Supreme Court - Daily Orders
The Commissioner Of Income Tax ... vs M/S Ambala Public Educational Society, ... on 19 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.11 COURT NO.11 SECTION IV-B
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).20144/2019
(Arising out of impugned final judgment and order dated 29-10-2018
in ITA No.118/2016 passed by the High Court Of Punjab & Haryana At
Chandigarh)
THE COMMISSIONER OF INCOME TAX (EXEMPTIONS) CHANDIGARH Petitioner(s)
VERSUS
M/S AMBALA PUBLIC EDUCATIONAL SOCIETY, AMBALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.88896/2019-CONDONATION OF DELAY
IN FILING)
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Vikramjit Banerjee, ASG
Ms. Swarupama Chaturvedi, Adv.
Mr. Arjun Garg, Adv.
Ms. Nalin Kohli, Adv.
Mrs. Anil Katiyar, AOR
Mr. Davansh Shrivastava, Adv.
Mr. Aakash Nadolia, Adv.
Ms. Nimisha Menon, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted four weeks time to move amendment application.
List after four weeks.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.20 (ARJUN BISHT) 12:39:31 IST Reason: (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER