CIT v. Indian National Theatre Trust

305 ITR 149High Court2008#2604 most cited

What is CIT v. Indian National Theatre Trust authority for?

A loan advanced by a charitable trust to another charitable trust can be treated as an application of income for the purpose of availing exemption under Section 11 of the Income-tax Act.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Indian National Theatre Trust · Section 11 · Section 13 · loan to charitable trust · application of income · charitable trust exemption · 305 ITR 149 · Delhi High Court · 12A registration · accumulation of income

Sections most often in play

Section 11Section 13(1)(c)Section 13(2)(h)Section 142(1)Section 143(2)Section 234BSection 234CSection 12A

Issues it is cited on

section 13(2)accumulation of incomesection 13(3)section 13(1)(c)section 13(1)application of incomesection 11(1)section 234section 12asection 12aasection 11section 143(1)

Judgments citing CIT v. Indian National Theatre Trust

ITO, Chennai vs. M/S. Indian Cultural Research Trust, Chennai

In the result, all the appeals filed by the Revenue are allowed

ITA 2978/CHNY/2016[2013-14]Status: DisposedITAT Chennai24 Feb 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586/Chny/2015, 2976, 2977 & 2978/Chny/2016 िनधा"रण वष"/Assessment Years: 2011-12, 2010-11, 2012-13 & 2013-14 The Income Tax Officer [Exemptions], Vs. M/S. The Indian Cultural Research Ward-1, Aayakar Bhavan, Annexe Trust, Rani Seethai Hall, 603, Building, 3Rd Floor, 121 M.G. Road, Anna Salai, Chennai 600 006. Nungambakkam, Chennai 600 034. [Pan: Aaatt0483G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.3018, 3019 & 3020/Chny/2016 िनधा"रण वष"/Assessment Years:2010-11, 2012-13 & 2013-14 M/S. The Indian Cultural Research Vs. The Income Tax Officer Trust, Rani Seethai Hall, 603, Anna [Exemptions], Ward-1, Salai, Chennai 600 006. Chennai (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Ms. Jothilakshmi Nayak, Cit & Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.02.2022 घोषणा की तारीख /Date Of Pronouncement 24.02.2022 : आदेश /O R D E R Per V. Durga Rao: There Are Three Cross Appeals Filed By The Revenue As Well As Assessee Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 12.12.2014 Relevant To The Assessment Year 2011-12 & Orders Dated 05.08.2016 For The Assessment Years 2010-11

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Ms. Jothilakshmi Nayak, CIT &
Section 11Section 2(15)

…of such activities is not at all relevant to the factual matrix of the Assessees. The Sigapi Achi building which is let out and the income where from was used for the objects was held as application of income by the Trust in CIT Vs. Saint George Forana Church 170 ITR 62. We have applied the rental income of the Sigapi Achi Building and other receipts for Charitable objects for the Financial years 11-12, 12-13 and 13-14 Rs.34,37,500/- , Rs.3,02,01,137/- and Rs. 3,47,64,278/- respectively. b) The Gross receipts for the year under construction is Rs.3,58,21,185/- and we have an expenditure of Rs.70,94,341/- to earn…

ITO, Chennai vs. M/S. Indian Cultural Research Trust, Chennai

In the result, all the appeals filed by the Revenue are allowed

ITA 2977/CHNY/2016[2012-13]Status: DisposedITAT Chennai24 Feb 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586/Chny/2015, 2976, 2977 & 2978/Chny/2016 िनधा"रण वष"/Assessment Years: 2011-12, 2010-11, 2012-13 & 2013-14 The Income Tax Officer [Exemptions], Vs. M/S. The Indian Cultural Research Ward-1, Aayakar Bhavan, Annexe Trust, Rani Seethai Hall, 603, Building, 3Rd Floor, 121 M.G. Road, Anna Salai, Chennai 600 006. Nungambakkam, Chennai 600 034. [Pan: Aaatt0483G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.3018, 3019 & 3020/Chny/2016 िनधा"रण वष"/Assessment Years:2010-11, 2012-13 & 2013-14 M/S. The Indian Cultural Research Vs. The Income Tax Officer Trust, Rani Seethai Hall, 603, Anna [Exemptions], Ward-1, Salai, Chennai 600 006. Chennai (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Ms. Jothilakshmi Nayak, Cit & Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.02.2022 घोषणा की तारीख /Date Of Pronouncement 24.02.2022 : आदेश /O R D E R Per V. Durga Rao: There Are Three Cross Appeals Filed By The Revenue As Well As Assessee Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 12.12.2014 Relevant To The Assessment Year 2011-12 & Orders Dated 05.08.2016 For The Assessment Years 2010-11

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Ms. Jothilakshmi Nayak, CIT &
Section 11Section 2(15)

…of such activities is not at all relevant to the factual matrix of the Assessees. The Sigapi Achi building which is let out and the income where from was used for the objects was held as application of income by the Trust in CIT Vs. Saint George Forana Church 170 ITR 62. We have applied the rental income of the Sigapi Achi Building and other receipts for Charitable objects for the Financial years 11-12, 12-13 and 13-14 Rs.34,37,500/- , Rs.3,02,01,137/- and Rs. 3,47,64,278/- respectively. b) The Gross receipts for the year under construction is Rs.3,58,21,185/- and we have an expenditure of Rs.70,94,341/- to earn…

ITO, Chennai vs. M/S. Indian Cultural Research Trust, Chennai

In the result, all the appeals filed by the Revenue are allowed

ITA 2976/CHNY/2016[2010-11]Status: DisposedITAT Chennai24 Feb 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586/Chny/2015, 2976, 2977 & 2978/Chny/2016 िनधा"रण वष"/Assessment Years: 2011-12, 2010-11, 2012-13 & 2013-14 The Income Tax Officer [Exemptions], Vs. M/S. The Indian Cultural Research Ward-1, Aayakar Bhavan, Annexe Trust, Rani Seethai Hall, 603, Building, 3Rd Floor, 121 M.G. Road, Anna Salai, Chennai 600 006. Nungambakkam, Chennai 600 034. [Pan: Aaatt0483G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.3018, 3019 & 3020/Chny/2016 िनधा"रण वष"/Assessment Years:2010-11, 2012-13 & 2013-14 M/S. The Indian Cultural Research Vs. The Income Tax Officer Trust, Rani Seethai Hall, 603, Anna [Exemptions], Ward-1, Salai, Chennai 600 006. Chennai (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Ms. Jothilakshmi Nayak, Cit & Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.02.2022 घोषणा की तारीख /Date Of Pronouncement 24.02.2022 : आदेश /O R D E R Per V. Durga Rao: There Are Three Cross Appeals Filed By The Revenue As Well As Assessee Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 12.12.2014 Relevant To The Assessment Year 2011-12 & Orders Dated 05.08.2016 For The Assessment Years 2010-11

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Ms. Jothilakshmi Nayak, CIT &
Section 11Section 2(15)

…of such activities is not at all relevant to the factual matrix of the Assessees. The Sigapi Achi building which is let out and the income where from was used for the objects was held as application of income by the Trust in CIT Vs. Saint George Forana Church 170 ITR 62. We have applied the rental income of the Sigapi Achi Building and other receipts for Charitable objects for the Financial years 11-12, 12-13 and 13-14 Rs.34,37,500/- , Rs.3,02,01,137/- and Rs. 3,47,64,278/- respectively. b) The Gross receipts for the year under construction is Rs.3,58,21,185/- and we have an expenditure of Rs.70,94,341/- to earn…

ITO, Chennai vs. The Indian Cultural Research Trust, Chennai

In the result, all the appeals filed by the Revenue are allowed

ITA 586/CHNY/2015[2011-12]Status: DisposedITAT Chennai24 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586/Chny/2015, 2976, 2977 & 2978/Chny/2016 िनधा"रण वष"/Assessment Years: 2011-12, 2010-11, 2012-13 & 2013-14 The Income Tax Officer [Exemptions], Vs. M/S. The Indian Cultural Research Ward-1, Aayakar Bhavan, Annexe Trust, Rani Seethai Hall, 603, Building, 3Rd Floor, 121 M.G. Road, Anna Salai, Chennai 600 006. Nungambakkam, Chennai 600 034. [Pan: Aaatt0483G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.3018, 3019 & 3020/Chny/2016 िनधा"रण वष"/Assessment Years:2010-11, 2012-13 & 2013-14 M/S. The Indian Cultural Research Vs. The Income Tax Officer Trust, Rani Seethai Hall, 603, Anna [Exemptions], Ward-1, Salai, Chennai 600 006. Chennai (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Ms. Jothilakshmi Nayak, Cit & Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 15.02.2022 घोषणा की तारीख /Date Of Pronouncement 24.02.2022 : आदेश /O R D E R Per V. Durga Rao: There Are Three Cross Appeals Filed By The Revenue As Well As Assessee Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 17, Chennai Dated 12.12.2014 Relevant To The Assessment Year 2011-12 & Orders Dated 05.08.2016 For The Assessment Years 2010-11

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Ms. Jothilakshmi Nayak, CIT &
Section 11Section 2(15)

…of such activities is not at all relevant to the factual matrix of the Assessees. The Sigapi Achi building which is let out and the income where from was used for the objects was held as application of income by the Trust in CIT Vs. Saint George Forana Church 170 ITR 62. We have applied the rental income of the Sigapi Achi Building and other receipts for Charitable objects for the Financial years 11-12, 12-13 and 13-14 Rs.34,37,500/- , Rs.3,02,01,137/- and Rs. 3,47,64,278/- respectively. b) The Gross receipts for the year under construction is Rs.3,58,21,185/- and we have an expenditure of Rs.70,94,341/- to earn…

Dawate Hadiyah, Mumbai vs. CIT (A)-3, Mumbai

Accordingly, the ground 3 of the assessee is dismissed

ITA 4719/MUM/2019[2008-09]Status: DisposedITAT Mumbai09 Mar 2021AY 2008-09
Section 12ASection 143(3)

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 4719/Mum/2019 (Assessment Year 2008-09) Vs. CIT(A)-3 Dawat E Hadiyah H.N. Wania & Co. DCIT(E)-1(1) Ground Floor 22&23 Mumbai. Bhuvaneshwar Building Dr. Walimbe Marg Parel Back Road Parel Village Mumbai-400 012. PAN : AAATD1489N (Appellant) (Respondent) Assessee by None Department by Shri Surendra Kumar Date of Hearing 09.03.2021 Date of Pronouncement 09.03.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned CIT(A) dated 14.12.2018 and pertain…

DCIT (Exemption), Ghaziabad vs. Om Charitable Trust, Meerut

In the result, Cross Objection of the assessee is allowed for statistical purposes

ITA 4961/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Jan 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2011-12

Section 11(5)(x)Section 12A

…O No. 185/Del/2016 AY 2011-12 Om Charitable Trust Income Tax Act. Hence, the same is treated as expenditure done towards charitable activities. The assessee relied upon several decisions in support of the same proposition i.e. CIT vs. St. George Forana Church 170 ITR 62, S.R.M. M.Ct.M. Tiruppani Trust vs. CIT 230 ITR 636 (SC) 13. The Ld. CIT(A), however, did not accept the contention of the assessee and noted that income of the charitable trust is not assessable under the head “Profit and Gains of the business”. Section 11 provides exemption of income of charitable organization, therefore, the claim of assessee…

DCIT, C-1 (Exemptions), Chandigarh vs. M/S Shiva Educational Trust, Moga

In the result all the above appeals filed by the Revenue

ITA 1314/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh26 Jul 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No. 1229 /Chd/2016 And DCIT, Circle – I, (Exemptions) Vs. M/s Shiva Educational Trust, Chandigarh Fauji Market Moga. PAN: AAETS7524B And DCIT, Circle – I, (Exemptions) Vs. M/s ACE Educational & Chandigarh Charitable Society, H.No. 482, New Town, Moga. PAN: AABAA4439R DCIT, Circle – I, (Exemptions) Vs. Sh. Guru Gobind Singh Chandigarh Foundation, 601/11, Tanki Wali Wali Gali No. 2, Dashmesh Nagar, Moga. PAN: AAATL4452F (Appellant) (Respondent) Appellant by…

DCIT, C-1 (Exemptions), Chandigarh vs. Ace Educational & Charitable Society, Moga

In the result all the above appeals filed by the Revenue

ITA 1311/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh26 Jul 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No. 1229 /Chd/2016 And DCIT, Circle – I, (Exemptions) Vs. M/s Shiva Educational Trust, Chandigarh Fauji Market Moga. PAN: AAETS7524B And DCIT, Circle – I, (Exemptions) Vs. M/s ACE Educational & Chandigarh Charitable Society, H.No. 482, New Town, Moga. PAN: AABAA4439R DCIT, Circle – I, (Exemptions) Vs. Sh. Guru Gobind Singh Chandigarh Foundation, 601/11, Tanki Wali Wali Gali No. 2, Dashmesh Nagar, Moga. PAN: AAATL4452F (Appellant) (Respondent) Appellant by…

DCIT, Chandigarh vs. M/S Shri Guru Gobind Singh Foundation, Moga

In the result all the above appeals filed by the Revenue

ITA 1230/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No. 1229 /Chd/2016 And DCIT, Circle – I, (Exemptions) Vs. M/s Shiva Educational Trust, Chandigarh Fauji Market Moga. PAN: AAETS7524B And DCIT, Circle – I, (Exemptions) Vs. M/s ACE Educational & Chandigarh Charitable Society, H.No. 482, New Town, Moga. PAN: AABAA4439R DCIT, Circle – I, (Exemptions) Vs. Sh. Guru Gobind Singh Chandigarh Foundation, 601/11, Tanki Wali Wali Gali No. 2, Dashmesh Nagar, Moga. PAN: AAATL4452F (Appellant) (Respondent) Appellant by…

DCIT, Chandigarh vs. M/S Shiva Educational Trust, Moga

In the result all the above appeals filed by the Revenue

ITA 1229/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No. 1229 /Chd/2016 And DCIT, Circle – I, (Exemptions) Vs. M/s Shiva Educational Trust, Chandigarh Fauji Market Moga. PAN: AAETS7524B And DCIT, Circle – I, (Exemptions) Vs. M/s ACE Educational & Chandigarh Charitable Society, H.No. 482, New Town, Moga. PAN: AABAA4439R DCIT, Circle – I, (Exemptions) Vs. Sh. Guru Gobind Singh Chandigarh Foundation, 601/11, Tanki Wali Wali Gali No. 2, Dashmesh Nagar, Moga. PAN: AAATL4452F (Appellant) (Respondent) Appellant by…

DCIT, Chandigarh vs. Ace Educational & Charitable Society, Moga

In the result all the above appeals filed by the Revenue

ITA 1228/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA No. 1229 /Chd/2016 And DCIT, Circle – I, (Exemptions) Vs. M/s Shiva Educational Trust, Chandigarh Fauji Market Moga. PAN: AAETS7524B And DCIT, Circle – I, (Exemptions) Vs. M/s ACE Educational & Chandigarh Charitable Society, H.No. 482, New Town, Moga. PAN: AABAA4439R DCIT, Circle – I, (Exemptions) Vs. Sh. Guru Gobind Singh Chandigarh Foundation, 601/11, Tanki Wali Wali Gali No. 2, Dashmesh Nagar, Moga. PAN: AAATL4452F (Appellant) (Respondent) Appellant by…

The Holiness Dr. Syedna Taher, Mumbai vs. Addl DIT (E) II(1), Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 5463/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Jun 2018AY 2011-12

Bench: Shrisaktijit Dey & Shriramit Kochar

For Appellant: Shri Firoze B. AndhyarujinaFor Respondent: Shri T.A. Khan& Shri V.Justin
Section 11Section 11(5)Section 12ASection 13(1)(d)

…d to claim exemption under section 11 of the Act. In support of his contention, the learned Sr. Counsel relied upon the following decisions:– i) DIT(E) v/s Acme Educational Society, [2010] 326 ITR 146 (Del.); ii) CIT v/s Indian National Theater Trust, [2008] 305 ITR 149 (Del.); iii) National Engineering Co–ordination Committee v/s ACIT, [1992] 43 ITD 612 (Pune); iv) DDIT(E) v/s Shree Raj Foundation, ITA no.1242/Mum./2014, order dated 17.08.2016; v) Kanpur Subhash Shiksha Samiti v/s DCIT, [2011] 11 ITR 23 (Luck.); and vi) ACIT v/s MAC Public Charitable Trust, ITA no.1799/Mds./2012, dated 21.08.2013. 6. Learned De…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1790/BANG/2016[2013-14]Status: DisposedITAT Bangalore29 Nov 2017AY 2013-14

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1789/BANG/2016[2012-13]Status: DisposedITAT Bangalore29 Nov 2017AY 2012-13

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1788/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2017AY 2011-12

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1787/BANG/2016[2010-11]Status: DisposedITAT Bangalore29 Nov 2017AY 2010-11

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1786/BANG/2016[2009-10]Status: DisposedITAT Bangalore29 Nov 2017AY 2009-10

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

Deputy Commissioner of Income-Tax, Bangalore vs. M/S.Panchajanya Vidya Peeta Welfare Trust, Bangalore

In the result, all the appeals of the revenue are dismissed

ITA 1785/BANG/2016[2008-09]Status: DisposedITAT Bangalore29 Nov 2017AY 2008-09

Bench: Shri Arun Kumar Garodiaand Shri Laliet Kumar

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Smt. Susan D. George, CIT (DR)
Section 11Section 11(1)(a)Section 70

…ance is placed on the tribunal order rendered in the case of ITO vs. Sri Sathya Sai Trust, 33 ITD 320. In addition to this, reliance is placed on the following judicial pronouncements in respect of this second issue:- a) CIT vs. Indian national Theatre Trust, 305 ITR 149 (Delhi), b) CIT vs. Ramchandra Poddar charitable Trust, 164 ITR 666 (Cal), c) DIT (Exemption) vs. Girdharilal Shewnarain Tantia Trust, 199 ITR 215. 5. Ld. AR of assessee supported the order of CIT(A). He also submitted a copy of the Tribunal order rendered in the case of DDIT(E) Vs. Karnataka Jesuit Educational Society in ITA Nos. 485 & 486/Bang/…

ITO, Bangalore vs. Stracey Memorial Educational Society, Bangalore

In the result, the appeal filed by the revenue for the assessment year 2011-12 is treated as partly allowed for statistical purposes

ITA 854/BANG/2016[2011-12]Status: DisposedITAT Bangalore07 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G.Kamaladhar, Standing Counsel for DepartmentFor Respondent: Shri C.R.Nulvi, CA
Section 11(6)Section 143(1)Section 143(3)Section 28

…should also be held that the application of the funds is for the purpose of the trust. On this principle, we do not think there can be any quarrel. We are fortified in our view by the decision of the Kerala High Court in CIT v. St. George Forana Church [1988] 170 ITR 62, which in turn relied upon a decision of the Madras High Court in CIT v. Kannika Parameswari Devasthanam & Charities [1982] 133 ITR 779 . . . ." (p. 458) 4. In view of the above observation, the reference is answered in favour of the assessee and against the revenue and it is held that the Tribunal is right in holding that the repayment of debt i…

ACIT, Meerut vs. M/S. Subharti Kkb Charitable Trust, Meerut

In the result the appeal of the revenue is dismissed

ITA 6602/DEL/2014[2007-08]Status: DisposedITAT Delhi12 Feb 2016AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishi Ita No. 6602/Del./2014 Assessment Year : 2007-08 Acit Vs. Subharti Kkb Charitable Trust Central Circle Subhartipuram, Meerut Delhi-Haridwar Byepass Road Meerut Pan : Aabis2638D Assessee By : Sh. Rajeev Singhal, Adv. Revenue By : Sh. Sheodan Singh Bhadoria, Sr. Dr Date Of Hearing : 16/12/2015 Date Of Pronouncement : 12.02.2016 Order

For Appellant: Sh. Rajeev Singhal, AdvFor Respondent: Sh. Sheodan Singh Bhadoria, Sr. DR
Section 11

…essee by allowing the set off of the 2 Subharti KKB Charitable Trust brought forward loss in cases of trust claiming exemption u/s 11 of I.T.Act, 1961 ignoring the decision of the Hon’ble High Court in the case of CIT vs. Indian National Theatre Trust (2008) 305 ITR 149 (Del) and of the Hon’ble ITAT Delhi in the case of Pushpawati Singhania Research Institute for liver, Renal & Digestive Diseases vs. Dy. CIT (2009) 29 SOT 316 (Del) in which it is clearly held that excess income applied in earlier year cannot be treated as application of the current year. 3. That ld. CIT(A) has erred in law and on facts of the ca…