Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S Infant Jesus Education Society on 4 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.13 COURT NO.10 SECTION IV-B
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). 12148/2018
(Arising out of impugned final judgment and order dated 14-07-2017
in ITA No. 36/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS)
CHANDIGARH Petitioner(s)
VERSUS
M/S INFANT JESUS EDUCATION SOCIETY Respondent(s)
(With Interim Relief and IA No.60675/2018-CONDONATION OF DELAY IN
FILING and IA No.60676/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. P.S. Narsimha,ASG
Mr. N.K. Karhail,Adv.
Mr. S.A. Haseeb,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH(MAHABIR SINGH) Date: 2018.05.05 12:18:45 IST (SUMAN JAIN) Reason: COURT MASTER BRANCH OFFICER