Delhi High Court
Director Of Income Tax (Exemption) vs Iilm Foundation (New) on 14 May, 2015
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, R.K.Gauba
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Decided on: May 14, 2015
+ ITA 16/2013
DIRECTOR OF INCOME TAX (EXEMPTION)
..... Appellant
Through: Mr.N.P.Sahni, Sr.Standing Counsel
and Mr.Nitin Gulati,Jr.Standing
Counsel.
versus
IILM FOUNDATION (NEW) ..... Respondent
Through: Mr.Sandeep Mittal, Adv. CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA MR. JUSTICE S. S. RAVINDRA BHAT % For detailed judgment, the decision dated 14.05.2015 in ITA No.1312/2010 may be referred to.
S. RAVINDRA BHAT, J R.K.GAUBA, J MAY 14, 2015 mr ITA Nos.16/2013 Page 1