CIT v. Raipur Pallottine Society

180 ITR 579High Court1989#1439 most cited

What is CIT v. Raipur Pallottine Society authority for?

Depreciation is deductible when computing the income of a charitable trust under Section 11, and treating both depreciation and capital expenditure as an application of income for charitable purposes does not amount to a double deduction.

79

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2012 to 2025.

Also referred to as

CIT v. Raipur Pallottine Society · 180 ITR 579 · Section 11 depreciation · charitable trust income · application of income · double deduction · depreciation allowance for trusts · exemption under Section 11 · capital expenditure application · Section 11(1)(a) · Madhya Pradesh High Court · charitable purpose income

Issues it is cited on

Judgments citing CIT v. Raipur Pallottine Society

M/S. Kongunadu Arts & Science College Council, Coimbatore vs. ACIT, Coimbatore

In the result the appeal of the assessee is dismissed

ITA 2682/CHNY/2016[2012-13]Status: DisposedITAT Chennai09 Mar 2017AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri G. Pavan Kumarआयकर अपील सं./Ita No.2682/Mds/2016 िनधा"रण वष" / Assessment Year : 2012-13 M/S. Kongunadu Arts & Science V. The Asst. Commissioner Of College Council, Income Tax (Exemptions), G.N. Mills Post, Coimbatore Coimbatore-29 Pan: Aaaak1198E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri K. Senthil, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तारीख/Date Of Hearing : 06.03.2017 घोषणा क" तारीख/Date Of Pronouncement : 09.03.2017

For Appellant: Shri K. Senthil, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 11Section 12ASection 143(3)Section 250(6)

…double deduction of depreciation and capital expenditure on fixed assets in respect of trust. Similar view was expressed by other Courts in the cases of CIT v. Society of the Sisters of St. Anne [1984] 146 ITR 28 (Kar), CIT v. Raipur Pollottine Society [1989] 180 ITR 579 (M.P), and Commissioner of Income Tax v. Seth Manilal Ranchhoddas Vishram Bhavan Trust [1992] 198 ITR 598 (Guj). On the other hand, the Delhi High Court, in the case of DIT (Exemptions) v. Charanjiv Charitable Trust [2014] 267 CTR (Delhi) 306 held that where in a case of a trust, cost of assets has been allowed as deduction by way of application…