Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Manekji Mota Charitable Trust on 3 June, 2020
Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy
ITEM NO.12 Virtual Court 1 SECTION IX
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). 8007/2020
(Arising out of impugned final judgment and order dated 16-08-2019
in ITA No. 766/2017 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
MANEKJI MOTA CHARITABLE TRUST Respondent(s)
(FOR ADMISSION and I.R. and IA No.45431/2020-CONDONATION OF DELAY
IN FILING and IA No.45432/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 03-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Vimla Sinha, Adv.
Mrs. Anil Katiyar, AOR
Ms. Vishakha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
Pending application stands disposed of.
Signature Not Verified[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] ASSTT.REGISTRAR-CUM-PS ASSTT. REGISTRAR Digitally signed by CHARANJEET KAUR Date: 2020.06.03 17:57:02 IST Reason: