CIT v. Shree Krishna Bandar Trust

247 ITR 1High Court2001#5022 most cited

What is CIT v. Shree Krishna Bandar Trust authority for?

A trust cannot be regarded as an Association of Persons (AOP) for income tax purposes if it is a valid trust.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Shree Krishna Bandar Trust · 247 ITR 1 · DIT v. Shardaben Bhagubhai Mafatlal Public Charitable Trust · trust as AOP · validity of trust · charitable trust · income tax

Sections most often in play

Section 143(1)Section 160Section 164Section 167BSection 2(29C)Section 250Section 4

Judgments citing CIT v. Shree Krishna Bandar Trust

PRADYUMNA DALMIA BENEFICIARY TRUST,KOLKATA vs. ADIT(CPC)/I.T.O., WARD - 33(2), , KOLKATA

In the result, both the appeals filed by the assessee are allowed

ITA 1613/KOL/2024[2021-2022]Status: DisposedITAT Kolkata11 Aug 2025AY 2021-2022

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 143(1)Section 250

…01 ITR 989 (Calcutta High Court) [1993] ii) Nizam's Family Trust 108 ITR 555 (Supreme Court) iii) LR Patel Family Trust v. ITO 262 ITR 520 (Bombay High Court) iv) CIT V S.A.E. Head Office Trust 271 ITR 159 (Delhi High Court) v) DIT V. Shardaben Maftalal Trust 247 ITR 1 (Bombay High Court) 4. The Ld. Addl/JCIT(A) examined the matter. It was argued before the Ld. Addl/JCIT(A) that the surcharge should be levied on the basis of the income and written submissions were filed relying upon the following decisions: i) The Hon'ble Supreme Court in Commissioner of Wealth Tax vs. Trustees of H. E. H. Nizam's Family (Remaind…

ISHWAR EDUCATION AND CHARITABLE TRUST,PUNE vs. ITO, EXEMPTION WARD 1(2), PUNE

In the result, the appeal filed by the appellant trust is allowed

ITA 1479/PUN/2024[2015-2016]Status: DisposedITAT Pune19 Sept 2024AY 2015-2016

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.1479/Pun/2024 "नधा"रण वष" / Assessment Year : 2015-16

For Appellant: Shri S.L. TareFor Respondent: Shri B.S.Rajpurohit
Section 11Section 12Section 12ASection 13Section 13(1)(d)Section 147Section 148ASection 164Section 164(2)Section 2

…red to dispose of the shares under the said proviso by March 31, 1995 (see the judgment of this court in I. T. A. No. 81 of 1999, decided on September 14, 2000--Director of Income-tax (Exemptions) v. Shardaben Bhagubhai Mafatlal Public Charitable Trust [2001] 247 ITR 1). The shares have not been disposed of even during the assessment year in question. Now, under Section 164(2) it is, inter alia, laid down that in the case of relevant income which is derived from property held under trust for charitable purposes, which is of the nature referred to in Section 11(4A), tax shall be charged on so much of the relevant…

KWA TRUST,MUMBAI vs. ITO (EXEMPTIONS)-1(4), MUMBAI

The appeal of the assessee is partly allowed

ITA 777/MUM/2019[2013-14]Status: DisposedITAT Mumbai16 Jul 2020AY 2013-14

Bench: Shri Ramesh C. Sharma & Shri Vikas Awasthyआअसं. 777/मुं/2019 ("न. व.2013-14) Kwa Trust, 52, 5Th Floor, Maker Tower ‘F’ Cuffe Parade, Colaba, Mumbai 400 005 Pan:Aaatk 0114F ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer (Exemptions)-1(4), Room No.507, 5Th Floor, Piramal Chambers, Lalbaug, ..... ""तवाद"/Respondent Mumbai 400 012. अपीलाथ" "वारा/ Appellant By : Shri V. Mohan ""तवाद" "वारा/Respondent By : Shri Amit Pratap Singh सुनवाई क" "त"थ/ Date Of Hearing : 10/02/2020 घोषणा क" "त"थ/ Date Of Pronouncement : 16/07/2020 आदेश/ Order Per Vikas Awasthy, Jm:

For Appellant: Shri V. MohanFor Respondent: Shri Amit Pratap Singh
Section 11Section 11(5)Section 12ASection 13

…आयकर अपील"य अ"धकरण मुंबई पीठ “एसएमसी”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI "ी रमेश सी. शमा", लेखा सद"य एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI RAMESH C. SHARMA, ACCOUNTANT MEMBER & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 777/मुं/2019 ("न. व.2013-14) KWA Trust, 52, 5th Floor, Maker Tower ‘F’ Cuffe Parade, Colaba, Mumbai 400 005 PAN:AAATK 0114F ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer (Exemptions)-1(4), Room No.507, 5th Floor, Piramal Chambers, Lalbaug, ..... ""तवाद"/Respondent MUMBAI 400 012. अपीलाथ" "वारा/ Appellant by : Shri V. Mohan ""तवाद" "वारा/…

INCOME TAX OFFICER-23(1)(2), MUMBAI vs. INDIAN CORPORATE LOAN SECURITIES TRUST 2008 SERIES 14, MUMBAI

In the result, Revenue's appeal for A

ITA 4789/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Jan 2020AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust 2008 Matru Mandir Series 14 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block 3Rd Floor, Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16786P (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Iii Matru Mandir 2009 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat17440L (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Matru Mandir 2008 Series 36 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16925L (Appellant) .. (Respondent) आदेश / O R D E R Per Bench: These Appeals In Ita No.4789/Mum/2017, 4791/Mum/2017 & 4794/Mum/2017 For A.Y.2010-11 Arise Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-32, Mumbai In Appeal No.Cit(A)- 32/It-604/23(1)(2)/2015-16, Cit(A)-32/It-48/19(3)(2)/2012-13 & Cit(A)-32/It-483/Ito-19(3)(4)/12-13 Respectively Dated 24/04/2017 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 26/02/2016, 31/10/2012 Respectively By The Ld. Income Tax Officer – 23(1)(2) & 19(3)(2) Respectively, Mumbai (Hereinafter Referred To As Ld. Ao).

Section 10Section 143(3)Section 148Section 161Section 161(1)Section 61

…t is not in existence, then the entire securitization scheme would fail. (iv) A trust cannot be regarded as an AOP, as held by the Jurisdictional High Court in the case of: (1) DIT(Exemption) v. Shardaben Bhagubhai Mafatlal Public Charitable Trust No.8 [2001] 247 ITR 1/114 Taxman 666 (Bom.), L R. Patel Family Trust v. ITO [2003] 262 ITR 520/129 Taxman 720 (Bom.) and CIT v. Marsons Beneficiary Trust [1991] 188 ITR 224/[1990] 52 Taxman 454 (Bom.) 6.5.4 Therefore, the contention of the assessee is that it is a valid trust and since it has complied with all the required statutory approvals and procedures, it cannot b…

SARASWAT HITWARDHAK MANDAL,MUMBAI vs. ITO 18 (3)(4), MUMBAI

In the result, appeal of the assessee is allowed

ITA 6944/MUM/2018[2012-13]Status: DisposedITAT Mumbai21 Jan 2020AY 2012-13

Bench: Shri Pawan Singh (Jm) & Shri S.Rifaur Rahman(A.M.) Saraswat Hitwardhak Vs Ito-18(3)(4), Mumbai. Mandal, 1St Floor, Saraswat Bhawan, Chatrapati Shivaji Lane, Mahim, Mumbai – 400 016. Pan : Aagts 2691 M Appellant Respondednt

Section 11Section 12ASection 143(1)Section 80L

…ering the status of assessee as individual. The made reliance on the decision of Bombay High Court in the case of I.T.A. No. 6944/Mum/2018 Assessment Year: 2012-13 Saraswat Hitwardhak Mandal DIT(Exem) vs. Sharadaben Bhagubhai Mafatlal Public Charitable Trust 247 ITR 1 (Bombay ). It was further stated that Assessing Officer treated the assessee as Association of Person (AOP) and has applied tax rate as maximum marginal rate on the income offered by assessee. The contention that assessee was not accepted by Ld. CIT(A) by taking view that there is no registration u/s 12AA for the assessment year under considerat…

RONAK WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1486/HYD/2018[2015-16]Status: DisposedITAT Hyderabad15 Mar 2019AY 2015-16

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

RONAK WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1485/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

RONAK WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1484/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHRESTHA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1483/HYD/2018[2015-16]Status: DisposedITAT Hyderabad15 Mar 2019AY 2015-16

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHRESTHA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1482/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHRESTHA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1481/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

KRISHNA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1480/HYD/2018[2015-16]Status: DisposedITAT Hyderabad15 Mar 2019AY 2015-16

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

KRISHNA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1479/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

KRISHNA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1478/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SNEHIL WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1477/HYD/2018[2015-16]Status: DisposedITAT Hyderabad15 Mar 2019AY 2015-16

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SNEHIL WELFARE TRUST,HYDERABAD vs. INCOME TAX OFFICER, WARD-1, HYDERABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1476/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SNEHIL WELFARE TRUST,HYDERABAD vs. INCOME TAX OFFICER, WARD-1, HYDERABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1475/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHREEYA WELFARE TRUST,HYDERABAD vs. INCOME TAX OFFICER, WARD-1, HYDERABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1474/HYD/2018[2015-16]Status: DisposedITAT Hyderabad15 Mar 2019AY 2015-16

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHREEYA WELFARE TRUST,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1473/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

SHREEYA WELFARE TRUST ,ADILABAD vs. INCOME TAX OFFICER, WARD-1, ADILABAD

In the result, appeals filed by the respective assessees are allowed

ITA 1472/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi

For Appellant: Shri A. SrinivasFor Respondent: Shri D.J.Prabhakar Anand
Section 143(1)Section 154Section 167B

…TR 546 (S.C) Page 4 of 9 ITA Nos1472 to 1486 of 2018 Shreya Welfare Trust and others Adilabad. ii) COT vs. Marsons Beneficiary Trust – 188 ITR 224 (Bombay) iii) CIT vs. Shree Krishna Bandar Trust 201 ITR 989 Calcutta iv) DIT vs. Shardaben Bhagubhai Maftlal-247 ITR 1 Bombay 6. Thus, even on merits, according to him, the order u/s 154 is not sustainable. 7. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the assessee itself has declared its status as an AOP in its return of income and the AO had noticed that the assessee was erroneously taxed at the individua…

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CIT v. Shree Krishna Bandar Trust (247 ITR 1) — Cited in 23 Judgments | BharatTax