Punjab-Haryana High Court
Commissioner Of Income Tax - Rohtak vs O.P.Jindal Global University on 2 May, 2013
Bench: Hemant Gupta, Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ITA No.282 of 2012(O&M)
Date of decision: 02.05.2013
Commissioner of Income Tax - Rohtak .... Appellant
Versus
O.P.Jindal Global University, Sonepat .... Respondent
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Inderpreet Singh, Advocate
for the appellant.
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HEMANT GUPTA, J. (ORAL)
The present appeal has been filed under Section 260-A of the Income Tax Act-1961 against the order dated 29.02.2012 passed by Income Tax Appellate Tribunal in respect of application dated 09.11.2010 for exemption under Section 80(G)(5) of the Act.
The assessee had been found entitled to exemption under Section 80G(5) of the Act vide order dated 02.05.2013 passed in ITA No.285 of 2012 titled as O.P.Jindal Global University, Sonepat vs. Commissioner of Income Tax, Rohtak, on the basis of earlier application of such exemption dated 11.05.2009, therefore the present appeal does not give rise to any substantial question of law in terms of the reasons recorded in the said appeal.
Dismissed.
(Hemant Gupta)
Judge
02.05.2013 (Ritu Bahri)
sonia Judge