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Commissioner Of Income Tax ... vs Lingayas University Society on 28 August, 2015

Bench: Dipak Misra, R. Banumathi

  ITEM NO.28                            COURT NO.5                 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 15176/2015

  (Arising out of impugned final judgment and order dated 19/03/2015
  in WPC No. 1743/2015 passed by the High Court of Delhi at New
  Delhi)


  COMMISSIONER OF INCOME TAX (EXEMPTIONS)                           Petitioner(s)

                                               VERSUS

  LINGAYAS UNIVERSITY SOCIETY                                       Respondent(s)

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


  Date : 28/08/2015 This petition was called on for hearing today.


  CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MRS. JUSTICE R. BANUMATHI


  For Petitioner(s)               Mr. Ranjit Kumar, S.G.
                                  Mr. Rupesh Kumar, Adv.
                                  Mr. Vikramjit Banerji, Adv.
                                  Mrs. Anil Katiyar, AOR

  For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.9203 of 2015.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master