Madhya Pradesh High Court
The Commissioner Of Income Tax-Ii vs Krishi Upaj Mandi Samiti Sidhi on 25 November, 2019
Author: Chief Justice
Bench: Ajay Kumar Mittal, Mohd. Fahim Anwar, Chief Justice
-( 1 )-
THE HIGH COURT OF MADHYA PRADESH: JABALPUR
(Division Bench)
M.A.I.T.No.202/2007
The Commissioner of Income Tax-II,
Jabalpur (M.P.) ....Appellant/Revenue
Versus
Krishi Upaj Mandi Samiti, Sidhi (M.P.) ...Respondent/assessee
Coram
Hon'ble Shri Justice Ajay Kumar Mittal, Chief Justice
Hon'ble Shri Justice Mohd. Fahim Anwar, Judge
Appearance
Shri Sanjay Lal, Advocate for the appellant/Revenue.
ORDER
(25.11.2019) Per: Ajay Kumar Mittal, C.J. (Oral) The Revenue has filed this appeal against the order of the Income Tax Appellate Tribunal, Jabalpur Bench, Jabalpur passed in I.T.A.No.57/Jab/2007 dated 24.4.2007 directing registration of the assessee-Krishi Upaj Mandi under Section 12A of the Income Tax Act, 1961.
2. This appeal was admitted on 26.11.2007 for determination of the following substantial questions of law:-
"Whether the Income-tax Appellate Tribunal, Jabalpur is justified in coming to hold that the Krishi Upaj Mandi Samiti, the first respondent is engaged in charitable work and, therefore, he is entitled to get the benefit under Section 12-A and 12-AA of the Income-tax Act, 1961?"
3. It was not disputed by the learned counsel for the revenue that detailed order passed in M.A.I.T.No.201/2007 (The Commissioner of Income Tax-II, Jabalpur Vs. Krishi Upaj Mandi Samiti, Rewa) of even date would govern the decision of this appeal. Accordingly, in view of the order of even date passed in M.A.I.T.No.201/2007 (The Commissioner of Income Tax-II, Jabalpur Vs. Krishi Upaj Mandi Samiti, Rewa), where the appeal has been dismissed, this appeal is also dismissed.
(Ajay Kumar Mittal) (Mohd. Fahim Anwar)
Chief Justice Judge
C.
Digitally signed by CHRISTOPHER
PHILIP
Date: 2020.01.27 17:10:14 +05'30'