COMMISSIONER OF INCOME-TAX Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) THE following question is proposed for admission of this appeal: Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in holding that Gujarat Maritime Board fulfills the conditions as envisaged in Section 12AA of the Income -tax Act, 1961, which are necessary for its registration under Section 12A of the said Act

(2.) THE short controversy involved in this appeal is whether the Gujarat Maritime Board is a charitable trust/institution or not, for the purpose of Section 12A of the Income -tax Act, 1961. This aspect has been considered by the Tribunal as under:

(3.) CONSIDERING the detailed discussion of the Tribunal from paragraph No. 4 onwards, we see no infirmity in the order of the Tribunal.