Supreme Court - Daily Orders
Commissioner Of Income Tax Mangalore vs Fr. Mulllers Charitable Institutions on 19 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.23 COURT NO.4 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) No(s).22223/2014
(Arising out of impugned final judgment and order dated 10/02/2014
in ITA No.589/2007 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF INCOME TAX MANGALORE AND ANR Petitioner(s)
VERSUS
FR. MULLLERS CHARITABLE INSTITUTIONS Respondent(s)
(With office report)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Rupesh Kumar,Adv.
Ms. Rajni Ohri Lal,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.
However, the question of law is kept open.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.24 11:51:18 IST Reason: