Supreme Court - Daily Orders
Commissioner Of Income Tax ( ... vs Seth Vinod Kumar Somani Charitable ... on 3 January, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.32 COURT NO.13 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).45836/2018
(Arising out of impugned final judgment and order dated 15-05-2018
in ITA No. 47/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX (EXEMPTIONS), Petitioner(s)
CHANDIGARH
VERSUS
SETH VINOD KUMAR SOMANI CHARITABLE TRUST,
THROUGH CHAIRMAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.180264/2018-CONDONATION OF DELAY
IN FILING )
Date : 03-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Ms. Akansha Kaul, Adv.
Mr. O.P. Shukla, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.01.03 18:33:00 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)