COMMISSIONER OF INCOME TAX Vs. UTTARANCHAL WELFARE SOCIETY

JUDGEMENT

(1.) WE have heard Shri Dhananjai Awasthi, learned counsel appearing for the Department. Shri Nikhil Agrawal appears for the respondent -assessee. This income -tax appeal under section 260A of the Income -tax Act, 1961, arises out of an order of the Income -tax Appellate Tribunal, Amritsar Bench, Camp at Meerut, dated November 28, 2008, in respect of the assessment year 2001 -02.

(2.) THE appeal has been preferred by the Revenue on the following substantial questions of law:

(3.) WHETHER , on the facts and in the circumstances of the case as per law, the hon'ble Income -tax Appellate Tribunal was right in dismissing the appeal of the Revenue on account of caution money disallowed by the Assessing Officer amounting to Rs. 9,70,035 without giving any findings?