COMMISSIONER OF INCOME DELHI X vs. MEHTA CHARITABLE PRAJNALAY TRUST

2007 Admit. After hearing learned counsel for the parties, we are of the view that the following questions of law arise for our consideration: ?1. Whether the Income Tax Appellate Tribunal was correct in law in holding that the Assessee is entitled for exemption under Section 11 of the Income Tax Act? . . ITA 722/2007 page 1/2 .

Whether the Income Tax Appellate Tribunal was justified in law in holding that the business activities carried on by the Assessee were incidental to the main aims and objects of the Trust which are of charitable nature? . . Filing of paper book is dispensed with. List along with ITA No. 309 of 2003. . MADAN B. LOKUR, J . AUGUST 10, 2007 S. MURALIDHAR, J . . dn . . . ITA 722/2007 page 2/2