Supreme Court - Daily Orders
Charanjiv Charitable Trust Thr. ... vs Director Of Income Tax (Exemption), New ... on 4 August, 2014
n ITEM NO.31 COURT NO.1 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) No(s). 18970/2014
(Arising out of impugned final judgment and order dated 18/03/2014
in ITA No. 322/2013 passed by the High Court Of Delhi At N. Delhi)
CHARANJIV CHARITABLE TRUST Petitioner(s)
VERSUS
DIRECTOR OF INCOME TAX (EXEMPTION), NEW DELHI Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief)
WITH
S.L.P.(C)...CC No. 11837/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 20380-20381/2014
(With appln.(s) for Interim Relief and Office Report)
Date : 04/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
SLP 18970,
20380-20381 Mr. S. Ganesh, Sr. Adv.
Mr. Satyam Sethi, Adv.
Mr. Rameshwar Prasad Goyal ,Adv.
SLP..CC 11837 Mr. Mukul Rohtagi, AG
Ms. Rajni Ohri Adv.
Mr. Rupesh Kumar, Adv. for
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Signature Not VerifiedLeave granted.
Digitally signed by Pardeep KumarDate: 2014.08.06 Connect with Civil Appeal No. 5091 of 2013. 10:19:23 IST Reason:
(PARDEEP KUMAR) (RENU DIWAN) AR-cum-PS COURT MASTER