Supreme Court - Daily Orders
Director Of Income Tax(Exemption) vs Raunaq Education Foundation on 21 January, 2021
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5844 OF 2011
DIRECTOR OF INCOME TAX(EXEMPTION) Appellant(s)
VERSUS
RAUNAQ EDUCATION FOUNDATION Respondent(s)
O R D E R
The civil appeal is dismissed on the ground of low tax effect.
However, the question of law is kept open.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ NAVIN SINHA ] .......................J. [ K.M. JOSEPH ] New Delhi;
January 21, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.01.22 16:28:24 IST Reason: ITEM NO.101 Court 3 (Video Conferencing) SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 5844/2011 DIRECTOR OF INCOME TAX(EXEMPTION) Appellant(s) VERSUS RAUNAQ EDUCATION FOUNDATION Respondent(s) Date : 21-01-2021 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. V. Shekhar, Sr. Adv.
Mr. Arijit Prasad, Sr. Adv. Ms. Gargi Khanna, Adv.
Mrs. Anil Katiyar, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Rajiv Tyagi, AOR Mr. Rohit Gupta, Adv.
Mr. Satymev Sabarn, Adv.
Mr. Rahul Tyagi, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)