TATTWAJNANA VIDYAPEETH,MUMBAI vs. DCIT(E)-2(1), MUMBAI

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ITA 4800/MUM/2024Status: DisposedITAT Mumbai27 November 2024AY 2009-10Bench: SHRI SANDEEP GOSAIN, HON'BLE (Judicial Member), SHRI PRABHASH SHANKAR, HON'BLE (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that income exempt under Section 10 cannot be brought to tax under Section 11, following the decision of the Jurisdictional High Court. The matter was remanded to the AO for verifying the claim regarding tax deducted at source.

What were the facts?

The assessee challenged reassessment proceedings and the addition of exempt income (dividend and agricultural income) to its total income. The assessee argued that income exempt under Section 10 cannot be subjected to Section 11.

What were the issues?

Whether income exempt under Section 10 is taxable under Section 11, and whether reassessment proceedings were validly initiated.

Which sections of the Income-tax Act were involved?

Section 10,Section 11,Section 147

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Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI SANDEEP GOSAIN, HON’BLE & SHRI PRABHASH SHANKAR, HON’BLE

For Appellant: Shri Rajesh Shah, A/R
Hearing: 19/11/2024Pronounced: 27/11/2024

Heard together (3 matters)

I.T.A. No.4800/Mum/2024
I.T.A. No. 4798/Mum/2024
I.T.A. No. 4799/Mum/2024

Read from the judgment's own cause title. This page is filed under one of them.

आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. / The Appellant ��थ�/ The Respondent 2. संबंिधतआयकरआयु�/ Concerned Pr. CIT 3. / Concerned Pr. CIT आयकरआयु� अपील 4. ( ) / The CIT(A) / The CIT(A)- िवभागीय�ितिनिध ,आयकरअपीलीयअिधकरण 5. आयकरअपीलीयअिधकरण,मुंबई/DR,ITAT, Mumbai, गाड�फाई/Guard file. 6.

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