Commissioner Of Income Tax-I vs. Arihant Charitable Trust

I.T.A. No.5/2012 16.12.2013 Shri R.L.Jain, Senior Advocate with Ms.Veena Mandlik, Advocate for the appellant. Counsel for the appellant, in all fairness, submits that the question articulated in this appeal has already been answered by a Division Bench decision of this Court in the case of Deputy Commissioner of Income Tax Vs. M.P. Madhyam, reported in (2009) 31 DTR (MP) 15. In the circumstances even this appeal is disposed of on the same terms. (A.M.Khanwilkar) (S.S.Kemkar) Chief Justice Judge HS