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Commissioner Of Income Tax (E) vs Deccan Education Society Through ... on 31 August, 2021

Bench: Uday Umesh Lalit, Ajay Rastogi, Vikram Nath

      ITEM NO.28                                      COURT NO.2                              SECTION IX
                                         (HEARING THROUGH VIDEO CONFERENCING)

                                         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) No.21715/2019
      (Arising out of impugned final judgment and order dated     26-11-2018 in
      ITA No. 400/2016 passed by the High Court Of Judicature At Bombay)

      COMMISSIONER OF INCOME TAX (E)                                                     Petitioner(s)

                                                                VERSUS

      DECCAN EDUCATION SOCIETY                                                           Respondent(s)

      (FOR ADMISSION and I.R.; and, IA No.129612/2019 – FOR CONDONATION
      OF DELAY IN FILING)

      Date : 31-08-2021 This petition was called on for hearing today.

      CORAM :
                                HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                HON'BLE MR. JUSTICE AJAY RASTOGI
                                HON'BLE MR. JUSTICE VIKRAM NATH

      For Petitioner(s)                         Mr.   Vikramjit Banerjee, ASG
                                                Ms.   Anita Sahani, Adv.
                                                Ms.   Vanshaja Shukla, Adv.
                                                Mr.   B.K. Satija, Adv.
                                                Mr.   Kamlendra Mishra, Adv.
                                                Mr.   Raj Bahadur Yadav, AOR

      For Respondent(s)                         Mr. Mehul M. Gupta, Adv.
                                                Mr. R. P. Gupta, AOR

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Mr. Mehul M. Gupta, learned Advocate appearing for the respondent submits that since the learned Advocate who was to argue the matter is unwell and has undergone a surgery, the matter may be adjourned for four weeks.

At the request of Mr. Gupta, the matter is adjourned to Signature Not Verified 04.10.2021.

                           (MUKESH NASA)                                       (VIRENDER SINGH)
                           COURT MASTER                                         BRANCH OFFICER