Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs M/S Krishi Upaj Mandi Samiti on 8 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.5 COURT NO.1 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)...... of 2015
CC No(s). 20883/2015
(Arising out of impugned final judgment and order dated 23/04/2015
in ITA No. 158/2014 passed by the High Court Of Rajasthan At
Jodhpur)
COMMISSIONER OF INCOME TAX(EXEMPTION) Petitioner(s)
VERSUS
M/S KRISHI UPAJ MANDI SAMITI Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date : 08/12/2015 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Mukul Rohatgi,AG
Mr. Vikas Singh Jangra,Adv.
Mr. P.K. Mullick,Adv.
Mr. M. Thangathurai,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. Leave granted. Tag along with Civil Appeal No.5091 of 2013 and connected matters.
(MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by COURT MASTER Mahabir Singh Date: 2015.12.08 16:35:09 IST Reason: