CIT v. Mayur Foundation

274 ITR 562High Court2005#1661 most cited

What is CIT v. Mayur Foundation authority for?

The Gujarat High Court held that Form No. 10, for exercising the option under section 11(2) to accumulate income, can be submitted during assessment proceedings, including before the Income Tax Appellate Tribunal, which is a continuation of assessment proceedings. Such submission constitutes sufficient compliance for claiming exemption under section 11.

68

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Mayur Foundation · section 11(2) · Form No. 10 · accumulation of income · charitable trust exemption · assessment proceedings · ITAT · procedural compliance · late filing · section 11 · 274 ITR 562

Sections most often in play

Section 11(2)Section 11Section 139(1)Section 143(1)Section 119(2)(b)Section 143(3)Section 250Section 12
Read the full judgment

Issues it is cited on

section 11(2)(a)section 80j(6a)section 10(20a)section 10(20)section 12a(1)(b)section 11(5)section 11(2)section 12aa(3)section 58section 13(1)(d)accumulation of incomesection 13(8)

Judgments citing CIT v. Mayur Foundation

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…isions:- 1 National Thermal Power Co. ltd. vs. CIT (1998) 229 ITR 383 (SC) 2 Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC) 3 Nirmala L. Mehta v. A. Balasubramaniam, 269 ITR 1 (Bom) Commissioner of Income-tax 4 CIT v/s. Mayur Foundation (2005) 274 ITR 562 (Guj) 5 CIT v/s. Kerala State Co-Operative (1992) 193 ITR 624 (Ker) Marketing Federation Ltd. 6 Balmukund Acharya Vs DCIT 310 ITR 310 [ Bombay ] 7 Mayank Poddar [HUF] vs Wealth Tax Officer 262 ITR 0633[ Calcutta] 31. The Ld. Departmental Representative vehemently argued supporting the order of both the lower authorities and further added that th…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…isions:- 1 National Thermal Power Co. ltd. vs. CIT (1998) 229 ITR 383 (SC) 2 Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC) 3 Nirmala L. Mehta v. A. Balasubramaniam, 269 ITR 1 (Bom) Commissioner of Income-tax 4 CIT v/s. Mayur Foundation (2005) 274 ITR 562 (Guj) 5 CIT v/s. Kerala State Co-Operative (1992) 193 ITR 624 (Ker) Marketing Federation Ltd. 6 Balmukund Acharya Vs DCIT 310 ITR 310 [ Bombay ] 7 Mayank Poddar [HUF] vs Wealth Tax Officer 262 ITR 0633[ Calcutta] 31. The Ld. Departmental Representative vehemently argued supporting the order of both the lower authorities and further added that th…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…isions:- 1 National Thermal Power Co. ltd. vs. CIT (1998) 229 ITR 383 (SC) 2 Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC) 3 Nirmala L. Mehta v. A. Balasubramaniam, 269 ITR 1 (Bom) Commissioner of Income-tax 4 CIT v/s. Mayur Foundation (2005) 274 ITR 562 (Guj) 5 CIT v/s. Kerala State Co-Operative (1992) 193 ITR 624 (Ker) Marketing Federation Ltd. 6 Balmukund Acharya Vs DCIT 310 ITR 310 [ Bombay ] 7 Mayank Poddar [HUF] vs Wealth Tax Officer 262 ITR 0633[ Calcutta] 31. The Ld. Departmental Representative vehemently argued supporting the order of both the lower authorities and further added that th…

D.D..I.T(E) - I, Kolkata vs. St John'S Diocesan Girls Higher Secondary School, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 1079/KOL/2013[2009-10]Status: DisposedITAT Kolkata02 Jun 2017AY 2009-10

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2009-10

Section 11(2)Section 11(5)Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2009-10 DCIT(E)-1, 5th Floor, V/s. St. John’s Diocesan Girl’s 10B, Middleton Row, Higher Secondary School, Kolkata-71 AE-467, Salt Lake City, Kolkata-64 [PAN No.AADTS 3910 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Rajat Kumar Kureel, Senior DR अपीलाथ" क" ओर से/By Appellant Shri S.,M. Suran, Advocate ""यथ" क" ओर से/By Respondent 26-04-2017 सुनवाई क" तार"ख/Date of Hearing 02-06-2017 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Was…

Rashid Memorial Welfare Trust, Bulandshahr vs. ITO, Ghaziabad

In the result, the appeal of the assessee is allowed for statistical purposes with above direction

ITA 377/DEL/2016[2012-13]Status: DisposedITAT Delhi13 May 2016AY 2012-13

Bench: Smt Diva Singh & Shri Prashant Maharishirashid Memorial Welfare Trust, Ito, Salmahakan, Khurja, Exemption Ward, Vs. Bulandshahr, Ghaziabad Pan:Aaatr5957K (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Sh. K. K. Jaiswal, DR
Section 11Section 11(2)Section 12ASection 139(1)

…he Act. Therefore, if such notice is filed any time before the conclusion of the assessment proceedings the assessee should be granted benefit of accumulation. Our View also get support from the decision of Hon'ble Gujarat high court in CIT v Mayur Foundation 274 ITR 562 where in form no 10 filed before the ITAT for the first time, the benefit of accumulation of income was allowed to the assessee trust. Honourable high court held as under :- “5. The Tribunal admitted the additional ground and after hearing both the sides, held that, in the absence of any specific time-limit prescribed under section 11(2) for sub…

DDIT, Chennai vs. The Madras Seva Sadn, Chennai

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

ITA 974/CHNY/2014[2010-2011]Status: DisposedITAT Chennai27 Apr 2016AY 2010-2011

Bench: Shri A.Mohan Alankamony & Shri. G. Pavan Kumar

For Appellant: Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. R. Vijayaraghavan, Advocate
Section 11Section 11(1)Section 11(2)Section 12ASection 143(2)Section 143(3)

…of the appellant for not filing the form 10 on time. I am fortified for the above view by the decisions of Hon’ble High Courts in the case of (i) CIT vs. R.B.B Bissesswarlal Motilal Malwasie Trust (1992) 195 ITR 825 (Cal) (ii) CIT vs. Mayur Foundation (2005) 274 ITR 562 (Guj) and also by Hon’ble ITAT in JCIT vs. Sewa Education Trust (2013) 27 ITR (Trib) 292 (Agra). According to these decisions it was held that where for reasons beyond the control of the assessee some delay had occurred in filing the audit report form 10 alongwith the return of income, the exemption under section 11 and 12 may not be denied. Agg…

DDIT(E) - I, Kolkata vs. The Indian Institute of Welding, Kolkata

In the result the appeal of the revenue is treated as allowed for statistical purposes

ITA 734/KOL/2013[2009-10]Status: DisposedITAT Kolkata06 Apr 2016AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Sallong Yaden, Addl. CIR, Sr.DRFor Respondent: None
Section 11Section 11(2)Section 11(5)Section 12ASection 25

…d to satisfy the question as to whether the assessee should be allowed the benefit of the provision of section 11(2) of the Act. We are supported in the above conclusions by the decision of the Hon’ble Gujarat High Court in the case of CIT vs Mayur Foundation 274 ITR 562 (Gujarat) wherein it was held as follows :- “The assessee was charitable trust, registered under the provisions of the Bombay Public Trusts Act, 1950. During the relevant previous year, the assessee trust received voluntary contributions amounting to Rs. 2,04,468. The said donations were treated as income within the meaning of section 2(24)(iia)…

Fashion Design Council of India, New Delhi vs. ADIT (E), New Delhi

In the result appeal of the assessee is allowed

ITA 979/DEL/2011[2007-08]Status: DisposedITAT Delhi30 Oct 2015AY 2007-08

Bench: Sh. A.T.Varkey, Jm & Sh. Prashant Maharishi, Am Asstt. Year : 2007-08

For Appellant: Ms. Lalitha Krishnamarthy,CAFor Respondent: MS. Nandita Kanchan, CIT. DR
Section 11(1)(B)Section 11(2)Section 12

…n Council of India should be granted the benefit of accumulation of its income. Regarding filing of the declaration in Form no 10 at the fag end of the assessment proceedings she relied on the decision of Hon’ble Gujarat High Court in case of Mayur Foundation 274 ITR 562 wherein it is held that if form no. 10 is submitted before the completion of the assessment proceedings the assessee should be given the benefit of accumulation. She also relied on the decision of Nagpur Hotel Owners association of Hon’ble Supreme Court reported in 247 ITR 201. 05. Ld. DR relied on the order of CIT (A) as well as the assessing of…