BTM Education Trust v. ACIT

6 SOT 716Income Tax Appellate Tribunal2006#18107 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2020.

Judgments citing BTM Education Trust v. ACIT

St. Francis Educational Trust, Chennai vs. ITO, Exemption Ward-2, Chennai

In the result, the appeal filed by assessee in ITA No

ITA 3395/CHNY/2019[2016-17]Status: DisposedITAT Chennai24 Aug 2020AY 2016-17

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.AR.V.Sreenivasan, JCITFor Respondent: 20.07.2020
Section 11Section 12ASection 13(1)(c)Section 13(2)Section 143(3)

…n which Managing Trustee of the assessee-trust namely Mrs. Mercy Latha was holding the aforesaid property. Further, learned counsel for the assessee relied upon decision of Bangalore Bench of ITAT in the case of BTM Education Trust v. ACIT reported in (2006) 6 SOT 716 (Bang.-trib.) and it was submitted that no benefit was obtained by the Trustee in the instant case and hence benefit of Section 11 and 12 of the 1961 Act cannot be denied to the assessee. The Ld. DR. on the other hand, drew our attention to Page No.73 of the Paper Book, Para 6.6.1 of appellate order of Ld.CIT(A) and drew our attention to judgme…

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

…n or imagination can the said amount be treated as a diversion' or amount 'applied' for the benefit of the persons specified u/s 13(3). Reliance is placed on the following legal submission by the Appellant: "1.3 It has been held in BTM education trust vs ACIT 6 SOT 716 (Bang) - copy enclosed [ANNEXURE 37J - that when a trust purchased a property in the name of the trustee and books of account reflected the property as that of trust, it could NOT be treated as a loan or advance by the trust to a trustee. Similarly held in DIT vs N.H.Kapadia education trust 136 ITD 111 (Ahd)." ITA Nos2125 to 2128 :- 83 -: & 2219…

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

…n or imagination can the said amount be treated as a diversion' or amount 'applied' for the benefit of the persons specified u/s 13(3). Reliance is placed on the following legal submission by the Appellant: "1.3 It has been held in BTM education trust vs ACIT 6 SOT 716 (Bang) - copy enclosed [ANNEXURE 37J - that when a trust purchased a property in the name of the trustee and books of account reflected the property as that of trust, it could NOT be treated as a loan or advance by the trust to a trustee. Similarly held in DIT vs N.H.Kapadia education trust 136 ITD 111 (Ahd)." ITA Nos2125 to 2128 :- 83 -: & 2219…

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

…n or imagination can the said amount be treated as a diversion' or amount 'applied' for the benefit of the persons specified u/s 13(3). Reliance is placed on the following legal submission by the Appellant: "1.3 It has been held in BTM education trust vs ACIT 6 SOT 716 (Bang) - copy enclosed [ANNEXURE 37J - that when a trust purchased a property in the name of the trustee and books of account reflected the property as that of trust, it could NOT be treated as a loan or advance by the trust to a trustee. Similarly held in DIT vs N.H.Kapadia education trust 136 ITD 111 (Ahd)." ITA Nos2125 to 2128 :- 83 -: & 2219…

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

…n or imagination can the said amount be treated as a diversion' or amount 'applied' for the benefit of the persons specified u/s 13(3). Reliance is placed on the following legal submission by the Appellant: "1.3 It has been held in BTM education trust vs ACIT 6 SOT 716 (Bang) - copy enclosed [ANNEXURE 37J - that when a trust purchased a property in the name of the trustee and books of account reflected the property as that of trust, it could NOT be treated as a loan or advance by the trust to a trustee. Similarly held in DIT vs N.H.Kapadia education trust 136 ITD 111 (Ahd)." ITA Nos2125 to 2128 :- 83 -: & 2219…

BTM Education Trust v. ACIT (6 SOT 716) — Cited in 5 Judgments | BharatTax