264 ITR110(Bom) CIT v. Institute of Banking Personnel Selection

185 CTR 492High Court2003#19621 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Judgments citing 264 ITR110(Bom) CIT v. Institute of Banking Personnel Selection

Little Angels Modern School vs. The Commissioner of

In the result, I pass the following:

WP/21676/2021HC Karnataka01 Sept 2022

Bench: The Hon'Ble Mr.Justice S.R. Krishna Kumar

Section 154Section 264

…352 (Kar): Commissioner of Income Tax (Exemptions) & Anr. Vs. OHIO University Christ College, Academy for Management Education. (4) (2018) 408 ITR 231 (Kar): Commissioner of Income Tax and another vs. Agricultural Produce Market Committee. (5) 185 CTR 492 (Bom): Commissioner of Income Tax vs. Institute of Banking Personnel. 7 (6) 242 ITR 703 (Kar): Commissioner of Income Tax vs. Janmabhoomi Press Trust. 4. Per contra, learned counsel for the respondent submits that there is no merit in the petition and the same is liable to be dismissed. 5. Though several contentions have been ur…

Jt.CIT (E) 1(1), Mumbai vs. Dawat-E- Hadiyah, Mumbai

In the result, appeal filed by the revenue stands

ITA 2336/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 May 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Amarjit Singh & Assessment Year-2013-14

Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri Shamim Yahya, Accountant Member and Shri Amarjit Singh, Judicial Member and Assessment Year-2013-14 JCIT(E)1(1), Dawat-E-Hadiyah Room No.506, 5th Floor, Badri Mahal, 03rd Floor, बनाम/ Piramal Chambers, Lalbaug, Dr. D. N. Road, Fort, Vs. Mumbai-400012 Mumbai-400001 PAN No.AAATD1489N (राज"व /Revenue) ("नधा"रती /Assessee) Shri S. K. Mishra राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Shri Firuze B. Andhyarujina सुनवाई क" तार"ख / Date of Hearing : 06/05/2019 08/05/2019 आदेश क" तार"ख /Date of Order: आदेश / O R D E R Per Sha…

The Assistant Commisioner of Income Tax (Exemptions) Circle-1, Mangalore vs. M/S Sri Jagadguru Murugarajendra Vidyapeeta, Chitradurga

In the result, appeals of the Revenue are dismissed

ITA 1639/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Sept 2018AY 2009-10

Bench: Shri. A. K. Garodia

For Appellant: Shri. Sandeep C, CAFor Respondent: Ms. Nandini Das, Addl. CIT

Section 11Section 11(1)

…dgements in support of his claim. a. CIT Vs Maharaja Of Mewar Charitable Foundation (1987) 164 ITR 439 (HC of Rajasthan) b. CIT Vs Shri Plot Swetambar Murti Pujak Jain Mandal (1994) 119 CTR 144 (HC of Guj) c. CIT Vs Instt.of Banking Personnel Selection (2003) 185 CTR 492 (HC of Bombay) d. Sevasadan Orphanage & Training Instt, Bangalore Vs DCIT, C17(2), Bangalore (1TAT "B" Bench, Bengaluru). I have perused the decisions relied upon by the AR. The jurisdictional 1TAT, "B" Bench, Bengaluru in the case of Sevasadan Orphanage & Training Instt, Bangalore Vs DCIT, C- 17(2) relying on various similar decisions and has h…

DCIT (E) 2(1), Mumbai vs. Mohd Haji Saboo Sidik Institution, Mumbai

ITA 7019/MUM/2016[2013-14]Status: DisposedITAT Mumbai16 Apr 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.7019/Mum/2016 (नििाारण वर्ा / Assessment Year: 2013-14) बिाम/ Dcit (E) 2(1) Mohd. Haji Saboo Sidik R.No 519, 5 T H Floor, Institution, Piramal Chamber, C/O. Anjuman I Islam, V. Lalbaug, Badruddin Tayabji Marg, Lower Parel, 92, Dr. D.N. Road, Mumbai-400013 Mumbai स्थायी ऱेखा सं./ Pan : Aabtm6917D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Jayesh ChughFor Respondent: Shri. Saurabh Kumar Rai , DR

Section 11Section 12ASection 143(3)Section 32

…amounts spent on capital acquisition had already been claimed as an application of income , was based on following decisions:- I.T.A. No.7019/Mum/2016 “CIT v. Institute of Banking {2003} 264 ITR110(Bom) CIT v. Institute of Banking Personnel Selection {2003} 185 CTR 492 (Bom) CIT v. Munisuvarat Jain {1994) Tax LR 1084 (Bom) "Claim of depreciation must be allowed in computing income of trust even if full cost of assets has been considered as application of income". Eighth ITO v. Trustees of Marathi Mission {1982) 1 ITD 539(Bom)” The AO rejected the claim of double deduction as in the view of AO double deduction i…