Supreme Court - Daily Orders
Commissioner Of Income Tax Trichy vs Sengunthar Matriculation Higher ... on 30 June, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, B.R. Gavai
ITEM NO.16 Court 2 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6916/2021
(Arising out of impugned final judgment and order dated 25-09-2020
in TCA No. 467/2017 passed by the High Court Of Judicature At
Madras)
COMMISSIONER OF INCOME TAX TRICHY Petitioner(s)
VERSUS
SENGUNTHAR MATRICULATION HIGHER SECONDARY SCHOOL Respondent(s)
(FOR ADMISSION and I.R. )
Date : 30-06-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. P.V. Yogeswaran, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. B.K. Satija, Adv.
Mr. B.V. Balram Das, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Additional Solicitor General appearing for the petitioner.
We do not find any ground to interfere with the judgment and order passed by the High Court.
The special leave petition is, accordingly, dismissed. Signature Not Verified Pending applications, if any, stand disposed of accordingly.
Digitally signed by GULSHAN KUMAR ARORA Date: 2021.06.30 16:13:33 IST Reason: (GULSHAN KUMAR ARORA) (NISHA TRIPATHI) AR-CUM-PS COURTS MASTER