COMMISSIONER OF INCOME TAX Vs. DABUR RESEARCH FOUNDATION

JUDGEMENT

(1.) The appeal has been heard by way of video conferencing.

(2.) Present Appeal has been filed challenging the order dtd. 10/2/2020 passed by the Income Tax Appellate Tribunal (hereinafter referred to as 'ITAT') in ITA No. 6566/Del/2015 for Assessment Year 2007-08.

(3.) The questions of law proposed by the appellant-revenue in the present appeal is as under:-