How many judgments cite CIT v. Market Committee, Pipli?

113 judgments on BharatTax cite CIT v. Market Committee, Pipli (330 ITR 16), spanning 2013 to 2024.

Which sections of the Income Tax Act does CIT v. Market Committee, Pipli come up under?

It is most often cited in judgments turning on Section 10(23C)(iv), Section 11, Section 11(1)(a), Section 11(2), Section 12A, Section 13.

CIT v. Market Committee, Pipli

330 ITR 16High Court2011#942 most cited

What is CIT v. Market Committee, Pipli authority for?

A charitable trust can claim depreciation on assets when computing the income applied for charitable or religious purposes under Section 11 of the Income Tax Act, for assessment years prior to the introduction of Section 11(6). The restriction on claiming depreciation, as introduced by Section 11(6), is prospective from AY 2015-16.

113

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2024.

Also referred to as

CIT v. Market Committee · Pipli · 330 ITR 16 · depreciation charitable trust · Section 11 application of income · funds applied for charitable objects · allowability of depreciation for trusts · Section 11(6) prospective · prior to AY 2015-16 · Section 10(23C) depreciation · Punjab & Haryana High Court

Sections most often in play

Section 10(23C)(iv)Section 11 Section 11(1)(a)Section 11(2)Section 12A Section 13 Section 14 Section 143(2)

Read the full judgment

Issues it is cited on

section 4(3)section 205 section 36(1)(v)section 10(23c)(iv)advancement of general public utility section 52 proviso to section 2(15)section 11(1)(a)mli section 2(15)section 10(23c)put to use

Judgments citing CIT v. Market Committee, Pipli

Assistant Commissioner of Income Tax (Exemptions), Mangaluru vs. M/S. T.A. Pai Management Institute, Manipal

In the result, the appeal by the revenue is dismissed

ITA 2692/BANG/2017[2011-12]Status: DisposedITAT Bangalore11 Apr 2018AY 2011-12

Bench: Shri N.V Vasudevan & Shri A.K Garodiathe Asst. Commissioner Of Income-Tax, (Exemptions), Circle-1, Mangaluru. . Appellant Vs. M/S T.A Pai Management Institute, Post Box No.9, 80 Badagabettu, Manipal. . Respondent Pan – Aaatt2248R.

For Appellant: Shri C.H Sundar Rao, C.I.TFor Respondent: Shri Sridhar Kamat, C.A

Section 11(1)Section 143(3)Section 32Section 35(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘A’ BEFORE SHRI N.V VASUDEVAN, JUDICIAL MEMBER AND SHRI A.K GARODIA, ACCOUNTANT MEMBER The Asst. Commissioner of Income-tax, (Exemptions), Circle-1, Mangaluru. . Appellant Vs. M/s T.A Pai Management Institute, Post Box No.9, 80 Badagabettu, Manipal. . Respondent PAN – AAATT2248R. Appellant by : Shri C.H Sundar Rao, C.I.T Respondent by : Shri Sridhar Kamat, C.A Date of Hearing : 2-04-2018 Date of Pronouncement : 11-04-2018 O R D E R PER SHRI N.V VASUDEVAN, JUDICIAL MEMBER : This appeal by the Revenue against the order dated 18.9.2017 of CIT(A), Mangalu…

ITO (E) 2(3), Mumbai vs. Sri Sri Radha Damodar Charitable Trust, Mumbai

In the result, appeal filed by Revenue is dismissed

ITA 3809/MUM/2016[2009-10]Status: DisposedITAT Mumbai04 Apr 2018AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singhito (E)-2(3) Shri Radha Damodar Charitable 513, 5Th Floor, Trust, Hare Krishna Land, Juhu, Vs. Piramal Chambers, Lalbaug, Mumbai-400049 Mumbai-12. Pan:Aafts2570L (Appellant) (Respondent) Revenue By : Shri Ram Tiwari (Dr) Assessee By : Sh. Nishant Thakkar With Ms. Jasmin Amalsadwala- Advocates. Date Of Hearing : 20.03.2018 Date Of Pronouncement : 04.04.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Revenue Under Section 253 Of Income Tax Act (‘The Act’) Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-1

