Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S. Mata Amrithanandamayi Math ... on 14 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
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ITEM NO.3 COURT NO.10 SECTION XI-A
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). 11590/2018
(Arising out of impugned final judgment and order dated 22-08-2017
in ITA No. 41/2017 passed by the High Court Of Kerala At Ernakulam)
THE COMMISSIONER OF INCOME TAX (EXEMPTION), KOCHI Petitioner(s)
VERSUS
M/S. MATA AMRITHANANDAMAYI MATH AMRITAPURI Respondent(s)
(IA No.50066/2018-CONDONATION OF DELAY IN FILING and
IA No.50067/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)
WITH Diary No(s). 11418/2018 (XI-A)
(With Interim Relief and IA No.53406/2018-CONDONATION OF DELAY IN
FILING and IA No.53413/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 14065/2018 (XI-A)
(With Interim Relief and IA No.60713/2018-CONDONATION OF DELAY IN
FILING and IA No.60714/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 10639/2018 (XI-A)
(With Interim Relief and IA No.46690/2018-CONDONATION OF DELAY IN
FILING and IA No.46691/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 14-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. Yashank P. Adhyaru,Sr.Adv.
Mr. Ashok K. Srivastava,Adv.
Mr. Tara Chandra Sharma,Adv.
Ms. Snidha Mehra,Adv.
Mr. Sumit Teterwal,Adv.
Signature Not Verified
Mrs. Anil Katiyar, AOR
Digitally signed by
MAHABIR SINGH
Date: 2018.05.14
For Respondent(s) Mr. Arvind P. Datar,Sr.Adv.
15:22:43 IST
Reason:
Mr. K. Srikumar,Sr.Adv.
Ms. Manisha T. Karia, AOR
Mr. Om Prakash,Adv.
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Ms. Saumya,Adv.
Mr. Shashank Mangal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order(s).
The special leave petitions are accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER