Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Shri Shirdi Sai Darbar Charitable Trust ... on 25 March, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
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ITEM NO.46 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.2251/2018
(Arising out of impugned final judgment and order dated 27-03-2017
in ITA No.38/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX (EXEMPTION)
CHANDIGARH Petitioner(s)
VERSUS
SHRI SHIRDI SAI DARBAR CHARITABLE TRUST
(DHARAMSHALA) Respondent(s)
WITH
Diary No(s).11489/2018 (XI)
(FOR ADMISSION and I.R.; and, IA No.50968/2018-CONDONATION OF DELAY
IN FILING)
Diary No.11775/2018 (XV)
SLP (C) No.28194/2018 (XI)
SLP (C) No.26111/2018 (XV)
SLP(C) No.4840/2019 (XV)
Date : 25-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
Counsel for the Parties:
Mr. ANS Nadkarni, ASG
Mr. Avijit Prasad, Adv.
Mr. D.L. Chidananda, Adv.
Mrs. Anil Katiyar, AOR
Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia, AOR
Mr. Sudhanshu S. Choudhari, AOR
Signature Not Verified
Mr. Prakul Khurana, Adv.
Digitally signed by
MUKESH KUMAR
Date: 2019.03.27
Mr. Tarun Gupta, AOR
17:48:13 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Since all the respondents are appearing on caveat, no separate notice be served on the respondents. List these matters alongwith Civil Appeal No.5923 of 2012, arising out of SLP (Civil) No.7582 of 2012, before the appropriate Bench on 09.04.2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER