THE VED PRAKASH MUKAND LAL EDUCATIONAL SOCIETY,YAMUNANAGAR vs. DCIT, YAMUNANAGAR

ITA 825/CHANDI/2014Status: DisposedITAT Chandigarh10 March 2026AY 2006-07Bench: this appeal is heard and disposed off. 1.2 It is admitted position that the issue in revenue's appeal has been adjudicated by Special Bench of Tribunal vide order dated 29-09-2025. The copy of the same has been placed on record. Considering the same, our adjudication would be as under.29 pages
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What did the Tribunal hold?

The Tribunal held that the reassessment proceedings were validly initiated as the assessee failed to disclose material facts. The claim of FDRs as application of income was also not accepted, aligning with a Special Bench decision.

What were the facts?

The assessee, a charitable society, claimed exemption under Section 11 for amounts deposited in fixed deposits, treating them as application of income. The Assessing Officer (AO) disallowed this claim for AY 2005-06 and 2006-07, citing non-compliance with Section 11(2) and 11(5) and failure to file Form 10.

What were the issues?

Whether the reassessment proceedings were validly initiated and if fixed deposits can be considered as application of income for charitable purposes under Section 11.

Which sections of the Income-tax Act were involved?

Section 11,Section 11(2),Section 11(5),Section 143(3),Section 147,Section 148

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Cases cited in this judgment(15)Show list

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Heard together (4 matters)

ITA No.824/CHANDI/2014
ITA No.825/CHANDI/2014
ITA No.833/CHANDI/2014
ITA No.832/CHANDI/2014

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1

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.824/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / ITA No.825/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal DCIT Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / ITA No.833/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / ITA No.832/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) DCIT The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant by : Sh. Tejmohan Singh (Advocate) – Ld. AR ""थ"कीओरसे/Respondent by : Smt. Yamini (CIT) - Ld. DR (Virtual)

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