THE COMMISSIONER OF INCOME TAX - EXEMPTION vs. INDIAN SOCIETY OF THE CHURCH JESUS CHRIST OFLATTER DAY SAINTS

$~38 * IN THE HIGH COURT OF DELHI AT NEW DELHI

+ ITA 971/2018

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

Through Mr. Ruchir Bhatia, Advocate.

versus INDIAN SOCIETY OF THE CHURCH JESUS CHRIST OF LATTER DAY SAINTS

..... Respondent

Through

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

O R D E R %

05.09.2018

The issue raised in the present appeal under Section 260A of the Income Tax Act, 1961,which relates to the assessment year 2011- 12, is covered against the appellant/Revenue vide order dated 7th September, 2017 passed in the respondent’s case in ITA No.319/2017.

This being the position, no substantial question of law arises for consideration and the appeal is dismissed in limine without any order as to costs.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. SEPTEMBER 05, 2018 NA