Supreme Court - Daily Orders
Director Of Income Tax (Exemptions) vs Delhi Public Schools Society on 4 December, 2018
Bench: A.K. Sikri, Ashok Bhushan, S. Abdul Nazeer
1
ITEM NO.15 + 65 COURT NO.3 SECTION XIV
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). 41122/2018
(Arising out of impugned final judgment and order dated 03-04-2018
in ITA No. 1086/2005 passed by the High Court Of Delhi At New
Delhi)
DIRECTOR OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
DELHI PUBLIC SCHOOLS SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.166142/2018-CONDONATION OF DELAY
IN FILING and IA No.166143/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
With
Diary No. 42797/2018
I.A. NO. 169079/2018-CONDONATION OF DELAY IN FILING AND I.A.
169080/2018 – EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT.
Date : 04-12-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Ashok Panigrahi, Adv.
Mr. A.K. Kaul, Adv.
Ms. Niranjana Singh, Adv.
Mr. Shashank Shekhar, Adv.
Mr. Prithviraj Singh, Adv.
Mr. Shakti Pandey, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Satyen Sethi, Adv.
Signature Not Verified
A. Trana Panda, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2018.12.05
Gargi Sethee, Adv.
14:46:14 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Delay condoned.
The Special Leave Petitions are dismissed. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER