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

Patheya Kan Sansthan, Jaipur vs. Assistant Commissioner of Income Tax, Circle-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 583/JPR/2019[2010-11]Status: DisposedITAT Jaipur13 Feb 2024AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri Anoop Singh,Addl.CIT
Section 11Section 12ASection 143(2)Section 143(3)Section 2Section 2(15)

…ollowing two judgments have been delivered by the Hon’ble Supreme Court: (i) New Noble Educational Society v. CIT [2022] 448 ITR 594 (SC) in respect of charitable activities in the nature of education (ii) ACIT v. Ahmedabad Urban Development Authority [2022] 449 ITR 1 (SC) (Copy Enclosed) in respect of charitable activities in the nature of Any Other Object of General Public Utility (GPU) 6. In terms of decision of the Hon’ble Supreme Court in the case of New Noble Educational Society (supra) particularly para 33 of the said judgment publishing news magazine is not an educational activity. Therefore, the said a…

Indore Development Authority, Indore vs. The CIT Exemption, Circie, Bhopal

The appeal of the assessee is dismissed

ITA 69/IND/2023[00]Status: DisposedITAT Indore24 Jan 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanisection 12Ab Indore Development Cit-(Exemption) Authority, Bhopal Vs. Ida Building, 7, Race Course Road, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaaji 0103 J Assessee By S/Sh. Anil Kamal Garg & Arpit Gaur, Cas Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 13.12.2023 Date Of Pronouncement 24.01.2024

Section 12Section 12ASection 12A(1)(ac)

…tion, a considerable time has elapsed and during this period, various Courts have granted the exemption to other development authorities. He has relied upon the judgment of Hon’ble Supreme Court in case of ACIT(Exemption) vs. Ahmedabad Development Authority, 449 ITR 1 (SC) wherein Hon’ble Supreme Court has held that statutory corporations, boards, authorities etc. in housing development, town planning, industrial development sectors, involved in advancement of objects of general public utility therefore, are entitled to be considered as charities in the general public utility categories and may be involved i…

Radha Madhav Nishkam Seva Samiti, New Delhi vs. CIT(Exemption), New Delhi

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

ITA 6728/DEL/2018[-]Status: DisposedITAT Delhi17 Jan 2024

Bench: SHRI N. K. BILLAIYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

For Appellant: Radha Madhav Nishkam Seva Samity vs. CIT
Section 12ASection 80G

…imit, therefore, the Assessee is not entitled Page 3 of 7 Radha Madhav Nishkam Seva Samity vs. CIT for registration under 12AA of the Act as per the ratio laid down by the Supreme Court in the case of ACIT(E) vs. Ahmedabad Urban Development Authority [2022] 449 ITR 1 (SC). 4. We have heard the parties and perused the materials available on record. While rejecting the registration u/s 12AA of the Act, the CIT(E) specifically observed that ‘the appellant has claimed that the society is engaged in selling the medicine at subsidize rate, but no bills for purchase of medicines have been provided by the applicant…

All India Chess Federatiion, Chennai vs. ITO Exemptions Ward 1, Chennai

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

ITA 29/CHNY/2023[2016-17]Status: DisposedITAT Chennai10 Jan 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.28, 29 & 30/Chny/2023 िनधा;रण वष; /Assessment Years: 2015-16, 2016-17 & 2017-18 All India Chess Federation, The Income Tax Officer Hall No.70, Vs. (Exemptions), Jawaharlal Nehru Stadium, Ward-1, Chennai. Sydenhams Road, Periamet, Chennai – 600 003. [Pan: Aaaaa 2155P]

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri R.Clement Ramesh Kumar, CIT
Section 11

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ 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 Nos.28, 29 & 30/Chny/2023 िनधा;रण वष; /Assessment Years: 2015-16, 2016-17 & 2017-18 All India Chess Federation, The Income Tax Officer Hall No.70, Vs. (Exemptions), Jawaharlal Nehru Stadium, Ward-1, Chennai. Sydenhams Road, Periamet, Chennai – 600 003. [PAN: AAAAA 2155P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri G. Baskar, Advocate…

All India Chess Federatiion, Chennai vs. ITO Exemptions Ward 1, Chennai

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

ITA 28/CHNY/2023[2015-16]Status: DisposedITAT Chennai10 Jan 2024AY 2015-16

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.28, 29 & 30/Chny/2023 िनधा;रण वष; /Assessment Years: 2015-16, 2016-17 & 2017-18 All India Chess Federation, The Income Tax Officer Hall No.70, Vs. (Exemptions), Jawaharlal Nehru Stadium, Ward-1, Chennai. Sydenhams Road, Periamet, Chennai – 600 003. [Pan: Aaaaa 2155P]

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri R.Clement Ramesh Kumar, CIT
Section 11

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ 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 Nos.28, 29 & 30/Chny/2023 िनधा;रण वष; /Assessment Years: 2015-16, 2016-17 & 2017-18 All India Chess Federation, The Income Tax Officer Hall No.70, Vs. (Exemptions), Jawaharlal Nehru Stadium, Ward-1, Chennai. Sydenhams Road, Periamet, Chennai – 600 003. [PAN: AAAAA 2155P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri G. Baskar, Advocate…

Sri Aurobindo Ashram Trust, Pondicherry vs. DCIT, Exemptions, Chennai

Appeals are allowed for statistical purposes

ITA 147/CHNY/2019[2015-16]Status: DisposedITAT Chennai09 Jan 2024AY 2015-16

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha.G

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. AR.V.Sreenivasan, Addl.CIT
Section 143(3)Section 147Section 148

…idered by the co-ordinate Bench of this Tribunal in the case M/s. SAE India in ITA No.3144 & 315/Chny/2018 dated 20.10.2023, wherein the Tribunal in light of judgement of the Hon'ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority (449 ITR 1) observed as under:- “10. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We have carefully considered the objects of the assessee’s Trust as per their Memorandum of Association and as per the objects, the assessee is conducting technical meetings, workshops, seminars and…

Sri Aurobindo Ashram Trust, Pondicherry vs. DCIT, Exemptions, Chennai

Appeals are allowed for statistical purposes

ITA 146/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Jan 2024AY 2014-15

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha.G

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. AR.V.Sreenivasan, Addl.CIT
Section 143(3)Section 147Section 148

…idered by the co-ordinate Bench of this Tribunal in the case M/s. SAE India in ITA No.3144 & 315/Chny/2018 dated 20.10.2023, wherein the Tribunal in light of judgement of the Hon'ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority (449 ITR 1) observed as under:- “10. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We have carefully considered the objects of the assessee’s Trust as per their Memorandum of Association and as per the objects, the assessee is conducting technical meetings, workshops, seminars and…

Sri Aurobindo Ashram Trust, Pondicherry vs. DCIT, Exemptions, Chennai

Appeals are allowed for statistical purposes

ITA 145/CHNY/2019[2012-13]Status: DisposedITAT Chennai09 Jan 2024AY 2012-13

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha.G

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. AR.V.Sreenivasan, Addl.CIT
Section 143(3)Section 147Section 148

…idered by the co-ordinate Bench of this Tribunal in the case M/s. SAE India in ITA No.3144 & 315/Chny/2018 dated 20.10.2023, wherein the Tribunal in light of judgement of the Hon'ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority (449 ITR 1) observed as under:- “10. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We have carefully considered the objects of the assessee’s Trust as per their Memorandum of Association and as per the objects, the assessee is conducting technical meetings, workshops, seminars and…

Sri Aurobindo Ashram Trust, Pondicherry vs. DCIT, Exemptions, Chennai

Appeals are allowed for statistical purposes

ITA 144/CHNY/2019[2009-10]Status: DisposedITAT Chennai09 Jan 2024AY 2009-10

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha.G

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. AR.V.Sreenivasan, Addl.CIT
Section 143(3)Section 147Section 148

…idered by the co-ordinate Bench of this Tribunal in the case M/s. SAE India in ITA No.3144 & 315/Chny/2018 dated 20.10.2023, wherein the Tribunal in light of judgement of the Hon'ble Supreme Court in the case of ACIT Vs. Ahmedabad Urban Development Authority (449 ITR 1) observed as under:- “10. We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We have carefully considered the objects of the assessee’s Trust as per their Memorandum of Association and as per the objects, the assessee is conducting technical meetings, workshops, seminars and…

Indian Chamber of Commerce, Kolkata vs. DCIT, Cir-1(1), (Exemption), 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…

Meerut Development Authority, Meerut vs. CIT, Meerut

In the result, the appeal of the assessee is allowed

ITA 2037/DEL/2013[]Status: DisposedITAT Delhi20 Dec 2023

Bench: Shri M. Balaganesh & Shri Anubhav Sharmameerut Development Authority, Vs. Commissioner Of Vikash Marg, Civil Lines, Income Tax, Meerut, Ayakar Bhawan, Bhainsali Ground, Meerut (Appellant) (Respondent) Pan: Aaalm0124D

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Subhra Jyoti Chakraborty
Section 12ASection 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Meerut Development Authority, Vs. Commissioner Of Vikash Marg, Civil Lines, Income Tax, Meerut, Ayakar Bhawan, Bhainsali Ground, Meerut (Appellant) (Respondent) PAN: AAALM0124D Assessee by : Shri Kapil Goel, Adv Revenue by: Shri Subhra Jyoti Chakraborty, CIT DR Date of Hearing 03/10/2023 Date of pronouncement 20.12.2023 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No. 2037/Del/2013 arises out of the order of the Commissioner of Income Tax, Meerut [hereinafter…

Media Research Users Council, Mumbai vs. DCIT (E) 2(1), Mumbai

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

ITA 4374/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Dec 2023AY 2013-14
Section 11Section 12ASection 2(15)Section 25Section 44A

…rce or business as a sine qua non for an activity to be considered as a business is the motive to earn profit. During the course of hearing, the judgment of Hon’ble Supreme Court in the case of ACIT (Exmptions) vs. Ahmedabad Urban Development Authority (2022) 449 ITR 1(SC) was also discussed in detail. After referring to para 141-143, he submitted that profit motive is necessary for an activity to be hit by the proviso to Section 2(15) of the Act. Then after referring to paras 170 to 173, he M/s. Media Research Users Council submitted that the Hon'ble Supreme Court has categorically held that merely because there…

Media Research Users Council, Mumbai vs. ITO (E) 2(1), Mumbai

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

ITA 4373/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Dec 2023AY 2012-13
Section 11Section 12ASection 2(15)Section 25Section 44A

…rce or business as a sine qua non for an activity to be considered as a business is the motive to earn profit. During the course of hearing, the judgment of Hon’ble Supreme Court in the case of ACIT (Exmptions) vs. Ahmedabad Urban Development Authority (2022) 449 ITR 1(SC) was also discussed in detail. After referring to para 141-143, he submitted that profit motive is necessary for an activity to be hit by the proviso to Section 2(15) of the Act. Then after referring to paras 170 to 173, he M/s. Media Research Users Council submitted that the Hon'ble Supreme Court has categorically held that merely because there…

Media Research Users Council, Mumbai vs. DDIT (E) I(1), Mumbai

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

ITA 5002/MUM/2015[2011-12]Status: DisposedITAT Mumbai14 Dec 2023AY 2011-12
Section 11Section 12ASection 2(15)Section 25Section 44A

…rce or business as a sine qua non for an activity to be considered as a business is the motive to earn profit. During the course of hearing, the judgment of Hon’ble Supreme Court in the case of ACIT (Exmptions) vs. Ahmedabad Urban Development Authority (2022) 449 ITR 1(SC) was also discussed in detail. After referring to para 141-143, he submitted that profit motive is necessary for an activity to be hit by the proviso to Section 2(15) of the Act. Then after referring to paras 170 to 173, he M/s. Media Research Users Council submitted that the Hon'ble Supreme Court has categorically held that merely because there…

Media Research Users Council, Mumbai vs. DDIT I(1), Mumbai

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

ITA 5001/MUM/2015[2010-11]Status: DisposedITAT Mumbai14 Dec 2023AY 2010-11
Section 11Section 12ASection 2(15)Section 25Section 44A

…rce or business as a sine qua non for an activity to be considered as a business is the motive to earn profit. During the course of hearing, the judgment of Hon’ble Supreme Court in the case of ACIT (Exmptions) vs. Ahmedabad Urban Development Authority (2022) 449 ITR 1(SC) was also discussed in detail. After referring to para 141-143, he submitted that profit motive is necessary for an activity to be hit by the proviso to Section 2(15) of the Act. Then after referring to paras 170 to 173, he M/s. Media Research Users Council submitted that the Hon'ble Supreme Court has categorically held that merely because there…

Media Research Users Council, Mumbai vs. Asst DIT I(1), Mumbai

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

ITA 2057/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 Dec 2023AY 2009-10
Section 11Section 12ASection 2(15)Section 25Section 44A

…rce or business as a sine qua non for an activity to be considered as a business is the motive to earn profit. During the course of hearing, the judgment of Hon’ble Supreme Court in the case of ACIT (Exmptions) vs. Ahmedabad Urban Development Authority (2022) 449 ITR 1(SC) was also discussed in detail. After referring to para 141-143, he submitted that profit motive is necessary for an activity to be hit by the proviso to Section 2(15) of the Act. Then after referring to paras 170 to 173, he M/s. Media Research Users Council submitted that the Hon'ble Supreme Court has categorically held that merely because there…

M/S. Adarsh Vidya Kendra Trust, Bengaluru vs. Principal Commissioner of Income Tax (Central), Bangalore

In the result, appeals of the assessee are allowed

ITA 459/BANG/2023[2021-22]Status: DisposedITAT Bangalore01 Dec 2023AY 2021-22

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2021-22

For Appellant: Shri C. Ramesh, A.RFor Respondent: Shri Harischchandra Naik M., D.R
Section 12ASection 143(2)Section 153(9)

…ITA No.458/Bang/2023 M/s. Amala Jyothi Vidya Kendra Trust, Bangalore M/s. Adarsh Vidya Kendra Trust, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2021-22 M/s. Amala Jyothi Vidya Kendra Trust Sy.No.69, Pipe Line Road BWSSB Colony Chikkagollarahatti PCIT (Central) Vs. Viswaneedam Post Bangalore Magadi Main Road Bengaluru 560 091 PAN NO : AABTA9843Q APPELLANT RESPONDENT Assessment Year: 2021-22 M/s. Adarsh Vidya Kendra Trust 8/9, 27th Cross, Banashankari 2nd Stage PCIT (Central) Vs. B…

M/S. Amala Jyothi Vidya Kendra Trust, Bengaluru vs. Principal Commissioner of Income-Tax (Central), Bangalore

In the result, appeals of the assessee are allowed

ITA 458/BANG/2023[2021-22]Status: DisposedITAT Bangalore01 Dec 2023AY 2021-22

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2021-22

For Appellant: Shri C. Ramesh, A.RFor Respondent: Shri Harischchandra Naik M., D.R
Section 12ASection 143(2)Section 153(9)

…ITA No.458/Bang/2023 M/s. Amala Jyothi Vidya Kendra Trust, Bangalore M/s. Adarsh Vidya Kendra Trust, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2021-22 M/s. Amala Jyothi Vidya Kendra Trust Sy.No.69, Pipe Line Road BWSSB Colony Chikkagollarahatti PCIT (Central) Vs. Viswaneedam Post Bangalore Magadi Main Road Bengaluru 560 091 PAN NO : AABTA9843Q APPELLANT RESPONDENT Assessment Year: 2021-22 M/s. Adarsh Vidya Kendra Trust 8/9, 27th Cross, Banashankari 2nd Stage PCIT (Central) Vs. B…

Dy. Commissioner of Income Tax (Exemption)-1(1), Mumbai vs. Association of Mutual Funds in India, Mumbai

In the result, the appeal of the revenue stands allowed for statistical purpose

ITA 3201/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2023AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Shri Prashant Maharishi, Am आयकर अपील सं/ I.T.A. No.3201/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) Dcit(Exemption)-1(1) बिधम/ Association Of Mutual Room No.607, 6Th Floor, Funds In India Vs. Mtnl Building, Cumballa 71, 7Th Floor One Hill, Mumbai-400026. Indiabulls Centre Tower- 2, Wing B, 841 Senapati Bapat Marg Elphinstone Road, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca5550A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nitesh Joshi/Shri Samir Kapadia Revenue By: Shri Ajay Chandra (Cit-Dr) सुनवाई की तारीख / Date Of Hearing: 16/10/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 28.10.2022 For The Ay. 2018-19. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Allowing The Appeal Of The Assessee By Following The Tribunal Order In Assessee’S Own Case For Ay. 2012 13 & Ay. 2013-14 Wherein Exemption U/S 11 Of The Income Tax Act, 1961 (Hereinafter “The Act”) Was Allowed To The Assessee. According To The Revenue, The Tribunal While Granting Exemption U/S 11 Of The Act Has Not Considered The Proviso To Section 2(15) Of The Act As Well As The Recent Decision Of The Hon’Ble Supreme Court In The Case Of Acit(Exemptions) Vs. Ahmedabad Urban Development Authority

For Appellant: Shri Nitesh Joshi/Shri SamirFor Respondent: Shri Ajay Chandra (CIT-DR)
Section 11Section 13(8)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI PRASHANT MAHARISHI, AM आयकर अपील सं/ I.T.A. No.3201/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) DCIT(Exemption)-1(1) बिधम/ Association of Mutual Room No.607, 6th Floor, Funds in India Vs. MTNL Building, Cumballa 71, 7th Floor one Hill, Mumbai-400026. Indiabulls Centre Tower- 2, Wing B, 841 Senapati Bapat Marg Elphinstone Road, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACA5550A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Nitesh Joshi/Shri Samir Kapadia Revenue by: Shri Aj…