What is Asstt. CIT v. Thanthi Trust authority for?

A charitable trust can earn income from business activities under Section 11(4A), including incidental businesses, and still claim exemption under Section 11, provided the income is applied towards its charitable objects. Generating a surplus from such activities does not automatically negate the charitable purpose.

How many judgments cite Asstt. CIT v. Thanthi Trust?

98 judgments on BharatTax cite Asstt. CIT v. Thanthi Trust (247 ITR 785), spanning 2011 to 2026.

Which sections of the Income Tax Act does Asstt. CIT v. Thanthi Trust come up under?

It is most often cited in judgments turning on Section 11, Section 143(3), Section 2(15), Section 11(4A), Section 147, Section 148.

Asstt. CIT v. Thanthi Trust (247 ITR 785)

Assistant Commissioner of Income-Tax, Central Circle-2(2), Bengaluru vs. M/S. Sri. Basaveshwar Veerashaiva Vidyavardhak Sangha, Bagalkote

In the result, the assessee’s appeals in ITA Nos

ITA 234/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Aug 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramanian, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 10Section 11Section 12ASection 35ASection 80G

…ed from the property held under the trust. We find that the apex Court in the case of Asstt. CIT vs. Thanthi Trust (2001) 165 ITA Nos.2775, 2776 & 2777/Bang/2017 ITA Nos.64, 65 & 66/Bang/2018 & ITA Nos.235 & 236/Bang/2018 Page 23 of 68 CTR (SC) 681 : (2001) 247 ITR 785 (SC) considered the provisions of s. 11(4A). His Lordship Hon'ble Mr. Justice S.P. Bharucha (as His Lordship then was) speaking for the Bench of the apex Court has observed as follows : "The substituted sub-s. (4A) states that the income derived from a business held under trust wholly for charitable or religious purposes shall not be included in…

Sri Basaveshwar Veerashaiva Vidyavardhak Sagha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, the assessee’s appeals in ITA Nos

ITA 2777/BANG/2017[2014-15]Status: DisposedITAT Bangalore29 Aug 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramanian, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 10Section 11Section 12ASection 35ASection 80G

…ed from the property held under the trust. We find that the apex Court in the case of Asstt. CIT vs. Thanthi Trust (2001) 165 ITA Nos.2775, 2776 & 2777/Bang/2017 ITA Nos.64, 65 & 66/Bang/2018 & ITA Nos.235 & 236/Bang/2018 Page 23 of 68 CTR (SC) 681 : (2001) 247 ITR 785 (SC) considered the provisions of s. 11(4A). His Lordship Hon'ble Mr. Justice S.P. Bharucha (as His Lordship then was) speaking for the Bench of the apex Court has observed as follows : "The substituted sub-s. (4A) states that the income derived from a business held under trust wholly for charitable or religious purposes shall not be included in…

Sri Basaveshwar Veerashaiva Vidyavardhak Sangha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, the assessee’s appeals in ITA Nos

ITA 2776/BANG/2017[2013-14]Status: DisposedITAT Bangalore29 Aug 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramanian, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 10Section 11Section 12ASection 35ASection 80G

…ed from the property held under the trust. We find that the apex Court in the case of Asstt. CIT vs. Thanthi Trust (2001) 165 ITA Nos.2775, 2776 & 2777/Bang/2017 ITA Nos.64, 65 & 66/Bang/2018 & ITA Nos.235 & 236/Bang/2018 Page 23 of 68 CTR (SC) 681 : (2001) 247 ITR 785 (SC) considered the provisions of s. 11(4A). His Lordship Hon'ble Mr. Justice S.P. Bharucha (as His Lordship then was) speaking for the Bench of the apex Court has observed as follows : "The substituted sub-s. (4A) states that the income derived from a business held under trust wholly for charitable or religious purposes shall not be included in…

Sri Basaveshwar Veershaiva Vidyavardhak Sangha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, the assessee’s appeals in ITA Nos

ITA 2775/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Aug 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramanian, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 10Section 11Section 12ASection 35ASection 80G

…ed from the property held under the trust. We find that the apex Court in the case of Asstt. CIT vs. Thanthi Trust (2001) 165 ITA Nos.2775, 2776 & 2777/Bang/2017 ITA Nos.64, 65 & 66/Bang/2018 & ITA Nos.235 & 236/Bang/2018 Page 23 of 68 CTR (SC) 681 : (2001) 247 ITR 785 (SC) considered the provisions of s. 11(4A). His Lordship Hon'ble Mr. Justice S.P. Bharucha (as His Lordship then was) speaking for the Bench of the apex Court has observed as follows : "The substituted sub-s. (4A) states that the income derived from a business held under trust wholly for charitable or religious purposes shall not be included in…

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 771/CHNY/2018[2013-14]Status: DisposedITAT Chennai26 Aug 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 768, 769, 770 & 771/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10, 2010-11, 2012-13 & 2013-14 Periyar Public Press Trust, The Joint Commissioner Of Vs. “Periyar Thidal”, 50, Income Tax (Sd), [Exemptions] Ii, Evk Sampath Salai No. 121, Nungambakkam High Road, Vepery, Chennai 600 007. Chennai 600 034. [Pan:Aaatp0542J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.08.2022 घोषणा की तारीख /Date Of Pronouncement : 26.08.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 10.01.2018 Relevant To The Assessment Years 2009-10, 2010-11, 2012-13 & 2013-14. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Of By This Common Order For The Sake Of Brevity. The Assessee Has Raised The Following Common Grounds:

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 11Section 12ASection 2(15)

…ssion that the assessee trust was not engaged in any printing work to any other commercial or business establishment except the SRPI and other sister institutions. The ld. Counsel for the assessee has relied on the decision in the case of CIT v. Thanthi Trust 247 ITR 785 (SC) for the preposition that the trust was running a newspaper on commercial lines; its income was exempt as it is a public trust maintaining separate accounts for the business carried on by it. He also relied on the decision in the case of Ashoka Charities (163 6 I.T.A. Nos.768-771/Chny/18 ITR 579) (Mad), wherein, it was held that the activit…

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 770/CHNY/2018[2012-13]Status: DisposedITAT Chennai26 Aug 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 768, 769, 770 & 771/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10, 2010-11, 2012-13 & 2013-14 Periyar Public Press Trust, The Joint Commissioner Of Vs. “Periyar Thidal”, 50, Income Tax (Sd), [Exemptions] Ii, Evk Sampath Salai No. 121, Nungambakkam High Road, Vepery, Chennai 600 007. Chennai 600 034. [Pan:Aaatp0542J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.08.2022 घोषणा की तारीख /Date Of Pronouncement : 26.08.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 10.01.2018 Relevant To The Assessment Years 2009-10, 2010-11, 2012-13 & 2013-14. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Of By This Common Order For The Sake Of Brevity. The Assessee Has Raised The Following Common Grounds:

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 11Section 12ASection 2(15)

…ssion that the assessee trust was not engaged in any printing work to any other commercial or business establishment except the SRPI and other sister institutions. The ld. Counsel for the assessee has relied on the decision in the case of CIT v. Thanthi Trust 247 ITR 785 (SC) for the preposition that the trust was running a newspaper on commercial lines; its income was exempt as it is a public trust maintaining separate accounts for the business carried on by it. He also relied on the decision in the case of Ashoka Charities (163 6 I.T.A. Nos.768-771/Chny/18 ITR 579) (Mad), wherein, it was held that the activit…

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 769/CHNY/2018[2010-11]Status: DisposedITAT Chennai26 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 768, 769, 770 & 771/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10, 2010-11, 2012-13 & 2013-14 Periyar Public Press Trust, The Joint Commissioner Of Vs. “Periyar Thidal”, 50, Income Tax (Sd), [Exemptions] Ii, Evk Sampath Salai No. 121, Nungambakkam High Road, Vepery, Chennai 600 007. Chennai 600 034. [Pan:Aaatp0542J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.08.2022 घोषणा की तारीख /Date Of Pronouncement : 26.08.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 10.01.2018 Relevant To The Assessment Years 2009-10, 2010-11, 2012-13 & 2013-14. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Of By This Common Order For The Sake Of Brevity. The Assessee Has Raised The Following Common Grounds:

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 11Section 12ASection 2(15)

…ssion that the assessee trust was not engaged in any printing work to any other commercial or business establishment except the SRPI and other sister institutions. The ld. Counsel for the assessee has relied on the decision in the case of CIT v. Thanthi Trust 247 ITR 785 (SC) for the preposition that the trust was running a newspaper on commercial lines; its income was exempt as it is a public trust maintaining separate accounts for the business carried on by it. He also relied on the decision in the case of Ashoka Charities (163 6 I.T.A. Nos.768-771/Chny/18 ITR 579) (Mad), wherein, it was held that the activit…

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 768/CHNY/2018[2009-10]Status: DisposedITAT Chennai26 Aug 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 768, 769, 770 & 771/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10, 2010-11, 2012-13 & 2013-14 Periyar Public Press Trust, The Joint Commissioner Of Vs. “Periyar Thidal”, 50, Income Tax (Sd), [Exemptions] Ii, Evk Sampath Salai No. 121, Nungambakkam High Road, Vepery, Chennai 600 007. Chennai 600 034. [Pan:Aaatp0542J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.08.2022 घोषणा की तारीख /Date Of Pronouncement : 26.08.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 10.01.2018 Relevant To The Assessment Years 2009-10, 2010-11, 2012-13 & 2013-14. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Of By This Common Order For The Sake Of Brevity. The Assessee Has Raised The Following Common Grounds:

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT

Section 11Section 12ASection 2(15)

…ssion that the assessee trust was not engaged in any printing work to any other commercial or business establishment except the SRPI and other sister institutions. The ld. Counsel for the assessee has relied on the decision in the case of CIT v. Thanthi Trust 247 ITR 785 (SC) for the preposition that the trust was running a newspaper on commercial lines; its income was exempt as it is a public trust maintaining separate accounts for the business carried on by it. He also relied on the decision in the case of Ashoka Charities (163 6 I.T.A. Nos.768-771/Chny/18 ITR 579) (Mad), wherein, it was held that the activit…

Dy Commissioner of Income Tax, (E)1(1), Mumbai vs. Karuna Medical Society, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1050/MUM/2022[2017-18]Status: DisposedITAT Mumbai27 Jul 2022AY 2017-18

Section 11Section 12ASection 143(3)

…al for A.Yrs 2010-11 and 2011-12 in the case of assessee in ITA Nos. 6861/Mum/2014 and ITA No.4307/Mum/2015 respectively dated 14/12/2015 wherein by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Thanthi Trust reported in 247 ITR 785; decision of Hon’ble Jurisdictional High court in the case of DIT vs Bombay Billion Association Dharma NO Kanto Trust reported in 254 ITR 708; decision of Hon’ble Calcutta High Court in the case of Aditanar Educational Institution vs. Addl. CIT reported in 224 ITR 310 and the decision of the Hon’ble Jurisdictional High Court in the case of Baun F…

Dy Commissioner of Income Tax(E)-1(1), Mumbai vs. M/S Karuna Medical Society, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1049/MUM/2022[2016-17]Status: DisposedITAT Mumbai27 Jul 2022AY 2016-17

Section 11Section 12ASection 143(3)

…al for A.Yrs 2010-11 and 2011-12 in the case of assessee in ITA Nos. 6861/Mum/2014 and ITA No.4307/Mum/2015 respectively dated 14/12/2015 wherein by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Thanthi Trust reported in 247 ITR 785; decision of Hon’ble Jurisdictional High court in the case of DIT vs Bombay Billion Association Dharma NO Kanto Trust reported in 254 ITR 708; decision of Hon’ble Calcutta High Court in the case of Aditanar Educational Institution vs. Addl. CIT reported in 224 ITR 310 and the decision of the Hon’ble Jurisdictional High Court in the case of Baun F…

Dy Commissioner of Income Tax (E)-1(1), Mumbai vs. M/S Karuna Medical Society, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1048/MUM/2022[2016-17]Status: DisposedITAT Mumbai27 Jul 2022AY 2016-17

Section 11Section 12ASection 143(3)

…al for A.Yrs 2010-11 and 2011-12 in the case of assessee in ITA Nos. 6861/Mum/2014 and ITA No.4307/Mum/2015 respectively dated 14/12/2015 wherein by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Thanthi Trust reported in 247 ITR 785; decision of Hon’ble Jurisdictional High court in the case of DIT vs Bombay Billion Association Dharma NO Kanto Trust reported in 254 ITR 708; decision of Hon’ble Calcutta High Court in the case of Aditanar Educational Institution vs. Addl. CIT reported in 224 ITR 310 and the decision of the Hon’ble Jurisdictional High Court in the case of Baun F…

M/S. Dakshina Kannada Nirmithi Kendra, Mangaluru vs. The Deputy Commissioner of Income Tax (Exemptions), Circle -1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 948/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

M/S. Udupi Nirmithi Kedra, Udupi vs. The Deputy Commissioner of Income Tax (Exemptions), Circle - 1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 947/BANG/2019[2016-17]Status: DisposedITAT Bangalore16 Jun 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2089/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2088/BANG/2018[2012-13]Status: DisposedITAT Bangalore16 Jun 2022AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2087/BANG/2018[2011-12]Status: DisposedITAT Bangalore16 Jun 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 2086/BANG/2018[2010-11]Status: DisposedITAT Bangalore16 Jun 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

M/S. Udupi Nirmithi Kendra, Udupi vs. Assistant Commissioner of Income Tax, (Exemptions) Circle-1, Mangalore

In the result, all appeals filed by the assessees in all the assessees’ appeals are dismissed except for assessment year

ITA 1962/BANG/2018[2013-14]Status: DisposedITAT Bangalore16 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Tata Krishna, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

Section 11Section 143(2)Section 2Section 2(15)

…ed by the trust for the purposes of achieving the objectives of the trust, then the business should be considered to be incidental to the attainment of the objects of the trust as observed by the Supreme Court in the case of Asstt. CIT v. Thanthi Trust [2001] 247 ITR 785/115 Taxman 126 which is as under: "As it stands, all that it requires for the business income of a trust or institution to be exempt is that the business should be incidental to the attainment of objectives of the trust or institution. A business whose income is utilized by the trust or the institution for the purposes of achieving the objectives…

Astt. Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow

In the result, all the grounds taken in the appeals and ground 1 of additional grounds of the Revenue stand dismissed and additional ground

ITA 24/LKW/2017[2010-11]Status: DisposedITAT Lucknow08 Jun 2022AY 2010-11

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 11Section 12ASection 143(3)Section 15Section 2(15)

…n the economically weaker strata of the society is generally applying. It is not the case that the assessee is allotting houses to the poor masses free of cost. The Hon'ble apex Court in the case of Asstt. CIT v. Thanthi Trust (2001) 165 CTR (SC) 681 : (2001) 247 ITR 785 (SC) has deliberated upon the issue of charitable purposes wherein the founder of a daily newspaper created a trust in March, 1954 and the objects of the trust were originally to establish newspaper as an organ of educated public opinion for the Tamil reading public. In July, 1957, a supplementary deed making the trust irrevocable and Anr. supple…

Astt. Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow

In the result, all the grounds taken in the appeals and ground 1 of additional grounds of the Revenue stand dismissed and additional ground

ITA 23/LKW/2017[2009-10]Status: DisposedITAT Lucknow08 Jun 2022AY 2009-10

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 11Section 12ASection 143(3)Section 15Section 2(15)

…n the economically weaker strata of the society is generally applying. It is not the case that the assessee is allotting houses to the poor masses free of cost. The Hon'ble apex Court in the case of Asstt. CIT v. Thanthi Trust (2001) 165 CTR (SC) 681 : (2001) 247 ITR 785 (SC) has deliberated upon the issue of charitable purposes wherein the founder of a daily newspaper created a trust in March, 1954 and the objects of the trust were originally to establish newspaper as an organ of educated public opinion for the Tamil reading public. In July, 1957, a supplementary deed making the trust irrevocable and Anr. supple…

Asstt. CIT v. Thanthi Trust

What is Asstt. CIT v. Thanthi Trust authority for?

Also referred to as

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Issues it is cited on

Judgments citing Asstt. CIT v. Thanthi Trust

Assistant Commissioner of Income-Tax, Central Circle-2(2), Bengaluru vs. M/S. Sri. Basaveshwar Veerashaiva Vidyavardhak Sangha, Bagalkote

Sri Basaveshwar Veerashaiva Vidyavardhak Sagha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Sri Basaveshwar Veerashaiva Vidyavardhak Sangha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Sri Basaveshwar Veershaiva Vidyavardhak Sangha, Bagalkot vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

Periyar Public Press Trust, Chennai vs. JCIT (OSD) (Exemptions) II, Chennai

Dy Commissioner of Income Tax, (E)1(1), Mumbai vs. Karuna Medical Society, Mumbai

Dy Commissioner of Income Tax(E)-1(1), Mumbai vs. M/S Karuna Medical Society, Mumbai

Dy Commissioner of Income Tax (E)-1(1), Mumbai vs. M/S Karuna Medical Society, Mumbai

M/S. Dakshina Kannada Nirmithi Kendra, Mangaluru vs. The Deputy Commissioner of Income Tax (Exemptions), Circle -1, Mangaluru

M/S. Udupi Nirmithi Kedra, Udupi vs. The Deputy Commissioner of Income Tax (Exemptions), Circle - 1, Mangaluru

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Mangaluru

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

Dakshina Kannada Nirmithi Kendra, Mangaluru vs. Income Tax Officer, Ward 1(1), Mangaluru

M/S. Udupi Nirmithi Kendra, Udupi vs. Assistant Commissioner of Income Tax, (Exemptions) Circle-1, Mangalore

Astt. Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow

Astt. Commissioner of Income Tax (Exemption), Lucknow vs. M/S U.P Awas Evam Vikas Parishad, Lucknow