Supreme Court - Daily Orders
Commissioner Of Income Tax (Central), ... vs M/S. Babu Mohan Lal Arya Smarak ... on 14 July, 2014
¬ ITEM NO.26 COURT NO.4 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)........./2014
(CC No(s).9522/2014)
(Arising out of impugned final judgment and order dated 07/11/2013
in ITA No.118/2013 passed by the High Court Of Judicature At
Allahabad)
COMMISSIONER OF INCOME TAX (CENTRAL), KANPUR Petitioner(s)
VERSUS
M/S. BABU MOHAN LAL ARYA SMARAK EDUCATIONAL TRUST Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. P.S. Narasimha,ASG
Ms. Madhurima Tatia,Adv.
Mr. Ishaan George,Adv.
Ms. Sudakshina Rathore,Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on 22nd September, 2014. Dasti service, in addition, is permitted.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.07.16 17:24:28 IST Reason: