THE COMMISSIONER OF INCOME TAX - EXEMPTION vs. QUALITY COUNCIL OF INDIA

$~49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 831/2018

THE COMMISSIONER OF INCOME TAX - EXEMPTION ..... Appellant

Through: Mr. Ruchir Bhatia, Advocate

versus

QUALITY COUNCIL OF INDIA

..... Respondent

Through:

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

06.08.2018

The present appeal by the Revenue under Section 260A of the Income Tax Act, 1961 relates to the assessment year 2013-14.

Issue and question raised in this appeal is covered by earlier decision of this Court dated 14.12.2016 in ITA No.867/2016, CIT(E) v. Quality Council of India. Following the decision, the present appeal is dismissed.

SANJIV KHANNA, J

CHANDER SHEKHAR, J

AUGUST 06, 2018/tp