CIT v. Shri Gujrati Samaj (Regd)

257 ITR 397High Court2011#11979 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Also reported as

64 DTR 76

Issues it is cited on

section 117 carry forward of losses section 11(1)(d)section 11(1)(a)corpus donation put to use application of income satisfaction note section 28 section 80g section 153c section 12a

Judgments citing CIT v. Shri Gujrati Samaj (Regd)

DY COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-7(1), MUMBAI vs. DR D.Y. PATIL ADUCATION ACADEMY , MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 1350/MUM/2022[2013-2014]Status: DisposedITAT Mumbai24 Aug 2022AY 2013-2014

Bench: This Tribunal Falls Within The Said Pandemic Period. Accordingly, After Considering The Relaxation Of Period Provided By The Hon’Ble Supreme Court, We Find That There Is No Delay In Filing Of Appeal Before Us. Accordingly, The Appeal Is Admitted & Taken Up For Adjudication.

Section 12ASection 132Section 143(3)Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER Dy. Commissioner of Vs. Dr. D.Y. Patil Educational Income Tax, CC-7(1) Academy R.No.676B, 6th Floor Patil Building Aayakar Bhavan Adarsh Nagar, M.K.Road, Opp. MIG Colony, Worli Mumbai – 400 020 Mumbai – 400 018 PAN/GIR No.AAATD7470M (Appellant) .. (Respondent) Assessee by Shri Satyaprakash Singh Revenue by Shri T. Shankar Date of Hearing 24/08/2022 Date of Pronouncement 24/08/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1350/Mum/2022 for A.Y.2013-…

DY CIT-CC-7(1), MUMBAI vs. DR. D Y PATIL EDUCATIONAL ACADEMY, MUMBAI

ITA 1035/MUM/2021[2013-14]Status: DisposedITAT Mumbai11 Feb 2022AY 2013-14

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 11Section 12ASection 132Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.1033, 1034 & 1035/M/2021 Assessment Years: 2011-12, 2012-13 & 2013-14 DCIT 2(1)(2), Dr. D.Y. Patil Educational Circle-7(1), Academy, Room No.676B, Opp: M.I.G. Colony, Vs. 6th Floor, Adarsh Nagar, Aayakar Bhavan, Worli, M.K. Road, Mumbai – 400 025 Mumbai - 400020 PAN: AAATD7470M (Appellant) (Respondent) Present for: Assessee by : Shri Satyaprakash Singh, A.R. Revenue by : Shri Sandeep Raj, D.R. Date of Hearing : 06.01.2022 Date of Pronouncement : 11.02.2022 O R…

DY CIT-CC-7(1), MUMBAI vs. DR. D Y PATIL EDUCATIONAL ACADEMY, MUMBAI

ITA 1034/MUM/2021[2012-13]Status: DisposedITAT Mumbai11 Feb 2022AY 2012-13

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 11Section 12ASection 132Section 153CSection 80G

DY CIT-CC-7(1), MUMBAI vs. DR. D Y PATIL EDUCATIONAL ACADEMY , MUMBAI

ITA 1033/MUM/2021[2011-12]Status: DisposedITAT Mumbai11 Feb 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 11Section 12ASection 132Section 153CSection 80G

DY CIT, CC-7(1), MUMBAI vs. DR. D.Y. PATIL SPORTS ACADEMY , MUMBAI

In the result, all the appeals of the Revenue are dismissed

ITA 155/MUM/2021[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Ajay Kumar Sharma, D.R

Section 11Section 12ASection 132(1)Section 143(1)Section 143(3)Section 153C

…ment year should, therefore, be set off against the surplus of income over expenditure relating to subsequent year in computing the taxable income of the later assessment year." (emphasis supplied) In the case of CIT vs. Shri Gujrati Samaj (Regd) reported in 257 ITR 397, Hon'ble High Court of Madhya Pradesh had decided that : “In view of 8. 11(1)(a) it cannot be said that the expenditure incurred in the earlier year cannot be met out of the income of the subsequent year and utilization of such income for meeting the expenditure of the earlier year would not amount to such income being applied for charitable or…

ACIT (EXEMPTION), CIRCLE-2 (1), NEW DELHI vs. SUBROS EDUCATIONAL SOCIETY, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 7326/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Jul 2021AY 2013-14

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2013-14

Section 11Section 143(3)Section 15Section 70

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] Assessment Year: 2013-14 ACIT(Exemption), Vs. Subros Educational Society, Circle-2(1), G-71, World Trade Centre, New Delhi Barakhamba lane, New Delhi PAN :AADTS2161F (Appellant) (Respondent) Appellant by Sh. H.K. Choudhary, CIT(DR) Respondent by None Date of hearing 07.07.2021 Date of pronouncement 16.07.2021 ORDER PER O.P. KANT, AM: This appeal by the Revenue has been filed against the order of the learned Commissioner of Income Tax (A…

THE ITO, (EXEMPTIONS), WARD,, SURAT vs. SHREE AMBIKA NIKETAN TRUST,, SURAT

In the result, the appeal of the revenue is dismissed

ITA 667/AHD/2017[2013-14]Status: DisposedITAT Surat24 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Amarjit Singhअपील सं./Ita No.667/Ahd/2017 "नधा"रण वष"/Asstt. Year:2013-2014 Income Tax Officer, Shree Ambika Niketan Trust, [Exemption] Ward, Surat, H.No.13/52, Vs. Surat. C/0 Ambika Niketan Mandir, Khan Saheb Ni Wadi, Athwalines, Surat-395001. Pan Aabts2849C (Applicant) (Responent) Revenue By : Shri Prasanjit Singh, Cit,Dr : Assessee By Kruti Kothari, C.A सुनवाई क" तार"ख/Date Of Hearing : 15/11/2018 घोषणा क" तार"ख /Date Of Pronouncement: 16/11/2018 आदेश/O R D E R Per Amarjit Singh:

For Respondent: Shri Prasanjit Singh, CIT,DR

Section 11Section 143(2)Section 143(3)Section 70

…nstant case, the Tribunal deficit of earlier year and set itwas justified in law in allowing carrying forward of the off against the surplus of subsequent years. Similarly, in the case of CIT v/s (MP) (HC) , it was held that Shri Gujarati Samaj ( Regd) (2011) 64 DTR 76 u/s 11 (1 )(a) expenditure incurred in earlier year, can be met out of the income of the subsequent year and utilization of such income for meeting the expenditure of earlier year would amount to such income being applied for charitable or religious purpose. Therefore, assesee is entitled for carry forward and set off excess of expenditure incurred…

ITO, WD-1(3), KOLKATA, KOLKATA vs. THE INSTITUTE OF INDIAN FOUNDRYMEN, KOLKATA

In the result, the appeal filed by the Revenue, is dismissed

ITA 593/KOL/2016[2010-2011]Status: DisposedITAT Kolkata12 Sept 2018AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am Ito(E), Wd-1(3), Kolkata Vs. The Institute Of Indian Foundrymen 6Th Floor, 10B, Middleton Row, Kolkata Iif Center, 335, Rajdanga Main – 700 071. Road, East Kolkata Township, P.O. Kolkata – 700 107. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatt 6606 M (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Smt. Pinaki Mukherjee, Addl. CITFor Respondent: Shri Miraj D. Shah, AR

Section 12ASection 143(3)Section 145(3)

…ciation on the assets owned by it. If depreciation is not allowed as a necessary deduction in computing the income of the assessee, then there would be no way to preserve the corpus of the trust. Reliance is placed on CIT vs. Shri Gujrati Samaj (Regd.) (2011) 64 DTR 76 (MP). We are of the view that the depreciation needs to be allowed. This is a primary accepted principle of accounting. The assets obviously undergo wear and tear/diminution in value and therefore the decline in value has to be accounted for 9 The Institute of Indian Foundrymen Assessment Year: 2010-11 on a systematic way. Be as it may, there has…

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

…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. DIT (Exemption) vs. Indraprastha Cancer Society (2015) 53 taxmann.com 463 (Del): (2015) 229 Taxman 93 (Del). viii. CIT vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust (1992) 198 ITR 598 (Guj) ix. CIT vs. Bhoruka Public Welfare Trust (1999) 240 ITR 513 (Cal). 3.2 Now we come to the 2nd issue ‘Whether excess application in an earlier ye…