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Commissioner Of Income Tax (Exemption) vs M/S Baba Educational Welfare Society on 14 August, 2017

Bench: Abhay Manohar Sapre, Ashok Bhushan

     ITEM NO.14                                    COURT NO.10                     SECTION

                                      S U P R E M E C O U R T O F            I N D I A
                                              RECORD OF PROCEEDINGS

     Diary No(s). 20491/2017

     (Arising out of impugned final judgment and order dated 13-12-2016
     in ITAD No. 124/2016 passed by the High Court Of Judicature At
     Allahabad, Lucknow Bench)

     COMMISSIONER OF INCOME TAX (EXEMPTION)                                        Petitioner(s)

                                                          VERSUS

     M/S BABA EDUCATIONAL WELFARE SOCIETY                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.69759/2017-CONDONATION OF DELAY
     IN FILING)


     Date : 14-08-2017 This petition was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                               HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)                      Mr.   Tushar Mehta, ASG
                                            Mr.   Yashank Adhiyaru, Sr. Adv.
                                            Ms.   Vimla Sinha, Adv.
                                            Ms.   Anil Katiyar, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

Issue notice.

Tag with SLP (C) No. 18061 of 2013 and other connected matters.

(ASHWANI KUMAR) Digitally signed by NEELAM GULATI Date: 2017.08.14 (SAROJ KUMARI GAUR) COURT MASTER 17:02:28 IST Reason: COURT MASTER