Supreme Court - Daily Orders
The Deputy Commissioner Of Income Tax ... vs Kalinga Institute Of Industrial ... on 9 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
ITEM NO.10 COURT NO.4 SECTION XI-A
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. 30486/2019
(Arising out of impugned final judgment and order dated 06-03-2019
in WP(C) No. 898/2017 passed by the High Court of Orissa at
Cuttack)
THE DEPUTY COMMISSIONER OF
INCOME TAX (EXEMPTION) & ANR. Petitioner(s)
VERSUS
KALINGA INSTITUTE OF INDUSTRIAL TECHNOLOGY
(HEREINAFTER CALLED KIIT) Respondent(s)
(FOR ADMISSION and I.R. and IA No.177204/2019-CONDONATION OF DELAY
IN FILING and IA No.177206/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.177205/2019-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 09-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Ms. Priyanka Das, Adv.
Mrs. Anil Katiyar, AOR
Mr. Kumar Shashank, Adv.
Mr. Sumit Upadhyay, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
Signature Not Verified(NIDHI AHUJA) (NISHA TRIPATHI) Digitally signed by R NATARAJAN Date: 2019.12.10 COURT MASTER (SH) BRANCH OFFICER 18:22:21 IST Reason: