CIT v. National Institute and Financial Management

322 ITR 694High Court2010#24483 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. National Institute and Financial Management

DCIT, C-1 (E), Chandigarh vs. M/S Shri Aurobindo Socio Economic & Management Research Institute, Ludhina

In the result, whereas the assessee's appeal in ITA

ITA 1375/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh01 May 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 11Section 11(1)Section 11(2)

…ust” (supra) was followed by the Chennai Tribunal in “Arhatic Yoga Asharam Management Trust Vs ITO (Exemptions)”, 126 taxmann.com 76 (Chennai) (Trib), allowing exemption u/s 11(2) of the Act. 17.12 In “CIT Vs National Institute and Financial Management”, 322 ITR 694 (P&H), it has been held as follows: “2. The assessee is a society registered under section 12A of the Act and is engaged in the business of imparting professional training to probationers of the Central Accounts and Finance Services. The Assessing Officer rejected the claim for exemption under section 11 on the ground that the assessee accumulat…

Sir Aurobindo Socio Economic & Management Research Institute, Ludhiana vs. DCIT, C-1 (E), Chandigarh

In the result, whereas the assessee's appeal in ITA

ITA 1348/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh01 May 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 11Section 11(1)Section 11(2)

…ust” (supra) was followed by the Chennai Tribunal in “Arhatic Yoga Asharam Management Trust Vs ITO (Exemptions)”, 126 taxmann.com 76 (Chennai) (Trib), allowing exemption u/s 11(2) of the Act. 17.12 In “CIT Vs National Institute and Financial Management”, 322 ITR 694 (P&H), it has been held as follows: “2. The assessee is a society registered under section 12A of the Act and is engaged in the business of imparting professional training to probationers of the Central Accounts and Finance Services. The Assessing Officer rejected the claim for exemption under section 11 on the ground that the assessee accumulat…

Daivadnya Samjonnati Parishad Mahajanwadi Mandal, Mumbai vs. ITO (E) I(1), Mumbai

In the result, assessee’s appeal is allowed

ITA 5494/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Sept 2016AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri V.G. GindeFor Respondent: Shri B.S. Bist
Section 11Section 11(2)Section 12A

…am Nagar Trust no.1 v/s DDIT, ITA no.2150/Mum./2015 dated 31.5.2016; ii) DIT (E) v/s Envisions, [2015] 58 taxmann.com 184 (Kar.); iii) DIT(E) v/s NBIE Welfare Society, [2015], 370 ITR 490 (Del.); iv) CIT v/s National Institute and Financial Management, [2010] 322 ITR 694 (P&H); v) DIT v/s Mitsui & Co., Environmental, [2008] 167 taxmann.com 43 (Del.); and vi) Bharat Kalyan Pratishthan v/s DIT(E), [2007] 299 ITR 406 (Del.). 6. Learned Departmental Representative relying upon the observations of the Assessing Officer and the learned Commissioner (Appeals) submitted, as the assessee has not specifically mentioned th…

CIT v. National Institute and Financial Management (322 ITR 694) — Cited in 3 Judgments | BharatTax