Supreme Court - Daily Orders
Commissioner Of Income Tax vs Modern School Society on 11 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.33 COURT NO.9 SECTION XV
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). 4190/2019
(Arising out of impugned final judgment and order dated 31-07-2018
in DBITA No. 172/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
MODERN SCHOOL SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.23012/2019-CONDONATION OF DELAY
IN FILING )
Date : 11-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Shiv Mangal Sharma, Adv.
Ms. Sandamini Sharma, Adv.
Ms. Anita Sahani, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the Income Tax Appellate Tribunal on the facts of the case also came to the conclusion that there was no ground for the withdrawal of the approal under Section 10(23)(vi) of the Income Tax Act, 1961. We see no reason to entertain the Special Leave Petition under Article 136 of the Constitution.
The Special Leave Petition is, accordingly, dismissed. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.02.12 Pending application(s), if any, shall stand disposed of. 18:13:01 IST Reason:
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER