UTHANGARAI SRI VIDYA MANDIR EDUCATIONAL AND SOCIAL WELFARE TRUST Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Mr.T.Vasudevan, learned counsel on record for the writ petitioner and Mr.A.P.Srinivas, learned Senior Standing Counsel for Income Tax, who has accepted notice on behalf of all the respondents, are before this Court.

(2.) With consent of learned counsel on both sides, main writ petition is taken up, heard out and is being disposed of.

(3.) Subject matter of instant writ petition arises under 'Income Tax Act, 1961' ('IT Act' for brevity). It is the case of the writ petitioner that it is an Educational and Social Welfare Trust.