COMMISSIONER OF INCOME TAX (EXEMPTION) vs. ANAND EDUCATION SOCIETY

$~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No. 613/2017 COMMISSIONER OF INCOME TAX (EXEMPTION)..... Appellant Through: Mr. P. Roy Chaudhuri, Senior Standing Counsel. versus ANAND EDUCATION SOCIETY ..... Respondent Through: Mr. Pranjal Srivastava, Advocate. CORAM: JUSTICE S. MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 17.08.2017 1. Learned counsel for the Appellant states that the issue raised in the present appeal stands answered against the Revenue by the order passed by this Court on 15th February 2017 in the Assessee’s own case in ITA No. 147/2017 (Commissioner of Income Tax (E) v. Anand Education Society). 2. The appeal is dismissed. S. MURALIDHAR, J. PRATHIBA M. SINGH, J. AUGUST 17, 2017 dk