C.I.T. (EXEMPTION), KOLKATA Vs. GOVARDHAN FOUNDATION

JUDGEMENT

(1.) The Court :This appeal by the revenue has been filed under Sec. 260A of the Income Tax Act, 1961, (the Act in brevity) regarding correctness of the order dtd. 29/11/2017 passed by the Income Tax Appellate Tribunal, Kolkata "A" Bench in I.T.A. No. 767/Kol/2017.

(2.) The assessee did not submit a reply and, therefore, the Commissioner proceeded to pass the order during February 2017 holding that the activities of the assessee are not genuine and are not being carried out in accordance with the objects of the Trust and registration granted under Sec. 12A of the Act on 14/12/1995 was cancelled with retrospective effect from 1/4/2011 i.e. from the financial year 2011- 12 relevant to the assessment year 2012-13.