SUDHIR AGARWAL,J. - (1.) This is Assessee's appeal under Section 260A of Income Tax Act, 1961 (hereinafter referred to as the "Act, 1961") arising from judgment and order dated 31.03.2015 passed by Income Tax Appellate Tribunal, Lucknow (hereinafter referred to as the "Tribunal") in ITA No. 548/LKW/2012 dismissing appeal and confirming order dated 03.09.2012 passed by Commissioner of Income Tax-II, Lucknow (hereinafter referred to as the "CITII") cancelling registration granted under Section 12AA(1)(b)(i) of Act, 1961 by exercising power under Section 12AA(3) of Act, 1961.
(2.) The appeal was admitted on following two substantial questions of law: "1. Whether on the facts and in the circumstances of the case, Income Tax Appellate Tribunal was legally justified in upholding the order of Commissioner of Income Tax under section 12AA (3) of the Income Tax Act withdrawing registration granted under Section 12AA(1)(b)(i) of Act by Commissioner to the appellant by order dated 01.05.2008 in compliance to the order of Tribunal dated 31.01.2008? 2. Whether on the facts and in the circumstances of the case, Income Tax Appellate Tribunal was justified in allowing Commissioner to travel beyond the grounds taken by him in the show cause notice dated 27.02.2012 de hors the interpretation of amended deed dated 21.09.2002?"
(3.) Brief facts giving rise to present appeal are as under.;