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Chief Commissioner Of Income Tax, ... vs Mudra Foundation For Communications ... on 25 April, 2016

Bench: A.K. Sikri, R.K. Agrawal

      ITEM NO.31                                 COURT NO.12                  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)....../2016
                                                  CC No(s).                           7651/2016

      (Arising out of impugned final judgment and order dated 29/07/2015
      in SCA No. 6086/2015 passed by the High Court of Gujarat at
      Ahmedabad)

      CHIEF COMMISSIONER OF INCOME TAX, AHMEDABAD - IV   Petitioner(s)
                                      VERSUS
      MUDRA FOUNDATION FOR COMMUNICATIONS RESEARCH AND EDUCATION
                                                            Respondent(s)
      (with appln. (s) for c/delay in filing SLP and office report)

      Date : 25/04/2016 This petition was called on for hearing today.

      CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE R.K. AGRAWAL

      For Petitioner(s)                    Mr.   Ranjit Kumar, SG
                                           Mr.   D.L. Chidanand, Adv.
                                           Ms.   Mukti Chaudhary, Adv.
                                           Ms.   Anil Katiyar, Adv.
                                           Mr.   B. V. Balaram Das,Adv.
      For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Issue notice returnable on 10th May, 2016.

Dasti permitted.

We are informed that many other matters raising similar issue are pending though this Court has already settled the controversy in its judgment titled as Queen's Educational Society & Ors. vs. Commissioner of Income Tax (2015) 8 SCC 47. Therefore, those matters i.e. Civil Appeal NO.9613 of 2013 and the batch shall also be listed on the next date of hearing.

             (USHA BHARDWAJ)                                                 (SAROJ SAINI)
                AR-CUM-PS                                                    COURT MASTER