Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Shri Shirdi Sai Darbar Charitable Trust ... on 19 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.25 COURT NO.7 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.41220/2017
(Arising out of impugned final judgment and order dated 27-03-2017
in OA No. 38/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner(s)
VERSUS
SHRI SHIRDI SAI DARBAR CHARITABLE TRUST (DHARAMSHALA)Respondent(s)
(FOR ADMISSION and I.R. and IA No.2853/2018-CONDONATION OF DELAY IN
FILING)
Date : 19-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Arijit Prasad, Adv.
Mr. Rohit Rao, Adv.
Mr. Mukund P. Unny, 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.
(ASHA SUNDRIYAL) Signature Not Verified (CHANDER BALA) COURT MASTER Digitally signed by ASHA SUNDRIYAL Date: 2018.01.20 COURT MASTER 12:44:44 IST Reason: