Chennai v. Medical Trust of the Seventh Day Adventists

84 Taxmann.com 202High Court2017#8004 most cited

What is Chennai v. Medical Trust of the Seventh Day Adventists authority for?

An assessee can claim depreciation on fixed assets even if the purchase of those assets was claimed as application of income. Excess application of income in earlier years can be carried forward for set-off against the income of a trust in subsequent years.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Also referred to as

Chennai v. Medical Trust of the Seventh Day Adventists · depreciation on fixed assets · application of income · carry forward of excess application of income · charitable trust

Judgments citing Chennai v. Medical Trust of the Seventh Day Adventists

Kalaneedhi Jewellers LLP, Patiala vs. DCIT-CC, Patiala

In the result, appeals of both the assesses are allowed

ITA 311/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी सुधांशु "ीवा"तव, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI. SUDHANSHU SRIVASTAVA, JM आयकर अपील सं./ ITA No. 310/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt Charu Aggarwal बनाम The DCIT H.No. 123-C, Model Town Central Circle Patiala-147001- Punjab Patiala-147001, Punjab "थायी लेखा सं./PAN NO: AAKPA9875F अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Priyanka…

Ssmt. Charu Aggarwal, Patiala vs. DCIT-CC, Patiala

In the result, appeals of both the assesses are allowed

ITA 310/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी सुधांशु "ीवा"तव, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI. SUDHANSHU SRIVASTAVA, JM आयकर अपील सं./ ITA No. 310/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt Charu Aggarwal बनाम The DCIT H.No. 123-C, Model Town Central Circle Patiala-147001- Punjab Patiala-147001, Punjab "थायी लेखा सं./PAN NO: AAKPA9875F अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Priyanka…

DCIT (Exemptions) Chennai Circle, Chennai vs. M/S Educational Trust of Seventh Day Adventists, Chennai

In the result, appeal filed by Revenue for assessment

ITA 1590/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Mar 2021AY 2012-13

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकरअपीलसं./I.T.A.Nos.1589 & 1590/Chny/2018 ("नधा"रणवष" / Assessment Years: 2010-11 & 2012-13) Deputy Commissioner Of Income Tax Vs M/S. Educational Trust Of (Exemptions), Chennai Circle Seventh Day Adventists Aayakar Bhavan Annex, 3Rd Floor Aaa 148, Third Avenue Chennai-600 034. Anna Nagar West. Chennai-600 040. Pan: Aaate 0547Q (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr.R.M.Narayanan, FCAFor Respondent: 04.02.2021
Section 11Section 12Section 12ASection 143(3)

…ssue of depreciation on fixed assets and carry forward of excess application of income is squarely covered in favour of assessee by the decision of Hon’ble Jurisdictional High Court in the case of Medical Trust of the Seventh Day Adventists Vs. DIT, (2017) 84 Taxmann.com 202, where it has been held that even though assessee has claimed purchase of fixed assets as application of income, assessee can claim depreciation on fixed assets. The Hon’ble High Court further 8. We have heard both parties, perused materials available on record and gone through orders of the authorities below. We find that learned CIT(…

DCIT (Exemptions) Chennai Circle, Chennai vs. M/S Educational Trust of Seventh Day Adventists, Chennai

In the result, appeal filed by Revenue for assessment

ITA 1589/CHNY/2018[2010-11]Status: DisposedITAT Chennai03 Mar 2021AY 2010-11

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकरअपीलसं./I.T.A.Nos.1589 & 1590/Chny/2018 ("नधा"रणवष" / Assessment Years: 2010-11 & 2012-13) Deputy Commissioner Of Income Tax Vs M/S. Educational Trust Of (Exemptions), Chennai Circle Seventh Day Adventists Aayakar Bhavan Annex, 3Rd Floor Aaa 148, Third Avenue Chennai-600 034. Anna Nagar West. Chennai-600 040. Pan: Aaate 0547Q (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr.R.M.Narayanan, FCAFor Respondent: 04.02.2021
Section 11Section 12Section 12ASection 143(3)

…ssue of depreciation on fixed assets and carry forward of excess application of income is squarely covered in favour of assessee by the decision of Hon’ble Jurisdictional High Court in the case of Medical Trust of the Seventh Day Adventists Vs. DIT, (2017) 84 Taxmann.com 202, where it has been held that even though assessee has claimed purchase of fixed assets as application of income, assessee can claim depreciation on fixed assets. The Hon’ble High Court further 8. We have heard both parties, perused materials available on record and gone through orders of the authorities below. We find that learned CIT(…

DCIT (Exemptions) Chennai Circle, Chennai vs. The Council of Seventh Day Adventist Educational Institutions, Chennai

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 1014/CHNY/2018[2010-11]Status: DisposedITAT Chennai25 Jul 2019AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. G.N. Raghavendra Rao, JCITFor Respondent: Shri. R.M. Narayanan, C.A
Section 11Section 12ASection 143(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. No.1012, 1013 & 1014/CHNY/2018. "नधा"रण वष" /Assessment years : 2008-09, 2009-10 & 2010-2011. The Deputy Commissioner of Vs. M/s. The Council of Seventh Income Tax, day Adventist Educational Exemptions, Institutions, Chennai 600 034. No.AA-148, Third Avenue, Anna Nagar, Chennai 600 040. [PAN AAATC 0175A] (अपीलाथ"/Appellant) (""य…

DCIT (Exemptions) Chennai Circle, Chennai vs. The Council of Seventh Day Adventist Educational Institutions, Chennai

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 1013/CHNY/2018[2009-10]Status: DisposedITAT Chennai25 Jul 2019AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. G.N. Raghavendra Rao, JCITFor Respondent: Shri. R.M. Narayanan, C.A
Section 11Section 12ASection 143(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. No.1012, 1013 & 1014/CHNY/2018. "नधा"रण वष" /Assessment years : 2008-09, 2009-10 & 2010-2011. The Deputy Commissioner of Vs. M/s. The Council of Seventh Income Tax, day Adventist Educational Exemptions, Institutions, Chennai 600 034. No.AA-148, Third Avenue, Anna Nagar, Chennai 600 040. [PAN AAATC 0175A] (अपीलाथ"/Appellant) (""य…

DCIT (Exemptions) Chennai Circle, Chennai vs. The Council of Seventh Day Adventist Educational Institutions, Chennai

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 1012/CHNY/2018[2008-09]Status: DisposedITAT Chennai25 Jul 2019AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. G.N. Raghavendra Rao, JCITFor Respondent: Shri. R.M. Narayanan, C.A
Section 11Section 12ASection 143(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. No.1012, 1013 & 1014/CHNY/2018. "नधा"रण वष" /Assessment years : 2008-09, 2009-10 & 2010-2011. The Deputy Commissioner of Vs. M/s. The Council of Seventh Income Tax, day Adventist Educational Exemptions, Institutions, Chennai 600 034. No.AA-148, Third Avenue, Anna Nagar, Chennai 600 040. [PAN AAATC 0175A] (अपीलाथ"/Appellant) (""य…

ITO Exemption Ward, Salem vs. The Bhavani Educational Services Trust, Erode

In the result, the Revenue’s appeal is dismissed

ITA 2966/CHNY/2017[2012-13]Status: DisposedITAT Chennai07 Aug 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaraman

For Respondent: Shri. AR V Sreenivasan, JCIT

…the trust. Aggrieved, the assessee filed an appeal before the Ld. CIT(A). The Ld. CIT(A) following the jurisdictional High Court decision in the case of DIT vs M/s. Medical Trust of 7th Day Adventists in TCA No 845 of 2010 dated 08.08.2017 reported in 2017 84 Taxmann.com 202 (Mad) allowed the assessee’s appeal. 3. Aggrieved, the Revenue filed this appeal. At the time of hearing, the Ld. AR submitted that the tax effect involved in this appeal is less than Rs. 20 lakhs. The CBDT in its latest Circular No. 3/2018 dated 11.07.2018 instructed its officers to withdraw all the appeals pending before the ITAT wher…

Rajendra Shikshan Sanstha, Mumbai vs. ITO (E) 2(2), Mumbai

In the result, the appeals of assessee are allowed

ITA 6282/MUM/2016[2012-13]Status: DisposedITAT Mumbai13 Jun 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 6281/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Aayakr Apila Sam./ Ita No. 6282/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2012-13)

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Ram Tiwari, DR
Section 11Section 12Section 12ASection 13Section 13(3)Section 143(3)Section 147Section 40

…आयकर अपीलीय अधिकरण “D” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA No. 6281/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2006-07) Aayakr ApIla saM./ ITA No. 6282/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) Rajendra Shikshan Sanstha Asst. Director of income 2/1, Everest Co-op Housing Tax (Exemption) I (1), room Society, Pandit Deendayal No.504, 5th Floor, Piramal Vs. Road, Dombivili (West)- Chambers, Parel, Mumbai- 42120…

Rajendra Shikshan Sanstha, Mumbai vs. Asst DIT (E) 1(1), Mumbai

In the result, the appeals of assessee are allowed

ITA 6281/MUM/2016[2006-07]Status: DisposedITAT Mumbai13 Jun 2018AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 6281/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Aayakr Apila Sam./ Ita No. 6282/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2012-13)

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Ram Tiwari, DR
Section 11Section 12Section 12ASection 13Section 13(3)Section 143(3)Section 147Section 40

…आयकर अपीलीय अधिकरण “D” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA No. 6281/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2006-07) Aayakr ApIla saM./ ITA No. 6282/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) Rajendra Shikshan Sanstha Asst. Director of income 2/1, Everest Co-op Housing Tax (Exemption) I (1), room Society, Pandit Deendayal No.504, 5th Floor, Piramal Vs. Road, Dombivili (West)- Chambers, Parel, Mumbai- 42120…

ACIT Exemptions, Erode vs. M.P.Nachimuthu M.Jagannathan Educational Trust, Erode

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

ITA 3002/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 May 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: NoneFor Respondent: Mrs.Sumathi Venkataraman

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3002/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 The Asst. Commissioner of Income- Vs. M/s. M.P.Nachimuthu – Tax (Exemptions), M.Jagannathan – Coimbatore. Educational Trust, 145, Thirunagar Colony, Erode-638 003. [PAN: AAATM 4135 E] (अपीलाथ'/Appellant) (()यथ'/Respondent) Department by : Mrs.Sumathi Venkataraman, JCIT Assessee by : None : 22.05…

DCIT Exemptions, Coimbatore vs. Erode Sengunthar Educational Trust, Erode

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

ITA 3001/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 May 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./Ita No.3001 /Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13

For Appellant: NoneFor Respondent: Mrs.Sumathi Venkataraman

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3001 /Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 The Dy. Commissioner of Income- Vs. M/s. Erode Sengunthar – Tax (Exemptions), Educational Trust, No.26/57, Agilmedu, 5th Street, Coimbatore. Erode-638 001. [PAN: AAATE 0398 P] (अपीलाथ'/Appellant) (()यथ'/Respondent) Department by : Mrs.Sumathi Venkataraman, JCIT Assessee by : None : 22.05.2018 सुन…

DCIT Exemptions, Coimbatore vs. P.S.Govindaswamy Naidu & Sons Charities, Coimbatore

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

ITA 3000/CHNY/2017[2013-14]Status: DisposedITAT Chennai22 May 2018AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: NoneFor Respondent: Mrs.Sumathi Venkataraman

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3000/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 The Dy. Commissioner of Income- Vs. M/s. P.S.Govindaswamy - Tax (Exemptions), Naidu & Sons Charities, Coimbatore. P.B.No.1609, Avinashi Road, Peelamedu, Coimbatore-641 004. [PAN: AAATP 2881 N] (अपीलाथ'/Appellant) (()यथ'/Respondent) Department by : Mrs.Sumathi Venkataraman, JCIT Assessee by : None…

ACIT Exemptions, Coimbatore vs. Al Ameen Educational & Charitable Trust, Erode

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

ITA 2999/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 May 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Mr.A.S.Sriraman, AdvFor Respondent: Mrs.Sumathi Venkataraman

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2999/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 The Asst. Commissioner of Income- Vs. M/s. Al Ameen Educational – Tax (Exemptions), and Charitable Trust, Coimbatore. Karundevanpalayam, Nanjal Uthukuli Post, Erode-638 104. [PAN: AAATA 7129 G] (अपीलाथ'/Appellant) (()यथ'/Respondent) Department by : Mrs.Sumathi Venkataraman, JCIT Assessee by : Mr.A…