DIRECTOR OF INCOME TAX (EXEMPTION) vs. AKHIL BHARTIYA PRATHMIK SHIKSHAK SANGH BHAWAN TRUST
ITA - 1427 / 2008HC Delhi19 December 20081 pages
For Petitioner: MR. PREM LATA BANSAL
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 19.12.2008 .
Present: Ms P. L. Bansal with Mr M. P. Gupta, Mr Sanjiv Rajpal and Ms Anshul Sharma for the Appellant.
Dr Rakesh Gupta with Mr Ashwani Taneja, Ms Poonam Ahuja and Ms Aarti Saini for the Respondent. . + ITA 1427/2008 .
In the circumstances of this case, no substantial question of law arises for our consideration. The appeal is dismissed. It is made clear that we have not expressed any opinion on the question sought to be raised. BADAR DURREZ AHMED, J . . . RAJIV SHAKDHER, J December 19, 2008 SR . . 13