COMMISSIONER OF INCOME TAX (EXEMPTION) Vs. SUBROS EDUCATIONAL SOCIETY

LAWS(SC)-2021-9-143

SUPREME COURT OF INDIA

Decided on September 20,2021

Commissioner Of Income Tax (Exemption) Appellant

VERSUS

Subros Educational Society Respondents

- (1.) Delay condoned.
(2.) The application for restoration of review petition is allowed.;