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The Commissioner Of Income Tax (E) ... vs M/S Santokba Durlabhji Trust Fund ... on 23 April, 2018

Bench: Adarsh Kumar Goel, Navin Sinha

     ITEM NO.55                                  COURT NO.10                  SECTION XV

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 13510/2018

     (Arising out of impugned final judgment and order dated 12-09-2017
     in DBITA No. 60/2015 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     THE COMMISSIONER OF INCOME TAX (E) JAIPUR                                Petitioner(s)

                                                        VERSUS

     M/S SANTOKBA DURLABHJI TRUST FUND, JAIPUR                                 Respondent(s)

     (Appln(s) for condonation of delay in filing)

     WITH Diary No(s). 13196/2018 (XV)
     (Appln(s) for condonation of delay in filing)

      Diary No(s). 12397/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.52955/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 23-04-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                    Mr.   Vikramjit Banerjee,ASG
                                          Mr.   Y.P. Adhyaru,Sr.Adv.
                                          Ms.   Seema Benganani,Adv.
                                          Mr.   Rupesh Kumar,Adv.
                                          Ms.   Shurti,
                                          Ms.   Anil Katiyar,AOR


     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Leave granted.

(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER