Bihar Institute of Mining & Mine Surveying v. CIT

The Fine Arts Society, Mumbai vs. ITO (E) 2(4), Mumbai

In the result, both the appeals of the assessee are party allowed

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 2171/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2011-12)

…e said word in section 2(15) is not in the wide and extensive sense to consider every acquisition of further knowledge as "education Similar observations were made by Hon’ble Patna High" Court p the case of Bihar Institute of Mining and Mine Surveying vs. CIT 208 ITR 608. Further in the case of CIT vs Sorabji Nusserwanji Parekh 201 ITR 939, Hon’ble Gujarat High Court ted that the within the meaning of "education” ii Reliance in this regard was placed by the appellant on the judgment of Sri Thyaga Brahma Gana Sabha (supra). However, on perusal of this judgment it is noted that the order in this case was passed on…

The Fine Arts Society, Mumbai vs. Dy Director of Income Tax (Exemptions) - 1(2), Mumbai

In the result, both the appeals of the assessee are party allowed

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 2171/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2011-12)

…e said word in section 2(15) is not in the wide and extensive sense to consider every acquisition of further knowledge as "education Similar observations were made by Hon’ble Patna High" Court p the case of Bihar Institute of Mining and Mine Surveying vs. CIT 208 ITR 608. Further in the case of CIT vs Sorabji Nusserwanji Parekh 201 ITR 939, Hon’ble Gujarat High Court ted that the within the meaning of "education” ii Reliance in this regard was placed by the appellant on the judgment of Sri Thyaga Brahma Gana Sabha (supra). However, on perusal of this judgment it is noted that the order in this case was passed on…

Shanmukhananda Fine Arts & Sangeetha Sabha, Mumbai vs. DDIT (E) I(2)

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./1975/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./6858/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2011-12 वष" Sri Shanmukhananda Fine Arts & Ddit (Exemption)-I-(2) Sangeetha Sabha Piramal Chambers, 5Th Floor 292,Comrade Harbanslal Marg, Vs. Mumbai-400 012. Sion (East)Mumbai-400 022. Pan:Aaats 2694 E (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri V. Rajguru-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Vijay Mehta/Govind Javeri सुनवाई क" तारीख / Date Of Hearing: 14/12/2018 घोषणा क" तारीख / Date Of Pronouncement: 02.03.2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार /Per Rajendra, Am- अनुसार Challenging The Orders Dated 20/01/2016 Of The Cit(A)-1, Mumbai The Assessee Has Filed The Above Mentioned Two Appeals For The Same A.Y.The First Appeal Is Against The Regular Appellate Order,Whereas The Second Appeal Is About The Rectification Application Filed Under Section 154 Of The Act. We Are Adjudicating Both The Appeals Together. Assessee-A Registered Trust,Filed Its Return Of Income On 27/09/2011,Along With The Income & Expenditure Account & Other Financial Statements Declaring Deficit Of Rs. 27.17 Crores. The Assessing Officer (Ao)Completed The Assessment On,10/03/2014,U/S. 143(3)Of The Act, Determining Its Income At Rs.4.51 Crores.

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “सी मुंबई सी सी” खंडपीठ सी खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“C”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./1975/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./6858/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2011-12 वष" Sri Shanmukhananda Fine Arts & DDIT (Exemption)-I-(2) Sangeetha Sabha Pi…

National Institute of Bank Management, Mumbai vs. ACIT (Exemption) - 2(1), Mumbai

Accordingly, the appeals for Assessment Years 2010-11 to 2012-13 are allowed to that extent

Bench: Shri G.S. Pannu & Shri Amarjit Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA NOS. 2913 & 2914/MUM/2016 : A.Ys : 2010-11 & 2011-12 National Institute of Bank Vs. Asst. Director of Income Tax Management, (Exemption)-II(2), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2012-13 National Institute of Bank Vs. Asst. Commissioner of Income Management, Tax (Exemption)-2(1), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2009-10 Asst.…

National Institute of Bank Management, Mumbai vs. ADIT (Exemption) -II (2), Mumbai

Accordingly, the appeals for Assessment Years 2010-11 to 2012-13 are allowed to that extent

Bench: Shri G.S. Pannu & Shri Amarjit Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA NOS. 2913 & 2914/MUM/2016 : A.Ys : 2010-11 & 2011-12 National Institute of Bank Vs. Asst. Director of Income Tax Management, (Exemption)-II(2), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2012-13 National Institute of Bank Vs. Asst. Commissioner of Income Management, Tax (Exemption)-2(1), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2009-10 Asst.…

National Institute of Bank Management, Mumbai vs. ADIT (Exemption) -II (2), Mumbai

Accordingly, the appeals for Assessment Years 2010-11 to 2012-13 are allowed to that extent

Bench: Shri G.S. Pannu & Shri Amarjit Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA NOS. 2913 & 2914/MUM/2016 : A.Ys : 2010-11 & 2011-12 National Institute of Bank Vs. Asst. Director of Income Tax Management, (Exemption)-II(2), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2012-13 National Institute of Bank Vs. Asst. Commissioner of Income Management, Tax (Exemption)-2(1), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2009-10 Asst.…

ADIT (E) II(2), Mumbai vs. National Institute of Bank Management, Mumbai

Accordingly, the appeals for Assessment Years 2010-11 to 2012-13 are allowed to that extent

Bench: Shri G.S. Pannu & Shri Amarjit Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA NOS. 2913 & 2914/MUM/2016 : A.Ys : 2010-11 & 2011-12 National Institute of Bank Vs. Asst. Director of Income Tax Management, (Exemption)-II(2), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2012-13 National Institute of Bank Vs. Asst. Commissioner of Income Management, Tax (Exemption)-2(1), Mumbai. S-14, Pemino, Altamount Road, (Respondent) Mumbai 400 026. PAN : AAATN0040P (Appellant) : A.Y : 2009-10 Asst.…

Multipurpose Education Society Radio Electric Institute, Mumbai vs. DDIT (E) I(1), Mumbai

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

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

…ommercial institutes. To be eligible ujs.l0(23C) (iiiad), the decisive test of 'sole purpose of education' has not been fulfilled by the appellant. The A.O. has rightly relied on the judgment in the case of Bihar Institute of Mining & Mining Surveying vs. CIT 208 ITR 608 (Patna) wherein it was held that "arranging private tuitions would not also entitle the institution to be treated as an educational institution". I find that the appellant is charging commercial rates in respect of 5 out of 7 courses undertaken by it. The appellant is running. the private course "CMC Ltd." where the fees are as prescribed by CMC…

ITO (E) 2(3), Mumbai vs. St Josephs Technical School, Mumbai

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

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No. 1417/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-11 The Ito (E) 2(3), St. Joseph’S Technical School, बनाम/ Piramal Chambers, Premier Automobiles Road, Vs. 5Th Floor, Parel, Kurla (W), Mumbai-400 012 Mumbai-400 070 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacts 0971N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Rajesh Ojha अपीलाथ" ओर से/ Appellant By: ""यथ" क" ओर से/Respondent By: Shri Kishor P. Pabari

…acts and in the circumstances of the case and in law, the ld. CIT(A) failed to consider the education defined in the judgment of Hon’ble Supreme Court in the case of Lok Sikshan Trust vs. CIT (1975) 101 ITR 234 and Bihar Institute of Mining & Mines Surveying (208 ITR 608) of Hon’ble Patna High Court, on which assessing officer relied. 3. That on the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in not treating interest free advance of Rs.1,95,00,000/- given to Don Bosco Institute of Technology is a violation of section 11(5). 4. That on the facts and in the circumstances of the case…

I.T.O. (E)(I) (1), Mumbai vs. Chetna, Mumbai

In the result, the assessee’s appeal and cross-objection are allowed, and the Revenue appeal is partly allowed as indicated above

Bench: Sri Mahavir Singh, Jm & Sri Sanjay Arora, Am The Income Tax Officer (E), Vs. Chetna, Survey No.341 Ward 1 (1), Room No.505, Government Colony, Bandra (E), 5Th Piramal Chambers, Floor, Mumbai 400 052 Parel, Mumbai 400 012 Pan:Aaatc 3012A .. Appellant Respondent

…etana Unique Academy b) Giving Hall on rent for functions like marriages etc. c) Coaching classes for students. Accordingly, the AO relying on the decision of the Hon’ble Patna High Court in the case of Bihar Institute of Mining & Mine Surveying Vs CIT (1994) 208 ITR 608 (Pat.) and the decision of the Hon’ble Supreme Court in Sole Trustee, Lok Shikshana Trust Vs. CIT 101 ITR 234 held that the activities of the assessee are not charitable activities for the reason that the assessee is not existing solely purpose of education because it is running unapproved courses of Chetana’s Institute of Management & Research f…