Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Bochasanwasi Shri Akshar Purshottam ... on 25 March, 2019
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.20 COURT NO.9 SECTION III
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). 7610/2019
(Arising out of impugned final judgment and order dated 15-10-2018
in TA No. 1260/2018 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
BOCHASANWASI SHRI AKSHAR PURSHOTTAM PUBLIC CABLE TRUSTRespondent(s)
(FOR I.R. and IA No.44087/2019-CONDONATION OF DELAY IN FILING )
Date : 25-03-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Dhruv Agarwal, Sr. Adv.
Mr. Shiv Mangal Sharma, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Shreyash Bhardwaj, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.03.25 17:09:48 IST Reason: