ACIT v. A.L.N. Rao Charitable Trust

216 ITR 697Supreme Court of India1995#2067 most cited

What is ACIT v. A.L.N. Rao Charitable Trust authority for?

The exemption for income accumulated under section 11(1)(a) (presently 15%) is absolute, and section 11(2) does not restrict its operation or require such accumulated income to be invested in specified securities. Investment requirements under section 11(2) apply only to accumulation beyond this absolute exemption limit.

56

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

ACIT v. A.L.N. Rao Charitable Trust · A.L.N. Rao Charitable Trust · Section 11(1)(a) · Section 11(2) · absolute exemption · accumulation of income · charitable trust income · investment requirements · section 11(5) · 15% accumulation · 25% accumulation

Also reported as

83 Taxmann 252

Sections most often in play

Section 143(3)Section 11Section 11(2)Section 11(5)Section 12AASection 147Section 148Section 2(15)

Issues it is cited on

mutuality principlesection 2(13)section 11(2)(a)application of income for charitable purposesaccumulation of incomesection 11(5)section 11(4a)section 11(1)(a)section 11(6)section 2(11)section 60section 13(8)

Judgments citing ACIT v. A.L.N. Rao Charitable Trust

DEPUTY COMMISSIONER OF INCOME TAX, YAMUNANAGAR vs. M/S THE VED PARKASH MUKAND LAL, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 833/CHANDI/2014[2005-06]Status: DisposedITAT Chandigarh10 Mar 2026AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.824/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / ITA No.825/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal DCIT Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपी…

DCIT vs. M/S THE VED PARKASH MUKAND LAL, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 832/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh10 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.824/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / ITA No.825/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal DCIT Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपी…

THE VED PRAKASH MUKAND LAL EDUCATIONAL SOCIETY,YAMUNANAGAR vs. DCIT, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 825/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh10 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.824/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / ITA No.825/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal DCIT Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपी…

THE VED PRAKASH MUKAND LAL EDUCATIONAL SOCIETY,YAMUNANAGAR vs. DCIT, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 824/CHANDI/2014[2005-06]Status: DisposedITAT Chandigarh10 Mar 2026AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.824/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / ITA No.825/CHANDI/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal DCIT Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/o Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAATV-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपी…

SALWAN EDUCATION TRUST,NEW DELHI vs. DCIT, EXMP 2(1), DELHI

In the result, the appeal of the assessee is allowed as above

ITA 5275/DEL/2024[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh[Assessment Year: 2018-19] Salwan Education Trust, Dcit, Salwan Schools Campus, Pt Exemption 2(1), Girdhari Lal Salwan Marg, Vs Delhi, Rajinder Nagar, 24Th Floor, Civic Centre, New Delhi-110060, New Delhi-110002. Pan- Aacts9741A Assessee Revenue

Section 11(1)Section 11(2)Section 12ASection 143(2)Section 143(3)

…preme Court in the under-noted decisions.  CIT(E) vs. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust (2019) 263 Taxmann 247 [SC].  CIT vs. Gokul Education Foundation (2017) 248 Taxmann 13 [SC]  Addl. CIT vs. A.L. N. Rao Charitable Trust (1995) 216 ITR 697 [SC]. 9. In view of the above noted facts the form no 10 filed by the appellant mentioning only Buildings for two schools did not disentitle the appellant from claiming application of funds for the other objects which were charitable in nature and fell within the only object of the appellant which was solely for promoting education. Under the cir…

NATIONAL INSTITUTE OF CONSTRUCTION MANAGEMENT AND RESEARCH ,MUMBAI vs. DCIT(EXEMPTIONS), CIRCLE-2, MUMBAI

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 5987/MUM/2025[2023-24]Status: DisposedITAT Mumbai09 Dec 2025AY 2023-24

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailnational Institute Of Construction Management & Research, Walchand Centre, Walchand Terraces, Tardeo Road, Ac Market ............... Appellant Mumbai – 400034 Pan : Aaatn1348J V/S Deputy Commissioner Of Income Tax (Exemptions), Circle - 2, ……………… Respondent Cumbala Hill, Telephone Exchange, Peddar Road, Mumbai - 400026

For Appellant: Shri V. Sridharan, Sr. AdvFor Respondent: Shri Solgy Jose T. Kottaram, CIT-DR
Section 11(1)(a)Section 11(5)Section 143(3)Section 144B(1)(xii)Section 250Section 250(4)Section 250(6)Section 251(1)(a)Section 251(2)

…being the accumulation to the extent of 15% of income for the year under consideration u/s 11(1)(a), was made by the Assessing Officer without following the binding precedent of the Hon'ble Supreme Court laid down in ACIT v. A.L.N. Rao Charitable Trust [1995] 216 ITR 697 (SC).” 3. We have considered the submissions of both sides and perused the material available on record. In the present case, at the outset, it is evident that the learned CIT(A) has passed the order ex parte due to the non- appearance of/on behalf of the assessee. Now, in the appeal before us, the assessee is duly represented by the learned AR…

UTTAR PRADESH WATER SUPPLY AND SANITATION MISSION,LUCKNOW vs. ACIT(EXEMPTION) CIRCLE, LUCKNOW

In the result, both appeals are partly allowed

ITA 360/LKW/2024[2017-18]Status: DisposedITAT Lucknow28 Nov 2025AY 2017-18
Section 11(1)(a)Section 143Section 143(2)

…{ "clean_text": "I.T.A. No.360 & 288/Lkw/2024\n Assessment Year: 2017-18\nIN THE INCOME TAX APPELLATE TRIBUNAL\nLUCKNOW BENCH 'A', LUCKNOW\nBEFORE SHRI KUL BHARAT, VICE PRESIDENT\nAND\nSHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER\nI.T.A. No.360/Lkw/2024\n Assessment Year: 2017-18\nUttar Pradesh Water Supply And\nSanitation Mission,\nKisan Bazar, Vibhuti Khand,\nGomti Nagar, Lucknow-226001\nPAN:AAAAU0995K\n(Appellant)\nVs.\nA.C.I.T.,\nExemption Circle,\nLucknow.\n(Respondent)\nI.T.A. No.288/Lkw/2024\n Assessment Year: 2017-18\nDy.C.I.T. (Exemptions),\nLucknow.\n(Appellant)\nVs.\nUttar Pradesh Water Supply And\nSa…

DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTIONS) LUCKNOW, LUCKNOW vs. UTTAR PRADESH WATER SUPPLY AND SANITATION MISSION, LUCKNOW

In the result, both appeals are partly allowed

ITA 288/LKW/2024[2017]Status: DisposedITAT Lucknow28 Nov 2025

Bench: SHRI KUL BHARAT, VICE PRESIDENT\nAND\nSHRI ANADEE NATH MISSHRA (Accountant Member)

Section 11(1)(a)Section 143Section 143(2)

…{ "clean_text": "I.T.A. No.360 & 288/Lkw/2024\n Assessment Year: 2017-18\n\nIN THE INCOME TAX APPELLATE TRIBUNAL\nLUCKNOW BENCH 'A', LUCKNOW\nBEFORE SHRI KUL BHARAT, VICE PRESIDENT\nAND\nSHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER\n\nI.T.A. No.360/Lkw/2024\n Assessment Year: 2017-18\n\nUttar Pradesh Water Supply And Vs. A.C.I.T.,\nSanitation Mission,\nExemption Circle,\nKisan Bazar, Vibhuti Khand,\nLucknow.\nGomti Nagar, Lucknow-226001\nPAN:AAAAU0995K\n(Appellant)\n(Respondent)\n\nI.T.A. No.288/Lkw/2024\n Assessment Year: 2017-18\n\nDy.C.I.T. (Exemptions),\nLucknow.\nVs. Uttar Pradesh Water Supply And\nSanitati…

SCHOLARS EDUCATION TRUST OF INDIA,JAIPUR vs. CIT EXEMPTION, JAIPUR , JAIPUR

In the result, appeal of the assessee is allowed

ITA 1225/JPR/2025[2013-14]Status: DisposedITAT Jaipur12 Nov 2025AY 2013-14
For Appellant: Shri Mahesh Kumar, C.AFor Respondent: Shri Rajesh Ojha, CIT
Section 10Section 10(23)(vi)Section 11(5)Section 13(1)Section 13(3)Section 153(5)Section 2(41)

…under section 11(1)(a)of the Act. This viewfinds\nsupport in the decision ofS.RM.M.CT.M. TiruppaniTrustv.CIT (Inv.)[1998]230\nITR6361(SC) and the relevant para of this decision at page 642reads as under :\n\"In the case ofAddl.CITv.ALNRaoCharitableTrust[1995]216 ITR 697,this Court\nconsidered the provisions of section 11(1)(a)in thelight ofsection 11(2) and held that\nsection 11(2) does not in any manner restrictthe operation of section 11(1). The\naccumulated income which isexemptunder section 11(1)(a)need not be invested in\nGovernment securities. It isonly in respect of any additional accumulated income\nbeyo…

DY. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE, PUNE, SWARGATE, PUNE vs. DR D Y PATIL UNITECH SOCIETY, PUNE

In the result, the appeal filed by the Revenue is dismissed

ITA 1391/PUN/2025[2013-2014]Status: DisposedITAT Pune04 Nov 2025AY 2013-2014

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2013-14 Dcit (Exemption) Dr D Y Patil Unitech Society Circle, Pune Flat No.101, Shree Motisagar Vs. Apartment, G G Thakkar Road, S No.173A, Pune – 411001 Pan: Aabtd1482A (Appellant) (Respondent) Assessee By : Shri Nikhil S Pathak Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 27-10-2025 Date Of Pronouncement : 04-11-2025 O R D E R Per R.K. Panda, Vp:

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar, CIT-DR
Section 11Section 11(1)(a)Section 11(2)Section 143(2)Section 143(3)Section 147Section 148

…u/s 11(1)(a) has relied on the decision of the Mumbai Bench of the Tribunal in the case of Dawat Institute of Dawoodi Bohra Community vs. ITO order dated 30.04.2013. However, the Hon’ble Supreme 3 Court in the case of CIT vs. Rao Charitable Trust reported in 216 ITR 697 (SC) has held that exemption u/s 11(1)(a) of the Act i.e. 15% is an absolute exemption and the application of section 11(2) of the Act does not extend to nullify the absolute exemption. Similar view has been taken by the Hon’ble Supreme Court in the case of CIT vs. Programme for Community Organization reported in 248 ITR 1 (SC). The decision of t…

ARTIFICIAL LIMBS MANUFACTURING CORPORATION OF INDIA,KANPUR vs. ADDITIONAL COMMISSIONER OF INCOME TAX ,EXEMPTION RANGE , GHAZIABAD

In the result, we are inclined to accept the findings of Ld CIT(A) and AO

ITA 2591/DEL/2023[2015-16]Status: DisposedITAT Delhi18 Dec 2024AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Sanjay Garg, CAFor Respondent: Shri Javed Akhtar, CIT DR
Section 11(1)Section 12ASection 143(2)Section 25

…of IT AT, Bangalore in the case of Society of the Servants of the Holy Spirit vs. DCIT (Exemption) [ITA No.975/Bang/2015] wherein after relying upon para 10 & 11 of the judgment of Hon'ble Apex Court in the case of ACIT vs. A.L.N. Rao Charitable Trust [1995] 216 ITR 697 (SC) it was held in para 7 as under: "07. Accordingly we are of the opinion that assessee's claim for accumulation under section 11(1)(a) of the Act, could not have been restricted and was eligible for accumulation of 15% of gross receipt from all streams of its income. Ordered accordingly." 12.8 Further, reliance is placed upon the decision date…

ARTIFICIAL LIMBS MANUFACTURING CORPORATION OF INDIA,KANPUR vs. ASSISSTANT COMMISSIONER OF INCOME TAX,EXEMOPTION CIRCLE, GHAZIABAD , GHAZIABAD

In the result, we are inclined to accept the findings of Ld CIT(A) and AO

ITA 2586/DEL/2023[2016-17]Status: DisposedITAT Delhi18 Dec 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Sanjay Garg, CAFor Respondent: Shri Javed Akhtar, CIT DR
Section 11(1)Section 12ASection 143(2)Section 25

…of IT AT, Bangalore in the case of Society of the Servants of the Holy Spirit vs. DCIT (Exemption) [ITA No.975/Bang/2015] wherein after relying upon para 10 & 11 of the judgment of Hon'ble Apex Court in the case of ACIT vs. A.L.N. Rao Charitable Trust [1995] 216 ITR 697 (SC) it was held in para 7 as under: "07. Accordingly we are of the opinion that assessee's claim for accumulation under section 11(1)(a) of the Act, could not have been restricted and was eligible for accumulation of 15% of gross receipt from all streams of its income. Ordered accordingly." 12.8 Further, reliance is placed upon the decision date…

THE THANTHI TRUST,CHENNAI vs. CIT(EXEMPTIONS), CHENNAI

In the result, the appeal of the assessee is allowed

ITA 1369/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Nov 2024AY 2018-19

Bench: Shri Aby T Varkey, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1369/Chny/2024 िनधा"रणवष" / Assessment Year: 2018-19 Commissioner Of Income Tax The Thanthi Trust, V. (Exemptions), No. 86, Evk Sampath Road, Chennai – 600 034. Vepery, Chennai – 600 007. [Pan: Aaatt-0038-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. V.S. Jayakumar, Sr. Advocate For Shri.Mudit Bohara, Advocate & Shri. K.R. Adivarahan, Ca ""यथ"क"ओरसे/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 30.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.11.2024 आदेश /O R D E R

For Appellant: Shri. V.S. Jayakumar, Sr. Advocate for Shri.Mudit Bohara, Advocate and Shri. K.RFor Respondent: Shri. Nilay Baran Som, CIT
Section 11(4)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 263

…234 of Paper Book). 5.2.1 The contrary view is that commercial principles to be taken and only the net income should form the base to work out the 15%. 5.2.2 The third view is expressed by Supreme Court in the case of ACIT vs ALN Rao Charitable Trust (1995) 216 ITR 697(Sc) dt. 13.10.1995 (Refer Pg. 98 – 106 of Paper Book) and other where the SC held 11(1)(a) has two limbs and Sec 11(2) is in addition to that computation. In ACIT vs ALN Rao Charitable Trust (1995) 216 ITR 697(Sc) dt. 13.10.1995 case the claim was on Gross. 5.2.3 The fourth view is the one expressed by the CBDT Circular in Circular No. 3/2024 dt…

KARNATAKA CHINMAYA SEVA TRUST,BENGALURU vs. DCIT-(EXEMPTIONS) CIRCLE-1, BANGALORE

ITA 1266/BANG/2024[2012-13]Status: DisposedITAT Bangalore19 Nov 2024AY 2012-13

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…ccumulate only twenty-five per cent. of Rs. 87,010. For the aforesaid reasons, the civil appeal is dismissed.” Reference is also drawn to the judgment and order of Hon'ble Supreme Court in the case of Addl. CIT v. The A L N Rao Charitable Trust, 1996 AIR 344 (216 ITR 697), wherein Hon'ble Supreme Court held as under: “10. Before we proceed to deal with the rival contentions centering round the true scope and ambit of section 11(1)(a) and section 11(2) as applicable to the assessment year in question, namely, 1969-70, it would be apposite to refer to these provisions at the outset. These provisions, as they stood…

KARNATAKA CHINMAYA SEVA TRUST,BENGALURU vs. DCIT-(EXEMPTIONS) CIRCLE-1, BANGALORE

ITA 1265/BANG/2024[2011-12]Status: DisposedITAT Bangalore19 Nov 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…ccumulate only twenty-five per cent. of Rs. 87,010. For the aforesaid reasons, the civil appeal is dismissed.” Reference is also drawn to the judgment and order of Hon'ble Supreme Court in the case of Addl. CIT v. The A L N Rao Charitable Trust, 1996 AIR 344 (216 ITR 697), wherein Hon'ble Supreme Court held as under: “10. Before we proceed to deal with the rival contentions centering round the true scope and ambit of section 11(1)(a) and section 11(2) as applicable to the assessment year in question, namely, 1969-70, it would be apposite to refer to these provisions at the outset. These provisions, as they stood…

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…

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…

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…

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