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Commissioner Of Income Tax-Iii vs Singhad Technical Education Society on 17 July, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.4                                COURT NO.7                 SECTION IX

                                   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) No. 25257/2015

     (Arising out of impugned final judgment and order dated 25-03-2015
     in ITA No. 1178/2013 passed by the High Court of Bombay)

     COMMISSIONER OF INCOME TAX-III                                        Petitioner(s)
                                     VERSUS
     SINGHAD TECHNICAL EDUCATION SOCIETY                                   Respondent(s)

     WITH

     SLP(C) No. 25258/2015

     SLP(C) No. 27323/2015

     SLP(C) No. 30278/2015

     Date : 17-07-2017 These matters were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                  Mr.   Ranjit Kumar, SG.
                                        Ms.   Anita Sahani, Adv.
                                        Mr.   Ritin Rai, Adv.
                                        Ms.   Anil Katiyar, AOR
                                        Mr.   Abhipsit Mishra, Adv.

     For Respondent(s)                  Mr. Jehangir D. Mistri, Sr. Adv.
                                        Mr. Niraj Sheth, Adv.
                                        Mr. Rustom B. Hathikhanawala, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard.

Arguments concluded. Judgment reserved. As prayed for, short notes may be filed within two weeks.

(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER