CIT v. Janmabhoomi Press Trust

242 ITR 703High Court2000#12476 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. Janmabhoomi Press Trust

Golden India Foundation, Jaipur vs. ITO, Exemption Ward, Ajmer

In the result, the appeal of the assessee is allowed

ITA 98/JPR/2023[2016-17]Status: DisposedITAT Jaipur29 Sept 2023AY 2016-17

Bench: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 98/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2016-17 M/s. Golden India Foundation AA-13, Jay Ambey Nagar, Opp. Old Jaipur Hospital, Tonk Road, Jaipur cuke Vs. The ITO Exemption- Ward Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABTG 3675 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri C.L. Yadav, CA jktLo dh vksj ls@ Revenue by: Mrs. Monisha Choudhary, Addl. CIT lquokbZ dh rkjh[k@ Da

For Appellant: Shri C.L. Yadav, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT

…nced by educational trusts are application of income: Repayment of loan taken for construction of a building by the assessee for the purpose of augmenting its funds shall qualify as income applied for charitable purposes CIT vs Janamabhoomi Press Trust [2000] 242 ITR 703 (Kar) d. In the case of CIT vs. Maharana Mewar Charitable Foundation reported in 164 ITR page 439 (Raj) their Lordships have held that the anomaly which has arisen that if the Trust takes a loan for the purposes of incurring expenditure for charitable and religious purposes in a particular year and the said loan is repaid out of the income of the…

Little Angels Modern School vs. The Commissioner of

In the result, I pass the following:

WP/21676/2021HC Karnataka01 Sept 2022

Bench: The Hon'Ble Mr.Justice S.R. Krishna Kumar

Section 154Section 264

…Academy for Management Education. (4) (2018) 408 ITR 231 (Kar): Commissioner of Income Tax and another vs. Agricultural Produce Market Committee. (5) 185 CTR 492 (Bom): Commissioner of Income Tax vs. Institute of Banking Personnel. 7 (6) 242 ITR 703 (Kar): Commissioner of Income Tax vs. Janmabhoomi Press Trust. 4. Per contra, learned counsel for the respondent submits that there is no merit in the petition and the same is liable to be dismissed. 5. Though several contentions have been urged by both sides in support of their respective claims, in the light of specific assertion made…

DCIT, Bangalore vs. M/S People'S Educatation Society, Bangalore

In the result, the appeal of the Revenue is partly allowed for statistical purpose

ITA 1074/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Jun 2017AY 2011-12

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.1074/Bang/2016 (Assessment Year : 2011-12) Deputy Commissioner Of Income-Tax (E), Circle -1, Bengaluru .. Appellant V. M/S. Peoples Education Society, 50 Feet Road, Hanumanthanagar, Bsk 1St Stage, Bengaluru 560 050 .. Respondent Pan : Aaatp3955H Assessee By : Shri. Prashanth, C, Ca Revenue By : Shri. Sanjay Kumar, Cit-Iii Heard On : 31.05.2017 Pronounced On : 09.06.2017 O R D E R Per Lalit Kumar:

For Appellant: Shri. Prashanth, C, CAFor Respondent: Shri. Sanjay Kumar, CIT-III

Section 10Section 11Section 11(1)Section 12ASection 14Section 2(45)Section 21(1)

…10, for a sum of Rs.2,58,67,200/- and Rs.3,67,00,000/-. It was submitted by the Ld. DR that the reliance placed by the CIT (A) on the judgment of Hon’ble jurisdictional High Court in the matter of CIT v. ITA.1074/Bang/2016 Page - 11 Janmabhoomi Press Trust [242 ITR 703] was wholly incorrect as the facts in the said case was different from the facts in the present case. It was submitted that in the cited case, it was an application of fund for the purposes of servicing the interest . It was submitted that the present case is not on application of income, but is a case of acquiring the assets from the loan amou…

ACIT, Mangalore vs. M/S Islamic Academy of Education

In the result, the appeals filed by the revenue are allowed

ITA 69/BANG/2014[2004-05]Status: DisposedITAT Bangalore03 May 2017AY 2004-05

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastava

For Appellant: Shri R.N.Siddappaji, Addl.CIT &For Respondent: Shri P.Dinesh, Advocate

Section 11Section 69Section 69B

…igible for exemption u/s 11 of the Income-tax Act,1961 ['the Act' for short] following the decision of the jurisdictional High Court in the case of CIT vs. Janmabhoomi ITA Nos.69 to 71/Bang/2014 ITA Nos.69 to 71/Bang/2014 Page 2 of 4 Page 2 of 4 Press Trust (242 ITR 703). The relevant finding of the CIT(A) is as under: 2. Being aggrieved by the above direction, the revenue is in appeal before us in the present appeals raising the following common grounds of appeal: 3. The provisions of section 69B enable the AO in a case where the assessee is unable to offer any satisfactory explanation ITA Nos.69 to 71/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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.853 & 854/Bang/2016 (Assessment years: 2010-11 & 2011-12) Income-tax Officer (Exemptions), Ward-3, Bengaluru. … Appellant Vs. Stracey Memorial Education Society, No.52,St. Marks Road, Bengaluru-560001. … Respondent PAN: AABTS 2132 A Appellant by : Shri G.Kamaladhar, Standing Counsel for Department Respondent by : Shri C.R.Nulvi, CA. Date of hearing : 04/04/2017 Date of pronouncement : 07/04/2017 O R D E R Per INTURI RAMA RAO, AM : These are appeals a file…

M/S. Manjeet Kaur Memorial Premier Institute of Education, Gurgaon vs. ITO, Gurgaon

In the result, the Appeal filed by the Assessee stands allowed

ITA 1824/DEL/2016[2011-12]Status: DisposedITAT Delhi09 Jan 2017AY 2011-12

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. Anil Kumar Sharma, Sr. DR

Section 11Section 12ASection 143(2)Section 2(15)Section 234ASection 24

…application of income 21 for charitable purposes. As and when the loan is returned to trust, it will be treated as income of that year. I draw support from the decision of the Hon’ble Karnataka High Court in the case of CIT Vs Janmabhoomi Press Trust [2000] 242 ITR 703 (Karn.) wherein it has been held that repayment of loan for the construction of the building by the assessee for the purpose of augmenting its fund shall qualify as income applied for charitable purpose. The existing scheme of section 11 as well as section 10(23C) provides exemption in respect of income when it is applied to acquire a capital…

M/S. Manjit Kaur Memorial Premier Institute of Education, Gurgaon vs. DCIT, Gurgaon

In the result, the Appeal filed by the Assessee stands allowed

ITA 2025/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Jan 2017AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. Anil Kumar Sharma, Sr. DR

Section 11Section 12ASection 143(2)Section 2(15)Section 234ASection 24

ITO Trust Ward-IV vs. Misra Charitable Trust

In the result both the appeals of the revenue are allowed for statistical purposes

ITA 1222/DEL/2008[2004-2005]Status: DisposedITAT Delhi21 Jun 2016AY 2004-2005

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Sh. P Dam Kanunjna, Sr. DRFor Respondent: None

Section 11Section 12ASection 13(1)(c)

…Page 1 of 10 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2357/Del/2008 (Assessment Year: 2005-06) Income Tax Office Misra Charitable Trust, (Exemptions), MCT House, Block-A, Vs. Trust, Ward-IV, Delhi Okhla Centre, Opp Holy Family Hospital, New Delhi-25 (Appellant) (Respondent) Assessee by : Sh. P Dam Kanunjna, Sr. DR Revenue by: None Date of Hearing 21/06/2016 Date of pronouncement 21/06/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These appeals are filed by the revenue against the order of the ld CIT…