DCIT (E) 2(1), MUMBAI vs. MUMBAI RAILWAY VIKAS CORPN LTD, MUMBAI

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ITA 2877/MUM/2019Status: DisposedITAT Mumbai29 January 2021AY 2009-1065 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, finding that the assessee's activities were not primarily profit-oriented and that the revenue from non-core activities was negligible. The Tribunal followed its own previous decision in the assessee's own case regarding the cancellation of registration.

What were the facts?

The assessee, a government company implementing railway infrastructure projects, had its registration under Section 12AA cancelled. The Assessing Officer denied exemption under Section 11 due to the cancellation and the proviso to Section 2(15) regarding business receipts exceeding limits.

What were the issues?

Whether the assessee is eligible for exemption under Section 11 in light of the proviso to Section 2(15) and the cancellation of its registration under Section 12AA.

Which sections of the Income-tax Act were involved?

Section 11,Section 2(15),Section 143(3),Section 147,Section 148,Section 142(1),Section 12AA

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(30)Show list

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Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI RAJESH KUMAR & SHRI PAVAN KUMAR GADALE

Hearing: 28/01/2021Pronounced: 29/01/2021

आदेश क� �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबंिधत आयकर आयु� / The CIT(A) 4. आयकर आयु�(अपील) / Concerned CIT िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�यािपत �ित //True Copy// 1. उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, अहमदाबाद / ITAT, Mumbai 62 Mumbai Railway Vikas Corpn, Ltd., Mumbai 63 Mumbai Railway Vikas Corpn, Ltd., Mumbai 64 Mumbai Railway Vikas Corpn, Ltd., Mumbai

2.

Other Member… on which the

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