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Supreme Court - Daily Orders

Commissioner Of Income Tax ... vs Lata Mangeshkar Medical Foundation on 29 April, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

     ITEM NO.41                           COURT NO.9                 SECTION IX

                               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). 42811/2018

     (Arising out of impugned final judgment and order dated 01-03-2018
     in NOM No. 1779/2017 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX (EXEMPTIONS) PUNE                     Petitioner(s)

                                                 VERSUS

     LATA MANGESHKAR MEDICAL FOUNDATION                               Respondent(s)

     WITH
     SLP(C) No. 1705/2019 (IX)

     Date : 29-04-2019 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                         HON'BLE MR. JUSTICE HEMANT GUPTA


     For Petitioner(s)             Mr. Mahabir Singh, Sr.Adv.
                                   Mr. D.L. Chidananda, Adv.
                                   Mr. V.V.U. Pattashiram, Adv.
                                   Mrs. Anil Katiyar, AOR

     For Respondent(s)             Mr.   Arvind P. Datar, Sr. Adv.
                                   Mr.   C.D. Mulherkar, Adv.
                                   Ms.   Mohna, AOR
                                   Ms.   Anushka Arora, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Besides the delay of 318 days in moving the High Court, there is a further delay of 169 days and 176 days respectively in filing the special leave petitions.

We are in agreement with the view of the High Court that sufficient ground was not made out for condoning the delay.

Hence the special leave petitions are dismissed. Since we are dismissing the petitions only on the ground of delay, the Signature Not Verified Digitally signed by NEELAM GULATI question of law is kept open.

Date: 2019.04.30 16:03:18 IST Reason:
     (NEELAM GULATI)                                              (SAROJ KUMARI GAUR)
     COURT MASTER (SH)                                               BRANCH OFFICER