362 ITR 539 (Gujarat) (d) Institute of Chartered Accountants of India v. DGIT

347 ITR 99High Court2012#959 most cited

What is 362 ITR 539 (Gujarat) (d) Institute of Chartered Accountants of India v. DGIT authority for?

The proviso to Section 2(15) of the Income-tax Act, 1961, requires a narrow interpretation of 'business'; an activity is considered 'business' only if undertaken with a profit motive, and not every transaction for a fee or incidental profit from a charitable activity will deny exemption.

112

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Institute of Chartered Accountants of India v. DGIT · Section 2(15) · proviso to Section 2(15) · charitable purpose · advancement of general public utility · definition of business · profit motive · Section 11 · tax exemption for trusts · incidental profits

Sections most often in play

Section 1961Section 2(15)Section 11Section 143(3)Section 12Section 11 of the Income-tax ActSection 11(1) of the Income-tax ActSection 11(4)

Issues it is cited on

section 4(3)mutuality principlesection 205section 2(13)advancement of general public utilitysection 10(23c)(iv)section 36(1)(v)proviso to section 2(15)section 11(6)section 2(11)section 13(8)section 11(4a)

Judgments citing 362 ITR 539 (Gujarat) (d) Institute of Chartered Accountants of India v. DGIT

SRI GAURA NITAI SEVA TRUST,NORTH MASI STREET, MADURAI vs. INCOME TAX OFFICER, EXEMPTIONS WARD, INCOME TAX OFFICE, MADURAI

In the result, appeal filed by the assessee is partly allowed

ITA 2130/CHNY/2024[2017-18]Status: DisposedITAT Chennai05 Mar 2026AY 2017-18

Bench: Shri Aby T. Varkey & Shri Inturi Rama Rao

For Appellant: Shri N. Madan Kumar, JCITFor Respondent: 24.02.2026
Section 11Section 12ASection 143(3)Section 2(15)

…r of IT(Exemptions) vs. :- 4 -: Sabarmati Ashram Gaushala Trust [362 ITR 539] Gujarat HC and Hon’ble Delhi High Court in the case of Institute of Chartered Accountants of India & Anr. Vs. Director General of Income Tax (Exemption) & Ors., reported in [2012] 347 ITR 99 (Delhi). 7. On the other hand, ld. Sr. DR departmental representative vehemently opposed the above submissions. 8. We heard the rival submissions and perused the material on record. The issue has arisen for our consideration is whether the ld. CIT(A) was justified in upholding the denial of exemption u/s 11 of the Act. Admittedly, the activiti…

MAHARASHTRA EX-SERVICEMEN CORPORATION,PUNE vs. CIT EXEMPTION, PUNE

In the result, the appeal filed by the assessee is allowed

ITA 603/PUN/2025[-]Status: DisposedITAT Pune09 Oct 2025

Bench: Shri R. K. Panda & Ms. Astha Chandramaharashtra Ex-Servicemen Cit(Exemption), Pune Corporation Ltd. Vs. 2Nd Floor, Raigad Building, Ghorpadi, Pune – 411001 Pan: Aadcm4072C (Appellant) (Respondent) Assessee By : Shri Kishor B Phadke Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 15-07-2025 Date Of Pronouncement : 09-10-2025 O R D E R

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 12ASection 2(15)

…, such an activity cannot be considered to be a business activity. We may, in this regard, usefully refer to the following observations made by Hon’ble Delhi High Court in the case of the Institute of Chartered Accountants of India Vs DGIT (Exemption) [(2011) 347 ITR 99 (Del)]: Therefore, while construing the term ‘business’ for the said section, the object and purpose of the section has to be kept in mind. We do not think that a very broad and extended definition of the term ‘business’ is intended for the purpose of interpreting and applying the first proviso to s. 2(15) of the Act to include any transaction for…

INCOME TAX OFFICER(EXEMPTION), CIVIC CENTRE vs. SHRI CHATRAPATI SHIVAJI MAHARAJ MEMORIAL NATIONAL COMMITEE, DELHI

In the result, the appeal of the assesses is allowed

ITA 2718/DEL/2024[2013-14]Status: DisposedITAT Delhi15 Jul 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 2718/Del/2024 : Asstt. Year : 2013-14 Income Tax Vs M/S Sh. Chatrapati Shivaji Maharaj Officer(Exemption), Memorial National Committee, B- Ward-2(1), 14/A, Chatrapati Shivaji Bhawan, New Delhi Qutab Institutional Are, New Delhi-110016 (Appellant) (Respondent) Pan No. Aafts3397H Assessee By : Sh. Deepesh Jain, Adv., Sh. Rohit Jain, Ca Sh. Shaurya Jain, Ca Revenue By : Sh. Manish Gupta, Sr. Dr Date Of Hearing: 15.07.2025 Date Of Pronouncement: 15.07.2025 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2013-14, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2023-24/1057999120(1) Dated 16.11.2023, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Deepesh Jain, Adv., Sh. Rohit Jain, CAFor Respondent: Sh. Manish Gupta, Sr. DR
Section 11Section 11(1)Section 143(3)Section 2(15)Section 80G

…r carrying out the objects of the trust and assesses also relied on the various case laws like: 1. DIT VS. Sabarmati Ashram Gaushala Trust, ITA No. 1162 of 213 (Gujarat High Court; 4 Chatrapati Shivaji Maharaj Memorial National Committee 1. DGIT(E) Vs. ICAI, 347 ITR 99 (Delhi HC) (2912) 1. GS1 India vs. DGIT(E) W.C No. 7797/2009 (Delhi High Court) 1. India Trade Promotion Organization vs. DGIT(E) W.P.C No. 1872/2013 dated 22/01/2015 of Delhi High Court. 1. NMB Vs. ACIT, dated 16/01/2015 (Delhi ITAT) 1. State Road Transport vs., CIT, ITA No. 327 1/Del/2014 dated 08/03/2015 (Delhi ITAT) 1. India International Cent…

ACIT CIRCLE-1(1) (E)NEW DELHI, DELHI vs. DELHI BUREAU OF TEXT BOOKS, DELHI

In the result, both the appeals of the Revenue are dismissed

ITA 1115/DEL/2024[2017-18]Status: DisposedITAT Delhi18 Jun 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalacit, Delhi Bureau Of Text Books Circle-1(1), 25/2 Institutional Area, New Delhi. Vs. Pankha Road, D Block, Janak Puri, Delhi-110058 Pan-Aaatd4122G (Appellant) (Respondent) Assessee By None Department By Ms. Suman Malik, Cit-Dr Date Of Hearing 02/06/2025 Date Of Pronouncement 02/06/2025 O R D E R Per Manish Agarwal, Am: Both The Appeals Are Filed By The Revenue Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Appeal No. Cit(A), Delhi-40/10313/2018-19 & Appeal No. Nfac/2016- 17/10028873 For Assessment Year 2016-17 & 2017-18 Respectively.

Section 11Section 12

…. CIT (2009) 319 ITR 317 (SC), CIT vs. Rajasthan State Text Book Board (2000) 244 CTR 667 (Raj), Secondary Board of Education vs. ITO (1972) 86 ITR 408 (Ori), Institution of Chartered Accountants of India vs. Director General of Income Tax (Exemptions) (2012) 347 ITR 99 (Del), Commissioner of Income Tax vs. M.P. Rajya Pathya Pustak Nigam (2009) 226 CTR 497 (MP), General of Income Tax (Exemptions) (2014) 362 ITR 436 (Del), examined the question of interpretation placed on the word 'education' occurring in section 2(15) of the Act, and reached the conclusion that merely because the assessee had generated profits ou…

ACIT CIRCLE-1(1) (E) NEW DELHI, DELHI vs. DELHI BUREAU OF TEXT BOOKS, DELHI

In the result, both the appeals of the Revenue are dismissed

ITA 1114/DEL/2024[2016-17]Status: DisposedITAT Delhi18 Jun 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalacit, Delhi Bureau Of Text Books Circle-1(1), 25/2 Institutional Area, New Delhi. Vs. Pankha Road, D Block, Janak Puri, Delhi-110058 Pan-Aaatd4122G (Appellant) (Respondent) Assessee By None Department By Ms. Suman Malik, Cit-Dr Date Of Hearing 02/06/2025 Date Of Pronouncement 02/06/2025 O R D E R Per Manish Agarwal, Am: Both The Appeals Are Filed By The Revenue Against The Orders Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Appeal No. Cit(A), Delhi-40/10313/2018-19 & Appeal No. Nfac/2016- 17/10028873 For Assessment Year 2016-17 & 2017-18 Respectively.

Section 11Section 12

…. CIT (2009) 319 ITR 317 (SC), CIT vs. Rajasthan State Text Book Board (2000) 244 CTR 667 (Raj), Secondary Board of Education vs. ITO (1972) 86 ITR 408 (Ori), Institution of Chartered Accountants of India vs. Director General of Income Tax (Exemptions) (2012) 347 ITR 99 (Del), Commissioner of Income Tax vs. M.P. Rajya Pathya Pustak Nigam (2009) 226 CTR 497 (MP), General of Income Tax (Exemptions) (2014) 362 ITR 436 (Del), examined the question of interpretation placed on the word 'education' occurring in section 2(15) of the Act, and reached the conclusion that merely because the assessee had generated profits ou…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. I.T.O., WARD - 1(3), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1123/KOL/2024[2018-2019]Status: DisposedITAT Kolkata15 Oct 2024AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm]

Section 11Section 143(3)Section 2(15)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM & Shri Pradip Kumar Choubey, JM] I.T.A. No. 1123/Kol/2024 Assessment Year: 2018-19 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3) (Exemption), Kolkata. IIF Center, 335, Rajdanga Main Road, Kolkata-700107. (PAN:AAATT6606M) Appellant Respondent Date of conclusion of Hearing 18.09.2024 Date of Pronouncement 15.10.2024 For the Assessee Shri Sunil Surana, AR For the Respondent Shri Praveen Kishore, CIT, DR ORDER Per Shri Rajesh Kumar, AM This appeal filed by the assessee is against the revisionary order passed u/s. 263 o…

CANARA BANK GOLDEN JUBILEE STAFF WELAFARE FUND ,BANGALORE vs. COMMISSIONER OF INCOME TAX(EXEMPTIONS), BANGALORE

In the result, the appeal filed by the assessee is allowed

ITA 1034/BANG/2024[NA]Status: DisposedITAT Bangalore22 Jul 2024

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavcanara Bank Golden Jubilee The Commissioner Of Income- Staff Welfare Fund Tax (Exemption) Vs. No.14 Naveen Complex Bangalore. M.G.Road Bangalore – 560 001. Pan: Aaatc1435H. (Appellant) (Respondent) Appellant By: Sri.C.Ramesh, Ca Respondent By: Sri.D.K.Mishra, Cit-Dr Date Of Date Of Hearing : 16.07.2024 Pronouncement: 22.07.2024 O R D E R Per Prakash Chand Yadav, Jm : The Present Appeal Of The Assessee Is Arising From The Order Of The Learned Cit(Exemption), Bangalore Dated 27Th March, 2024 Having Din & Order No.Itba/Exm/F/Exn45/2023-24/ 1063440703(1).

For Appellant: Sri.C.Ramesh, CAFor Respondent: Sri.D.K.Mishra, CIT-DR
Section 12ASection 2(15)

…in proviso to section 2(15) would come into play only when the society is carrying out any activity in the nature of trade, commerce or business. A reference can be made to the judgment of Hon’ble Delhi High Court in the case of ICAI Vs DG (Exemp) reported in 347 ITR 99(Del), while interpretating provisions of proviso to section 2(15) Hon’ble High Court observed as under:- “As the first proviso was introduced w.e.f. 1st April, 2009, the scope and ambit of the said proviso to s. 2(15) of the Act has to be examined and considered. Earlier orders under s. 10(23C)(iv) are not relevant and are inconsequential, as the…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. ITO, WARD 1(3), EXEMPTION , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 499/KOL/2024[2018-19]Status: DisposedITAT Kolkata28 Jun 2024AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Pradip Kumar Choubey, Judicial Member] I.T.A No. 499/Kol/2024 Assessment Year: 2018-19 The Institute of Indian Foundrymen Vs. ITO (Exemption), Ward-1(3), Kolkata (PAN: AAATT 6606 M) ( अपीलाथ# ) Respondent /("%यथ#) Appellant / 30.05.2024 Date of Hearing / सुनवाई क( "त*थ Date of Pronouncement/ 28.06.2024 आदेश उ-घोषणा क( "त*थ For the Appellant/ Shri Sunil Surana, A.R "नधा34रती क( ओर से For th…

INCOME TAX OFFICER, EXEMPTION, WARD 2(4), DELHI vs. PROFESSIONAL ASSISTANCE FOR DEVELOPMENT ACTION, DELHI

Appeals of the Revenue are dismissed

ITA 2917/DEL/2023[2017-18]Status: DisposedITAT Delhi22 Apr 2024AY 2017-18

Bench: Shri Kul Bharat & Shri M. Balaganesh

Section 11Section 11(1)Section 2(15)

…1 ITA nos. 2915, 2916 & 2917/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 2915, 2916 & 2917/DEL/2023 Asstt. Yrs: 2015-16, 2016-17 & 2017-18 Income-tax Officer (Exemption), Vs Professional Assistance for Ward-2(4), New Delhi. Development Action, Delhi. PAN: AAATP0345D APPELLANT RESPONDENT Assessee represented by Shri K.V.S.R. Krishan, CA; & Shri Aman Goel, CA Department represented by Shri Vivek Vardhan, SR. dR Date of hearing 10.04.2024 Date of pronouncement 22.04.2024 O R D E R PER KUL BHARA…

INCOME TAX OFFICER, EXEMPTION, WARD 2,4, DELHI vs. PROFESSIONAL ASSISTANCE FOR DEVELOPMENT ACTION, DELHI

Appeals of the Revenue are dismissed

ITA 2916/DEL/2023[2016-17]Status: DisposedITAT Delhi22 Apr 2024AY 2016-17

Bench: Shri Kul Bharat & Shri M. Balaganesh

Section 11Section 11(1)Section 2(15)

…1 ITA nos. 2915, 2916 & 2917/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 2915, 2916 & 2917/DEL/2023 Asstt. Yrs: 2015-16, 2016-17 & 2017-18 Income-tax Officer (Exemption), Vs Professional Assistance for Ward-2(4), New Delhi. Development Action, Delhi. PAN: AAATP0345D APPELLANT RESPONDENT Assessee represented by Shri K.V.S.R. Krishan, CA; & Shri Aman Goel, CA Department represented by Shri Vivek Vardhan, SR. dR Date of hearing 10.04.2024 Date of pronouncement 22.04.2024 O R D E R PER KUL BHARA…

INCOME TAX OFFICER (EXEMPTION) , WARD -2(4), NEW DELHI, DELHI vs. PROFESSIONAL ASSISTANCE FOR DEVELOPMENT ACTION, DELHI

Appeals of the Revenue are dismissed

ITA 2915/DEL/2023[2015-16]Status: DisposedITAT Delhi22 Apr 2024AY 2015-16

Bench: Shri Kul Bharat & Shri M. Balaganesh

Section 11Section 11(1)Section 2(15)

…1 ITA nos. 2915, 2916 & 2917/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 2915, 2916 & 2917/DEL/2023 Asstt. Yrs: 2015-16, 2016-17 & 2017-18 Income-tax Officer (Exemption), Vs Professional Assistance for Ward-2(4), New Delhi. Development Action, Delhi. PAN: AAATP0345D APPELLANT RESPONDENT Assessee represented by Shri K.V.S.R. Krishan, CA; & Shri Aman Goel, CA Department represented by Shri Vivek Vardhan, SR. dR Date of hearing 10.04.2024 Date of pronouncement 22.04.2024 O R D E R PER KUL BHARA…

THE INSTITUTE OF INDIA FOUNDRYMEN,KOLKATA vs. ITO, WARD-1(3),EXEMPT, KOLKATA., KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1230/KOL/2023[2017-18]Status: HeardITAT Kolkata12 Apr 2024AY 2017-18

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN. ,KOLKATA vs. ITO, WARD-1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1229/KOL/2023[2016-17]Status: HeardITAT Kolkata12 Apr 2024AY 2016-17

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN ,KOLKATA vs. ITO, WARD- 1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1228/KOL/2023[2015-16]Status: HeardITAT Kolkata12 Apr 2024AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. ITO,WARD-1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 906/KOL/2023[2014-15]Status: DisposedITAT Kolkata18 Mar 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी संजय गग","या"यक सद"य एवं "ी राजेश कुमार, लेखा सट"य के सम" [Before Shri Sanjay Garg , Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 906/Kol/2023 Assessment Year: 2014-15 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ ) "#यथ ( ) Appellant / Respondent / Date of Hearing / सुनवाई 02.01.2024 क& "त(थ Date of Pronouncement/ 18.03.2024 आदेश उ+घोषणा क& "त(थ For the Appellant/ Shri Sunil Surana, A.R "नधा"1रती क& ओर से For the Respondent/ Shr…

INDIAN CHAMBER OF COMMERCE,KOLKATA vs. DCIT,CIR-1(1), (EXEMPTION), KOLKATA. , KOLKATA

In the result, both the appeals of the assessee are allowed

ITA 934/KOL/2023[2014-15]Status: DisposedITAT Kolkata22 Dec 2023AY 2014-15

Bench: Shri Rajpalyadav, Vice-(Kz) & Shri Rajesh Kumar]

Section 11Section 12ASection 2(15)Section 25

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजपाल यादव, उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri RajpalYadav, Vice-President (KZ) & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 933 & 934/Kol/2023 Assessment Years : 2013-14 & 2014-15 Indian Chamber of Commerce Vs. DCIT, Circle-1(1), Exemption, Kolkata (PAN: AAATI 1141 G) Appellant / (अपीलाथ!) Respondent / ("#यथ!) Date of Hearing / सुनवाई 06.11.2023 क& 'त(थ Date of Pronouncement/ 22.12.2023 आदेश उ*घोषणा क& 'त(थ For the Appellant/ Shri S. K. Tulsiyan, Advocate Smt. Lat…

INDIAN CHAMBER OF COMMERCE. ,KOLKATA vs. DCIT, CIR-1(1), (EXEMPTION), KOLKATA

In the result, both the appeals of the assessee are allowed

ITA 933/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 Dec 2023AY 2013-14

Bench: Shri Rajpalyadav, Vice-(Kz) & Shri Rajesh Kumar]

Section 11Section 12ASection 2(15)Section 25

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजपाल यादव, उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri RajpalYadav, Vice-President (KZ) & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 933 & 934/Kol/2023 Assessment Years : 2013-14 & 2014-15 Indian Chamber of Commerce Vs. DCIT, Circle-1(1), Exemption, Kolkata (PAN: AAATI 1141 G) Appellant / (अपीलाथ!) Respondent / ("#यथ!) Date of Hearing / सुनवाई 06.12.2023 क& 'त(थ Date of Pronouncement/ 22.12.2023 आदेश उ*घोषणा क& 'त(थ For the Appellant/ Shri S. K. Tulsiyan, Advocate Smt. Lat…

M/S. NAVODAYA GRAMA VIKAS CHARITABLE TRUST,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, BANGALORE

In the result, the appeal filed by assessee stands allowed

ITA 172/BANG/2022[2017-18]Status: DisposedITAT Bangalore31 Aug 2023AY 2017-18

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Navodaya Grama Vikas Charitable Trust, The Deputy #14-7-1005, Scdcc Commissioner Of Bank Ltd., Income Tax, Head Office Building, Central Circle – 1, Kodialbail, Vs. Mangaluru. Mangaluru – 575 003. Pan: Aaatn7594E Appellant Respondent : Shri V. Srinivasan, Advocate & Assessee By Ms. Sunaina Bhatia, Ca Revenue By : Shri D.K. Mishra, Cit Dr Date Of Hearing : 07-07-2023 Date Of Pronouncement : 31-08-2023 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Order Dated 07.03.2022 Passed By Ld.Cit(A)-2, Panaji For A.Y. 2017-18 On Following Grounds Of Appeal: “1. The Orders Of The Authorities Below In So Far As They Are Against The Appellant Are Opposed To Law. Equity, Weight Of Evidence. Probabilities, Facts & Circumstances Of The Case. 2. The Learned Cit [A] Is Not Justified In Upholding The Disallowance Of The Exemption Claimed U/S.11 Of The Act

For Respondent: Shri V. Srinivasan, Advocate &
Section 11Section 12ASection 13Section 2Section 234

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Navodaya Grama Vikas Charitable Trust, The Deputy #14-7-1005, SCDCC Commissioner of Bank Ltd., Income Tax, Head Office Building, Central Circle – 1, Kodialbail, Vs. Mangaluru. Mangaluru – 575 003. PAN: AAATN7594E APPELLANT RESPONDENT : Shri V. Srinivasan, Advocate & Assessee by Ms. Sunaina Bhatia, CA Revenue by : Shri D.K. Mishra, CIT DR Date of Hearing : 07-07-2023 Date of Pronouncement : 31-08-2023 ORDER PER BEENA PILLAI, JUDICIAL MEMBE…

ITO (EXEMPTIONS), WARD-1(2), NEW DELHI vs. INDIAN OLYMPIC ASSOCIATION, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 7678/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Nov 2022AY 2015-16

Bench: Shri Anil Chaturvedi & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.AFor Respondent: Shri Anuj Garg, Sr. D.R
Section 11Section 143(2)Section 143(3)Section 2(15)

…of any activity in the nature of trade, commerce or business as mentioned in the first proviso to Sec. 2(15) would be satisfied if profit making is not the real object. The Hon'ble Delhi High Court in the case of ICAI Vs Director General of Income Tax (Exem) 347 ITR 99 had the occasion to consider the grievance of the ICAI which was denied exemption u/s. 10(23C)(iv) of the Act because in the opinion of the DGIT (Exem.) the institute was holding coaching classes and therefore was not an educational institution, consequently the institute was covered under the last limb of charitable purpose i.e. advance of any ot…

ASSOCIATION OF MUTUAL FUNDS IN INDIA,MUMBAI vs. DCIT(E)-1(1), MUMBAI

In the result, the present appeal is allowed

ITA 5761/MUM/2015[2012-13]Status: DisposedITAT Mumbai06 Sept 2022AY 2012-13
For Appellant: Shri Samir Kapadia/ Nitesh JoshiFor Respondent: Shri Milind Chavan/ Mehul Jain
Section 11Section 12ASection 143(3)Section 2(15)Section 25

…t the Revenue has not been able to show that the view taken by the Apex Court in Surat Art Silk Cloth Mfg Association (supra), Gujarat High Court in Sabarmati Ashram Gaushala Trust in Tax Appeal No. 1162 of 2013 (supra) and the Delhi High Court in ICAI [2012] 347 ITR 99 (Delhi) and ICAI [2013] 358 ITR 91 (Delhi) laying down the dominant activity test should not commend to us. Therefore, the view taken by the Tribunal in the present facts cannot be found fault with.” (Emphasis Supplied) 16. On perusal of the above judgments, it becomes clear that even after the amendment to Section 2(15) of the Act the dominant 16…

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