Supreme Court - Daily Orders
Shri Girraj Educational And Welfare ... vs Commissioner Of Income Tax Mathura on 27 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.7 COURT NO.5 SECTION XI
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. 11539/2018
(Arising out of impugned final judgment and order dated 04-09-2017
in ITA No. 31/2013 passed by the High Court of Judicature at
Allahabad)
SHRI GIRRAJ EDUCATIONAL AND WELFARE SOCIETY Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, MATHURA Respondent(s)
(With IA No.57156/2018-CONDONATION OF DELAY IN FILING and IA
No.57157/2018-EXEMPTION FROM FILING O.T.)
Date : 27-04-2018 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)
Dr. Harshvir Pratap Sharma, Adv.
Mr. Paras Joshi, Adv.
Mr. Pankaj Kumar, 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. Pending application stands disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.05.02 17:29:46 IST Reason: