ACIT v. Ahmedabad Urban Development Authority

143 Taxmann.com 278Supreme Court of India2022#190 most cited

What is ACIT v. Ahmedabad Urban Development Authority authority for?

If activities for the advancement of general public utility are carried on as a business, income from such activities is not exempt under Section 11, even if the profits are utilized for the main charitable object. The argument that profits from general public utility activities can be ploughed back to charity to maintain exemption is not a good law.

390

judgments rely on this decision, according to BharatTax’s citation analysis of 372,250 Indian tax judgments — from 2020 to 2026.

Also referred to as

ACIT v. Ahmedabad Urban Development Authority · 143 Taxmann.com 278 · Section 2(15) · Section 11 · general public utility · GPU as business · charitable purpose · income exemption · proviso to Section 2(15) · business income for charity · ploughed back income · Section 12A

Sections most often in play

Section 2(15)Section 11Section 143(3)Section 12ASection 12Section 13(8)Section 12AASection 147

Issues it is cited on

section 13(8)section 10(20a)advancement of general public utilityproviso to section 2(15)section 11(4)section 11(4a)section 2(13)section 11(6)section 10(20)section 12aa(3)section 10(46)section 10(23)

Judgments citing ACIT v. Ahmedabad Urban Development Authority

The Maharaja Pratapsinh Coronation Gymkhana, Vadodara vs. The Income Tax Officer, Exemption Ward, Vadodara

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 938/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad22 Nov 2024AY 2011-12

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Smt. Mamta Singh, Sr DR
Section 11Section 12ASection 13(8)Section 2(15)Section 250

…e Authorities to examine the bifurcation of the fees collected from members and non-members. The entire conspectus of Section 2(15) of the Act has been examined by the Hon’ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority, (2022) 449 ITR 1 (SC), wherein a detailed order has been made with regard to computation of amounts which constitute receipts from trade, commerce or business. Hence, the matter is referred to the Jurisdictional Assessing Officer to examine the allowability of the claim u/s 11 of the Act in view of the decision of the Hon’ble Apex Court. 4. Ground No.4 for the AY…

The Maharaja Pratapsinh Coronation Gymkhana, Vadodara vs. The Income Tax Officer, Exemption Ward, Vadodara

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 937/AHD/2023[2010-11]Status: DisposedITAT Ahmedabad22 Nov 2024AY 2010-11

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Smt. Mamta Singh, Sr DR
Section 11Section 12ASection 13(8)Section 2(15)Section 250

…e Authorities to examine the bifurcation of the fees collected from members and non-members. The entire conspectus of Section 2(15) of the Act has been examined by the Hon’ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority, (2022) 449 ITR 1 (SC), wherein a detailed order has been made with regard to computation of amounts which constitute receipts from trade, commerce or business. Hence, the matter is referred to the Jurisdictional Assessing Officer to examine the allowability of the claim u/s 11 of the Act in view of the decision of the Hon’ble Apex Court. 4. Ground No.4 for the AY…

ITO(Exmp)-2(4), Mumbai vs. Mehli Mehta Music Foundation, Mumbai

In the result the appeal filed by the revenue stands dismissed

ITA 4545/MUM/2023[2018-19]Status: DisposedITAT Mumbai22 Nov 2024AY 2018-19

Bench: Smt Beena Pillai & Shri Prabhash Shankar[Assessment Year: 2018-19] Income Tax Officer, Mehli Mehta Music Exemption Ward- 2(4) Foundation 609, 6Th Floor, 2, Banoo Mansion, Mtnl Building, Cumballa Hill Road, Vs. Cumballa Hill, Kemps Corner, Mumbai- 400026. Mumbai- 400026. Pan: Aaatt2799K (Appellant) (Respondent)

For Appellant: Shri P. J. Pardiwala & Mayank ThosarFor Respondent: Shri R. R. Makwana (SR. D.R.)
Section 11Section 11(1)(d)Section 2Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER [Assessment Year: 2018-19] Income Tax Officer, Mehli Mehta Music Exemption Ward- 2(4) Foundation 609, 6th floor, 2, Banoo Mansion, MTNL Building, Cumballa Hill Road, Vs. Cumballa Hill, Kemps Corner, Mumbai- 400026. Mumbai- 400026. PAN: AAATT2799K (Appellant) (Respondent) Present for: Assessee by : Shri P. J. Pardiwala & Mayank Thosar Revenue by : Shri R. R. Makwana (SR. D.R.) Date of Hearing : 12.11.2024 Date of Pronouncement : 22.11.2024 O R D E R Per Beena Pillai…

Dy. Commissioner of Income Tax(Exemptions)-2(1), Mumbai vs. Swami Vivekanand Medical Mission, Mumbai

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

ITA 3531/MUM/2024[2020-21]Status: DisposedITAT Mumbai19 Nov 2024AY 2020-21

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2020-21 & Assessment Year: 2020-21 Dy. Commissioner Of Income Swami Vivekanand Tax (Exemptions)-2(1), Medical Mission Room No. 608, 6Th Floor, Peddar C/O Sanjivani Hospital, Vs. Road, Cumbala Hill, Datta Mandir Road, Mumbai - 400026 Virar(W) Mumbai – 401303 Pan: Aabts9185K (Appellant) (Respondent) Present For: Assessee By : Shri Anil Sathe,Ca Revenue By : Shri Dr Kishore Dhule,Cit(Dr) Date Of Hearing : 28.10.2024 Date Of Pronouncement : 19.11.2024 O R D E R Per : Prabhash Shankar: The Above Two Appeals Filed By The Revenue Emanate From The Appellate Order Passed By The Ld. Cit(A)/National Faceless Appeal Centre (Nfac), Delhi, With Regard To The Assessment/Penalty Orders Passed Under Section 143(3) & 270A Of The Income Tax Act 1961, (In Short ‘The Act’) For The A.Y. 2020-21. 2. We Take Up The Quantum Appeal First Relating To Assessment Order In Ita No.3531/M/2024 Assessment Year: 2020-21. The Revenue Has Raised Following Grounds Of Appeal :

For Appellant: Shri Anil Sathe,CAFor Respondent: Shri Dr Kishore Dhule,CIT(DR)
Section 11Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2020-21 & Assessment Year: 2020-21 Dy. Commissioner Of Income Swami Vivekanand Tax (Exemptions)-2(1), Medical Mission Room No. 608, 6th Floor, Peddar C/o Sanjivani Hospital, Vs. Road, Cumbala Hill, Datta Mandir Road, Mumbai - 400026 Virar(W) Mumbai – 401303 PAN: AABTS9185K (Appellant) (Respondent) Present for: Assessee by : Shri Anil Sathe,CA Revenue by : Shri Dr Kishore Dhule,CIT(DR) Date of Hearing : 28.10.2024 Date of Pronouncement : 19.11.2024…

Dy. Commissioner of Income Tax(Exemptions)-2(1), Mumbai vs. Swami Vivekanand Medical Mission, Mumbai

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

ITA 3530/MUM/2024[2020-21]Status: DisposedITAT Mumbai19 Nov 2024AY 2020-21

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2020-21 & Assessment Year: 2020-21 Dy. Commissioner Of Income Swami Vivekanand Tax (Exemptions)-2(1), Medical Mission Room No. 608, 6Th Floor, Peddar C/O Sanjivani Hospital, Vs. Road, Cumbala Hill, Datta Mandir Road, Mumbai - 400026 Virar(W) Mumbai – 401303 Pan: Aabts9185K (Appellant) (Respondent) Present For: Assessee By : Shri Anil Sathe,Ca Revenue By : Shri Dr Kishore Dhule,Cit(Dr) Date Of Hearing : 28.10.2024 Date Of Pronouncement : 19.11.2024 O R D E R Per : Prabhash Shankar: The Above Two Appeals Filed By The Revenue Emanate From The Appellate Order Passed By The Ld. Cit(A)/National Faceless Appeal Centre (Nfac), Delhi, With Regard To The Assessment/Penalty Orders Passed Under Section 143(3) & 270A Of The Income Tax Act 1961, (In Short ‘The Act’) For The A.Y. 2020-21. 2. We Take Up The Quantum Appeal First Relating To Assessment Order In Ita No.3531/M/2024 Assessment Year: 2020-21. The Revenue Has Raised Following Grounds Of Appeal :

For Appellant: Shri Anil Sathe,CAFor Respondent: Shri Dr Kishore Dhule,CIT(DR)
Section 11Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2020-21 & Assessment Year: 2020-21 Dy. Commissioner Of Income Swami Vivekanand Tax (Exemptions)-2(1), Medical Mission Room No. 608, 6th Floor, Peddar C/o Sanjivani Hospital, Vs. Road, Cumbala Hill, Datta Mandir Road, Mumbai - 400026 Virar(W) Mumbai – 401303 PAN: AABTS9185K (Appellant) (Respondent) Present for: Assessee by : Shri Anil Sathe,CA Revenue by : Shri Dr Kishore Dhule,CIT(DR) Date of Hearing : 28.10.2024 Date of Pronouncement : 19.11.2024…

Smt. Lingammal Ramaraju Shastra Prathishta Trust, Rajapalayam vs. ACIT (Exemptions), Coimbatore

ITA 1250/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Nov 2024AY 2018-19
Section 11Section 12ASection 142(1)Section 143(2)Section 143(3)Section 263Section 264

…आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAΙ श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री मनोज कुमार अग्रवाल, लेख सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1250/Chny/2024 निर्धारण वर्ष / Assessment Year: 2018-19 Smt. Lingammal Ramaraju Shastra Prathistha Trust, No.1, Gandhi Kalaimanram Road, Rajapalayam – 626 117. [PAN: AABTS 2841L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Appellant by प्रत्यर्थी की ओर से /Respondent by The Asst. Commissioner of Vs. Income Tax (Exemptions), Co…

Tamilnadu Small and Tiny Industries Limited, Chennai vs. ITO, Exemptions Ward 4, Chennai

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

ITA 1415/CHNY/2024[2015-16`]Status: DisposedITAT Chennai13 Nov 2024

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1415/Chny/2024 िनधा9रण वष9 /Assessment Year: 2015-16 Tamilnadu Small & Tiny Industries The Income Tax Officer Association, Vs. (Exemptions), No.10, Gst Road, Guindy, Ward-4, Chennai – 600 032. Chennai. [Pan: Aaatt 2207J]

For Appellant: Shri T.Banusekar, AdvocateFor Respondent: Shri P. Krishna Kumar, JCIT
Section 11Section 12ASection 13(8)Section 143(3)Section 2(15)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद! एवं "ी जगदीश, लेखा सद! के सम( BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1415/Chny/2024 िनधा9रण वष9 /Assessment Year: 2015-16 Tamilnadu Small & Tiny Industries The Income Tax Officer Association, Vs. (Exemptions), No.10, GST Road, Guindy, Ward-4, Chennai – 600 032. Chennai. [PAN: AAATT 2207J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri T.Banusekar, Advocate GHथ" की ओर से /Respondent by : Shri P. Krishna…

Insurance Brokers Association of India, Mumbai vs. Income Tax Officer (Exemption )Ward, 1(3), Mumbai

In the result, the appeals of the assessee for AY 2016-17 & 2018-19 are allowed

ITA 3958/MUM/2024[2018-19]Status: DisposedITAT Mumbai13 Nov 2024AY 2018-19

Bench: Shri Sandeep Gosain, Jm & Ms Padmavathy S, Am

For Respondent: Shri Krishna Kumar, Sr. DR
Section 11Section 12ASection 142(1)Section 2(15)Section 25

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JM & MS PADMAVATHY S, AM I.T.A. No.3955/Mum/2024 (Assessment Year: 2016-17) I.T.A. No.3958/Mum/2024 (Assessment Year: 2018-19) Insurance Brokers Association of ITO (Exemption) Ward-1(3), 609, 6th Floor, Cumballa Hill India, 1st Floor, A-Z Industrial Premises, MTNL TE Building, Pedder Vs. Unit No. 165, G.K. Marg, Road, Dr. Gopalrao Deshmukh Lower Parel, Mumbai-400013. Marg, Cumballa Hill, Mumbai-400026. PAN : AAATI1580R Appellant) : Respondent) : Shri Nitesh Josh a/w Shri Mayank Appellant /Assessee by Thosar, AR Revenue / Respondent…

DCIT (E) Circle 1 Ahmedabad, Ahmedabad vs. Gujarat Council of Vocational Training, Gandhinagar

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

ITA 375/AHD/2024[2018 19]Status: DisposedITAT Ahmedabad30 Oct 2024

Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokar

Section 11Section 119(2)(b)Section 12ASection 2(15)

…ITA Nos.373, 374 & 375/Ahd/2024 A.Ys: 2016-17, 2017-18 & 2018-19 respectively Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER ITA Nos.373, 374 & 375/Ahd/2024 Assessment Years: 2016-17, 2017-18 & 2018-19 respectively DCIT(E), Circle-1, Gujarat Council of Vocational Ahmedabad. Training, Block No.1, 1st Floor, Dr. Jivraj Mehta Bhawan, Vs. Gandhinagar – 382 010, Gujarat. [PAN – AABTG 3148 A] (Appellant) (Respondent) Assessee by Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Pa…

DCIT (E) Circle 1 Ahmedabad, Ahmedabad vs. Gujarat Council of Vocational Training, Gandhinagar

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

ITA 374/AHD/2024[2017 18]Status: DisposedITAT Ahmedabad30 Oct 2024

Bench: Ms. Suchitra Kamble & Shri Makarand Vasant Mahadeokar

Section 11Section 119(2)(b)Section 12ASection 2(15)

…ITA Nos.373, 374 & 375/Ahd/2024 A.Ys: 2016-17, 2017-18 & 2018-19 respectively Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER ITA Nos.373, 374 & 375/Ahd/2024 Assessment Years: 2016-17, 2017-18 & 2018-19 respectively DCIT(E), Circle-1, Gujarat Council of Vocational Ahmedabad. Training, Block No.1, 1st Floor, Dr. Jivraj Mehta Bhawan, Vs. Gandhinagar – 382 010, Gujarat. [PAN – AABTG 3148 A] (Appellant) (Respondent) Assessee by Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Pa…

Fixed Income Money Market and Derivatives Association of India, Mumbai vs. Income Tax Officer (Exemp.)-(1)(3), Mumbai

In the result, all three all three appeals of the assessee are allowed for statistical purposes

ITA 21/MUM/2024[AY 2013-14]Status: DisposedITAT Mumbai28 Oct 2024

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Nitesh JoshiFor Respondent: 10/09/2024
Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F & SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA Nos. 21, 20 & 128/MUM/2024 Assessment Year: 2013-14, 2014-15 & 2018-19 Fixed Income Money Market & ITO (Exemption)-(1)(3), Derivatives Association of India, 6th floor, Room 619, Cumballa Hills, Vs. 2nd floor, United India Building, MTNL Building, Peddar Road, Sir P.M. Road, Fort, Mumbai-400026. Mumbai-400 001. PAN NO. AAATF 0404 B Appellant Respondent Assessee by : Mr. Nitesh Joshi : Mr. Ashish Kumar, Sr. DR Revenue by : 10/09/2024 Date of Heari…

Fixed Income Money Market and Derivatives Association of India, Mumbai vs. Income Tax Officer (Exemp.)-(1)(3), Mumbai

In the result, all three all three appeals of the assessee are allowed for statistical purposes

ITA 20/MUM/2024[AY 2014-15]Status: DisposedITAT Mumbai28 Oct 2024

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Nitesh JoshiFor Respondent: 10/09/2024
Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F & SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA Nos. 21, 20 & 128/MUM/2024 Assessment Year: 2013-14, 2014-15 & 2018-19 Fixed Income Money Market & ITO (Exemption)-(1)(3), Derivatives Association of India, 6th floor, Room 619, Cumballa Hills, Vs. 2nd floor, United India Building, MTNL Building, Peddar Road, Sir P.M. Road, Fort, Mumbai-400026. Mumbai-400 001. PAN NO. AAATF 0404 B Appellant Respondent Assessee by : Mr. Nitesh Joshi : Mr. Ashish Kumar, Sr. DR Revenue by : 10/09/2024 Date of Heari…

Fixed Income Money Market and Derivatives Association of India, Mumbai vs. Income Tax Officer (Exemp.)-(1)(3), Mumbai

In the result, all three all three appeals of the assessee are allowed for statistical purposes

ITA 128/MUM/2024[AY 2018-19]Status: DisposedITAT Mumbai28 Oct 2024

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Nitesh JoshiFor Respondent: 10/09/2024
Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F & SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA Nos. 21, 20 & 128/MUM/2024 Assessment Year: 2013-14, 2014-15 & 2018-19 Fixed Income Money Market & ITO (Exemption)-(1)(3), Derivatives Association of India, 6th floor, Room 619, Cumballa Hills, Vs. 2nd floor, United India Building, MTNL Building, Peddar Road, Sir P.M. Road, Fort, Mumbai-400026. Mumbai-400 001. PAN NO. AAATF 0404 B Appellant Respondent Assessee by : Mr. Nitesh Joshi : Mr. Ashish Kumar, Sr. DR Revenue by : 10/09/2024 Date of Heari…

Grameen First Development Foundation, Mumbai vs. Exemption Ward, Thane

ITA 1607/MUM/2024[2023-24]Status: DisposedITAT Mumbai24 Oct 2024AY 2023-24

Bench: us submitted that the delay in

For Appellant: Shri Paras MunotFor Respondent: Shri Pushkraj Bhange Patil
Section 12ASection 12A(1)(ac)

…and the other receipts were from the commercial activities. Since the Appellant was carrying activities of 'general public utility', as per decision of the Hon'ble Supreme Court in the case of ACIT (Exemptions) Vs Ahmadabad Urban Development Authority: [2002] 143 Taxmann.com 278 (SC) the Appellant’s application could not be accepted. In view of the discrepancies found by the CIT(E), the Appellant issued another notice, dated 20/06/2023, to the Appellant giving time till 26/06/2023 to comply with the same. The aforesaid notice was also not complied. Therefore, the CIT(E) rejected the application and canceled the p…

Airoli Sports Association, Navi Mumbai vs. National Faceless Assessment Centre, New Delhi

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 3489/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Oct 2024AY 2018-19

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaran: A.Y : 2018-19

For Appellant: Shri Prakash PanditFor Respondent: Shri Ajay Chandra, CIT-DR
Section 11Section 11(1)(d)Section 12ASection 2(15)

…d in law the learned CIT(A) ought to have adjudicated the issuesraised by the assessee regarding the interpretation of changed definition of section 2(15) w.e.f. 1/4/2009 in the light of Supreme Court decision in ACIT v. Ahmedabad Urban Development Authority (449 ITR 1). 6. In the facts and circumstances of the case and in law the CIT(A) erred in not adjudicating alternate ground raised by the assessee of treating assessee as a mutual concern and compute income of the assessee on the basis of the principle of mutuality. 7. The assessee craves leave to add, amend, alter, modify or omit any of the aforesaid Grounds…

The Institute of Indian Foundrymen, Kolkata vs. I.T.O., Ward - 1(3), 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…

Deputy Commissioner of Income-Tax(Exemption)-2(1), Mumbai vs. Saurashtra Trust, Mumbai

In the result, both the appeals by Revenue are dismissed

ITA 3267/MUM/2023[2016-17]Status: DisposedITAT Mumbai30 Sept 2024AY 2016-17

Bench: Ms Kavitha Rajagopal & Shri Girish Agrawal

For Appellant: Shri Y.P. Trivedi, Advocate &For Respondent: Dr. Kishor Dhule, CIT DR
Section 11Section 11(1)(a)Section 11(3)Section 13(8)Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3266 & 3267/MUM/2023 Assessment Year: 2017-18 & 2016-17 Deputy Commissioner of Income Saurashtra Trust Tax (Exemption) – 2(1), Janmabhoomi Bhavan, Mumbai Janmabhoomi Marg, Vs. Dr. D.N. Road, Fort, Mumbai – 400001 (PAN : AAATS2786B) (Appellant) (Respondent) Present for: Assessee : Shri Y.P. Trivedi, Advocate & Ms. Usha Dalal, Advocate Revenue : Dr. Kishor Dhule, CIT DR Date of Hearing : 12.08.2024 Date of Pronouncement : 30.09.2024 O R D E R PER GIRISH AGRAW…

Deputy Commissioner of Income-Tax(Exemption)-2(1), Mumbai vs. Saurashtra Trust, Mumbai

In the result, both the appeals by Revenue are dismissed

ITA 3266/MUM/2023[2017-18]Status: DisposedITAT Mumbai30 Sept 2024AY 2017-18

Bench: Ms Kavitha Rajagopal & Shri Girish Agrawal

For Appellant: Shri Y.P. Trivedi, Advocate &For Respondent: Dr. Kishor Dhule, CIT DR
Section 11Section 11(1)(a)Section 11(3)Section 13(8)Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3266 & 3267/MUM/2023 Assessment Year: 2017-18 & 2016-17 Deputy Commissioner of Income Saurashtra Trust Tax (Exemption) – 2(1), Janmabhoomi Bhavan, Mumbai Janmabhoomi Marg, Vs. Dr. D.N. Road, Fort, Mumbai – 400001 (PAN : AAATS2786B) (Appellant) (Respondent) Present for: Assessee : Shri Y.P. Trivedi, Advocate & Ms. Usha Dalal, Advocate Revenue : Dr. Kishor Dhule, CIT DR Date of Hearing : 12.08.2024 Date of Pronouncement : 30.09.2024 O R D E R PER GIRISH AGRAW…

Tamilnadu Industrial Guidance and Export Promotion Bureau, Chennai vs. ITO Exemptionas Ward-1, Chennai

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

ITA 1660/CHNY/2024[2014-15]Status: DisposedITAT Chennai11 Sept 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.:1659 & 1660/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 Tamil Nadu Industrial The Income Tax Officer, Guidance & Export Vs Exemptions Ward 1, Promotion Bureau, Chennai No.19-A, Rukmani Lakshmipathy Salai, Egmore, Chennai – 600 008. Pan: Aacct 7538B (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर से/Appellant By : Shri M.V. Swaroop, Advocate ""यथ" क" ओर से/Respondent By : Shri Keerthi Narayanan, Jcit सुनवाई क" तारीख/Date Of Hearing : 05.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 11.09.2024

For Appellant: Shri M.V. Swaroop, AdvocateFor Respondent: Shri Keerthi Narayanan, JCIT
Section 11Section 12ASection 143(3)Section 2(15)

…Court of Madras and its tax appeal has been admitted and hence, he want to distinguish the Tribunal’s decision for the reason that the recent decision of Hon’ble Supreme Court in the case of ACIT(E) vs. Ahmedabad Urban Development Authority reported in [2022] 449 ITR 1, wherein the Hon’ble Supreme Court has considered the issue of GPU and held that so long as GPU’s charities object involves activities which also generates profit (incidental), it can be granted exemption provided quantitative limit under second proviso to section 2(15) of the Act, for receipts from such profits is under:- “IV. Summation of conclus…

Tamilnadu Industrial Guidance and Export Promotion Bureau, Chennai vs. ITO Exemptionas Ward-1, Chennai

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

ITA 1659/CHNY/2024[2013-14]Status: DisposedITAT Chennai11 Sept 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.:1659 & 1660/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 Tamil Nadu Industrial The Income Tax Officer, Guidance & Export Vs Exemptions Ward 1, Promotion Bureau, Chennai No.19-A, Rukmani Lakshmipathy Salai, Egmore, Chennai – 600 008. Pan: Aacct 7538B (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर से/Appellant By : Shri M.V. Swaroop, Advocate ""यथ" क" ओर से/Respondent By : Shri Keerthi Narayanan, Jcit सुनवाई क" तारीख/Date Of Hearing : 05.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 11.09.2024

For Appellant: Shri M.V. Swaroop, AdvocateFor Respondent: Shri Keerthi Narayanan, JCIT
Section 11Section 12ASection 143(3)Section 2(15)

…Court of Madras and its tax appeal has been admitted and hence, he want to distinguish the Tribunal’s decision for the reason that the recent decision of Hon’ble Supreme Court in the case of ACIT(E) vs. Ahmedabad Urban Development Authority reported in [2022] 449 ITR 1, wherein the Hon’ble Supreme Court has considered the issue of GPU and held that so long as GPU’s charities object involves activities which also generates profit (incidental), it can be granted exemption provided quantitative limit under second proviso to section 2(15) of the Act, for receipts from such profits is under:- “IV. Summation of conclus…