- (1.) Present appeal has been filed by the department under Section 260 A of the Income Tax Act, against the judgment and order dated 29.01.2010 passed by the Income Tax Appellate Tribunal, Lucknow in I.T.A.No.6/Luc/10, for the assessment year 2002-2003.
(2.) On 01.09.2011, a coordinate Bench had admitted the appeal on the following substantial question of law:- "Keeping in view the facts recorded by the Tribunal in favour of the assessee granting exemption under Section 11 of the Income Tax Act, 1961 is correct and not violative of provision contrary to sub Section (3) of Section 13 of the Act being fund alleged to used for personal benefit."
(3.) The brief facts of the case are that the assessee is a registered trust which was established on 16.07.1994. Sri Tariq Anwar Khan is the author and founder secretary of the trust, and Sri Zaheer Ahamd Siddiqui is the founder President/Life Member Trustee of the Trust. Since 2002, the assessee-trust is registered under Section 12 A of the Act.;