CIT (Exemption) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust

102 Taxmann.com 122High Court2019#4930 most cited

What is CIT (Exemption) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust authority for?

A lack of specific declaration regarding the purpose of accumulated funds in Form No. 10 does not invalidate an exemption claim under Section 11(2) of the Income Tax Act. The Supreme Court has upheld this position by dismissing the Department's SLP.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT (Exemption) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust · Section 11(2) · Section 11 · Form 10 · accumulation of income · charitable trust exemption · lack of declaration · purpose of accumulation · Gujarat High Court · Supreme Court SLP dismissal

Also reported as

409 ITR 591

Sections most often in play

Section 1961Section 11(2)Section 12ASection 11Section 143(3)Section 250Section 12Section 11 of Income Tax Act

Issues it is cited on

accumulation of incomesection 11(2)section 10(23)section 11(1)(d)section 13(8)section 11(3)section 13(1)(c)proviso to section 2(15)section 13(1)section 11(1)application of incomesection 12a

Judgments citing CIT (Exemption) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust

Seth Damji Laxmichand Jain Dharma Sthanak, Mumbai vs. ITO (Exe)-1(1), Mumbai

In the result, assessee appeal is allowed

ITA 65/MUM/2021[2011-12]Status: DisposedITAT Mumbai05 Jan 2022AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Hema KatariaFor Respondent: Shri B.K. Bagchi
Section 11Section 11(2)Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO. 65/MUM/2021 (A.Y: 2011-12) Seth Damji Laxmichand Jain v. ITO (Exemption)-1(1) Dharma Sthanak Mumbai - 400012 64, Dr. Ambedkar Road Opp. Kalchachowki Post Office Chinchpokli Mumbai – 400012 PAN: AACTS2218L (Appellant) (Respondent) Assessee by : Shri Hema Kataria Department by : Shri B.K. Bagchi Date of Hearing : 17.11.2021 Date of Pronouncement : 05.01.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee…

Himalayan Buddhist Cultural Association, Kullu vs. ACIT, Circle/DCIT CPC, Bengluru, Mandi

In the result, appeal of the assessee is allowed for statistical purposes

ITA 177/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Jan 2022AY 2015-16

Bench: Due Date Of Filling Of Income Tax Return Was On Bonafide Grounds, The Cit(A) Has Erred In Not Condoning The Delay.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Manveet Singh Sehgal, Addl. CIT
Section 11Section 11(2)Section 11(5)Section 12ASection 139Section 139(1)Section 142Section 143(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH "ी एन.के.सैनी, उपा"य" BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT आयकर अपील सं./ ITA No. 177/Chd/2021 "नधा"रण वष" / Assessment Year : 2015-16 Himalayan Buddhist Cultural ACIT, बनाम Association, Circle Mandi, Vill: Batahar Vihar, P.O. Haripur Himachal Pradesh Dist. Kulu Manali-175136 Himachal Pradesh "थायी लेखा सं./PAN NO: AAATH4732L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri R.S. Singhvi, CA राज"व क" ओर से/ Revenue by : Shri Manveet Singh Sehgal, Addl. CIT सुनव…

Arhatic Yoga Ashram Management Trust, Chennai vs. ITO (Exemptions) Ward 1, Chennai

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

ITA 2920/CHNY/2017[2012-13]Status: DisposedITAT Chennai20 Jan 2021AY 2012-13

Bench: Shri Justice P.P.Bhatt & Shri G.Manjunathai.T.A.No.2920/Chny/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Arhatic Yoga Ashram Management Vs The Income Tax Officer Trust (Exemptions) Ward-1, 31/14, Krishnaswamy Avenue, Luz, Mylapore, Chennai-600 004. Chennai. Pan: Aabta 3404D (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. G.Johnson, Addl.CIT
Section 11(2)Section 12A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी "यायाधीश पी.पी. भ", अ"य" एवं "ी जी.मंजुनाथ, लेखा सद$य के सम" BEFORE SHRI JUSTICE P.P.BHATT, PRESIDENT AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER I.T.A.No.2920/Chny/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Arhatic Yoga Ashram Management Vs The Income Tax Officer Trust (Exemptions) Ward-1, 31/14, Krishnaswamy Avenue, Luz, Mylapore, Chennai-600 004. Chennai. PAN: AABTA 3404D (अपीलाथ"/Appellant) (""यथ"/Respondent) : None अपीलाथ"क"ओरसे/ Appellant by : Mr. G.Johnson, Addl.CIT ""यथ"क"ओरसे/Respondent by 09.12.2020 :…

National Stock Exchange Investor Protection Fund Trust, Mumbai vs. Assistant Director of Income Tax (E)-II(2), Now Deputy Commissioner of Income Tax-2(1)Exemption, Mumbai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 2359/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Dec 2019AY 2011-12

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarassessment Year: 2011-12

For Appellant: Shri J.D. Mistry, Sr. CounselFor Respondent: Shri Santanu Kumar Saikia, D.R
Section 10Section 11Section 11(1)Section 11(2)Section 13(1)(c)Section 143(3)Section 4

…e for the charitable purposes. The Ld. A.R. relied heavily on a couple of decisions namely; 1. CIT(E) vs. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust 263 Taxman 247 (SC) 2. CIT(E) vs. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust 409 ITR 591(Guj HC) The Ld. A.R. submitted that the decision relied upon by the AO in the case of DIT(E) vs. Trustee of Singapore Charitable Trust (1993) 199 ITR 820 is not applicable to the facts of the instant case as in the assessee’s case there was only one object as stated hereinabove whereas in the said decision the facts were different as there were…