Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Charanjiv Charitable Trust on 3 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.27 COURT NO.10 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)....../2017
(CC No.6696/2017)
(Arising out of impugned final judgment and order dated 22/07/2016
in ITA No. 427/2016 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
CHARANJIV CHARITABLE TRUST Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. H.R.Rao,Adv.
Ms. Sadhana Sandhu,Adv.
Mr. Hemant Arya,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.4912 of 2010.
(Anita Malhotra) (Saroj Kumari Gaur) Court Master Court Master Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.04.05 14:20:22 IST Reason: