Madhya Pradesh High Court
Commissioner Of Income Tax vs Bhopal School Of Social Science on 5 April, 2016
ITA-1-2010
( COMMISSIONER OF INCOME TAX Vs BHOPAL SCHOOL OF SOCIAL SCIENCE)
05-04-2016
Shri Sanjay Lal, learned counsel for the appellant. Even though office has indicated that there is some delay in filing of this appeal but on going through the averments made in I.A. No.2807/2016 filed by the Revenue, we find that there is no delay in filing and the appeal has been filed in time.
Accordingly, office objection with regard to delay is rejected. Challenging the orders passed by the Income Tax Appellate Tribunal this appeal has been filed by the Revenue under Section 260-A of the Income Tax Act. The question of law framed in this case has been answered against the Revenue by a Co-ordinate Bench of this Court in I.T.A. No.14/2011 â Commissioner of Income Tax Vs. Devi Sakuntala Thakral Charitable Foundation, I.T.A. No.4/2012 â Commissioner of Income Tax vs. Bhopal Campion School Society, I.T.A. No.5/2012 â Commissioner of Income Tax Vs. Shri Satya Sai Trust, I.T.A. No.6/2012 â Commissioner of Income Tax Vs. M/s. Shrinivas Education Society by a common order passed on 02.04.2013, for the grounds and reasons indicated in the said order as the question formulated for consideration in this appeal has already been answered, we see no reason to make indulgence into the matter.
Accordingly, the appeal is dismissed.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE