizabad on 28 May, 2020
Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.5 Virtual Court No.1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5689/2020
(Arising out of impugned final judgment and order dated 19-11-2019
in ITAD No. 10/2019 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
MANI MANDIR SEWA NYAS SAMITI RAMGHAT AYODHYA Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX FAIZABAD Respondent(s)
Date : 28-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) MR. AMAR DAVE, ADVOCATE
MR. ASHOK KUMAR JAIN, ADVOCATE
MR. PANKAJ JAIN, ADVOCATE
MR. BIJOY KR.JAIN, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by INDU MARWAH Date: 2020.05.28 17:14:12 IST Reason: