COMMISSIONER OF INCOME TAX (EXEMPTIONS) Vs. SETH VINOD KUMAR SOMANI CHARITABLE TRUST
LAWS(SC)-2019-1-469
SUPREME COURT OF INDIA
Decided on
January 03,2019
Commissioner Of Income Tax (Exemptions)
Appellant
VERSUS
Seth Vinod Kumar Somani Charitable Trust
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We do not find any good ground to interfere with the impugned order passed by the High Court.
(3.) The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.;
(2.) We do not find any good ground to interfere with the impugned order passed by the High Court.
(3.) The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.;
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