Allahabad High Court
The Commissionr Of Income Tax, Bareilly vs Krishi Utpadan Mandi Samiti, Tikonia, ... on 3 February, 2010
Bench: Rajes Kumar, Subhash Chandra Nigam
Court No. - 37 Case :- INCOME TAX APPEAL DEFECTIVE No. - 422 of 2007 Petitioner :- The Commissionr Of Income Tax, Bareilly Respondent :- Krishi Utpadan Mandi Samiti, Tikonia, Lakhipur Kheri Petitioner Counsel :- A.N. Mahajan, S.C. Hon'ble Rajes Kumar,J.
Hon'ble Subhash Chandra Nigam,J.
Heard Sri A.N. Mahajan, learned Standing Counsel.
Learned Standing Counsel has very fairly submitted that the questions raised in the present appeal are squarely covered by the Division Bench decision of the Lucknow Bench in Income Tax Appeal Nos. 80, 81, 82 and 83 of 2007 in the case of assessee itself wherein the questions have been answered in favour of the assessee and against the revenue and the appeal filed by the revenue has accordingly been dismissed.
Respectfully, following the said decision the present appeal is also dismissed.
Order Date :- 3.2.2010 OP