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M/S. Garden City Education Trust vs The Deputy Director Of Income-Tax ... on 17 April, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.19                              COURT NO.14                  SECTION IV-A

                                   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).   6925-6928/2023

     (Arising out of impugned final judgment and order dated 28-10-2022
     in ITA No. 66/2017 28-10-2022 in ITA No. 67/2017 28-10-2022 in ITA
     No. 68/2017 28-10-2022 in ITA No. 69/2017 passed by the High Court
     Of Karnataka At Bengaluru)

     M/S. GARDEN CITY EDUCATION TRUST                                     Petitioner(s)

                                                    VERSUS

     THE DEPUTY DIRECTOR OF INCOME-TAX (EXEMPTIONS)                       Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 17-04-2023 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                 Mr. Devadatt Kamat, Sr. Adv.
                                       Mr. Aditya Bhat, Adv.
                                       Mr. Javedur Rahman, Adv.
                                       Mr. Vipul Kumar, AOR


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner.

We are not inclined to interfere with the impugned judgment and order of the High Court.

The special leave petitions are dismissed.

Pending applications, if any, are disposed of.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)