CENTRAL ACADEMY EDUCATION SOCIETY Vs. UOI AND ORS.

JUDGEMENT

(1.) Instant income tax appeal U/S. 260A of the Income Tax Act (in short, the Act') is directed against the order dated 31.10.2000 passed by the Income Tax Appellate Tribunal, Jaipur (in short 'the Tribunal') & it relates to the assessment year 1991-92.

(2.) The present appeal was admitted by this Court on the following substantial question of law-

(3.) The brief facts noticed for disposal of the appeal are that the appellant claims to be a registered society, being registered under the Rajasthan Society Act and claims to have primary objects of imparting education. The appellant society had 23 branches in various parts of the State in the year under appeal and it was inter-alia claimed that the main and primary object of the society is imparting education only and as per provisions of section 10 (22) of the Income Tax Act, 1961 (in short 'the Act'), the assessee is entitled for exemption as it is not being run for the motive to earn profit & in the past years all along exemption U/Sec. 10 (22) of the Act has been allowed.