Association of Indian Panelboard Manufacturer v. DCIT

157 Taxmann.com 550High Court2023#1786 most cited

What is Association of Indian Panelboard Manufacturer v. DCIT authority for?

An assessee claiming exemption must follow the procedure in CBDT Circular No. 2/2020 by filing a condonation application under section 119(2)(b) with the CIT for the belated submission of an audit report. The merits of the exemption claim are considered only after such condonation of delay is granted.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

Association of Indian Panelboard Manufacturer v. DCIT · 157 Taxmann.com 550 · Section 119(2)(b) · condonation of delay · belated audit report · charitable trust exemption · Section 12A(1)(b) · CBDT Circular No. 2/2020 · filing Form 10B · claiming Section 11 exemption

Sections most often in play

Section 143(1)Section 11Section 139(1)Section 119(2)(b)Section 12ASection 12Section 250Section 11(2)

Issues it is cited on

section 12a(1)(b)section 80j(6a)section 10b(8)section 80jjaasection 139(4a)section 119(2)section 11(1)section 119(2)(b)section 80jjasection 10bsection 11(2)section 80j

Judgments citing Association of Indian Panelboard Manufacturer v. DCIT

Sujan Mohinder Charitable Trust, New Delhi vs. ITO Ward 2(2) Exemption, New Delhi

In the result, assessee's appeal is allowed for statistical purposes

ITA 539/DEL/2023[2017-18]Status: DisposedITAT Delhi27 Jun 2024AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2017-18 Sujan Mohinder Charitable Trust, Vs Ito, 8, Eastern Avenue, Ward 2(2) Exemption, Maharani Bagh, New Delhi. New Delhi – 110 065. Pan: Aaats7083F (Appellant) (Respondent) Assessee By : Ms Vandana Bhandari, Ca Revenue By : Shri Ravi Kant Choudhary, Sr. Dr Date Of Hearing : 10.06.2024 Date Of Pronouncement : 27.06.2024 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 30.12.2022 Of The Commissioner Of Income Tax (Appeals), Nfac (Hereinafter Referred As Ld. First Appellate Authority Or In Short Ld. ‘Faa’) In Appeal No.Cit(A), Delhi-40/10374/2019-20 Arising Out Of The Appeal Before It Against The Order Dated 28.12.2019 Passed U/S 144 Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’), By The Ito, Exemption, Ward 2(2), New Delhi (Hereinafter Referred To As The Ld. Ao). The Assessee Is A Charitable Trust Created By A Trust Deed Dated 6Th March, 2. 1978 & Is Registered U/S 12A Of The Act. The Assessee’S Case Was Picked Up For Scrutiny & The Ao Examined The Cash Deposits Of Rs.34,53,730/- During The Demonetization Period & Further Observed That During The Relevant Assessment Year No Return Has Been Filed By The Assessee Either U/S 139 Of The Act Or In Response To Notice U/S 142(1) Of The Act. Accordingly, The Assessment Was Completed U/S 144 Of The Act Making An Addition Of Rs.1,22,87,399/- U/S 69A Of The Act On Account Of Following Show Cause Notice:-

For Appellant: Ms Vandana Bhandari, CAFor Respondent: Shri Ravi Kant Choudhary, Sr. DR
Section 10BSection 11Section 119(2)Section 12ASection 139Section 142(1)Section 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : G : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2017-18 Sujan Mohinder Charitable Trust, Vs ITO, 8, Eastern Avenue, Ward 2(2) Exemption, Maharani Bagh, New Delhi. New Delhi – 110 065. PAN: AAATS7083F (Appellant) (Respondent) Assessee by : Ms Vandana Bhandari, CA Revenue by : Shri Ravi Kant Choudhary, Sr. DR Date of Hearing : 10.06.2024 Date of Pronouncement : 27.06.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the Assessee against the order dated 30.12.2022 of the Commissi…

Artistes Unlimited Charitable Trust, New Delhi vs. ITO, Ward Exemption 1(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1177/DEL/2024[2020-21]Status: DisposedITAT Delhi18 Jun 2024AY 2020-21

Bench: Shri Pradip Kumar Kediaassessment Year 2020-21

For Respondent: Shri Om Prakash, Sr.DR
Section 11Section 12ASection 12A(1)(b)Section 139Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year 2020-21 Artistes Unlimited Charitable Vs. ITO, Trust Ward Exemption 1(1) 912 B, Indraprakash Delhi 21 Barakhamba Road New Delhi TAN/PAN: AABTA9531D (Appellant) (Respondent) Applicant by: Shri Ashok Khandelwal, Chartered Accountant Respondent by: Shri Om Prakash, Sr.DR Date of hearing: 18 06 2024 Date of pronouncement: 18 06 2024 O R D E R PER PRADIP KUMAR KEDIA - A.M.: The captioned appeal has been filed by the assessee against the order of the Commissioner of Income Tax (Appeals)-2,…

Shri R V Shah Charitable Trust, Bhavnagar vs. The Dy.DIT, CPC, Bengaluru Current Jurisdiction the ITO, Exemp., Bhavnagar

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

ITA 257/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad19 Apr 2024AY 2022-23

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year : 2022-23 Shri R V Shah Charitable Trust The Dy. Director Of Income C/O. Madhu Silica Pvt.Ltd. Vs Tax, Cpc 147, Gidc, Vartej Bengaluru Bhavnagar 364 060 (Current Jao : Ito (Exempt), Gujarat Bhavnagar Pan: Aaets 0593 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri C. S. Sharma, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 17/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 19/04/2024 आदेश/O R D E R Per Narendra Prasad Sinha: The Present Appeal Is Filed By The Assessee Against The Order U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Dated 19/01/2024 Passed By The Addl./Joint Commissioner Of Income-Tax (Appeals)-8, Mumbai [“Jcit(A)” In Short] For Assessment Year (Ay) 2022-23. 2. The Assessee Is A Charitable Trust & Filed Its Return Of Income For Ay 2022-23 On 17/10/2022 Declaring Total Income Of Rs.1,48,175/-. The Said Return Was Processed By Cpc Bengaluru U/S.143(1) Of The Act On 03/03/2023 & Income Was Determined At Rs.13,64,912/-. This Was Due To Denial Of Exemption U/S.10(23C) Of The Act By The Cpc. The Assessee Had Filed An

For Appellant: Shri Tushar Hemani, Sr. Adv. &For Respondent: Shri C. S. Sharma, Sr.DR
Section 10Section 10(23)(iv)Section 11Section 11(1)Section 143(1)Section 143(1)(a)Section 234BSection 246ASection 250

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ ‘एस. एम. सी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC ” BENCH, AHMEDABAD ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year : 2022-23 Shri R V Shah Charitable Trust The Dy. Director of Income C/o. Madhu Silica Pvt.Ltd. Vs Tax, CPC 147, GIDC, Vartej Bengaluru Bhavnagar 364 060 (current JAO : ITO (Exempt), Gujarat Bhavnagar PAN: AAETS 0593 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, AR Revenue by : Shri C. S. Sharma, Sr.DR सुन…