COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW Vs. M/S YAMUNA EXPRESSWAY INDUSTRIAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Shri Ashok Mehta, learned Senior Advocate and Additional Solicitor General of India, assisted by Shri Alok Mathur, and Gaurav Mahajan, Advocates, appearing on behalf of appellants and Shri Balbir Singh, learned Senior Advocate, assisted by Shri Abhinav Mehrotra, Shri Ashish Chaturvedi, and Ms. Rubal Maini, Advocates appearing for respondents.

(2.) Appeals number 107/2016 and 108/2016 under Sec. 260-A of Income Tax Act, 1961 (hereinafter referred to as "Act, 1961") have come up at the instance of Commissioner of Income Tax (Exemption) (hereinafter referred to as "CIT(E)/Revenue"), assailing judgment and order dated 19.05.2016 passed by Income Tax Appellate Tribunal, Delhi Bench, New Delhi (hereinafter referred to as "Tribunal") in Income Tax Appeals number 112/Del/2016 and 113/Del/2016. Appeal number 114/2016 has come up against judgment and order dated 22.07.2016 passed by Tribunal in Income Tax Appeal No. 172/Del/2016.

(3.) Tribunal has held that Greater Noida Industrial Development Authority (hereinafter referred to as "GNIDA"); Yamuna Expressway Industrial Development Authority (hereinafter referred to as "YEIDA"); and New Okhla Industrial Development authority (hereinafter referred to as "NOIDA") are eligible for registration under Sec. 12A (1) (a) and consequently it has directed appellant to grant registration to the aforesaid bodies.