- (1.) Leave granted.
(2.) The judgment of the High Court which is impugned in these proceedings dated 31 October 2014 was rendered in a batch of Income Tax Appeals under Section 260A of the Income Tax Act 19611.
(3.) Income Tax Appeal Nos. 588 of 2009 and 1529 of 2009 arose out of the claim of the appellant for registration under Section 12A with retrospective effect. The other appeals arose out of the re-assessment orders which were passed for assessment years 2001-2002 to 2005-2006.;