THE DCIT, (EXEMPTION) CIRCLE, BHOPAL vs. M/S. MAYANK WELFARE SOCIETY, BHOPAL

ITA 232/IND/2017Status: DisposedITAT Indore29 October 2021AY 2013-1463 pages
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What did the Tribunal hold?

The Tribunal held that the assessee had provided sufficient details of donors, and the donations could not be considered anonymous. Regarding interest receipts, the matter was restored to the Assessing Officer for reconciliation.

What were the facts?

The Revenue appealed against the deletion of additions made on account of anonymous donations and suppression of interest receipts by the assessee society. The Assessing Officer had made additions based on discrepancies in donor details and differences in interest income reported versus as per 26AS.

What were the issues?

Whether donations were anonymous and whether interest income was suppressed, requiring additions to income.

Which sections of the Income-tax Act were involved?

Section 115BBC,Section 143(3)

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Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI MANISH BORAD

For Respondent: Shri Rajeeb Jain CIT-DR, Shri Sumit Nema Sr. Adv. With Shri, Shri Gagan
Hearing: 22.09.2021Pronounced: 29.10.2021

PER MANISH BORAD, A.M

The above captioned appeals filed at the instance of the Revenue for Assessment Years 2013-14 & 2015-16 are directed

against the orders of Ld. Commissioner of Income Tax(Appeals)

(in short ‘Ld. CIT],-II Indore dated 16.12.2016 & 02.07.2018

which are arising out of the order u/s 143(3) of the Income Tax

Act 1961(In short the ‘Act’) dated 28.03.2016 & 12.03.2018

framed by DCIT(E), Bhopal.

The Revenue has raised following grounds of appeal in ITANo.232/Ind/2017:

1.

Whether on th

The order continues below.

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