COMMISSIONER OF INCOME TAX (EXEMPTIONS) Vs. PRATHAM INSTITUTE FOR LITERACY EDUCATION AND VOCATIONAL TRAINING
LAWS(SC)-2019-7-225
SUPREME COURT OF INDIA
Decided on
July 15,2019
Commissioner Of Income Tax (Exemptions)
Appellant
VERSUS
Pratham Institute For Literacy Education And Vocational Training
Respondents
JUDGEMENT
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(1.) Delay condoned.
(2.) We are not inclined to zinterfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application, if any, shall stand disposed of.;
(2.) We are not inclined to zinterfere in the matter. The special leave petition is, accordingly, dismissed.
(3.) Pending application, if any, shall stand disposed of.;
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