Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Association Of Third Party ... on 5 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.27 COURT NO.12 SECTION XIV
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). 2838/2021
(Arising out of impugned final judgment and order dated 20-01-2020
in ITA No. 1071/2018 passed by the High Court of Delhi at New
Delhi)
THE COMMISSIONER OF INCOME TAX EXEMPTION Petitioner(s)
VERSUS
ASSOCIATION OF THIRD PARTY ADMINISTRATORS Respondent(s)
Date : 05-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. K M Natraj, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Rupesh Kumar, Adv.
Mr. Sharath Nambiar, Adv.
Ms. Sansriti Pathak, Adv.
Mr. Annirudh Sharma Ii, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Registry to ascertain as to whether any learned advocate has filed vakalatnama on behalf of the respondent and if so, put up.
List thereafter.
(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.09.06 17:23:53 IST Reason: