RAJASTHAN OPHTHALMOLOGICAL SOCIETY, JAIPUR,JAIPUR vs. ITO , JAIPUR

ITA 582/JPR/2025Status: DisposedITAT Jaipur15 September 2025AY 2018-19Bench: DR. M.L. MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had substantially complied with the conditions for accumulation under Section 11(2) of the Act. The disallowance solely on the procedural ground of the investment being made a few days after the financial year-end was deemed unjustified.

What were the facts?

The assessee, a charitable society, claimed exemption for Rs. 95,00,000/- set apart for charitable purposes. The amount was in a scheduled bank account as of March 31, 2018, and invested in fixed deposits shortly after the financial year ended.

What were the issues?

Whether the disallowance of accumulated income is justified when the investment in prescribed modes was made a few days after the end of the financial year, despite substantial compliance with other conditions.

Which sections of the Income-tax Act were involved?

Section 11(2),Section 11(5),Section 234A,Section 234B,Section 234C

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 582/JPR/2025

For Appellant: Shri Hemang Gargieya, Adv
Hearing: 17/07/2025Pronounced: 15/09/2025

PER DR. S. SEETHALAKSHMI, J.M. This appeal is directed against the order dated 18.02.2025 passed by the Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi, confirming the assessment order passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for assessment year 2018–19. 2. The assessee has raised the following grounds:

“1. The impugned additions and disallowances ma

The order continues below.

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