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Commissioner Of Income Tax ... vs M/S Shree Shyam Mandir Committee on 23 April, 2018

Bench: Rohinton Fali Nariman, Abhay Manohar Sapre

     ITEM NO.3                           COURT NO.11               SECTION XV

                              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). 12454/2018

     (Arising out of impugned final judgment and order dated 02-08-2017
     in DBITA No. 274/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF INCOME TAX (EXEMPTIONS) JAIPUR                  Petitioner(s)

                                                 VERSUS

     M/S SHREE SHYAM MANDIR COMMITTEE                 Respondent(s)
     (FOR ADMISSION and I.R. and IA No.52860/2018-CONDONATION OF DELAY
     IN FILING)

     WITH

     Diary No(s). 11897/2018 (XV)
     (FOR ADMISSION and I.R. and IA No.53953/2018-CONDONATION OF DELAY
     IN FILING)

     Date : 23-04-2018 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE


     For Petitioner(s)             Mr. P.S.Narasimha, ASG,
                                   Mr. Arijit Prasad, Adv.
                                   Mr. T.M.Singh, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)


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

Delay condoned. Issue notice.

Tag with Civil Appeal No. 9284 of 2017.

(SHASHI SAREEN) Digitally signed by ASHA SUNDRIYAL Date: 2018.04.24 (SAROJ KUMARI GAUR) AR CUM PS 16:51:01 IST Reason: BRANCH OFFICER