COMMISSIONER OF INCOME TAX Vs. SHRIMANTA SANKAR ACADEMY

JUDGEMENT

(1.) This appeal by the Revenue under Section 260A of the Income-tax Act, 1961 (in short "the Act"), is directed against the order dated March 22, 2007 passed by the learned Appellate Tribunal in I.T.A. No. 68(Gau)/2006 allowing the appeal filed by the assessee, relating to the exemption under Section 10(22)/10(23C) of the Act with effect from April 1, 2001, in respect of the assessment years 2002-03.

(2.) The facts relevant for the purpose of disposal of this appeal may be noticed as under:

(3.) While admitting the appeal for hearing on February 4, 2008, the following substantial questions of law were framed: