RAJAMAHENDRI EDUCATIONAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed questioning the proceedings of the 2nd respondent in File No. CIT (E)/Hyd/10(23C)/46/2018-19, dated 23.03.2020 in not considering the application of the petitioner, dated 26.03.2019 for exemption under Section 10 (23C) (vi) of the Income Tax Act, 1961 for the assessment year 2019-2020.

(2.) Heard the learned counsel for the petitioner Sri N.Vijay and the learned Standing Counsel for the respondents Smt.M.Kiranmayee.

(3.) It is the case of the petitioner that the petitioner is an Educational Society running an educational college for Intermediate, Degree and Post Graduation courses for women at Rajahmandry in East Godavari District. The petitioner filed an application, dated 26.03.2019 seeking grant of exemption for the Assessment year 2019-2020, as the gross receipts of the petitioner exceeds Rs.l Crore in the financial year 2018-2019 under Section 10(23C) (vi) of the Income Tax Act, 1961.