- (1.) This is an appeal under Section 260-A of the Income Tax Act, 1961 (hereinafter referred to as the ("Act") arising from the order of the Tribunal dated 4.6.2010 raising following questions: "(1) Whether on the facts and in the circumstances of the case, the Tribunal is justified in law in canceling the order passed under section 12-AA (3) of the Act by relying upon a decision which is not at all applicable to the facts of the present case and without recording any independent finding against the findings as recorded by the CIT in his order passed u/s 12-AA (3) of the Act? (2) Whether on the facts and in the circumstances of the case, the Tribunal is justified in law in holding that the assessee had been granted registration earlier and all these facts existed at that time despite the fact that while passing order u/s 12-AA (3) the CIT had categorically held that the activities of the society are not entirely Charitable and not in accordance with the aims and objects of the society?"
(2.) Heard Sri Dhananjay Awasthi, learned counsel for the appellant and Sri Kunal Ravi Singh, learned appearing on behalf of the respondent.
(3.) With the consent of the parties, the present appeal is being disposed of at this stage.;