Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Surajmal Memorial Education Society on 25 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.9 COURT NO.5 SECTION XIV
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). 23751/2018
(Arising out of impugned final judgment and order dated 24-07-2017
in ITA No. 881/2016 passed by the High Court of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner(s)
VERSUS
SURAJMAL MEMORIAL EDUCATION SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.94829/2018-CONDONATION OF DELAY
IN FILING)
Date : 25-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Shubhendu Anand, Adv.
Mr. Bhuvan Mishra, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay as well as on the ground that the tax effect is low, leaving the question of law open.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA)
Signature Not Verified
(RAJINDER KAUR)
AR-cum-PS BRANCH OFFICER
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.07.25
18:03:13 IST
Reason: