COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH Vs. AMBALA PUBLIC EDUCATIONAL SOCIETY

LAWS(SC)-2019-11-148

SUPREME COURT OF INDIA

Decided on November 22,2019

Commissioner Of Income Tax (Exemptions), Chandigarh Appellant

VERSUS

Ambala Public Educational Society Respondents

- (1.) Delay condoned.
(2.) The special leave petition is dismissed.
(3.) Pending application, if any, stands disposed of.;