Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs Bholaram Educational Society on 14 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.24 COURT NO.11 SECTION III
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).44677/2018
(Arising out of impugned final judgment and order dated 10-04-2018
in TA No.306/2018 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) Petitioner(s)
VERSUS
BHOLARAM EDUCATIONAL SOCIETY Respondent(s)
(With appln for c/delay in filing SLP)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. D.L.Chidananda,Adv.
Ms. Purnima Bhat Kak,Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain this special leave petition. The special leave petition is, accordingly, dismissed. Pending application(s), if any, stand disposed of.
Signature Not Verified(B.Parvathi) (Renu Kapoor) Digitally signed by BALA PARVATHI Court Master Branch Officer Date: 2018.12.15 13:14:41 IST Reason: