Supreme Court - Daily Orders
The Academy Of Medical Sciences vs The Commissioner Of Income Tax on 10 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 COURT NO.5 SECTION XI-A
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). 25866/2018
(Arising out of impugned final judgment and order dated 07-03-2018
in ITA No. 232/2014, ITA No. 234/2014 & ITA No. 235/2014 passed by
the High Court Of Kerala At Ernakulam)
THE ACADEMY OF MEDICAL SCIENCES Petitioner(s)
VERSUS
THE COMMISSIONER OF INCOME TAX Respondent(s)
(FOR ADMISSION and I.R. and IA No.99864/2018-CONDONATION OF DELAY
IN FILING )
WITH
SLP(C) No. 19454-19456/2018 (XI-A)
(FOR ADMISSION)
Date : 10-08-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. E. M. S. Anam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is argued by the learned senior counsel appearing for the petitioner that insofar as issue concerning to Section 40(a)(ia) of the Income Tax Act is concerned, the law is settled in favour of the petitioner by the judgment of this Court in “CIT, Kolkata XII vs. M/s. Calcutta Export Company” decided on 24.04.2018 in C.A. Nos. 4339-4340/2018 and other connected matters.
Issue notice, returnable in six weeks.
In the meantime, there shall be stay of further demand.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.08.10 16:43:31 IST Reason: (ASHWANI THAKUR) (RAJINDER KAUR)
COURT MASTER (SH) COURT MASTER