Supreme Court - Daily Orders
Commissioner Of Income Tax vs Babu Ram Education Society on 23 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.30 COURT NO.9 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(s). 22641/2018
(Arising out of impugned final judgment and order dated 14-12-2017
in ITA No. 341/2013 passed by the High Court Of Judicature At
Allahabad)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
BABU RAM EDUCATION SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.89557/2018-CONDONATION OF DELAY
IN FILING )
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Rukhmini Bobde, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No. 5103/2012.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.23 16:42:15 IST Reason: