Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Shri Mahavir Jain Society (Regd) on 4 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.55 COURT NO.5 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
Petition(s) for Special Leave to Appeal (C) No(s). 10755/2018
(Arising out of impugned final judgment and order dated 11-09-2017
in ITA No. 231/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
SHRI MAHAVIR JAIN SOCIETY (REGD) Respondent(s)
Date : 04-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. H. Raghavendra Rao, Adv.
Mr. T.C. Sharma, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr. Sunil Kumar Mukhi, Adv.
Mr. Dushyant Tiwari, Adv.
Mr. Avinash Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending applications, if any, shall stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.07.04
17:08:39 IST
Reason: