Supreme Court - Daily Orders
Commissioner Of Income Tax (Central), ... vs M/S. Babu Mohan Lal Arya Smarak ... on 8 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.32 COURT NO.2 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) No(s). 18707/2014
(Arising out of impugned final judgment and order dated 07/11/2013
in ITA No. 118/2013 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF INCOME TAX (CENTRAL), KANPUR Petitioner(s)
VERSUS
M/S. BABU MOHAN LAL ARYA SMARAK EDUCATIONAL TRUST Respondent(s)
(For final disposal)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. M.Rambabu,Adv.
Mr. Ritesh Kumar,Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s)
Ms. Kavita Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of. However, question of law is left open.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.07.08 16:07:17 IST Reason: