Supreme Court - Daily Orders
Commissioner Of Income Tax Exemption vs All India Football Federation on 22 February, 2021
Bench: Uday Umesh Lalit, K.M. Joseph
ITEM NO.8 COURT NO.4 SECTION XIV
(HEARING THROUGH VIDEO CONFERENCING)
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.2269/2021
(Arising out of impugned final judgment and order dated 03-03-2020
in ITA No.343/2019 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF INCOME TAX (EXEMPTION) Petitioner(s)
VERSUS
ALL INDIA FOOTBALL FEDERATION Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.17333/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. H.N. Rao, Adv.
Ms. Preeti Rani, Adv.
Mr. Kush Chaturvedi, Adv.
Ms. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List alongwith Civil Appeal No.1294 of 2015 arising out of SLP (Civil) No.23288 of 2014.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.02.23
14:55:38 IST
Reason: