Supreme Court - Daily Orders
Dawn Educational Charitable Trust vs Commissioner Of Income Tax And Kochi on 13 October, 2014
Bench: Anil R. Dave, Kurian Joseph, R.K. Agrawal
ITEM NO.16 COURT NO.3 SECTION IIIA
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)........../2014
(CC No(s).16157/2014)
(Arising out of impugned final judgment and order dated 12/02/2014
in ITA No.300/2013 passed by the High Court Of Kerala At Ernakulam)
DAWN EDUCATIONAL CHARITABLE TRUST Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX AND KOCHI Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Romy Chacko,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.10.14 13:29:28 IST Reason: