Action for Welfare and Awakening in Rural Environment (AWARE) v. DICT

263 ITR 13High Court2003#6746 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 10(23C)Section 11Section 11(2)Section 11(3)Section 234B

Issues it is cited on

section 13(l)(d)section 13(2)section 164(2)section 13(3)section 13(1)(c)section 164section 11(5)section 13(1)maximum marginal ratesection 16penalty u/s 271(1)(c)section 12aa

Judgments citing Action for Welfare and Awakening in Rural Environment (AWARE) v. DICT

ASST. DIRECTOR OF IT (EXEMP)-II,, HYDERABAD vs. ACTION FOR WELFARE AND AWAKENING IN RURAL ENVIRONMENT (AWARE), HYDERABAD

In the result, the C.O. filed by the assessee is partly allowed for statistical purposes

ITA 709/HYD/2012[1995-96]Status: DisposedITAT Hyderabad13 Feb 2026AY 1995-96

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.709/Hyd/2012 ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Shantivanam, Nagarjuna Sagar Road, Hyderabad. Pan: Aaata2338R (Appellant) (Respondent) C.O. No.138/Hyd/2012 (In आ.अपी.सं /Ita No.709/Hyd/2012) ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Pragati Bhavan, D.No.5-9- 24/78, Lake Hill Road, Adarshnagar, Hyderabad- 500463. Pan: Aaata2338R (Respondent/Cross Objector) (Appellant In Appeal) "नधा"रती "वारा/Assessee By: Shri S. Rama Rao, Advocate राज" व "वारा/Revenue By:: Ms. U. Mini Chandran, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing: 08/01/2026 घोषणा क" तार"ख/Pronouncement: 13/02/2026

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Ms. U. Mini Chandran, CIT-DR
Section 11Section 11(2)Section 11(3)Section 143(3)Section 147

…treated the total receipts of the assessee for A.Y. 1993-94 amounting to Rs. 9,99,62,664/- as income in the hands of the assessee. It was further pointed out that the said action of the Ld. AO was ultimately upheld by the Hon’ble Andhra Pradesh High Court in 263 ITR 13 dated 28.03.2003. The relevant para nos. 12 to 14 of the order of the Hon’ble Andhra Pradesh High Court is reproduced as under : “12. Learned counsel for the revenue emphatically submitted that the question of examining the reasonableness and proportionality of the amount of money that should be brought to tax does not arise. It is also argued on…

J. K. EDUCATIONAL SOCIETY,JAMMU vs. DCIT, CIRCLE-1, CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 685/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh30 Jan 2024AY 2009-10

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

J.K. EDUCATIONAL SOCIETY,JAMMU & KASHMIR vs. DCIT (EXEMPTION)-CIRCLE-1,, CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 428/CHANDI/2019[2009-10]Status: DisposedITAT Chandigarh30 Jan 2024AY 2009-10

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

J.K.EDUCATIONAL SOCIETY,JAMMU vs. INCOME TAX OFFICER (EXEMPTION), CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 126/ASR/2019[2008-09]Status: DisposedITAT Chandigarh30 Jan 2024AY 2008-09

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

SETH RAMDAS NATHUBHAI DHARMADAYA VISHWASTA NIDHI,,PUNE vs. INCOME-TAX OFFICER,(EXEMPTIONS) -1,, PUNE

ITA 928/PUN/2018[2011-12]Status: DisposedITAT Pune14 Dec 2022AY 2011-12

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury"नधा"रण वष" / Assessment Year : 2011-12 Seth Ramdas Nathubhai Dharmadaya Vs. Ito Vishwasta Nidhi, (Exemptions)-1, C/O. Shah Khandelwal Jain & Pune Associates, Chartered Accountants, Level 3, Business Bay, Plot No.84, Wellesley Road, Near Rto, Pune 411 001 Pan : Aaatr6805N Appellant Respondent

Section 11Section 12ASection 13Section 13(2)Section 13(2)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER "नधा"रण वष" / Assessment Year : 2011-12 Seth Ramdas Nathubhai Dharmadaya Vs. ITO Vishwasta Nidhi, (Exemptions)-1, C/o. Shah Khandelwal Jain & Pune Associates, Chartered Accountants, Level 3, Business Bay, Plot No.84, Wellesley Road, Near RTO, Pune 411 001 PAN : AAATR6805N Appellant Respondent Assessee by Shri Rajiv Thakkar Revenue by Shri Sardar Singh Meena Date of hearing 29-11-2022 Date of pronouncement 14-12-2022 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : T…

M/S. NABADIGANT EDUCATIONAL TRUST,BHUBANESWAR vs. ITO, WARD-2(1), BHUBANESWAR

In the result, both appeals of the assessee are dismissed

ITA 137/CTK/2016[2011-12]Status: DisposedITAT Cuttack17 May 2022AY 2011-12
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…Ranjan Mallik and M/s. Koustav Metals Pvt. Ltd.) as stated above, the trust violates the provision of section 13(1 )(c) read with section 13(2)(b) of the I. T.Act, 1961. 3.3 In the case of Action for Welfare & Awakening in Rural Environment (AWARE) Vs. DCIT (263 ITR 13) (A.P), the Hon'ble Court has observed that the entire transaction was within the personal knowledge of the trustees. It could be said that funds of assessee were diverted and misutilized. On facts, the assesee had violated the provisions of section 13(1 )(c)(ii) read with section 13(2)(b). In the case of Skin Institute Et Public Services Charitab…

M/S. NABADIGANT EDUCATIONAL TRUST,BHUBANESWAR vs. ITO, WARD-2(1), BHUBANESWAR, BHUBANESWAR

In the result, both appeals of the assessee are dismissed

ITA 3/CTK/2015[2009-10]Status: DisposedITAT Cuttack17 May 2022AY 2009-10
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…Ranjan Mallik and M/s. Koustav Metals Pvt. Ltd.) as stated above, the trust violates the provision of section 13(1 )(c) read with section 13(2)(b) of the I. T.Act, 1961. 3.3 In the case of Action for Welfare & Awakening in Rural Environment (AWARE) Vs. DCIT (263 ITR 13) (A.P), the Hon'ble Court has observed that the entire transaction was within the personal knowledge of the trustees. It could be said that funds of assessee were diverted and misutilized. On facts, the assesee had violated the provisions of section 13(1 )(c)(ii) read with section 13(2)(b). In the case of Skin Institute Et Public Services Charitab…

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADIT (E) 1(1), MUMBAI

Appeal of the revenue is dismissed

ITA 6459/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

…e diverted and misutilised. On fact, the assessee had violated provisions of section 13(1)(c)(ii) read with section 13(2)(b) and, thus, was not entitled for exemption - Action for Welfare & Awakening in Rural Environment (AWARE) v. Dy. CIT[2003] 130 Taxman 82/263 ITR 13 (AP).” In the case of [2003] 126 Taxman 365 Supreme Court of India Director of Income-tax v. Bharat Diamond Bourse It was held that “In the result, we disagree with the view taken by the High Court and the Tribunal and affirm the view taken by the Assessing Officer and the Appellate Commissioner of Income- tax (Appeals). We hold that Bharat Shah w…

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADDL DIT (E) RG 1, MUMBAI

Appeal of the revenue is dismissed

ITA 7108/MUM/2010[2007-08]Status: DisposedITAT Mumbai29 Mar 2022AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

…e diverted and misutilised. On fact, the assessee had violated provisions of section 13(1)(c)(ii) read with section 13(2)(b) and, thus, was not entitled for exemption - Action for Welfare & Awakening in Rural Environment (AWARE) v. Dy. CIT[2003] 130 Taxman 82/263 ITR 13 (AP).” In the case of [2003] 126 Taxman 365 Supreme Court of India Director of Income-tax v. Bharat Diamond Bourse It was held that “In the result, we disagree with the view taken by the High Court and the Tribunal and affirm the view taken by the Assessing Officer and the Appellate Commissioner of Income- tax (Appeals). We hold that Bharat Shah w…

DEPUTY COMMISSIONER OF INCOME TAX vs. M/S. SHEEBA KURIES LTD,, PUNE

In the result, the appeal is allowed for statistical purposes

ITA 104/PUN/2017[2012-13]Status: DisposedITAT Pune08 May 2019AY 2012-13

Bench: Shri R.S. Syal & Shri Vikas Awasthy

Section 41Section 68

…tion in terms of section 68 of the Act. It is a trite law that mere mentioning of a wrong section does not take away jurisdiction of the AO if his action is otherwise in accordance with law. The Hon’ble Andhra Pradesh High Court in AWARE vs. Dy. CIT (2003) 263 ITR 13 (AP) has held that : `Thus, mere mentioning of a wrong provision itself would not be fatal to the assessment proceedings when the AO was justified in his action under some other provisions of the Act.’ As the ld. CIT(A) deleted the addition simply on the ground that the AO mentioned wrong section in the order without considering the substance…

DCIT, CENTRAL CIRCLE 1(1), CHENNAI vs. VELLORE INSTITUTE OF TECHNOLOGY, VELLORE

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2220/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…roposition he relied on the judgment of Hon’ble Kerala High Court in the case of Agappa Child Centre vs. CIT, (1997) 226 ITR 211, that of Andhra Pradesh High Court in the case of Action for Welfare and Awakening in Rural Environment (AWARE) vs. DICT (2003) 263 ITR 13 and that of Hon’ble Supreme Court in the case of Director of Income Tax vs. Bharat Diamond Bourse (2003) 259 ITR 280. Reliance was also placed on a judgment of Hon’ble Delhi High Court in the case of DIT vs.vs. Charanjiv Charitable Trust (2014) 267 CTR 305 39. We have considered the rival contentions and perused the orders of the authorities…

DCIT, CENTRAL CIRCLE 1(1), CHENNAI vs. VELLORE INSTITUTE OF TECHNOLOGY, VELLORE

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2219/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…roposition he relied on the judgment of Hon’ble Kerala High Court in the case of Agappa Child Centre vs. CIT, (1997) 226 ITR 211, that of Andhra Pradesh High Court in the case of Action for Welfare and Awakening in Rural Environment (AWARE) vs. DICT (2003) 263 ITR 13 and that of Hon’ble Supreme Court in the case of Director of Income Tax vs. Bharat Diamond Bourse (2003) 259 ITR 280. Reliance was also placed on a judgment of Hon’ble Delhi High Court in the case of DIT vs.vs. Charanjiv Charitable Trust (2014) 267 CTR 305 39. We have considered the rival contentions and perused the orders of the authorities…

VELLORE INSTITUTE OF TECHNOLOGY,VELLORE vs. DCIT, CC IV(1), CHENNAI

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2126/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…roposition he relied on the judgment of Hon’ble Kerala High Court in the case of Agappa Child Centre vs. CIT, (1997) 226 ITR 211, that of Andhra Pradesh High Court in the case of Action for Welfare and Awakening in Rural Environment (AWARE) vs. DICT (2003) 263 ITR 13 and that of Hon’ble Supreme Court in the case of Director of Income Tax vs. Bharat Diamond Bourse (2003) 259 ITR 280. Reliance was also placed on a judgment of Hon’ble Delhi High Court in the case of DIT vs.vs. Charanjiv Charitable Trust (2014) 267 CTR 305 39. We have considered the rival contentions and perused the orders of the authorities…

VELLORE INSTITUTE OF TECHNOLOGY,VELLORE vs. DCIT, CC IV(1), CHENNAI

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2125/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…roposition he relied on the judgment of Hon’ble Kerala High Court in the case of Agappa Child Centre vs. CIT, (1997) 226 ITR 211, that of Andhra Pradesh High Court in the case of Action for Welfare and Awakening in Rural Environment (AWARE) vs. DICT (2003) 263 ITR 13 and that of Hon’ble Supreme Court in the case of Director of Income Tax vs. Bharat Diamond Bourse (2003) 259 ITR 280. Reliance was also placed on a judgment of Hon’ble Delhi High Court in the case of DIT vs.vs. Charanjiv Charitable Trust (2014) 267 CTR 305 39. We have considered the rival contentions and perused the orders of the authorities…

ACIT CENTRAL CIRCLE 3(1) , CHENNAI vs. C.V.SUNISH, CHENNAI

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

ITA 1518/CHNY/2017[2008-09]Status: DisposedITAT Chennai30 Oct 2018AY 2008-09

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 1518/Chny/2017 िनधा"रण वष"/Assessment Year:2008-09 The Assistant Commissioner Of Shri C.V. Sunish, Income Tax, Central Circle 3(1), Vs. C/O Aditya Trading Solutions (P) Ltd., 6Th & 7Th Floor, Npl Towers, L.B. Road, 46, Nungambakkam High Road, Chennai – 600 034. Thiruvanmiyur, Chennai 600 041. [Pan:Apfps3125J] (Appellant) (Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar.V. Sreenivasan, Jcit ""थ" की ओर से/Respondent By : Shri T. Banusekar, C.A. सुनवाई की तारीख/ Date Of Hearing : 23.10.2018 घोषणा की तारीख /Date Of Pronouncement : 30.10.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals) 19, Chennai Dated 15.03.2017 Relevant To The Assessment Year 2008-09. The Only Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Has Erred In Deleting The Penalty Of ₹.22,38,721/- Levied Inadvertently Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: Shri T. Banusekar, C.A
Section 129Section 153ASection 271(1)(c)Section 271A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Abraham P. George, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I T.A. No. 1518/Chny/2017 िनधा"रण वष"/Assessment Year:2008-09 The Assistant Commissioner of Shri C.V. Sunish, Income Tax, Central Circle 3(1), Vs. C/o Aditya Trading Solutions (P) Ltd., 6th & 7th Floor, NPL Towers, L.B. Road, 46, Nungambakkam High Road, Chennai – 600 034. Thiruvanmiyur, Chennai 600 041. [PAN:APFPS3125J] (Appellant) (Respondent) अपीलाथ…

SIGMA INSTITUTE OF TECHNOLOGY AND ENGINEERING,,VADODARA vs. THE PR.CIT, CENTRAL,, SURAT

ITA 67/AHD/2016[-]Status: DisposedITAT Surat18 Jun 2018

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No. 67/Ahd/2016/Srt िनधा"रण वष"/Assessment Year : Sigma Institute Of Technology & Vs. Pr. Commissioner Of Engineering , Income-Tax (Central), At Bakrol, Near Madhav Nagar, Surat. Ajwa-Nimeta Road, Tal. Waghodia, Dist. Vadodara-390010 Pan: Aajts7182G अपीलाथ" Appellant ""यथ"/Respondent

Section 10Section 11Section 12ASection 12A(3)Section 132

…t money lent to such a person without adequate security constitutes a benefit, which would lose the exemption for the company. The Hon’ble Andhra Pradesh High Court in the case of Action for Welfare and Awakening in rural Environment (AWARE) vs. Dy.CIT (2003) 263 ITR 13 has observed that where fixed deposits in name of assessee trust worth Rs.16 lacs was pledged as security with bank for enabling one of the members of the Pr.CIT (Central) V. Sigma Institute of Technology and Engineering/ I.T.A. No.67/Ahd/2016 Page 7 of 14 assessee to avail loan without adequate security and consideration and certain transaction…

SHREE PARISHRAM EDUCATION & MEDICAL CHARITABLE TRUST,,VADODARA vs. THE PR. CIT(CENTRAL),, SURAT

ITA 610/AHD/2016[NA]Status: DisposedITAT Surat18 Jun 2018

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No. 610/Ahd/2016/Srt िनधा"रण वष"/Assessment Year : Shree Parishram Education & Vs. Pr. Commissioner Of Medical Charitable Trust, Income-Tax (Central), At Bakrol, Near Madhav Nagar, Surat. Ajwa-Nimeta Road, Tal. Waghodia, Dist. Vadodara-390010 Pan: Aaatp9715H अपीलाथ" Appellant ""यथ"/Respondent

Section 10Section 11Section 12ASection 12A(3)Section 132

…money lent to such a person without adequate security constitutes a benefit, which would lose the exemption for the company . The Hon’ble Andhra Pradesh High Court in the case of Action for Welfare and Awakening in rural Environment (AWARE) vs. Dy.CIT (2003) 263 ITR 13 has observed that where fixed deposits in name of assessee trust worth Rs.16 lacs was pledged as security with bank for enabling one of the members of the assessee to avail loan without adequate security and consideration and certain transaction of purchase of land was routed through an AOP in which all members were directors and employees of the…