COMMR.OF INCOME TAX vs. MODI NAGAR CHARITABLE SOCIETY
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Date of Order : 12.10.2001
Present: Mr. Sanjeev Khanna for the appellant. Mr. S.K.Aggarwal for the respondent.
CASE NUMBER : ITA No. 108/01 Heard. Admit. The following question of law shall be adjudicated:-
"Whether the Income-tax Appellate Tribunal was right in law in holding that the assessee is entitled to grant of exemption under Section 11 of the Income-tax Act, 1961?"
The Appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. This appeal shall be heard alongwith ITA No.(s) 23/99, 19/00 and 91/00. CHIEF JUSTICE
OCTOBER 12, 2001 R.C.CHOPRA,J. SG