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Commissioner Of Income Tax ... vs M/S. Bangalore Baptist Hospital ... on 21 November, 2016

Bench: A.K. Sikri, Abhay Manohar Sapre

  ITEM NO.40                               COURT NO.9                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)......CC No(s).
  21555/2016

  (Arising out of impugned final judgment and order dated 16/06/2016
  in ITA No. 2/2016 passed by the High Court Of Karnataka At Bangalore)

  COMMISSIONER OF INCOME TAX (EXEMPTION), BANGALORE
  AND ANR.                                                            Petitioner(s)

                                                  VERSUS

  M/S. BANGALORE BAPTIST HOSPITAL SOCIETY                             Respondent(s)

  (with appln. (s) for c/delay in filing SLP and office report)

  Date : 21/11/2016 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

  For Petitioner(s)
                                    Mr.   Maninder Singh, ASG
                                    Ms.   Asha G. Nair, Adv.
                                    Mr.   T.M. Singh, 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.

To be heard along with Civil Appeal No. 10695 of 2016 and Civil Appeal No. 10405 of 2016.

[MALA KUMARI SHARMA] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.