Supreme Court - Daily Orders
Commissioner Of Income Tax vs Rishabh Foundation Trust on 13 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.11 COURT NO.4 SECTION IV-A
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). 15499/2019
(Arising out of impugned final judgment and order dated 06-02-2018
in TC No. 166/2017 passed by the High Court Of Chhattisgarh At
Bilaspur)
COMMISSIONER OF INCOME TAX Petitioner(s)
VERSUS
RISHABH FOUNDATION TRUST Respondent(s)
(FOR ADMISSION and I.R. and IA No.94727/2019-CONDONATION OF DELAY
IN FILING and IA No.116084/2019-CONDONATION OF DELAY IN REFILING)
Date : 13-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. K.M. Nataraj, ASG
Mr. Akshay Amritanshu, Adv.
Ms. Aakanksha Kaul, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay.
However, the question of law is left open.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.08.13 17:04:32 IST Reason: