The Commissioner Of Income Tax Central vs. M/S Shrinivas Education Society

ITA-1-2015 (THE COMMISSIONER OF INCOME TAX CENTRAL Vs M/S SHRINIVAS EDUCATION SOCIETY) 18-06-2015 Shri Sanjay Lal, learned counsel for the appellant. Shri Pratyush Tripathi, learned counsel for the respondent. This is revenue's appeal under Section 260A of the Income Tax Act. The matter pertains to deleting a sum of Rs.2,16,47,521/- from the income of the institute on account of grant of depreciation. The Commissioner, Income Tax and the Income Tax Appellate Tribunal after following the principles laid down in various cases has decided the matter against the Revenue. The question involved in this appeal has also been considered by this Court in ITA No. 14/2011 and similar appeals dismissed. In view of the above, we see no reason to interfere into the matter. Accordingly, the appeal is dismissed. (RAJENDRA MENON) JUDGE (VANDANA KASREKAR) JUDGE