IMPERIAL COLLEGE INDIA FOUNDATION,MUMBAI vs. INCOME TAX OFFICER EXEM WARD 1(3), MUMBAI

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ITA 4452/MUM/2025Status: DisposedITAT Mumbai10 September 2025AY 2016-176 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal has heard both sides and perused the material on record. The specific decision on the merits of the disallowance is not fully detailed in the provided excerpt, but the appeal is being considered.

What were the facts?

The assessee, a charitable trust engaged in educational activities, had its appeal against an assessment order dismissed by the CIT(A). The Assessing Officer had disallowed income accumulated under Section 11(2) of the Act.

What were the issues?

The primary issue is the validity of the disallowance of accumulated income under Section 11(2) by the Assessing Officer and the subsequent dismissal of the appeal by the CIT(A).

Which sections of the Income-tax Act were involved?

Section 11(2),Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

Per Rahul Chaudhary, Judicial Member:

1.

The present appeal preferred by the Assessee is directed against the order, dated 14/05/2025, passed by the National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as `the CIT(A)'] whereby the Ld. CIT(A) had dismissed the appeal against the Assessment Order, dated 10/12/2018, passed under Section 143(3) of the Income Tax Act, 1961 for the Assessment Year 2016-2017. 2. The Assessee has raised following grounds of appeal : "The Appellant prefers the following Grounds of Appeal against the order dated 14.05.2025 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, under section 250 of the Income-tax Act, 1961:

10.

The appellant craves leave to add, amend, alter or delete the above Grounds of Appeal.”

3.

We have heard both the side and have perused the material on record.

4.

The Assessee is a charitable trust engaged in the educational activities which includes granting of scholarships to the students. For the Assessment Year 2016-17, assessment was framed on the Assessee vide Assessment Order, dated 10/12/2018. The Assessing Officer disallowed the income amounting to INR.62,28,989/- accumulated under Section 11(2) of the Act holding that the purpose stated for accumulation [i.e. “towards the object of the trust

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