LAWS(BOM)-2008-1-218

DIT Vs. NATIONAL SAFETY COUNCIL

Decided On January 22, 2008
Dit (Exemptions) Appellant
V/S
NATIONAL SAFETY COUNCIL Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Two questions of law as framed in the appeal memo are as under:

(3.) The questions as framed turned upon the basic question as to whether the income of the respondent can be said to be "any income of a university or any other educational institution existing solely for the purpose of education and not for the purpose of profit".