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Commissioner Of Income Tax(Exemption) ... vs Sarlaben Bhansali Charities Trust ... on 13 March, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.14                              COURT NO.14                  SECTION XVI

                                   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). 7078/2023

     (Arising out of impugned final judgment and order dated 07-01-2022
     in ITA No. 176/2018 passed by the High Court At Calcutta)

     COMMISSIONER OF INCOME TAX(EXEMPTION) KOLKATA                        Petitioner(s)

                                                    VERSUS

     SARLABEN BHANSALI CHARITIES TRUST THROUGH TRUSTEE                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.42123/2023-CONDONATION OF DELAY
     IN FILING and IA No.42124/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 13-03-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)                 Mr. Raj Bahadur Yadav, AOR
                                       Mr. N Venkataraman, A.S.G.
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. V C Bharathi, Adv.
                                       Mr. S A Haseeb, Adv.
                                       Mrs. Anita Sahni, Adv.
                                       Mr. Sachin Sharma, Adv.
                                        Mr. Rajni Kant, Adv.

     For Respondent(s)

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

Delay condoned.

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned order and judgment of the High Court. However, the question of law is kept open.

Special leave petition is dismissed.

Pending application(s), if any, are disposed of.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)