Supreme Court - Daily Orders
Director Of I.T.(Exemption) vs Sabarmati Ashram Gaushala Trust on 11 July, 2014
r ITEM NO.23 COURT NO.12 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)......CC No(s).
9230/2014
(Arising out of impugned final judgment and order dated 15/01/2014
in TA No. 1162/2013 passed by the High Court Of Gujarat at
Ahmedabad)
DIRECTOR OF I.T.(EXEMPTION) Petitioner(s)
VERSUS
SABARMATI ASHRAM GAUSHALA TRUST Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P.S. Narsimha, ASG
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar, Adv.
For Respondent(s) Mr. Bhargava V. Desai, Adv.
Mrs. Shreyas Mehrotra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2014.07.14 14:14:50 IST Reason: