How many judgments cite CIT v. Maharana of Mewar Charitable Foundation?

153 judgments on BharatTax cite CIT v. Maharana of Mewar Charitable Foundation (164 ITR 439), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Maharana of Mewar Charitable Foundation come up under?

It is most often cited in judgments turning on Section 11, Section 11(1)(a), Section 11(1)(c), Section 11(2), Section 12A, Section 143(1).

CIT v. Maharana of Mewar Charitable Foundation

164 ITR 439High Court1987#647 most cited

What is CIT v. Maharana of Mewar Charitable Foundation authority for?

For charitable trusts, the set-off of excess expenditure from prior years against the income of a subsequent year is considered an application of income for charitable purposes. Similarly, the repayment of loans borrowed for legitimate charitable activities is also treated as an application of income.

153

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Maharana of Mewar Charitable Foundation · Maharana of Mewar · Section 11 Income Tax Act · Section 11(1)(a) · application of income · charitable trust exemption · carry forward of deficit · set off of excess expenditure · repayment of loan application of income · charitable purposes

Also reported as

29 Taxmann 476

Sections most often in play

Section 11 Section 11(1)(a)Section 11(1)(c)Section 11(2)Section 12A Section 143(1)Section 143(3)Section 250

Issues it is cited on

carry forward of losses section 11(1)(a)section 11(1)application of income section 28 section 12a section 11 previous year person section 143(3)india business

Judgments citing CIT v. Maharana of Mewar Charitable Foundation

JCIT(OSD), (Exemptions), Chennai vs. Muthayammal Educational Trust, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 294/CHNY/2018[2009-10]Status: DisposedITAT Chennai27 Oct 2021AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./Ita No.294/Chny/2018 िनधा"रणवष"/Assessment Year: 2009-10

For Appellant: Mrs. R. Anita, Addl. CITFor Respondent: Mr. I. Dinesh, Advocate

Section 11Section 143(3)

…ess application of the last year against the deficiency of Rs. 82,516 of the present assessment year. When similar questions came up before the Rajasthan High Court and the Gujarat High Court in the cases of CIT v. MaharanaofMewar Charitable Foundation [1987] 164 ITR 439 and CIT v. Shri Plot :: 5 :: SwetamberMurtiPujak Jain Mandal [1995] 211 ITR 239, respectively, boththe Rajasthan High Court and the Gujarat High Court have answered the questions in favour of the assessee and against the revenue. 6. Following the aforesaid decisions of the Rajasthan and the Gujarat High Courts, we answer the second question ref…

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD) Central Circle-7(3), Mumbai

In the result, appeals for the A

ITA 53/MUM/2021[2017-18]Status: DisposedITAT Mumbai26 Jul 2021AY 2017-18

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava

Section 143(3)Section 153CSection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.47/Mum./2021 ITA no.48/Mum./2021 (Assessment Year : 2011–12) (Assessment Year : 2012–13) ITA no.49/Mum./2020 ITA no.50/Mum./2021 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA no.51/Mum./2021 ITA no.52/Mum./2021 (Assessment Year : 2015–16) (Assessment Year : 2016–17) ITA no.53/Mum./2021 (Assessment Year : 2017–18) Dr. D.Y. Patil Vidyapeeth Society 101, Shree Motisagar Apartment ……………. Appellant S.No.473–A, G.G. Thakkar Road Pune – 411 001 PAN – AAB…

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD) Central Circle-7(3), Mumbai

In the result, appeals for the A

ITA 48/MUM/2021[2012-13]Status: DisposedITAT Mumbai26 Jul 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava

Section 143(3)Section 153CSection 154

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD), Central Circle-7(1), Mumbai

In the result, appeals for the A

ITA 47/MUM/2021[2011-12]Status: DisposedITAT Mumbai26 Jul 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava

Section 143(3)Section 153CSection 154

The Income Tax Officer (Exemptions), Ward- 1, Bangalore vs. M/S. Global City Educational Trust, Bangalore

In the result, appeal by the Revenue is dismissed

ITA 695/BANG/2020[2016-17]Status: DisposedITAT Bangalore20 Jul 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2016-17 Ito (Exemptions), Vs. M/S. Global City Educational Trust, Ward – 1, 135, 135, Ramaiah Garden, Bengaluru. Jalakanteshwara Temple Street, 5Th Main, 6Th Cross, Malleshpalya, Bengaluru – 560 075. Pan : Aabtg 3599 H Appellant Respondent Appellant By : Shri. Pradeep Kumar, Cit(Dr)(Itat), Bengaluru. Respondent By : Shri. V. Srinivasan, Advocate Date Of Hearing : 19.07.2021 Date Of Pronouncement : 20.07.2021 O R D E R Per N.V. Vasudevanthis Is An Appeal By The Revenue Against The Order Dated 31.08.2020 Of Cit(A), Bengaluru, Relating To Assessment Year 2016-17. The Grounds Raised By The Revenue Reads As Follows:

For Appellant: Shri. Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri. V. Srinivasan, Advocate

Section 10(34)Section 11Section 11(1)(a)Section 11(1)(d)Section 12ASection 143Section 143(3)

…excess of expenditure incurred over the income of earlier years against the income of a later year will amount to application of income of such later year. The above is the position of law as held in the case of CIT Vs. Maharana of Mewar Charitable Foundation 164 ITR 439 (Raj) CIT Vs. Shri Plot Swetamber Murti Pujak Jain Mandal 211 ITR 293 (Guj.). In CIT Vs. Institute of Banking Personnel Selection 264 ITR 110 (Bom) it was held that in case of charitable trust whose income is exempt under s. 11, excess of expenditure in the earlier years can be adjusted against income of subsequent years and such adjustment would…

ACIT (Exemption), Circle-2 (1), New Delhi vs. Subros Educational Society, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 7326/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Jul 2021AY 2013-14

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2013-14

Section 11Section 143(3)Section 15Section 70

…l)(a). It has been held that excess of expenditure over income of charitable or religious nature incurred in earlier years can be adjusted against the income of the current year. This issue was debated in CIT v. Maharana of Mewar Charitable Foundation [(1981) 164 ITR 439 (Raj.)] and it was opined that application could be considered to have taken place in the year of adjustment, where the earlier year's income was not adequate to absorb the actual expenditure made. The Hon'ble Court held that it would be incorrect 4 to view the term 'application' from a narrow perspective so as relate it with the actual movement…

Navodaya Education Trust, Raichur vs. Deputy Commissioner of Income Tax, Central Circle, Bellary

In the result, the appeal of the assessee is dismissed

ITA 49/BANG/2021[2015-16]Status: DisposedITAT Bangalore15 Jul 2021AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2015-16

For Appellant: Shri Rahul Kaul, AdvocateFor Respondent: Shri K. Devarathna Kumar, CIT(DR)(ITAT), Bengaluru

Section 11(2)Section 11(5)Section 12ASection 139Section 143(1)Section 154

…,49,749/ - which should have been taken into account while processing the return. In support of its claim, reliance was placed on the decisions in the cases of CIT v Matriseva Trust (2000) 242 ITR 20 (Mad), CIT v Maharana of Mevar Charitable Foundation [1987] 164 ITR 439 (Raj), Padanilam Welfare Commissioner Trust v DCIT Chennai ITA No 444/Mds/ 2010, as well as CIT v Institute of Banking Personnel [2003] 131 taxmann 386 (BOM). 15. The CIT (Appeals) however, dismissed the appeal on both the grounds vide his impugned order observing as follows:- "the adjustment has been made by the CPC, on the basis of informatio…

DCIT (Exemption), New Delhi vs. M/S. Nav Nirman Sewa Samiti, Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 645/DEL/2017[2012-13]Status: DisposedITAT Delhi11 May 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing]

Section 11Section 12ASection 143(3)Section 70

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] ITA No.645/Del./2017 Assessment Year: 2012-13 DCIT (Exemption), Vs. Nav Nirman Sewa Samiti, Circle-2(1), BN-9(East), Shalimar Bagh, New Delhi Delhi PAN :AAAAN6370R (Appellant) (Respondent) Appellant by Ms. Pramita M. Biswas, CIT(DR) Respondent by None Date of hearing 13.04.2021 Date of pronouncement 11.05.2021 ORDER PER O.P. KANT, AM: This appeal by the Revenue is directed against order dated 25/11/2016 passed by the Learned CIT(Appea…

The DCIT (Exemptions), Circle-1., Ahmedabad vs. Nirman Foundation Charitable Trust, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 470/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Mar 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kedia

For Appellant: Shri S. S. Shukla, Sr.DR

Section 11Section 11(1)(a)

…,125/- to be set off against current year's income. The appellant has relied upon the order of jurisdictional High Court in the case of CIT vs Shri Plot Shwetambar Murtipujak Jain Mandal 211 ITR 293(Guj.), CIT vs Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 476 (Raj) etc. Hon'ble Gujarat High Court in the case of Shri Plot Shwetambar Murtipujak Jain Mandal has held as follows :- "A bare perusal of section 11 of the Income-tax Act, 1961, shows that the income derived from property held under trust wholly for charitable or religious purposes to the extent to which such income is applied to such purpos…

Asst. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. Blind People'S Association India, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 2074/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad04 Mar 2021AY 2015-16

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kedia

For Appellant: Shri Virendra Ojha, CIT.DR

Section 11Section 11(1)(a)

…it arising out of expenditure over income for the previous year should, therefore, be set off against surplus of income over expenditure relating to the subsequent year. Similar view has been expressed in CIT vs. Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 (Raj) and CIT vs. Matriseva Trust (2000) 242 ITR 20 (Mad). Whatever little controversy might be existing has been put to rest by the recent decision of the ITA No. 2074/Ahd/18 (ACIT(Exemp.) vs. Blind People’s Association India) A.Y. 2015-16 - 3 - Hon’ble Supreme Court in the case of CIT(Exemption) vs. Subros Education Society (2018) 303 CTR 1 (SC…

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 1590/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Mar 2021AY 2012-13

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)

…s application of the last year against the deficiency of Rs. 82,516 of the present assessment year. When similar questions came up before the Rajasthan High Court and the Gujarat High Court in the cases of CIT v. Maharana of Mewar Charitable Foundation (1987)164 ITR 439 and CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995 211 ITR 239), respectively, both the Rajasthan High Court and the Gujarat High Court have -answered the questions in favour of the assessee and against the revenue. 6. Following the aforesaid decisions of the Rajasthan and Gujarat High Courts. We answer the second question referred to…

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

For Appellant: Mr.R.M.Narayanan, FCAFor Respondent: 04.02.2021

Section 11Section 12Section 12ASection 143(3)

ITO (E), Ward- 1(3), New Delhi vs. Dr. Bhai Mohan Singh Foundation, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6249/DEL/2017[2013-14]Status: DisposedITAT Delhi08 Jul 2020AY 2013-14

Bench: Shri G.S. Pan Before Shri G.S. Pannu & Before Shri G.S. Pan Before Shri G.S. Pan & Shri Sudhanshu Srivastavashri Sudhanshu Srivastava Shri Sudhanshu Srivastava Shri Sudhanshu Srivastava

For Appellant: Ms. Nidhi Srivastava, CIT-DRFor Respondent: Shri Gaurav Jain, Advocate and Shri Himanshu Aggarwal, CA

Section 11Section 12A

…ts, viz., CIT Vs. Institute of Banking Personnel Selection – 264 ITR 110 (Bombay), CIT Vs. Shri Plot Swetamber Murti Pujak Jain Mandal – 211 ITR 293 (Gujarat), CIT Vs. Matriseva Trust – 242 ITR 20 (Madras) and CIT Vs. Maharana of Mewar Charitable Foundation – 164 ITR 439 (Rajasthan). 5. Considering all the aforesaid and specially the judgment of Hon’ble High Court of Delhi in the case of Raghuvanshi Charitable Trust 3 ITA-6249/Del/2017 (supra), learned CIT(A) set aside the action of the Assessing Officer and allowed the plea of the assessee for setting-off of carried forward amount of deficit of earlier years…

The Dy. CIT (Exemptions), Circle-1, Ahmedabad vs. Utthan Sewa Trust, Ahmedabad

In the result, appeal filed by the Revenue is dismissed

ITA 21/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad20 Feb 2020AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Vinod Tanwani, Sr. D.RFor Respondent: Shri Jignesh Kumar P. Parikh, A.R

Section 11(1)Section 142(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 21/AHD/2018 (Assessment Year: 2014-15) The Dy. Commissioner of V/S Utthan Seva Trust 31-314, Income-tax (Exemptions), Akshar Complex, Nr. Circle1, Ahmedabad Jodhpur Char Rasta, Satellite Road, Ahmedabad-380015 (Appellant) (Respondent) PAN: AAATU 1815H Appellant by : Shri Vinod Tanwani, Sr. D.R. Respondent by : Shri Jignesh Kumar P. Parikh, A.R. (आदेश)/ORDER Date of hearing : 18 -02-2020 Date of Pronouncement : 20 -02-2020 PER MAHAVIR PRASAD, J…

Deputy Commissioner of Income Tax Central Circle-1, Mangalore vs. M/S Navodaya Grama Vikas Charitable Trust, Bangalore

ITA 1108/BANG/2018[2014-15]Status: DisposedITAT Bangalore29 Jan 2020AY 2014-15

Bench: Shri N.V. Vasudevan, Vice- & Shri B.R.Baskaran

For Appellant: Smt. Sowmya Achar, Addl.CIT(DR)(ITAT), BengaluruFor Respondent: Shri V. Srinivasan, Advocate

Section 11(1)(a)

…excess of expenditure incurred over the income of earlier years against the income of a later year will amount to application of income of such later year. The above is the position of law as held in the case of CIT Vs. Maharana of Mewar Charitable Foundation 164 ITR 439 (Raj) & CIT Vs. Shri Plot Swetamber Murti Pujak Jain Mandal 211 ITR 293 (Guj.). In CIT Vs. Institute ITA Nos. 1108 & 1109/Bang/2018 Page 3 of 4 of Banking Personnel Selection 264 ITR 110 (Bom) it was held that in case of charitable trust whose income is exempt under s. 11, excess of expenditure in the earlier years can be adjusted against incom…

Deputy Commissioner of Income Tax Central Circle-1(1), Bangalore vs. M/S Navodaya Grama Vikas Charitable Trust, Bangalore

ITA 1109/BANG/2018[2009-10]Status: DisposedITAT Bangalore29 Jan 2020AY 2009-10

Bench: Shri N.V. Vasudevan, Vice- & Shri B.R.Baskaran

For Appellant: Smt. Sowmya Achar, Addl.CIT(DR)(ITAT), BengaluruFor Respondent: Shri V. Srinivasan, Advocate

Section 11(1)(a)

…excess of expenditure incurred over the income of earlier years against the income of a later year will amount to application of income of such later year. The above is the position of law as held in the case of CIT Vs. Maharana of Mewar Charitable Foundation 164 ITR 439 (Raj) & CIT Vs. Shri Plot Swetamber Murti Pujak Jain Mandal 211 ITR 293 (Guj.). In CIT Vs. Institute ITA Nos. 1108 & 1109/Bang/2018 Page 3 of 4 of Banking Personnel Selection 264 ITR 110 (Bom) it was held that in case of charitable trust whose income is exempt under s. 11, excess of expenditure in the earlier years can be adjusted against incom…

DCIT(Examption), Circle - 1(1), Kolkata vs. Maa Saraswati Gyan Mandir Education Society, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2002/KOL/2017[2012-13]Status: DisposedITAT Kolkata10 Jan 2020AY 2012-13

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.2002/Kol/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Dcit(Exemption), Circle- Vs. Maa Saraswati Gyan Mandir 1(1), Kolkata

For Appellant: Shri Radhey Shyam, CITFor Respondent: Shri S. M. Surana, Advocate

Section 11Section 11(1)Section 11(1)(a)Section 11(1)(d)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.2002/Kol/2017 (िनधा"रणवष" / Assessment Year: 2012-13) DCIT(Exemption), Circle- Vs. Maa Saraswati Gyan Mandir 1(1), Kolkata P-1, Hide lane, Kolkata-700073 "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AABTM 0777 H (Appellant) .. (Respondent) Appellant by :Shri Radhey Shyam, CIT Respondent by : Shri S. M. Surana, Advocate सुनवाईकीतारीख/ Date of Hearing : 17/10/2019 घोषणाकीतारीख/Date of Pronouncement : 10/01/2020 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned appeal filed by the revenue, pe…

Satna Diocesab Society, Satna vs. Assistant Commissioner of Income Tax ( Exemption), Raipur

In the result, appeal of assessee is allowed as indicated above

ITA 124/RPR/2018[2014-15]Status: DisposedITAT Raipur08 Nov 2019AY 2014-15

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury,Jm आयकर अपीऱ सं. / Ita No.124/Nag/2018 नििाारण वषा / Assessment Year : 2014-15

For Appellant: Shri S.R. RaoFor Respondent: ShriG.N. Singh

Section 11(1)(a)Section 11(5)Section 12ASection 13(1)(d)Section 143(3)Section 251(2)

…आयकरअपीऱीयअधिकरणन्यायपीठरायपुरमें। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY,JM आयकर अपीऱ सं. / ITA No.124/NAG/2018 नििाारण वषा / Assessment Year : 2014-15 Satna Diocesan Society, PB No.22, Bishop House, Rewa Road, Satna (M.P.) PAN: AABTS2540L .......अऩीऱाथी / Appellant बिाम / V/s. Asst. Commissioner of Income-tax (Exemption), Raipur (C.G.) ……प्रत्यथी / Respondent Assessee by :Shri S.R. Rao Revenue by :ShriG.N. Singh सुनवाई की तारीख / Date of Hearing :08.11.2019 घोषणा की तारीख / Date of Pronouncement :08.11.2019 2 A.Y.2014-1…

DCIT (Exemptions), Circle-2, Ahmedabad vs. Ashara Mubaraka Dai Al Husain Trust, Surat

In the result, Revenue’s appeal is dismissed

ITA 2856/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad14 Oct 2019AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roydcit(Exemption), Vs. Ashara Mubarka Dai Al Husain Circle – 2, Trust, Ground Floor, Ahmedabad. 3/783, Yusuf Manzil Zapa Bazar, Surat- 395 003. [Pan No. Aacta 0991 J] (Appellant) (Respondent) ..

For Appellant: Shri Richa Rastogi, Sr. D.RFor Respondent: --None--

Section 11Section 11(1)(a)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER DCIT(Exemption), Vs. Ashara Mubarka Dai Al Husain Circle – 2, Trust, Ground Floor, Ahmedabad. 3/783, Yusuf Manzil Zapa Bazar, Surat- 395 003. [PAN No. AACTA 0991 J] (Appellant) (Respondent) .. Appellant by : Shri Richa Rastogi, Sr. D.R. Respondent by : --None-- Date of Hearing 17/07/2019 Date of Pronouncement 14/10/2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the Revenue is directed against the order dated 11.10.2017 passed by the Comm…

The Dy. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. The Kantilal Jaikishandas Choksi Charitable Trust, Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 2379/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad04 Oct 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri L. P. Jain, Sr.D.R

Section 11Section 11(1)(a)

…it arising out of expenditure over income for the previous year should, therefore, be set off against surplus of income over expenditure relating to the subsequent year. Similar view has been expressed in CIT vs. Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 (Raj) and CIT vs. Matriseva Trust (2000) 242 ITR 20 (Mad). Whatever little controversy might be existing, has been put to rest by the recent decision of the Hon’ble Supreme Court in the case of CIT(Exemption) vs. Subros Education Society (2018) 303 CTR 1 (SC). Hence, the CIT(A) in our view has correctly applied the law as evolved by the judicial…