COMMISSIONER OF INCOME TAX (EXEMPTIONS) PUNE Vs. PROGRESSIVE EDUCATION SOCIETY

LAWS(SC)-2019-1-386

SUPREME COURT OF INDIA

Decided on January 14,2019

Commissioner Of Income Tax (Exemptions) Pune Appellant

VERSUS

Progressive Education Society Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the appellant.;