Supreme Court - Daily Orders
Commissioner Of Income Tax ... vs M/S Kids R Kids International Education ... on 23 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.31 COURT NO.9 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22665/2018
(Arising out of impugned final judgment and order dated 14-07-2017
in ITA No. 6/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF INCOME TAX (EXEMPTIONS) CHANDIGARH Petitioner(s)
VERSUS
M/S KIDS R KIDS INTERNATIONAL EDUCATION AND SOCIAL
WELFARE TRUST, CHANDIGARH Respondent(s)
(IA No.93962/2018-CONDONATION OF DELAY IN FILING and IA
No.93965/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Niranjana Singh, Adv.
Mr. Merusagar Samantray, Adv.
Ms. Lhingneivah, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.23 16:42:10 IST Reason: