COMMISSIONER OF INCOME TAX Vs. VISHNU NEMAN

JUDGEMENT

(1.) FOLLOWING questions have been raised for opinion of this Court by the Appellate Tribunal, Delhi Bench "B", Delhi, under S. 256(1) of the IT Act, 1961 :

(2.) IT is accepted at the bar that the afore-mentioned questions are covered by a decision of this Court in CIT vs. Sir Sobha Singh Public Charitable Trust (2001) 167 CTR (Del) 358 : (2001) 250 ITR 475 (Del) as also a decision of a Division Bench of this Court in CIT vs. Sir Shri Ram Foundation (IT Ref. Nos. 307-308/78 and 337/80 disposed of on 16th Feb., 2001 [reported at (2001) 167 CTR (Del) 349-Ed.]. In view of the afore-mentioned pronouncements, the question referred is answered in the affirmative, against the Revenue and in favour of the assessee. Reference is accordingly disposed of.