INCOME TAX OFFICER, CHENNAI vs. THE THEOSOPHICAL SOCIETY, CHENNAI

ITA 624/CHNY/2024Status: DisposedITAT Chennai10 June 2024AY 2014-15Bench: SHRI MAHAVIR SINGH, HON’BLE (Vice President), SHRI S. R. RAGHUNATHA, HON’BLE (Accountant Member)7 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that since the assessee society was notified under Section 10(23C) of the Act, the conditions prescribed under Section 13 are not applicable. Therefore, the AO could not make disallowances under Section 11.

What were the facts?

The revenue appealed against the CIT(A)'s order which deleted additions made by the Assessing Officer. The assessee society, notified under Section 10(23C)(iv) and registered under Section 12A, had its exemption denied by the AO for alleged violation of Section 13(1)(c).

What were the issues?

Whether the AO was justified in invoking Section 13(1)(c) and denying exemption under Section 11 when the assessee was notified under Section 10(23C)(iv)?

Which sections of the Income-tax Act were involved?

Section 13(1)(c),Section 13(3)(b),Section 11,Section 10(23C)(iv),Section 12A(a)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)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, ‘B’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI S. R. RAGHUNATHA, HON’BLE

Hearing: 10.06.2024Pronounced: 10.06.2024

PER S. R. RAGHUNATHA, ACCOUNTANT MEMBER:

This appeal filed by the revenue is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2014-15 dated 12.01.2024. 2. The revenue has filed the following grounds of appeal:

“1. Whether the ld.CIT(A) was right in holding that the Assessing Officer was not justified in invoking section 13(1)(c)

:-2-: ITA. No: 624/C

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 13(1)(c)

All 697 judgments and leading authorities on Section 13(1)(c) →

Recent GST High Court judgments

Search GST case law →