Supreme Court - Daily Orders
Commissioner Of Income Tax vs School Of Advanced Management Studies on 18 July, 2014
. ITEM NO.56 COURT NO.1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21368/2013
(Arising out of impugned final judgment and order dated 29/10/2012 in
ITA No. 252/2011 passed by the High Court Of Judicature At Allahabad)
C.I.T VARANASI Petitioner(s)
VERSUS
SCL.OF ADVANCED MGT.STUDIES Respondent(s)
(With prayer for interim relief and office report)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Rajiv Dutta, Adv.
Mr. S. Wasim A. Qadri, Adv.
For Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. Harish Pandey,Adv.
Mr. Manish Kumar, Adv.
Mr. Mayank Upadhyay, Adv.
Mr. Nemi Nath Chaturvedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.07.22(Neetu Khajuria) (Renu Diwan) 15:44:36 IST Reason: Sr.P.A. Court Master