COMMISSIONER OF INCOME TAX Vs. SARVHITKARI EDUCATION SOCIETY

JUDGEMENT

(1.) THE Revenue has preferred this appeal under Section 260A of the Income Tax Act, 1961 (for short, "the Act"), against the order of Income Tax Appellate Tribunal, Chandigarh Bench dated June 30, 2008, passed in I. T. A. No. 360/Chandi/2007 for the assessment year 2003 -04, proposing to raise the following substantial question of law:

(2.) THE assessee is a charitable trust registered under the Societies Registration Act, 1860, and is also registered under Section 12A of the Act. It is running schools.