Supreme Court - Daily Orders
Commissioner Of Income Tax Iii Pune vs M/S Sakal Relief Fund on 25 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.6 COURT NO.11 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). 42463/2017
(Arising out of impugned final judgment and order dated 03-04-2017
in ITA No. 63/2015 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF INCOME TAX III PUNE Petitioner(s)
VERSUS
M/S SAKAL RELIEF FUND Respondent(s)
(FOR ADMISSION and I.R. and IA No.6817/2018-CONDONATION OF DELAY IN
FILING)
WITH
Diary No(s).640/2018 (IX)
(IA No.8875/2018-CONDONATION OF DELAY IN FILING)
Date : 25-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.A.N.S.Nadkarni, ASG
Mr.Rajiv Nanda, Sr.Adv.
Mr.Devashish Bharukha, Adv.
Mrs.Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No.19782/2013.
(Ashok Raj Singh) (Saroj Kumari Gaur) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.01.25 16:50:13 IST Reason: