CIT v. HPS Social Welfare Foundation

235 CTR 330High Court2010#23834 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2021.

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Judgments citing CIT v. HPS Social Welfare Foundation

ACIT, Exemptions, Coimbatore vs. Mahendra Educational Trust, Manakkal

In the result, appeal filed by the Revenue is dismissed and cross objection filed by the assessee is allowed

ITA 125/CHNY/2019[2011-12]Status: DisposedITAT Chennai11 Feb 2021AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 125 & 126/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13 The Acit (Exemptions), M/S. Mahendra Educational May Flower Mid City Building, V. Trust, 1510, Trichy Road, Kalipatti Post, Attayampatti Via, Coimbatore – 641 018. Tiruchengode, Namakkal – 637 501. Pan: Aaaam2491C (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co Nos.: 18 & 19/Chny/2019 (In Ita Nos.125 & 126/Chny/2019) िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13 The Acit (Exemptions), M/S. Mahendra Educational May Flower Mid City Building, V. Trust, 1510, Trichy Road, Kalipatti Post, Attayampatti Via, Coimbatore – 641 018. Tiruchengode, Namakkal – 637 501. Pan: Aaaam2491C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri N.V. Balaji, Advocate राज" की ओर से /Revenue By : Shri G. Chandrababu, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 28.01.2021 घोषणा क" तार"ख/Date Of Pronouncement : 11.02.2021

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri G. Chandrababu, Addl.CIT
Section 1Section 11Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 13(2)(h)Section 13(3)

…esident was brother of president of assessee- society, would not amount to an ‘investment’ or a ‘deposit’ attracting section 13(1)(d) of the Act. The Hon’ble Delhi High Court, in yet another decision in the case of CIT v. HPS Social Welfare Foundation, [2010] 235 CTR 330, held that in absence of any material before Assessing Officer to show that funds given by assessee-trust to NGOs were used for personal benefits, he was not justified in denying exemption under section 11 to assessee on that ground. 17. In this case, on perusal of facts available on record, it is abundantly clear that advance given to M/s. Star…

ACIT, Exemptions, Coimbatore vs. Mahendra Educational Trust, Manakkal

In the result, appeal filed by the Revenue is dismissed and cross objection filed by the assessee is allowed

ITA 126/CHNY/2019[2012-13]Status: DisposedITAT Chennai11 Feb 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 125 & 126/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13 The Acit (Exemptions), M/S. Mahendra Educational May Flower Mid City Building, V. Trust, 1510, Trichy Road, Kalipatti Post, Attayampatti Via, Coimbatore – 641 018. Tiruchengode, Namakkal – 637 501. Pan: Aaaam2491C (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co Nos.: 18 & 19/Chny/2019 (In Ita Nos.125 & 126/Chny/2019) िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13 The Acit (Exemptions), M/S. Mahendra Educational May Flower Mid City Building, V. Trust, 1510, Trichy Road, Kalipatti Post, Attayampatti Via, Coimbatore – 641 018. Tiruchengode, Namakkal – 637 501. Pan: Aaaam2491C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri N.V. Balaji, Advocate राज" की ओर से /Revenue By : Shri G. Chandrababu, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 28.01.2021 घोषणा क" तार"ख/Date Of Pronouncement : 11.02.2021

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri G. Chandrababu, Addl.CIT
Section 1Section 11Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 13(2)(h)Section 13(3)

…esident was brother of president of assessee- society, would not amount to an ‘investment’ or a ‘deposit’ attracting section 13(1)(d) of the Act. The Hon’ble Delhi High Court, in yet another decision in the case of CIT v. HPS Social Welfare Foundation, [2010] 235 CTR 330, held that in absence of any material before Assessing Officer to show that funds given by assessee-trust to NGOs were used for personal benefits, he was not justified in denying exemption under section 11 to assessee on that ground. 17. In this case, on perusal of facts available on record, it is abundantly clear that advance given to M/s. Star…

DCIT (Exemption), Uttar Pradesh vs. M/S. Divya Yog Mandir Trust, Haridwar

ITA 5612/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Apr 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri J.K. Mishra, CIT DR
Section 11Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5612/Del./2015 (ASSESSMENT YEAR : 2011-12) DCIT, Exemption Circle, vs. M/s. Divya Yog Mandir Trust, Ghaziabad. Kripalu Bag, Kankhal, Hardwar. (PAN : AAATD1114E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rohit Jain, Advocate Shri Vibhu Gupta, CA REVENUE BY : Shri J.K. Mishra, CIT DR Date of Hearing : 07.03.2019 Date of Order : 30.04.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, DCIT, Exemption Circle, Ghaziabad (hereinafter r…

CIT v. HPS Social Welfare Foundation (235 CTR 330) — Cited in 3 Judgments | BharatTax