Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Sai Ashish Charitable Trust on 4 September, 2015
Bench: Chief Justice, Kurian Joseph, Amitava Roy
ITEM NO.77 COURT NO.1 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 for Special Leave to Appeal (C)......of 2015
CC No. 15413/2015
(Arising out of impugned final judgment and order dated
08/04/2015 in ITA No. 98/2015 passed by the High Court Of Delhi
At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SAI ASHISH CHARITABLE TRUST Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P.S. Patwalia, ASG
Mr. Tushar Bakshi, Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A. No. 4702 of 2014. [ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.09.04 16:57:40 IST Reason: