Supreme Court - Daily Orders
The Commissioner Income Tax Allahabad vs M/S. Lok Sewa Sansthan Samiti ... on 17 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.39 COURT NO.9 SECTION XI
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). 27564/2018
(Arising out of impugned final judgment and order dated 20-02-2018
in ITA No. 522/2011 passed by the High Court Of Judicature At
Allahabad)
THE COMMISSIONER INCOME TAX ALLAHABAD Petitioner(s)
VERSUS
M/S. LOK SEWA SANSTHAN SAMITI SONEBHADRA THR. DIRECTORRespondent(s)
(FOR ADMISSION and I.R. and IA No.108215/2018-CONDONATION OF DELAY
IN FILING)
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Praveena Gauam, Adv.
Mr. Rajesh Ranjan, Adv.
Ms. Tanisha Samanta, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) Signature Not Verified (SAROJ KUMARI GAUR) AR CUM PS Digitally signed by SHASHI SAREEN BRANCH OFFICER Date: 2018.08.20 17:06:58 IST Reason: