Supreme Court - Daily Orders
Commissioner Of Income Tax vs M/S Islamic Academy Of Education on 8 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.19 COURT NO.13 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
11877/2015
(Arising out of impugned final judgment and order dated 09/09/2014
in ITA No. 805/2008 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
M/S ISLAMIC ACADEMY OF EDUCATION Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Jaideep Gupta, Sr. Adv.
Mr. Ajay Singh, Adv.
Ms. Rashmi Malhotra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No.4529 of 2014 @ SLP (C) No.10264 of 2014.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.10 10:04:09 ISTReason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master. (Ashok Raj Singh) (Tapan Kumar Chakraborty) Court Master Court Master