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Prathyusha Educational Trust vs Principal Commissioner Of Income Tax on 19 July, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.22                              COURT NO.5                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) Nos. 16360-16362/2019

     (Arising out of impugned final judgment and order dated 27-06-2019
     in TCA No. 366 to 368 of 2019 passed by the High Court of
     Judicature at Madras)

     PRATHYUSHA EDUCATIONAL TRUST                                       Petitioner(s)

                                                  VERSUS

     PRINCIPAL COMMISSIONER OF INCOME TAX                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.102239/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.102238/2019-PERMISSION TO
     FILE LENGTHY LIST OF DATES)

     Date : 19-07-2019 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                    Mr.   Shyam Divan, Sr. Adv.
                                    Mr.   Anirudh Krishnan, Adv.
                                    Mr.   Balaji Srinivasan, AOR
                                    Mr.   S. Kaushik Ramaswamy, Adv.
                                    Mr.   Adith Narayan, Adv.
                                    Ms.   Pallavi Sengupta, Adv.
                                    Ms.   Garima Jain, Adv.
                                    Mr.   Siddhant Kohli, Adv.
                                    Ms.   Lakshmi Rao, Adv.
                                    Mr.   Akash Chatterjee, Adv.
                                    Ms.   Aishwarya Choudhary, Adv.
                                    Mr.   Adarsh Subramanian, Adv.

     For Respondent(s)


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

The special leave petitions are dismissed.

                           (NIDHI AHUJA)                       (RENU DIWAN)
                         COURT MASTER (SH)                 ASSISTANT REGISTRAR