Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs M/S Rajasthan Cricket Association on 13 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.40 COURT NO.9 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). 27418/2018
(Arising out of impugned final judgment and order dated 21-11-2017
in DBITA No. 257/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) JAIPUR Petitioner(s)
VERSUS
M/S RAJASTHAN CRICKET ASSOCIATION Respondent(s)
( IA No.108594/2018-CONDONATION OF DELAY IN FILING and IA
No.108597/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Vikramjit Banerjee, Asg,
Mr. Siddhartha Sinha, Adv.
Mr. Deepak Prakash, Adv.
MS. Praaveen Gautaam, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 9380 of 2017.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.08.14 17:14:03 IST Reason: