Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs Bharat Bhushan Jain Charitable Trust on 18 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.10 COURT NO.4 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. 42737/2019
(Arising out of impugned final judgment and order dated 02-08-2019
in ITA No. 716/2019 passed by the High Court of Delhi at New Delhi)
THE COMMISSIONER OF INCOME TAX EXEMPTION Petitioner(s)
VERSUS
BHARAT BHUSHAN JAIN CHARITABLE TRUST Respondent(s)
(FOR ADMISSION and I.R. and IA No.191891/2019-CONDONATION OF DELAY
IN FILING)
Date : 18-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. K. M. Natraj, ASG.
Mr. Sharath Nambiar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Vatsal Joshi, Adv.
Ms. Priyanka, Adv.
Ms. Indira, Adv.
Ms. Vimla Sinha, 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.
(NIDHI AHUJA) (PARVEEN KUMARI PASRICHA) Signature Not Verified COURT MASTER (SH) BRANCH OFFICER Digitally signed by R NATARAJAN Date: 2019.12.19 15:25:31 IST Reason: