Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S Punjab Cricket Association (Pca) on 16 January, 2026
ITEM NO.14 COURT NO.14 SECTION IV-D
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). 70490/2025
[Arising out of impugned final judgment and order dated 12-08-2024
in ITA No. 166/2016 passed by the High Court of Punjab & Haryana at
Chandigarh]
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
M/S PUNJAB CRICKET ASSOCIATION (PCA) Respondent(s)
IA No. 7131/2026 - CONDONATION OF DELAY IN FILING
Date : 16-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :
Mr. Kanakamedala Ravindra Kumar, A.S.G.
Ms. Madhulika Upadhyay, AOR
Mr. Devraj Bhattacharjee, Adv.
Mr. B K Satija, Adv.
Mr. Udit Dedhiya, Adv.
Mr Siddhant Gupta, Adv.
Mr Aditya Kumar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice on the application for condonation of delay as well as on special leave petition, returnable in six weeks.
2. Tag the present petition with Diary No. Signature Not Verified Digitally signed by 47836/2025.
CHETAN ARORA Date: 2026.01.19 18:22:43 IST Reason:(CHETAN ARORA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)