M/S. SOBHSARIA JANKALYAN TRUST,KOLKATA vs. JT.DIT(OSD)(EXEMPTION) - 1, KOLKATA, KOLKATA

M/s. Sobhsaria Jankalyan Trust……….………………………………………………....….……..Appellant 31, Shibtolla Street Kolkata – 700 007 [PAN : AABTS 5849 L] Jt. DIT (OSD) (Exemption)-1, Kolkata…………………………..…………………....………..Respondent CORRIGENDUM Per J. Sudhakar Reddy:- A typographical error has occurred in the order of this Tribunal, dt. 26th October, 2018, wherein para 5 reads as follows:- “Ground No. 3 is on the issue of computation of accumulation of 15% of income u/s 11(1) of the Act. The issue involved herein is covered by the judgement of the Hon’ble Calcutta High Court in the case of CIT vs. Birla Janhit Trust, 208 ITR 372 wherein it was held that the 15% accumulation is to be calculated after deducting administrative expenses and depreciation. The Assessing Officer is directed to apply the ratio laid down by the Jurisdictional High Court on this issue to the facts of this case. This ground is allowed for statistical purposes.” The same is rectified and shall be read as follows:- “Ground No. 3 is on the issue of computation of accumulation of 15% of income u/s 11(1) of the Act. The issue involved herein is covered by the judgement of the Hon’ble Calcutta High Court in the case of CIT vs. Birla Janhit Trust, 208 ITR 372 wherein it was held that the 15% accumulation is to be calculated before deducting administrative expenses and depreciation. The Assessing Officer is directed to apply the ratio laid down by the Jurisdictional High Court on this issue to the facts of this case. This ground is allowed for statistical purposes.” Ordered accordingly.

Kolkata, the 9th day of November, 2018. Sd/- [J. Sudhakar Reddy] Accountant Member Dated : 09.11.2018 {SC SPS}

2 CORRIGENDUM [In Assessment Year: 2009-10 M/s. Ramlal Rupchand Copy of the order forwarded: 1.M/s. Sobhsaria Jankalyan Trust 31, Shibtolla Street Kolkata – 700 007 2. Jt. DIT (OSD) (Exemption)-1, Kolkata