For Appellant: Sh. Nishant Thakkar with Ms. Jasmin Amalsadwala-For Respondent: Shri Ram Tiwari (DR)

Section 11Section 12ASection 143(3)Section 2Section 253Section 254(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “F”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITO (E)-2(3) Shri Radha Damodar Charitable 513, 5th Floor, Trust, Hare Krishna Land, Juhu, Vs. Piramal Chambers, Lalbaug, Mumbai-400049 Mumbai-12. PAN:AAFTS2570L (Appellant) (Respondent) Revenue by : Shri Ram Tiwari (DR) Assessee by : Sh. Nishant Thakkar with Ms. Jasmin Amalsadwala- Advocates. Date of hearing : 20.03.2018 Date of Pronouncement : 04.04.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by Revenue under secti…

Income Tax Officer Exemptions Ward-1, Mangalore vs. M/S Shiruru Welfare Trust, Udupi

In the result, Revenue’s appeal for asst

ITA 2165/BANG/2017[2011-12]Status: DisposedITAT Bangalore28 Mar 2018AY 2011-12

Bench: Shri N.V Vasudevan & Shri Jason P Boazthe Income-Tax Officer (Exemptions), Ward-1, Mangaluru. . Appellant Vs. M/S Shiruru Welfare Trust, Udupi. . Respondent

For Appellant: Shri B.R Ramesh, JCITFor Respondent: Shri Shambu Sharma, C.A

Section 12ASection 143(3)

…tinguished by the Hon'ble Court in the aforesaid decisions. 21. The issue raised by the revenue in the ground of appeal is thus no longer res integra and has been decided by the Hon'ble Punjab & Haryana High Court In the case of CIT v Market Committee, Pipil, 330 ITR 16 (P&H). The Hon’ble Punjab & Haryana High Court after considering several decisions on that issue and also the decision of the Hon'ble Supreme Court in the case of Escorts Ltd. (supra), came to the conclusion that depreciation Is allowable on capital assets on the income of the charitable trust for determining the quantum of funds which have to be…

Income-Tax Officer vs. Mahatma Gandhi Mission, Aurangabad

In the result, both the appeals of Revenue are dismissed

ITA 1634/PUN/2014[2011-12]Status: DisposedITAT Pune26 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1633 & 1634/Pun/2014 यििाारण वषा / Assessment Years : 2010-11 & 2011-12 The Income Tax Officer, अऩीऱाथी/Appellant Ward 1(1), Aurangabad …. Vs. Mahatma Gandhi Mission, Mgm Campus, N-6, Cidco, …. प्रत्यथी / Respondent Aurangabad Pan: Aaatm4256E अऩीऱाथी की ओर से / Appellant By : Shri Rajeev Kumar, Cit प्रत्यथी की ओर से / Respondent By : Shri Pramod Shingte

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Pramod Shingte

Section 11Section 12ASection 143(3)Section 35

…scorts Ltd. Vs. Union of India (supra) was taken note of by the Hon’ble High Court of Delhi in CIT Vs. Vishwa Jagriti Mission reported in 73 DTR 195 (Del) and the Hon’ble High Court of Punjab & Haryana High Court in CIT Vs. Market Committee, Pipli reported in 330 ITR 16 (P&H) and it was held that in the case of a Trust, depreciation claimed on the assets is to be allowed as deduction ITA Nos.1633 & 1634/PUN/2014 4 Mahatma Gandhi Mission under section 11 of the Act, even though cost of the asset had been allowed as application of income in the preceding year. The Revenue is in appeal against the order of CIT(A).…

Income-Tax Officer vs. Mahatma Gandhi Mission, Aurangabad

In the result, both the appeals of Revenue are dismissed

ITA 1633/PUN/2014[2010-11]Status: DisposedITAT Pune26 Mar 2018AY 2010-11

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Pramod Shingte

Section 11Section 12ASection 143(3)Section 35

Deputy Commissioner of Income Tax (E) Circle-1, Bangalore vs. M/S Vidyanidhi Education Trust, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1484/BANG/2017[2012-13]Status: DisposedITAT Bangalore28 Feb 2018AY 2012-13

