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Provident Commissioner Of Income Tax ... vs M/S Vijaya Shanti Educational Trust on 10 April, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.24                                       COURT NO.8                      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(s)                   for     Special     Leave   to     Appeal     (C)......CC       No(s).
     7201/2017

     (Arising out of impugned final judgment and order dated 07/09/2016
     in ITA No. 32/2016 passed by the High Court Of Rajasthan At
     Jodhpur)

     PR COMMISSIONER OF INCOME TAX (CENTRAL) JAIPUR                                   Petitioner(s)

                                                            VERSUS

     M/S VIJAYA SHANTI EDUCATIONAL TRUST, UDAIPUR       Respondent(s)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)


     Date : 10/04/2017 This petition was called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE A.K. SIKRI
                              HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                     Mr. Manish Pushkarna, Adv.
                                           Mr. Samar Singh Kachwaha, Adv.
                                           Hansa Kaul, Adv.
                                           Mrs. Anil Katiyar,Adv.


     For Respondent(s)


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

Delay condoned.

Leave granted.

To be heard along with C.A. No. 7173 of 2016 and other connected matters.

(Ashwani Thakur) (Mala Kumari Sharma) Digitally signed by ASHWANI KUMAR Date: 2017.04.11 COURT MASTER COURT MASTER 17:49:54 IST Reason: