- (1.) Heard Sri S.D. Singh, learned Senior Counsel for appellant and Sri Gaurav Mahajan, counsel for respondent.
(2.) This appeal under Section 260A of Income Tax Act, 1961 has arisen from the judgment and order dated 03.09.2007 passed by Income Tax Appellate Tribunal, S.M.C. Bench, Allahabad (hereinafter referred to as the Tribunal ) in Appeal No. 431(Alld)/2006.
(3.) Appellant was granted registration under Section 12A(a) of Income Tax Act, 1961 (hereinafter referred to as 'Act 1961') vide certificate dated 10.08.1979 issued by Commissioner of Income Tax, Allahabad.;