DIRECTOR OF INCOME TAX Vs. ANDHRA EDUCATIONAL SOCIETY

JUDGEMENT

(1.) WE have heard learned counsel for the appellant at some length. Challenge in this appeal under s. 260A of the IT Act is

(2.) THE above findings are primarily findings of fact and do not raise any question of law much less substantial question of law. The approach of the Tribunal is in no way in conflict with any settled principle of law. No judgment has been brought to our notice contrary to the view taken by the Tribunal. Dismissed.