CIT v. JK Organisation Ltd.

279 ITR 503High Court#24307 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. JK Organisation Ltd.

KALAIMAGHAL SABHA,CHENNAI vs. ITO, CHENNAI

In the result, the appeals filed by the assessee are partly allowed

ITA 1404/CHNY/2017[2013-14]Status: DisposedITAT Chennai08 Jan 2018AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…it is well settled that the surplus accruing to a mutual association is no income or profit at all for purposes of Income Tax, the test of mutuality being complete identity between the contributors and participants. In the case of CIT Vs JK Organisation Ltd (279 ITR 503) (All), The Allahabad High Court held that the organization has been formed to promote and protect the interest of its members and it also provided that upon dissolution, the surplus will be distributed amongst the members of the organization on the basis of the contribution. Hence organization is a mutual organization and the income of the asses…

KALAIMAGHAL SABHA,CHENNAI vs. ITO, CHENNAI

In the result, the appeals filed by the assessee are partly allowed

ITA 1403/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Jan 2018AY 2012-13

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…it is well settled that the surplus accruing to a mutual association is no income or profit at all for purposes of Income Tax, the test of mutuality being complete identity between the contributors and participants. In the case of CIT Vs JK Organisation Ltd (279 ITR 503) (All), The Allahabad High Court held that the organization has been formed to promote and protect the interest of its members and it also provided that upon dissolution, the surplus will be distributed amongst the members of the organization on the basis of the contribution. Hence organization is a mutual organization and the income of the asses…

EMPLOYERS FEDERATION OF SOUTHERN INDIA,,CHENNAI vs. ADIT, CHENNAI

In the result, the appeal of the assessee stands dismissed

ITA 1854/CHNY/2014[2009-2010]Status: DisposedITAT Chennai31 Jan 2017AY 2009-2010

Bench: Shri Abraham P. Georgeआयकर अपील सं./I.T.A. No. 1854/Mds/2014 "नधा"रण वष" /Assessment Years : 2009-2010. M/S. Employers Federation Vs. The Assistant Direcotor Of Of Southern India, Income Tax, No.33, Hindi Pracher Street, Exemption –Iii, T. Nagar, Chennai. Chennai 600 017. [Pan Aaaat 0118M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Shri. Ashush Tripathi, IRS, JCIT
Section 11Section 11ASection 12ASection 2(15)

…ty as classified by Circular No.11/2008, dated 19.12.2008 of CBDT was not considered nor were the judgments of Apex Court in the case of Chelmsford Club vs. CIT 243 ITR 89 and that of Hon’ble Allahabad High Court in the case of CIT vs. JK Organization Limited 279 ITR 503 considered. (iii) All money collected through subscription were credited to general fund. As per governing rules, surplus could not be distributed to members. However, ld. Commissioner of Income Tax (Appeals) was not impressed by the above arguments. According to him, object of the assessee was advancement of object of general utility and not r…

CIT v. JK Organisation Ltd. (279 ITR 503) — Cited in 3 Judgments | BharatTax