Bench: Shri. Jason P. Boaz

For Appellant: Shri. S. V. Ravishankar, AdvocateFor Respondent: Shri. B. R Ramesh, Addl. CIT

Section 11Section 11(1)

…g such income. It was so held by the Hon'ble Karnataka High Court in the case of CIT v. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT v. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT v. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon'ble Supreme Court in the case of Escorts Ltd. 199 ITR 43 (SC) have been referred to and dis…

Asst.C.I.T., Bangalore vs. Sri. K.R. Kaviraj, Hospet

In the result, the appeal of the assessee is partly allowed

ITA 362/BANG/2016[2008-09]Status: DisposedITAT Bangalore26 Dec 2017AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri M. Karunakaran, AdvocateFor Respondent: Shri Pramod Kumar Singh, CIT-II (D.R)

Section 10Section 12ASection 132Section 143(3)

…ch income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) , following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the case of Escorts Ltd. 199 ITR 43 (SC) have been referred to and dis…

The Assistant Commissioner of Income Tax (Exemption0 Circle- 1, Mangalore vs. M/S Anjuman E Islams, Hubli

In the result, appeals of the Revenue are dismissed

ITA 1702/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Dec 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Kumar Ajith, Additional CIT

Section 10(2)Section 11Section 15Section 35Section 35(1)(iv)Section 70

…inguished by the Hon’ble Court in the aforesaid decisions. 21. The issue raised by the revenue in the ground of appeal is thus no longer res integra and has been decided by the Hon’ble Punjab & Haryana High Court in the case of CIT v. Market Committee, Pipli, 330 ITR 16 (P&H). The Hon’ble Punjab & Haryana High Court after considering several decisions on that issue and also the decision of the Hon’ble Supreme Court in the case of Escorts Ltd. (supra), came to the conclusion that depreciation is allowable on capital assets on the income of the charitable trust for determining the quantum of funds which have to be…

Services Association of Seventh Day Adventists P Ltd, Chennai vs. Jdit Exemption, Chennai

In the result, the appeal filed by the assessee stands allowed

ITA 2419/CHNY/2017[2010-11]Status: DisposedITAT Chennai19 Dec 2017AY 2010-11

Bench: Shri Abraham P.George & Shri George Mathan

Section 11Section 12ASection 25Section 35

…s of St.Anne (146 ITR 28); Madhyapradesh High Court in CIT Vs. Raipur Pallottine Society (180 ITR 579); Gujarath High Court in CIT Vs. Sheth Manilal rachhnoddas Vishram Bhavan Trust 198 ITR 598; Punjab and Haryana High court in CIT Vs. Market Committee Pipli (330 ITR 16) and CIT Vs. Tiny Tots Education Society (330 ITR 21); Madhyapradesh High Court in CIT Vs. Devi Sakuntala Tharal Charitable Foundation (358 ITR 452) and the Calcutta High Court in CIT Vs. Silluguri Regulated Market Committee (366 ITR 51). In addition, the Delhi High Court in DIT Vs. Vishwa Jagriti Mission 262 CTR 558 and the Karnnataka High Court…

The Jt. DIT ( Exemption), Ahmedabad vs. Nirma University, Ahmedabad

Appeal is dismissed

ITA 1627/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad29 Nov 2017AY 2011-12

For Appellant: H. C. Shah, A.RFor Respondent: Aditya Shukla, D.R

Section 12ASection 143(3)

…(i) CIT v/s. Shri Plot Swetamber MurtiPujak Jain Mandal (1989) 211 ITR 293(Guj.). (ii) CIT v/s Sheth Manilal Ranchhoddas Vishram Bhavan Trust (198ITR598)(Guj.) (iii) CIT v/s. Tiny Tots Education Society (330 ITR 21)(P&H) (iv) CIT v/s. Market Committee, Pipll 330 ITR 16 (P&H) ITA No. 1627/Ahd/15 [ ITO vs. Nirma University] A.Y. 2011-12 - 3 - (v) CIT v/s. Maharaja Aggarsain Medical Education & Scientific Research Society ITA No.750 of 2010 dtd.06.01.11 (vi) CIT vs. Manav Mangal Society 328 ITR 421 (P & H) (vii) CIT(A)-XXI, Ahmedabad passed appeal order No.ClT(A)-XXI/888/10-11 dtd.17-09-2012 in the case of Nirma…

Madras Chamber of Commerce and Industry, Chennai vs. ITO (Exemptions) III, Chennai

In the result, the appeal of the assessee is allowed

ITA 1538/CHNY/2017[2012-13]Status: DisposedITAT Chennai31 Oct 2017AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Mr.Nandita S.Das, AdvocateFor Respondent: Mr.B.Sagadevan, JCIT, DR

Section 11Section 11(1)Section 11(1)(a)Section 2(45)

…ts commercial sense and the concept of “commercial income” necessarily envisages deduction of depreciation on the assets of the trust. 10. The Commissioner of Income Tax (Appeals) failed to appreciate that in the case of CIT Vs. Market Committee, Pipli (2011) 330 ITR 16 held that the income of the assessee being exempt, the assessee was only claiming that depreciation should be reduced from the income for determining the percentage of funds which had to be applied for the purposes of the trust. There was no double deduction claimed by the assessee. It could not be held that double benefit was given in allowing th…

ACIT (Exemption) - 1(1), Mumbai vs. Gujrat Research Society, Mumbai

In the result, the appeal is dismissed

ITA 5151/MUM/2016[2011-12]Status: DisposedITAT Mumbai31 Oct 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Dcit-1(1) Gujrat Research Society Room No. 506, 5Th Floor, Dr. Madhuri Shah Vs. Piramal Chamber, Lalbaug, Campus, Ram Krishna Mumbai-400012. Mission Marg, Mumbai-400052. Pan No. Aaatb1718N Appellant Respondent Revenue By : Ms. Arju Garodia, Dr Assessee By : Mr. Rupam J. Shukla, Ar Date Of Hearing : 05/09/2017 Date Of Pronouncement : 31/10/2017

For Appellant: Mr. Rupam J. Shukla, ARFor Respondent: Ms. Arju Garodia, DR

Section 10Section 11Section 143(3)Section 32

…usts and institutions under the existing law. Depreciation has been held to be an application of income in the following judgments: i. CIT vs. Institute of Banking Personnel Selection (IBPS) (2003) 264 ITR 110 (Bom.) ii. CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H). Gujrat Research Society 4 iii. CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H). iv. DIT vs. Vishwa Jagriti Mission (2012) Income Tax Review – Sept – P. 83 (Del). v. Escorts Cardiac Diseases Hospital Society vs. Asst. DIT (2012) 18 Taxmann.com 104 (ITAT-Del). vi. CIT vs. Shri Gujarati Samaj (Regd.) (2011) 64 DTR 76 (MP). vii. DI…

ITO (E) 2(1), Mumbai vs. Mandar Education Society, Mumbai

In the result, the appeal is allowed

ITA 5341/MUM/2015[2011-12]Status: DisposedITAT Mumbai13 Oct 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 Income Tax Officer M/S. Mandar Education (E)2(1), R. No.512, Society, 5Th Flr., Piramal Chambers, B-91-93, Paschim Lalbaug, Vs. Apartment, Mumbai – 400 028 Opp. Kirti College, R.D. Road, Dadar, Mumbai-400 028 Pan: Aaatm 5371Q (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri Suman Kumar, D.R

Section 12ASection 143(1)Section 143(2)Section 143(3)

…order No.3656/Mum/2013 dated 07.05.2015. While deciding the issue, the Hon'ble ITAT has relied on the decision of Hon'ble Bombay High Court in the case of CIT v. Institute of Banking Personnel Services, 264 ITR 110 (Born) and CIT vs. Market Committee Peepli, 330 ITR 16 (P & H). Hence respectfully following the decision of the ITAT in assessee's own case, the AO is directed to allow the claim of depreciation in respect of the impugned assets for the A.Y.2011- 12. 6. In the result, the appeal is allowed.” 4. None appeared on behalf of the assessee. We find that similar addition has been deleted by ITAT in assessee…

Assistant Commissioner of Income Tax (Exemption) Circle-1, Mangalore vs. M/S Shri Siddarameshwar Education Trust, Bangalore

In the result, the appeal by the Revenue is dismissed

ITA 550/BANG/2017[2010-11]Status: DisposedITAT Bangalore13 Oct 2017AY 2010-11

For Appellant: Smt. Padma Meenakshi, JCIT (D.R)For Respondent: None

Section 11(1)Section 143(3)Section 32Section 35(2)(iv)

…ercial manner, the amount of depreciation debited in the books is deductible while computing such income. The CIT(A) also relied on the decisions in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) , following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 wherein it was held that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the case of Escorts Ltd. 199 ITR 43 (SC) have been…

The Assistant Commissioner of Income Tax (Exemption) Circle-1, Mangalore vs. M/S Catholic Diocesan Society, Bidar

In the result, Revenue’s appeal for asst

ITA 214/BANG/2017[2011-12]Status: DisposedITAT Bangalore04 Oct 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazthe Asst. Commissioner Of Income-Tax (Exemptions), Circle-1, Mangalore. . Appellant Vs. M/S Catholic Diocesan Society, Opp: Ksrtc Bus Stand Vijaya Nagar Colony, Bidar. . Respondent Pan - Aaaaco515D. Appellant By : Smt. Padmameenakshi, Jcit Respondent By : Shri Edmond D’Souza, C.A Date Of Hearing : 28-09-2017 Date Of Pronouncement : 04-10-2017 O R D E R Per Shri Jason P Boaz:

For Appellant: Smt. Padmameenakshi, JCITFor Respondent: Shri Edmond D’souza, C.A

Section 11Section 12ASection 143(3)

…held by the Hon'ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots ITA No.214/B/17 7 Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit, The decision of the Hon'ble Supreme Court In the case of Escorts Ltd. 199 ITR 43 (SC) have been referred to and disti…

DCIT, Bangalore vs. M/S B S & G Foundation, Bangalore

In the result, Revenue’s appeal for asst

ITA 884/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Oct 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazthe Dy. Commissioner Of Income-Tax (Exemptions), Bengaluru. . Appellant Vs. M/S B S & G Foundation, 502, 2Nd Floor, 5Th ‘C’ Main, 5Th Cross, 2Nd Block, Hrbr Layout, Kalyannagar, Bangalore. . Respondent Pan – Aaatb6131D. Appellant By : Smt. Padmameenakshhi, Jcit Respondent By : Shri R.T Balasubramanyam, C.A Date Of Hearing : 28-9-2017 Date Of Pronouncement : 4-10-2017 O R D E R

For Appellant: Smt. Padmameenakshhi, JCITFor Respondent: Shri R.T Balasubramanyam, C.A

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

…nguished by the Hon'ble Court in the aforesaid decisions. 21. The issue raised by the revenue in the ground of appeal is thus no longer res Integra and has been decided by the Hon'ble Punjab & Haryana High Court in the case of CIT Vs. Market Committee, Pipli, 330 ITR 16 (P&H). The Hon'ble Punjab & Haryana High Court after considering several decisions on that issue and also the decision of the Hon'ble Supreme Court in the case of Escorts Ltd. (supra), came to the conclusion that depreciation is allowable on capital assets on the income of the charitable trust for determining the quantum of funds which have to be…

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1475/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR

Section 11Section 14Section 6

…the following decisions holding that depreciation is allowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA No.1474 & 1475/16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `18,32,40,101/- and `18,85,58,300/- for the A.Y. 2010-11 and for A.Y. 2011-12 respectively but the A.O was of the view…

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1474/CHNY/2016[2010-11]Status: DisposedITAT Chennai26 Sept 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR

Section 11Section 14Section 6

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1473/CHNY/2016[2012-13]Status: DisposedITAT Chennai26 Sept 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR

Section 11Section 14Section 6

…the following decisions holding that depreciation is allowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA Nos.1472 & 1473/Mds./16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `290,67,043/- and `2,90,67,044/- for the A.Y. 2011-12 and for A.Y. 2012-13 respectively but the A.O was of the v…

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1472/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR

Section 11Section 14Section 6

…the following decisions holding that depreciation is allowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA Nos.1472 & 1473/Mds./16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `290,67,043/- and `2,90,67,044/- for the A.Y. 2011-12 and for A.Y. 2012-13 respectively but the A.O was of the v…