Commissioner of Income Tax (Exemptions) Delhi vs. India Hiv Aids Alliance
ITA/72/2022HC Delhi01 Apr 2022
Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
For Respondent: Mr. Chetan Sharma, Additional Solicitor General alongwith Mr
Section 132(4)Section 3(1)Section 482
…Nashruddin v. Union of India, reported as 2021 SCC OnLine Del 4017. ix. Manjit Singh Grewal v. UOI, reported as 1990 (Supp) SCC 59. x. Dharmista Bhagat v. State, reported as 1989 Supp (2) SCC 155. xi. Bhupinder Singh v. UOI, reported as (1987) 2 SCC 234. xii. A. Geetha vs. State of T.N., reported as (2006) 7 SCC 603. ARGUMENTS ON BEHALF OF THE RESPONDENT 12. Per Contra, Mr. Chetan Sharma, the learned Additional Solicitor Digitally Signed By:DURGESH NANDAN Signing Date:02.05.2022 16:00:05 Signature Not Verified W.P. (CRL.) 72/2022 & W.P. (CRL.) 73/2022 Page 2…