Supreme Court - Daily Orders
Commissioner Of Income Tax (Exemption) vs Mukesh Bhansali Charities Trust ... on 1 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.39 COURT NO.14 SECTION XVI
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). 29551/2023
(Arising out of impugned final judgment and order dated 11-03-2019
in ITAT No. 333/2017 11-03-2019 in GA No.3543/2017 passed by the
High Court at Calcutta)
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner(s)
VERSUS
MUKESH BHANSALI CHARITIES TRUST THROUGH DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.170116/2023-CONDONATION OF DELAY
IN FILING and IA No.170123/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-09-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Ms. Sweksha, Adv.
Mr. Shashank Bajpai, Adv.
Mr. V Chandrashekhara Bharathi, Adv.
Mr. Annirudh Sharma Ii, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a huge delay of 1507 days in filing the special leave petitions.
The explanation offered is not satisfactory. In fact, the explanation does not say anything between 11.03.2019 and 31.10.2022.
Signature Not Verified
We are not satisfied with the affidavit in support of the Digitally signed by RADHA SHARMA Date: 2023.09.04 application seeking condonation of delay. 17:50:52 IST Reason:
1
Hence, the special leave petitions are dismissed on that ground alone.
Pending application(s), if any, shall stand disposed of.
(RADHA SHARMA) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 2