NARAYANA CHANDRIKA TRUST Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) AT the instance of the assessee, the following three questions expect our answer :

(2.) WAS the Appellate Tribunal justified in holding that the assessee-appellant is not entitled to the exemption under Section 11 of the Income-tax Act, 1961, in the instant case ?

(3.) RECORDING such a conclusion as a ground for belief, the Income-tax Officer found escapement of assessment. This was on account of the omission or failure on the part of the assessee in not disclosing certain primary facts. The assessment was reopened.