Supreme Court - Daily Orders
Commissioner Of Income Tax vs Shri Balaji Samaj Vikas Samiti on 10 January, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.32 COURT NO.14 SECTION XI
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.30597/2018
(Arising out of impugned final judgment and order dated 09-02-2018
in ITA No. 49/2014 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
SHRI BALAJI SAMAJ VIKAS SAMITI Respondent(s)
(FOR ADMISSION and I.R. and IA No.160465/2018-CONDONATION OF DELAY
IN FILING and IA No.160468/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 160465/2018 - CONDONATION OF DELAY IN FILING
IA No. 160468/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 10-01-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. Zoheb Hossain, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Siddhartha Sinha, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Mehul Sharma, Adv.
Mr. Karunakar Mahalik, AOR
Mr. Ajay Kr. Thakur, Adv.
Mr. Sarvjeet Kumar, Adv.
Mr. Lalit Kumar, Adv.
Mr. Gulshan Babbar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As requested, list the matter after four weeks.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.01.10 16:51:39 IST Reason: (RACHNA) (RAJINDER KAUR)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER