246 (Allahabad) (v) CIT v. Jodhpur Development Authority

79 Taxmann 361High Court2017#6718 most cited

What is 246 (Allahabad) (v) CIT v. Jodhpur Development Authority authority for?

Decisions relied upon by the Assessing Officer for concluding that an assessee does not exist for charitable purposes were not correct if the issue in those cases concerned cancellation of registration under Section 12A.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v. Jodhpur Development Authority · Section 12A · cancellation of registration · charitable purpose · Assessing Officer · Tribunal · not correct reliance

Sections most often in play

Section 11Section 12Section 13(8)Section 2(15)Section 10(20A)Section 12ASection 260ASection 37

Issues it is cited on

section 10(20a)advancement of general public utilitysection 13(8)section 2(13)section 12a(2)cancellation of registrationsection 10(20)section 11(1)(d)proviso to section 2(15)section 260section 260asection 2(15)

Judgments citing 246 (Allahabad) (v) CIT v. Jodhpur Development Authority

Assistant Commissioner of Income Tax(Exemptions), Circle-1, Bengaluru vs. Bangalore Development Authority, Bengaluru

In the result, all the three appeals filed by the revenue are dismissed

ITA 242/BANG/2024[2018-19]Status: DisposedITAT Bangalore30 May 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: Shri T. Srinivasa, CA
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 240 to 242/Bang/2024 Assessment Year : 2016-17 to 2018-19 M/s. Bangalore Development The Assistant Authority, Commissioner of Income T. Chowdaiah Road, Tax (Exemptions), Kumara Park West, Circle – 1, Seshadripuram S.O., Bengaluru. Vs. Bangalore – 560 020. PAN: AAALB0060D APPELLANT RESPONDENT Assessee by : Shri T. Srinivasa, CA : Shri Shivanand Kalakeri, CIT- Revenue by DR Date of Hearing : 15-05-2025 Date of Pronouncement : 30-05-2025 ORDER PER BENCH…

Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Bengaluru vs. Bangalore Development Authority, Bengaluru

In the result, all the three appeals filed by the revenue are dismissed

ITA 241/BANG/2024[2017-18]Status: DisposedITAT Bangalore30 May 2025AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: Shri T. Srinivasa, CA
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 240 to 242/Bang/2024 Assessment Year : 2016-17 to 2018-19 M/s. Bangalore Development The Assistant Authority, Commissioner of Income T. Chowdaiah Road, Tax (Exemptions), Kumara Park West, Circle – 1, Seshadripuram S.O., Bengaluru. Vs. Bangalore – 560 020. PAN: AAALB0060D APPELLANT RESPONDENT Assessee by : Shri T. Srinivasa, CA : Shri Shivanand Kalakeri, CIT- Revenue by DR Date of Hearing : 15-05-2025 Date of Pronouncement : 30-05-2025 ORDER PER BENCH…

Assistant Commissioner of Income Tax, (Exemptions)Circle-1, Bengaluru vs. Bangalore Development Authority, Bengaluru

In the result, all the three appeals filed by the revenue are dismissed

ITA 240/BANG/2024[2016-17]Status: DisposedITAT Bangalore30 May 2025AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: Shri T. Srinivasa, CA
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 240 to 242/Bang/2024 Assessment Year : 2016-17 to 2018-19 M/s. Bangalore Development The Assistant Authority, Commissioner of Income T. Chowdaiah Road, Tax (Exemptions), Kumara Park West, Circle – 1, Seshadripuram S.O., Bengaluru. Vs. Bangalore – 560 020. PAN: AAALB0060D APPELLANT RESPONDENT Assessee by : Shri T. Srinivasa, CA : Shri Shivanand Kalakeri, CIT- Revenue by DR Date of Hearing : 15-05-2025 Date of Pronouncement : 30-05-2025 ORDER PER BENCH…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Exemption, Ward-3, Bangalore

In the result, all the four appeals filed by the assessee are allowed for statistical purposes

ITA 2596/BANG/2024[2018-19]Status: DisposedITAT Bangalore24 Mar 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: D.N. Joshi & Co, CAsFor Respondent: Shri Subramanian S., JCIT-DR
Section 10Section 11Section 11(1)(d)Section 12ASection 13(8)Section 2(15)

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Ward-3, Bangalore

In the result, all the four appeals filed by the assessee are allowed for statistical purposes

ITA 2595/BANG/2024[2015-16]Status: DisposedITAT Bangalore24 Mar 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: D.N. Joshi & Co, CAsFor Respondent: Shri Subramanian S., JCIT-DR
Section 10Section 11Section 11(1)(d)Section 12ASection 13(8)Section 2(15)

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer(Exemption), Ward-3, Bangalore

In the result, all the four appeals filed by the assessee are allowed for statistical purposes

ITA 2594/BANG/2024[2013-14]Status: DisposedITAT Bangalore24 Mar 2025AY 2013-14

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: D.N. Joshi & Co, CAsFor Respondent: Shri Subramanian S., JCIT-DR
Section 10Section 11Section 11(1)(d)Section 12ASection 13(8)Section 2(15)

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Exemption, Ward-3, Bangalore

In the result, all the four appeals filed by the assessee are allowed for statistical purposes

ITA 2593/BANG/2024[2012-13]Status: DisposedITAT Bangalore24 Mar 2025AY 2012-13

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.

For Appellant: D.N. Joshi & Co, CAsFor Respondent: Shri Subramanian S., JCIT-DR
Section 10Section 11Section 11(1)(d)Section 12ASection 13(8)Section 2(15)

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Ward-3, Bangalore

In the result, the appeal of the assessee is hereby allowed

ITA 1353/BANG/2024[2017-18]Status: DisposedITAT Bangalore22 Jan 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Dinesh Kumar Joshi, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 10(20)Section 11Section 12ASection 13(8)Section 147Section 148Section 2(13)Section 2(15)Section 260A

…IT (2014) 52 taxmann.com 25 (Jaipur – Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi – Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO’s reliance on the following decisions in support of his conclusion that the Assessee does not exist for “Charitable Purpose” was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Exemption, Ward-3, Bangalore

In the result, the appeal of the assessee is hereby allowed

ITA 1352/BANG/2024[2014-15]Status: DisposedITAT Bangalore22 Jan 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Dinesh Kumar Joshi, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 10(20)Section 11Section 12ASection 13(8)Section 147Section 148Section 2(13)Section 2(15)Section 260A

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Magadi Planning Authority, Ramnagar vs. Income Tax Officer, Ward-1, Ramnagar

ITA 1056/BANG/2024[2016-17]Status: DisposedITAT Bangalore22 Jan 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Dinesh Kumar Joshi, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 10(20)Section 11Section 12ASection 13(8)Section 147Section 148Section 2(13)Section 2(15)Section 260A

…IT (2014) 52 taxmann.com 25 (Jaipur - Trib.) (iii) Haridwar Development Authority Vs. CIT (2015) 57 taxmann.com 6 (Delhi - Trib.) (iv) CIT Vs. Lucknow Development Authority (2013) 38 taxmann.com 246 (Allahabad) (v) CIT Vs. Jodhpur Development Authority (2017) 79 Taxmann 361 (Raj.). 6. The Tribunal also held that the AO's reliance on the following decisions in support of his conclusion that the Assessee does not exist for "Charitable Purpose" was not correct because the issue involved in those cases were with regard to cancellation of registration u/s.12A of the Act. The cases referred to by the AO in this regard…

Bangalore Development Authority, Bangalore vs. Deputy Commissioner of Income-Tax (Exemptions), Circle -1, Bangalore

In the result, the appeals by the Assessee are allowed while the appeals by the revenue are dismissed

ITA 1971/BANG/2018[2014-15]Status: DisposedITAT Bangalore04 Jun 2019AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Shri.Suresh Battini, CIT(DR)
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos. 1970 & 1971/Bang/2018 Assessment years : 2013-14 & 2014-15 Bangalore Development Authority, Vs. The Deputy Commissioner of T Chowdaiah Road, Income-tax (E), Kumara Park West, Circle-1, Bangalore. Bengaluru-560 020. PAN – AAALB 0060D. APPELLANT RESPONDENT & ITA Nos. 1969 & 1968/Bang/2018 Assessment years : 2013-14 & 2014-15 The Deputy Commissioner of Vs. Bangalore Development Authority, Income-tax (E), Circle-1, Bengaluru-560 020. PAN – AAALB 0060D. Bangalor…

Bangalore Development Authority, Bangalore vs. Assistant Commissioner of Income-Tax (Exemptions), Circle - 1, Bangalore

In the result, the appeals by the Assessee are allowed while the appeals by the revenue are dismissed

ITA 1970/BANG/2018[2013-14]Status: DisposedITAT Bangalore04 Jun 2019AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Shri.Suresh Battini, CIT(DR)
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos. 1970 & 1971/Bang/2018 Assessment years : 2013-14 & 2014-15 Bangalore Development Authority, Vs. The Deputy Commissioner of T Chowdaiah Road, Income-tax (E), Kumara Park West, Circle-1, Bangalore. Bengaluru-560 020. PAN – AAALB 0060D. APPELLANT RESPONDENT & ITA Nos. 1969 & 1968/Bang/2018 Assessment years : 2013-14 & 2014-15 The Deputy Commissioner of Vs. Bangalore Development Authority, Income-tax (E), Circle-1, Bengaluru-560 020. PAN – AAALB 0060D. Bangalor…

Deputy Commissioner of Income -Tax(E), Circle - 1, Bengaluru vs. Bangalore Development Authority, Bengaluru

In the result, the appeals by the Assessee are allowed while the appeals by the revenue are dismissed

ITA 1969/BANG/2018[2013-14]Status: DisposedITAT Bangalore04 Jun 2019AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Shri.Suresh Battini, CIT(DR)
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos. 1970 & 1971/Bang/2018 Assessment years : 2013-14 & 2014-15 Bangalore Development Authority, Vs. The Deputy Commissioner of T Chowdaiah Road, Income-tax (E), Kumara Park West, Circle-1, Bangalore. Bengaluru-560 020. PAN – AAALB 0060D. APPELLANT RESPONDENT & ITA Nos. 1969 & 1968/Bang/2018 Assessment years : 2013-14 & 2014-15 The Deputy Commissioner of Vs. Bangalore Development Authority, Income-tax (E), Circle-1, Bengaluru-560 020. PAN – AAALB 0060D. Bangalor…

Deputy Commissioner of Income - Tax(E), Circle - 1, Bengaluru vs. Bangalore Development Authority, Bengaluru

In the result, the appeals by the Assessee are allowed while the appeals by the revenue are dismissed

ITA 1968/BANG/2018[2014-15]Status: DisposedITAT Bangalore04 Jun 2019AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Shri.Suresh Battini, CIT(DR)
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos. 1970 & 1971/Bang/2018 Assessment years : 2013-14 & 2014-15 Bangalore Development Authority, Vs. The Deputy Commissioner of T Chowdaiah Road, Income-tax (E), Kumara Park West, Circle-1, Bangalore. Bengaluru-560 020. PAN – AAALB 0060D. APPELLANT RESPONDENT & ITA Nos. 1969 & 1968/Bang/2018 Assessment years : 2013-14 & 2014-15 The Deputy Commissioner of Vs. Bangalore Development Authority, Income-tax (E), Circle-1, Bengaluru-560 020. PAN – AAALB 0060D. Bangalor…

Bangalore Development Authority, Bangalore vs. DDIT, Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 789/BANG/2014[2010-11]Status: DisposedITAT Bangalore03 May 2019AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P Boazassessment Years : 2010-11

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Dr. Pradeep Kumar, CIT(DR)
Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment years : 2010-11 Bangalore Development Authority, Vs. The Dy. Commissioner of Income-tax T Chowdaiah Road, (Exemptions) Kumara Park West, Range-17, Bengaluru-560 020. Bengaluru PAN – AAALB 0060 D. APPELANT RESPONDENT Appellant by : Shri S Annamalai, Advocate Respondent by : Dr. Pradeep Kumar, CIT(DR) Date of hearing : 29.04.2019 Date of Pronouncement : 03.05.2019 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the assessee against order d…

Bangalore Development Authority, Bangalore vs. Additional Commissioner of Income Tax Exemptions Range, Bangalore

In the result, the assessee’s appeal for Assessment Year 2012-13 is allowed as indicated above and Revenue’s cross appeal is consequently dismissed

ITA 1104/BANG/2017[2012-13]Status: DisposedITAT Bangalore22 Mar 2019AY 2012-13

Bench: Shri Jason P. Boaz & Shri Laliet Kumar

For Appellant: Shri. V. Chandrashekhar, AdvocateFor Respondent: Ms. Susan D. George, CIT(DR)
Section 11Section 12ASection 143(1)Section 143(3)

…THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. and APPELLANT RESPONDENT Assessment Years 1104/Bang/2017 Bangalore Development The Additional Commissioner 2012-13 Authority, of Income Tax, T. Chowdaiah Road, Exemptions Range, Kumarapark West, Bengaluru. Bengaluru – 560 020 PAN : AAALB 0060 D 1087/Bang/2017 Deputy Commissioner of Bangalore Development 2012-13 Income Tax (E), Authority, Circle-1, 6th Floor, Bengaluru – 560 020 Unity Building, PAN : AAALB 0060 D Bengaluru. Assessee by : Shri. V. Chandrashekhar, Adv…

Deputy Commissioner of Income Tax (E) Circle- 1, Bangalore vs. M/S Bangalore Developemnt Authority, Bangalore

In the result, the assessee’s appeal for Assessment Year 2012-13 is allowed as indicated above and Revenue’s cross appeal is consequently dismissed

ITA 1087/BANG/2017[2012-13]Status: DisposedITAT Bangalore22 Mar 2019AY 2012-13

Bench: Shri Jason P. Boaz & Shri Laliet Kumar

For Appellant: Shri. V. Chandrashekhar, AdvocateFor Respondent: Ms. Susan D. George, CIT(DR)
Section 11Section 12ASection 143(1)Section 143(3)

…THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. and APPELLANT RESPONDENT Assessment Years 1104/Bang/2017 Bangalore Development The Additional Commissioner 2012-13 Authority, of Income Tax, T. Chowdaiah Road, Exemptions Range, Kumarapark West, Bengaluru. Bengaluru – 560 020 PAN : AAALB 0060 D 1087/Bang/2017 Deputy Commissioner of Bangalore Development 2012-13 Income Tax (E), Authority, Circle-1, 6th Floor, Bengaluru – 560 020 Unity Building, PAN : AAALB 0060 D Bengaluru. Assessee by : Shri. V. Chandrashekhar, Adv…

246 (Allahabad) (v) CIT v. Jodhpur Development Authority (79 Taxmann 361) — Cited in 17 Judgments | BharatTax