SUDHIR AGARWAL,J. - (1.) Sri Ghanshyam Chaudhary, learned counsel for the appellant and Sri D.D. Chopra, advocate for the respondent.
(2.) This appeal under section 260A of the Income-tax Act, 1961 (hereinafter referred to as the "Act, 1961") has arisen from the judgment and order dated June 5, 2015 passed by the Income-tax Appellate Tribunal, Lucknow Bench "A", Lucknow (hereinafter referred to as the "Tribunal") in I.T.A. No. 883/LKW/2014 for the assessment year 2010-11.
(3.) The appeal was admitted on the following substantial questions of law : "I. Whether under the facts and circumstances of the case, the Tribunal has erred in holding that additions made in the case of assessee claiming deduction under section 80P is revenue neutral in all situations, which is not in consonance with the findings given by the High Court in the assessment year 2009-10, wherein the High Court confirmed the findings of the Commissioner of Income-tax (Appeals) on disallowance to the extent of Rs. 4,08,64,000 and also observed that additions were made to the incomes, specified incomes only would be tax neutral in accordance with law and not the entire income ? II. Whether on the facts and circumstances of the case the Tribunal has erred in holding that the assessee is eligible for deduction under section 80P(2) of the Act, 1961 while relying on the High Court's earlier order passed in the assessment year 2009-10 ?" ;