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Commissioner Of Income Tax(E) Delhi vs Tsurphu Labrang on 15 September, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.31                              COURT NO.6                  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)......
                                                 CC No. 7744/2017
     (Arising out of impugned final judgment and order dated 01-08-2016
     in ITA No. 484/2016 passed by the High Court of Delhi at New Delhi)

     COMMISSIONER OF INCOME TAX(E) DELHI                                  Petitioner(s)
                                     VERSUS
     TSURPHU LABRANG                                                      Respondent(s)
     (With IA 1/2017 - FOR CONDONATION OF DELAY IN FILING)

     Date : 15-09-2017 This matter was called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                Mr.   Maninder Singh, ASG.
                                      Ms.   Vimla Sinha, Adv.
                                      Mr.   Prabhas Bajaj, Adv.
                                      Mr.   Akshay Amritanshu, Adv.
                                      Ms.   Anil Katiyar, AOR

     For Respondent(s)                Mr.   M. S. Ganesh, Sr. Adv.
                                      Mr.   Girish Shukla, Adv.
                                      Mr.   K. Seshachary, Adv.
                                      Ms.   Enakshi Mukhopadhyay, Adv.
                                      Ms.   Rukhsana Choudhury, AOR

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

Delay condoned.

In the peculiar facts of this case, we do not find it to be a fit case for interference under Article 136 of the Constitution. It is more so, in view of the fact that the main grievance of the Revenue is that the Respondent should get its Trust registered under the Trust Act and learned counsel appearing for the respondent states that they will take necessary steps in this behalf immediately and get the Trust registered. After getting it registered, they will Signature Not Verified submit the same to the Income Tax Department.

The special leave petition stands dismissed.

                            (NIDHI AHUJA)                  (MALA KUMARI SHARMA)
                            COURT MASTER                       COURT MASTER