CIT v. Gujrati Samaj

349 ITR 559High Court2012#2478 most cited

What is CIT v. Gujrati Samaj authority for?

Expenditure incurred by a charitable trust in an earlier year can be set off against income of the current year as application of income. Excess expenditure by a trust can be set off against its income.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. Gujrati Samaj · section 13(1)(c)(ii) · section 11(1)(a) · application of income · charitable trust · excess expenditure · set off

Also reported as

213 Taxmann 182

Issues it is cited on

section 13(1)(c)(ii)section 158asection 13(3)section 13(1)(c)interest free advancessection 13(1)application of incomesection 260asection 11(1)(a)section 158section 201search assessment

Judgments citing CIT v. Gujrati Samaj

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)

…आयकर अपील"य अ"धकरण,‘बी’’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी .मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./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/…

DCIT (E), New Delhi vs. M/S Smt. Angoori Devi Educational & Cultural Society (Regd), New Delhi

In the result appeal of the revenue is dismissed

ITA 3884/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Aug 2019AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kantasstt. Year: 2011-12 Dcit (E) Vs. Smt. Angoori Devi Educational Circle 2 (1) & Cultural Society (Regd), New Delhi 88A, Pocket-1, Mayur Vihar, Phase-1, New Delhi – 110 091 Pan Aaata1505E (Appellant) (Respondent)

For Appellant: Shri Manoj Kumar, CAFor Respondent: Shri Manoj Kumar Mahar
Section 11Section 12ASection 143(3)Section 70

…tion income amounting to Rs. 1,34,70,727/- on the ground that assessee is getting double benefit, one at the time of utilization and again by way of depreciation. Ld. CIT(A) following the judgment of Hon’ble MP High Court in the case of CIT vs. Gujarati Samaj 349 ITR 559 (MP) directed the AO to allow the benefit of carry forward of losses. We find that the Tribunal on similar set of grounds, which are reproduced, has observed and held as under:- 2 “1. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in allowing the claim of carry forward of losses disregarding the fact that set-off…

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…

Deputy Commissioner of Income Tax (Exemption), Circle-1, Bengaluru vs. M/S. Mahatma Gandhi Vidyapeetha Trust, Bengaluru

In the result, appeal of the Revenue is dismissed while cross objection by the Assessee is allowed

ITA 2707/BANG/2017[2012-13]Status: DisposedITAT Bangalore15 Feb 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Shri S Sukumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT
Section 11Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA Nos.2707 to 2709/Bang/2017 Assessment year : 2012-13 to 2014-15 The Dy. Commissioner of Income-tax, M/s Mahatma Gandhi Vidyapeetha (Exemptions), Trust, Savige Malleswara Ghills, Circle-1, Kanakapura Road, Bengaluru. Kumaraswamy Layout, Bengaluru-560 078. PAN : AAATM 2020 Q. APPELLANT RESPONDENT CO Nos.40 to 42/Bang/2018 (By Assessee) Assessment year : 2012-13 to 2014-15 M/s Mahatma Gandhi Vidyapeetha Trust, The Dy. Commissioner of Income- Savige Malleswara Ghills,…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Income Tax Officer (Exemptions), Ward-1, Bagalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1711/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 Jan 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…itable purpose amounts to double depreciation and therefore depreciation cannot be allowed. The AO also distinguished the cases cited by the Assessee. 6. On appeal by the Assessee, the CIT(A), following the decisions rendered in the case of St. Ann’s Convent 349 ITR 559 (Karn) and Dr.T.M.A. Pai Foundation, Manipal in ITA No. 481 to 485/Bang/2009 dated 16.2.2010, held that the claim of the Assessee for depreciation has to be allowed. 7. Aggrieved by the order of the CIT(A), the revenue has preferred the present appeal before the Tribunal. 8. We have heard the submissions of the ld. DR, who relied on the order o…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Deputy Director of Income Tax (Exemptions), Circle-17(1), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1710/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jan 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…itable purpose amounts to double depreciation and therefore depreciation cannot be allowed. The AO also distinguished the cases cited by the Assessee. 6. On appeal by the Assessee, the CIT(A), following the decisions rendered in the case of St. Ann’s Convent 349 ITR 559 (Karn) and Dr.T.M.A. Pai Foundation, Manipal in ITA No. 481 to 485/Bang/2009 dated 16.2.2010, held that the claim of the Assessee for depreciation has to be allowed. 7. Aggrieved by the order of the CIT(A), the revenue has preferred the present appeal before the Tribunal. 8. We have heard the submissions of the ld. DR, who relied on the order o…

Deputy Director of Income Tax (Exemptions), Circle-17(1), Bangalore vs. M/S. Foundation for Indian Sporting Talent (Ifst), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1666/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 Jan 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…itable purpose amounts to double depreciation and therefore depreciation cannot be allowed. The AO also distinguished the cases cited by the Assessee. 6. On appeal by the Assessee, the CIT(A), following the decisions rendered in the case of St. Ann’s Convent 349 ITR 559 (Karn) and Dr.T.M.A. Pai Foundation, Manipal in ITA No. 481 to 485/Bang/2009 dated 16.2.2010, held that the claim of the Assessee for depreciation has to be allowed. 7. Aggrieved by the order of the CIT(A), the revenue has preferred the present appeal before the Tribunal. 8. We have heard the submissions of the ld. DR, who relied on the order o…

Deputy Director of Income Tax (Exemtions), Circle-17(1), Bangaloe vs. M/S Foundation for Indian Sporting Talent (Fist), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1665/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jan 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…itable purpose amounts to double depreciation and therefore depreciation cannot be allowed. The AO also distinguished the cases cited by the Assessee. 6. On appeal by the Assessee, the CIT(A), following the decisions rendered in the case of St. Ann’s Convent 349 ITR 559 (Karn) and Dr.T.M.A. Pai Foundation, Manipal in ITA No. 481 to 485/Bang/2009 dated 16.2.2010, held that the claim of the Assessee for depreciation has to be allowed. 7. Aggrieved by the order of the CIT(A), the revenue has preferred the present appeal before the Tribunal. 8. We have heard the submissions of the ld. DR, who relied on the order o…

ITO (Exemptions), New Delhi vs. M/S. Institute of Marketing & Management, New Delhi

In the result, the appeal for the assessment year 2010-11 is dismissed

ITA 3632/DEL/2015[2010-11]Status: DisposedITAT Delhi25 Jan 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kant

Section 11Section 12ASection 13Section 13(1)Section 13(3)Section 2(15)

…d unless clearly expressed. The present case is not one of this type, as rightly distinguished by the CIT(Appeals).” 22. The above view is also supported by ‘CIT Vs. Tiny Tots Educational Society’, 330 ITR 21 (P&H), ‘CIT Vs. Shri Gujrati Samaj (Regd.), (2012) 349 ITR 559(MP) and ‘ CIT Vs. Market Committee, Pipli, (2011) 330 ITR 16 (P&H). 23. In view of the above settled position of law, we uphold the order of the CIT(A) and reject ground nos. 2 and 3.” 9.1 This issue has also been decided by the Hon’ble Supreme Court in the case of Rajasthan and Gujarati Charitable Foundation, Poona, 402 ITR 441 (SC) in favour o…

ITO (Exemptions), New Delhi vs. M/S. Institute of Marketing & Management, New Delhi

In the result, the appeal for the assessment year 2010-11 is dismissed

ITA 3631/DEL/2015[2008-09]Status: DisposedITAT Delhi25 Jan 2019AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant

Section 11Section 12ASection 13Section 13(1)Section 13(3)Section 2(15)

…d unless clearly expressed. The present case is not one of this type, as rightly distinguished by the CIT(Appeals).” 22. The above view is also supported by ‘CIT Vs. Tiny Tots Educational Society’, 330 ITR 21 (P&H), ‘CIT Vs. Shri Gujrati Samaj (Regd.), (2012) 349 ITR 559(MP) and ‘ CIT Vs. Market Committee, Pipli, (2011) 330 ITR 16 (P&H). 23. In view of the above settled position of law, we uphold the order of the CIT(A) and reject ground nos. 2 and 3.” 9.1 This issue has also been decided by the Hon’ble Supreme Court in the case of Rajasthan and Gujarati Charitable Foundation, Poona, 402 ITR 441 (SC) in favour o…

DCIT (E), New Delhi vs. M/S. Project Concern Intl., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 2678/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Jan 2019AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2011-12

Section 11Section 12ASection 143(2)Section 143(3)Section 70

…Matrisewa Trust, 242 ITR 20 (Mad) 2000 Govindu (iv) Naicker Estate vs. ADIT, 248 ITR 110 (Bom) 2003. (v) CIT vs. Institute of Banking, 264 ITR 110 (Bom) 2003. (vi) DIT vs. Raghuvanshi Charitable Trust, 197 Taxmann 170 (Delhi) 2011 (vii) CIT vs. Gujarat Samaj, 349 ITR 559 (MP) 2012 4.3 After considering all the facts and circumstances of the case, I am of the view that even though there is no merit in the submissions of the assessee as there is no specific provisions u/s 11, 12, 12A, 12AA & 13 for allowing the benefit of carry forward or adjustment of deficit or loss etc. but keeping in view the 4 decisions of the…

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

In the result appeal of the revenue is dismissed

ITA 2621/DEL/2015[2011-12]Status: DisposedITAT Delhi27 Jun 2018AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: NoneFor Respondent: Shri S.R. Senapati, Sr. D.R
Section 11Section 12ASection 143(3)Section 70

…ii) CIT vs. Matrisewa Trust, 242 ITR 20(Mad) 2000 iv) Govindu Naicker Estate vs. ADIT, 248 110 (Bom)2003 v) CIT vs Institute of Banking , 264 ITR 110 (Bom)2003 vi) DIT vs. Raghuvanshi Charitable Trsut, 197 TAxmann 170 (Delhi) 2011 vii) CIT vs. Gujarat Samaj, 349 ITR 559 (MP)2012 5. Ld. CIT (A) following the precedence of various jurisdictional High Court directed the AO to allow the benefit of carry forward of the deficit or loss. 6. After hearing Ld. DR and on perusal of the impugned order we find that, since the issues raised in the grounds of appeal are squarely covered by the judgement of Hon’ble Jurisd…

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

In the result appeal of the revenue is dismissed

ITA 2620/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: NoneFor Respondent: Shri S.R. Senapati, Sr. D.R
Section 11Section 12ASection 143(3)Section 70

…ii) CIT vs. Matrisewa Trust, 242 ITR 20(Mad) 2000 iv) Govindu Naicker Estate vs. ADIT, 248 110 (Bom)2003 v) CIT vs Institute of Banking , 264 ITR 110 (Bom)2003 vi) DIT vs. Raghuvanshi Charitable Trsut, 197 TAxmann 170 (Delhi) 2011 vii) CIT vs. Gujarat Samaj, 349 ITR 559 (MP)2012 5. Ld. CIT (A) following the precedence of various jurisdictional High Court directed the AO to allow the benefit of carry forward of the deficit or loss. 6. After hearing Ld. DR and on perusal of the impugned order we find that, since the issues raised in the grounds of appeal are squarely covered by the judgement of Hon’ble Jurisd…

DCIT (Exemption), New Delhi vs. Subros Educational Society, New Delhi

In the result, the appeal of the department is dismissed

ITA 6240/DEL/2016[2012-13]Status: DisposedITAT Delhi09 Nov 2017AY 2012-13

Bench: Sh. N. K. Saini, Am & Sh. Joginder Singh, Jm Ita No. 6240/Del/2016 : Asstt. Year : 2012-13 Dy. Commissioner Of Income Vs Subros Educational Society, Tax(E), Circle-2(1), G-71, World Trade Centre, New Delhi Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadts2161F Assessee By : Sh. Salil Agarwal, Adv. & Sh. Shailesh Gupta, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 09.11.2017 Date Of Pronouncement : 09.11.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 21.09.2016 By Ld. Cit(A)-40, Delhi.

For Appellant: Sh. Salil Agarwal, Adv. &For Respondent: Sh. S. S. Rana, CIT DR
Section 11Section 143(1)Section 70

…. Matrisewa Trust, 242 ITR 20 (Mad) 2000 (iv) Govindu Naicker Estate vs. ADIT, 248 ITR 110 (Bom) 2003. (v) CIT vs. Institute of Banking, 264ITR 110 (Bom) 2003. (vi) DIT vs. Raghuvanshi Charitable Trust, 197 Taxmann 170 (Delhi) 2011 vii) CIT vs. Gujarat Samaj, 349 ITR 559 (MP) 2012 3.3 After considering all the facts and circumstances of the case, I am of the view that even though there is no merit in the submissions of the assessee as there is no specific provisions u/s 11, 12, 12A, 12AA & 13 for allowing the carry forward or adjustment of deficit or loss etc. but keeping in view the decisions of the various Hon'…

The ITO, (Exemption), Indore vs. M/S. N.T.Thomas Memorial Educational & Development Society, Indore

In the result the appeal of the Revenue is partly allowed

ITA 150/IND/2015[2011-12]Status: DisposedITAT Indore29 Mar 2017AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meena1.आ.अ.सं./ I.T.A. No. 139/Ind/2015 2. I.T.A. No. 150/Ind/2015 "नधा"रण वष" /Assessment Year:2011-12

Section 10Section 11Section 12ASection 14(3)Section 143(3)Section 68

…11 7. We have considered the facts, rival submissions and perused the material available on record. We find that the Ld. Counsel for the assessee has relied on the decision of the Hon'ble Jurisdictional High Court in the case of CIT v. Gujrati Samaj [2012] 349 ITR 559 (MP) wherein para 8 of the said decision the Hon'ble High Court has observed as under: “Coming to the next question as to whether the order of the Tribunal holding that the assessee is entitled for carry forward and set off excess of expenditure incurred during the year over its income. We find that in view of Section 11(1)(a) of the Act, it can…

M/S. N.T.Thomas Memorial Educational and Development Society, Indore vs. The ACIT 1(2), Indore

In the result the appeal of the Revenue is partly allowed

ITA 139/IND/2015[2011-12]Status: DisposedITAT Indore29 Mar 2017AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meena1.आ.अ.सं./ I.T.A. No. 139/Ind/2015 2. I.T.A. No. 150/Ind/2015 "नधा"रण वष" /Assessment Year:2011-12

Section 10Section 11Section 12ASection 14(3)Section 143(3)Section 68

…11 7. We have considered the facts, rival submissions and perused the material available on record. We find that the Ld. Counsel for the assessee has relied on the decision of the Hon'ble Jurisdictional High Court in the case of CIT v. Gujrati Samaj [2012] 349 ITR 559 (MP) wherein para 8 of the said decision the Hon'ble High Court has observed as under: “Coming to the next question as to whether the order of the Tribunal holding that the assessee is entitled for carry forward and set off excess of expenditure incurred during the year over its income. We find that in view of Section 11(1)(a) of the Act, it can…

M/S Hai Hay Kshatriya Education Society, Bhopal vs. The ACIT 2(1), Bhopal

Appeals of the assessees are allowed

ITA 458/IND/2016[2011-12]Status: DisposedITAT Indore17 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia, Hon’Ble & Shri O.P. Meena, Hon’Blea.Y. 2011-12 H.K. Kalchuri Education Trust, Bhopal Pan – Aaath 3738 E ::: Appellant

Section 11Section 13(1)(c)Section 13(3)Section 13(3)(e)Section 2(15)Section 28

…H.K. Kalchuri Education Trust and others Before Shri D.T. Garasia, Hon’ble Judicial Member and Shri O.P. Meena, Hon’ble Accountant Member A.Y. 2011-12 H.K. Kalchuri Education Trust, Bhopal PAN – AAATH 3738 E ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent A.Y. 2011-12 Hai Hay Kshetriya Education Society, Bhopal PAN – AAAAH 1557 N ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent A.Y. 2011-12 Jai Narain Shiksha Samiti, Bhopal PAN – AAAAJ 2542 F ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent H.K. Kalchuri Education Trust and others A.Y. 2011-12 Rishiraj Memorial Education & Welfare Society, Bhopal PAN – AA…

M/S Rishiraj Memorial Education & Welfare Society, Bhopal vs. The ACIT 2(1), Bhopal

Appeals of the assessees are allowed

ITA 457/IND/2016[2011-12]Status: DisposedITAT Indore17 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia, Hon’Ble & Shri O.P. Meena, Hon’Blea.Y. 2011-12 H.K. Kalchuri Education Trust, Bhopal Pan – Aaath 3738 E ::: Appellant

Section 11Section 13(1)(c)Section 13(3)Section 13(3)(e)Section 2(15)Section 28

…H.K. Kalchuri Education Trust and others Before Shri D.T. Garasia, Hon’ble Judicial Member and Shri O.P. Meena, Hon’ble Accountant Member A.Y. 2011-12 H.K. Kalchuri Education Trust, Bhopal PAN – AAATH 3738 E ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent A.Y. 2011-12 Hai Hay Kshetriya Education Society, Bhopal PAN – AAAAH 1557 N ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent A.Y. 2011-12 Jai Narain Shiksha Samiti, Bhopal PAN – AAAAJ 2542 F ::: Appellant Vs ACIT-2(1), Bhopal ::: Respondent H.K. Kalchuri Education Trust and others A.Y. 2011-12 Rishiraj Memorial Education & Welfare Society, Bhopal PAN – AA…