THE COMMISSIONER OF INCOME TAX (EXEMPTION), KOCHI Vs. M/S. MATA AMRITHANANDAMAYI MATH AMRITAPURI

LAWS(SC)-2018-5-126

SUPREME COURT OF INDIA

Decided on May 14,2018

The Commissioner Of Income Tax (Exemption), Kochi Appellant

VERSUS

M/S. Mata Amrithanandamayi Math Amritapuri Respondents

- (1.) Heard.
(2.) Delay condoned.
(3.) We do not find any ground to interfere with the impugned order(s).;