Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Lata Mangeshkar Medical Foundation on 7 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.18 COURT NO.13 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). 42811/2018
(Arising out of impugned final judgment and order dated 01-03-2018
in NOM No. 1779/2017 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) PUNE Petitioner(s)
VERSUS
LATA MANGESHKAR MEDICAL FOUNDATION Respondent(s)
(IA No.168859/2018-CONDONATION OF DELAY IN FILING and IA
No.168861/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Mahavir Singh, Sr. Adv.
Mr. V.V.V. Pattabhi Ram, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in four weeks.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.10 19:18:05 IST Reason: