Supreme Court - Daily Orders
Principal Commissioner Of Income Tax ... vs Institute Of Development And Research ... on 20 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
1
ITEM NO.3 COURT NO.9 SECTION XII-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). 19564/2018
(Arising out of impugned final judgment and order dated 09-10-2017
in ITTA No. 391/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
PRINCIPAL COMMISSIONER OF INCOME TAX (EXEMPTIONS) HYDERABAD
Petitioner(s)
VERSUS
INSTITUTE OF DEVELOPMENT AND RESEARCH IN BANKING TECHNOLOGY
Respondent(s)
(FOR ADMISSION and I.R. and IA No.79093/2018-CONDONATION OF DELAY
IN FILING)
WITH
Diary No(s). 20975/2018 (XII-A)
( IA No.83500/2018-CONDONATION OF DELAY IN FILING)
Date : 20-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Pinky Anand, ASG,
Mr. Akshay Amritanshu, Adv.
Mr. H.R.Rao, Adv.
Ms. Vimla Sinha, Adv.
Mrs. Anil Katiyar, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
SHASHI SAREEN
Date: 2018.07.21
11:04:51 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in these petitions. The Special Leave Petitions are accordingly dismissed. The question of law is, however, left open.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER