Supreme Court - Daily Orders
Commissioner Of Income Tax vs Bhai Mohan Singh Foundation on 2 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.43 COURT NO.10 SECTION XIV
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). 21162/2018
(Arising out of impugned final judgment and order dated 16-08-2017
in ITA No. 614/2017 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
BHAI MOHAN SINGH FOUNDATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.83164/2018-CONDONATION OF DELAY
IN FILING and IA No.83165/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 02-07-2018 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. Anshul Gupta, 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.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.02 16:48:37 IST Reason: