Board of Revenue v. A. M. Ansari

3 SCC 512Supreme Court of India1976#8226 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2024.

Also reported as

38 STC 577

Issues it is cited on

mutuality principlesection 2(13)section 2(11)section 11(6)section 11(4a)section 13(8)onus of proofsection 11(5)accumulation of incomeopening wdvjdasection 11(1)(a)

Judgments citing Board of Revenue v. A. M. Ansari

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. I.T.O., WARD - 1(3), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1123/KOL/2024[2018-2019]Status: DisposedITAT Kolkata15 Oct 2024AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm]

Section 11Section 143(3)Section 2(15)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM & Shri Pradip Kumar Choubey, JM] I.T.A. No. 1123/Kol/2024 Assessment Year: 2018-19 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3) (Exemption), Kolkata. IIF Center, 335, Rajdanga Main Road, Kolkata-700107. (PAN:AAATT6606M) Appellant Respondent Date of conclusion of Hearing 18.09.2024 Date of Pronouncement 15.10.2024 For the Assessee Shri Sunil Surana, AR For the Respondent Shri Praveen Kishore, CIT, DR ORDER Per Shri Rajesh Kumar, AM This appeal filed by the assessee is against the revisionary order passed u/s. 263 o…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. ITO, WARD 1(3), EXEMPTION , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 499/KOL/2024[2018-19]Status: DisposedITAT Kolkata28 Jun 2024AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Pradip Kumar Choubey, Judicial Member] I.T.A No. 499/Kol/2024 Assessment Year: 2018-19 The Institute of Indian Foundrymen Vs. ITO (Exemption), Ward-1(3), Kolkata (PAN: AAATT 6606 M) ( अपीलाथ# ) Respondent /("%यथ#) Appellant / 30.05.2024 Date of Hearing / सुनवाई क( "त*थ Date of Pronouncement/ 28.06.2024 आदेश उ-घोषणा क( "त*थ For the Appellant/ Shri Sunil Surana, A.R "नधा34रती क( ओर से For th…

THE INSTITUTE OF INDIA FOUNDRYMEN,KOLKATA vs. ITO, WARD-1(3),EXEMPT, KOLKATA., KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1230/KOL/2023[2017-18]Status: HeardITAT Kolkata12 Apr 2024AY 2017-18

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN. ,KOLKATA vs. ITO, WARD-1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1229/KOL/2023[2016-17]Status: HeardITAT Kolkata12 Apr 2024AY 2016-17

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN ,KOLKATA vs. ITO, WARD- 1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeals of the assessee are allowed

ITA 1228/KOL/2023[2015-16]Status: HeardITAT Kolkata12 Apr 2024AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा", "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 1228,1229 & 1230/Kol/2023 Assessment Years: 2015-16, 2016-17 & 2017-18 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ" ) Respondent / !यथ" Appellant / Date of Hearing / सुनवाई 04.04.2024 क$ "त&थ Date of Pronouncement/ 12.04.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Sunil Surana, A.R "नधा"/रती…

THE INSTITUTE OF INDIAN FOUNDRYMEN,KOLKATA vs. ITO,WARD-1(3), EXEMPT, KOLKATA. , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 906/KOL/2023[2014-15]Status: DisposedITAT Kolkata18 Mar 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 11Section 12ASection 2(15)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी संजय गग","या"यक सद"य एवं "ी राजेश कुमार, लेखा सट"य के सम" [Before Shri Sanjay Garg , Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 906/Kol/2023 Assessment Year: 2014-15 The Institute of Indian Foundrymen Vs. ITO, Ward-1(3), Exempt, Kolkata (PAN: AAATT 6606 M) ( अपीलाथ ) "#यथ ( ) Appellant / Respondent / Date of Hearing / सुनवाई 02.01.2024 क& "त(थ Date of Pronouncement/ 18.03.2024 आदेश उ+घोषणा क& "त(थ For the Appellant/ Shri Sunil Surana, A.R "नधा"1रती क& ओर से For the Respondent/ Shr…

INDIAN CHAMBER OF COMMERCE,KOLKATA vs. DCIT,CIR-1(1), (EXEMPTION), KOLKATA. , 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…

THE STATE OF KARNATAKA vs. HASSAN THERMAL POWER PRIVATE LIMITED

WA/190/2020HC Karnataka12 Mar 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 4

…vs. Sasan Power Limited & ors., reported in (2017) 1 SCC 487; 2) State Bank of Patiala vs. Vinesh Kumar Bhasin, reported in (2010) 4 SCC 368; 3) India Tobacco Co.Ltd., vs. The Commercial Tax Officer, Bhavanipore and others, reported in (1975) 3 SCC 512; 4) Raghunath Rai Bareja vs. Punjab National Bank, reported in (2007) 2 SCC 230; 5) CIT, Kerala vs. Tara Agencies, reported in (2007) 6 SCC 429; 6) Dipak Babaria & Anr., vs. State of Gujarat & Others, reported in (2014) 3 SCC 502; 7) Dwarka Prasad Agarwal vs. B D Agarwal, reported in 2003(6) SCC 230; 8) Nusli Neville Wadia v…

THE INDIAN MERCHANTS CHAMBERS,,MUMBAI vs. DDIT (E) -II(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 4076/MUM/2013[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Mahavir Singh, Jm आयकर अपील सं./Ita No.4076/Mum/2013 ("नधा"रण वष" / Assessment Year :2009-2010) The Indian Merchants Chambers, Vs. Ddit(Exemption)-Ii(1), Imc Building, Imc Marg, Piramal Chambers, Mumbai-400020 Parel, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaati 00047 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Arvind Sonde राज"व क" ओर से /Revenue By : Shri V.S.Jadhav सुनवाई क" तार"ख / Date Of Hearing : 31/03/2016 घोषणा क" तार"ख/Date Of Pronouncement 29/ 06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)- Mumbai, For The Assessment Year 2009-2010. 2. In This Appeal, The Assessee Is Basically Aggrieved For Decline Of Exemption U/S.11 On The Plea That Proviso To Section 2(15) Was Applicable To The Assessee Which Was Introduced W.E.F. Assessment Year 2009-2010. 3. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That The Assessee Is Registered As A Company U/S.25 Of The Companies Act, 1956. The Main Objects Of The Assessee Trust Inter Alia Are To Promote, Advance & Protect Trade, Commerce & Industry In India. The Ao Held That The Assessee Was Not Imparting Education In Pursuance Of Its Objects. He Held That The Activity Of Organizing Seminars, The Definition Of Education. The Assessee Was Running Certain Seminars

For Appellant: Shri Arvind SondeFor Respondent: Shri V.S.Jadhav
Section 11Section 2(15)Section 25Section 28

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘आई’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI MAHAVIR SINGH, JM आयकर अपील सं./ITA No.4076/Mum/2013 ("नधा"रण वष" / Assessment Year :2009-2010) The Indian Merchants Chambers, Vs. DDIT(Exemption)-II(1), IMC Building, IMC Marg, Piramal Chambers, Mumbai-400020 Parel, Mumbai "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAATI 00047 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee by : Shri Arvind Sonde राज"व क" ओर से /Revenue by : Shri V.S.Jadhav सुनवाई क" तार"ख / Date of Hearing : 31/03/2016 घोषणा क" तार"ख/…

INDO FRENCH CHAMBER OF COMMERCE & INDUSTRY,MUMBAI vs. ADIT-(E)-II(1), MUMBAI

In the result, appeal of assessee is allowed and that of revenue is dismissed

ITA 386/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Apr 2016AY 2009-10

Bench: Shri R.C. Sharma, Am & Shri Mahavir Singh, Jm Indo French Chamber Of Commerce & Vs. Assistant Director Of Income-Tax, Industry Exemption-11(1), Piramal French Bank Bldg., 4Th Flr. 62, Homji Chamber, Mumbai-400 012. Street, Fort, Mumbai-400001. (Pan: Aaati2658A) (Appellant) (Respondent)

For Appellant: Shri Sanjiv M. ShahFor Respondent: Shri vishwas Jadhav, DR
Section 11Section 13(8)Section 143(3)Section 2(15)

…particular commodity must depend upon the volume, frequency, continuity and regularity of transactions of purchase and sale in a class of goods and the transactions must ordinarily be entered into with a profit motive (Board of Revenue v. A. M. Ansari (1976) 38 STC 577 (Supreme Court); (1976) scc 512). Such profit motive may, however, be statutorily excluded from the definition of ‘business’ but still the person may be ‘carrying on business.” Further in para 30 of the same judgment, it is stated thus: “30. In our view, if the main activity was not ‘business’, then the connected, incidental or ancillary activiti…

ADIT (E) II-1, MUMBAI vs. INDO FRENCH CHAMBER OF COMMERCE AND INDUSTRY, MUMBAI

In the result, appeal of assessee is allowed and that of revenue is dismissed

ITA 1122/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Apr 2016AY 2009-10

Bench: Shri R.C. Sharma, Am & Shri Mahavir Singh, Jm Indo French Chamber Of Commerce & Vs. Assistant Director Of Income-Tax, Industry Exemption-11(1), Piramal French Bank Bldg., 4Th Flr. 62, Homji Chamber, Mumbai-400 012. Street, Fort, Mumbai-400001. (Pan: Aaati2658A) (Appellant) (Respondent)

For Appellant: Shri Sanjiv M. ShahFor Respondent: Shri vishwas Jadhav, DR
Section 11Section 13(8)Section 143(3)Section 2(15)

…particular commodity must depend upon the volume, frequency, continuity and regularity of transactions of purchase and sale in a class of goods and the transactions must ordinarily be entered into with a profit motive (Board of Revenue v. A. M. Ansari (1976) 38 STC 577 (Supreme Court); (1976) scc 512). Such profit motive may, however, be statutorily excluded from the definition of ‘business’ but still the person may be ‘carrying on business.” Further in para 30 of the same judgment, it is stated thus: “30. In our view, if the main activity was not ‘business’, then the connected, incidental or ancillary activiti…

DIRECTOR OF INCOME TAX vs. INSTT OF CHARTERED ACCOUNTANTS OF INDIA

ITA - 869 / 2011HC Delhi19 Sept 2011
Section 10Section 11Section 142(1)Section 143(3)Section 201Section 260ASection 263

…ticular commodity must depend upon the volume, frequency, continuity and regularity of transactions of purchase and sale in a class of goods and the transactions must ordinarily be entered into with a profit motive (Board of Revenue v. A.M. Ansari (1976) 3 SCC 512. Such profit motive may, however, be statutorily excluded from the definition of ‘business’ but still the person may be ‘carrying on business’. 13. Further in para 30 of the same judgment, it is stated thus: (SCC pp. 647-48) “30. In our view, if the main activity was not ‘business’, then the connected, incidental or ancillary activities o…

Director of Income Tax (Exemptions) vs. The Institute of Chartered Accountants of India

ITA/869/2011HC Delhi19 Sept 2011
Section 10Section 11Section 142(1)Section 143(3)Section 201Section 260ASection 263

…ticular commodity must depend upon the volume, frequency, continuity and regularity of transactions of purchase and sale in a class of goods and the transactions must ordinarily be entered into with a profit motive (Board of Revenue v. A.M. Ansari (1976) 3 SCC 512. Such profit motive may, however, be statutorily excluded from the definition of ‘business’ but still the person may be ‘carrying on business’. 13. Further in para 30 of the same judgment, it is stated thus: (SCC pp. 647-48) “30. In our view, if the main activity was not ‘business’, then the connected, incidental or ancillary activities o…