COMMISSIONER OF INCOME TAX vs. BHOPAL CAMPIAN SCHOOL SOCIETY

ITA-5-2015 (COMMISSIONER OF INCOME TAX Vs BHOPAL CAMPIAN SCHOOL SOCIETY) 09-09-2015 Shri Sanjay Lal, learned counsel for the appellant. Shri Swapnil Ganguly, learned counsel for the respondent. This appeal has been filed under Section 260-A of the Income Tax Act, 1961. The question of law raised in this appeal has already been decided by Coordinate Benches of this Court in ITA 14/2011 and various other cases by a detailed order passed on 2.4.2013. Keeping in view the aforesaid, we see no reason to make any further indulgence into the matter. In view of the grounds indicated in order passed in ITA 14/2011 dated 2.4.2013 and other cases this appeal is also disposed of. (RAJENDRA MENON) JUDGE (S.K. SETH) JUDGE