DIRECTOR OF INCOME TAX Vs. KRUPANIDHI EDUCATION

JUDGEMENT

(1.) Mr.Sanmathi E.I., Adv. for Appellants - Revenue Mr.A.Shankar and Mr.M.Lava, Advs. For Respondent-Assesseee Both the learned counsel at bar submit that the controversy raised in the present case is covered by a decision of this Court.

(2.) The suggested substantial questions of law in the memo of appeal of Revenue are quoted herein below for ready reference:-

(3.) This Court in case of 'Commissioner of Income Tax-III, Pune v. Rajasthan and Gujarati Charitable Foundation Poona' [2018] 89 taxmann.com 127 [SC] with regard to allowability and Depreciation in the hands of Religious and Charitable Trust held as under: