SHRI SHAMLAJI AAROGYA SEVA TRUST,GODHRA vs. THE PR. CIT (CENTRAL), SURAT AT -VADODARA

PDF · subscribers
ITA 138/AHD/2022Status: DisposedITAT Ahmedabad04 September 2024AY 2017-18Bench: MS. SUCHITRA KAMBLE (Judicial Member), SHRI MAKARAND V. MAHADEOKAR (Accountant Member)13 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the Principal CIT rightly invoked Section 263 as the Assessing Officer failed to consider survey findings and potential misuse of trust funds by trustees. The diversion of funds and bogus salary debits necessitated further verification and potential taxability in the trust's hands.

What were the facts?

A trust filed its return declaring NIL income, claiming exemption under Sections 11 and 12. A survey revealed discrepancies, and trustees later disclosed significant personal income. The Principal CIT initiated revisionary proceedings under Section 263, holding the original assessment order erroneous and prejudicial to revenue.

What were the issues?

Whether the Principal CIT correctly invoked Section 263 to revise an assessment order where the AO allegedly ignored survey findings and potential misuse of trust funds by trustees.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 11,Section 12,Section 13(3),Section 69A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)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, “ A ” BENCH, AHMEDABAD

Before: MS. SUCHITRA KAMBLE & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Tushar Hemani, Sr.Advocate &, Shri Parimalsinh B. Parmar, AR
Hearing: 29/08/2024

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त ( अपील ) / The CIT(A)/ The Pr.CIT (Central), Surat at Vadodara 5. �वभागीय ��त�न�ध , आयकर अपील�य अ�धकरण , राजोकट/DR,ITAT, Ahmedabad, 6. गाड� फाईल /Guard file.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →