What is CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal authority for?

A charitable trust can carry forward its excess expenditure from previous years and adjust it against the income of subsequent years, which qualifies as an application of income under Section 11. Additionally, voluntary contributions received for a specific purpose are treated as corpus funds and are not taxable.

Which sections of the Income Tax Act does CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal come up under?

It is most often cited in judgments turning on Section 11, Section 12A, Section 143(3), Section 11(1)(a), Section 11(1)(c), Section 11(2).

CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (211 ITR 293)

Q: How many judgments cite CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal?

204 judgments on BharatTax cite CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (211 ITR 293), spanning 2015 to 2026.

The Assistant Commisioner of Income Tax (Exemptions) Circle-1, Mangalore vs. M/S Sri Jagadguru Murugarajendra Vidyapeeta, Chitradurga

In the result, appeals of the Revenue are dismissed

ITA 1639/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Sept 2018AY 2009-10

Bench: Shri. A. K. Garodia

For Appellant: Shri. Sandeep C, CAFor Respondent: Ms. Nandini Das, Addl. CIT

Section 11Section 11(1)

…in the case of Baldwin Methodist Education Society, bases on the view/decisions of the Hon 'He Bombay High Court in the case of Institute of Banking and the Hon We Gujarat High Court in the case of CIT Vs Shri Plot Swetamber Murti Fujakjain Mandal reported in 211 ITR 293. In view of the matter, the AO is directed to allow carry forward of the excess application of ........for the year to be adjusted from income from property held under the trust of the subsequent years." Respectfully following the decisions of the jurisdictional ITAT, Bengaluru and the Hon'ble High Courts, I hold that the appellant is entitled to…

DCIT(E), New Delhi vs. Dr. R.L. Khera Charitable Trust, New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 4132/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Sept 2018AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary[Assessment Year: 2011-12] The Dy.C.I.T Vs. Dr. R.L. Khera Charitable Trust Circle 1(1) Pandav Nagar, Naraina Road New Delhi Near Shadipur Depot, New Delhi Pan : Aaatd 8903 D [Appellant] [Respondent]

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

Section 11Section 11(1)Section 28Section 29Section 30Section 32Section 32(1)Section 34Section 43C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER [Assessment Year: 2011-12] The Dy.C.I.T Vs. Dr. R.L. Khera Charitable Trust Circle 1(1) Pandav Nagar, Naraina Road New Delhi Near Shadipur Depot, New Delhi PAN : AAATD 8903 D [Appellant] [Respondent] Date of Hearing : 19.09.2018 Date of Pronouncement : 20.09.2018 Assessee by : Shri Hiren Mehta, CA Revenue by : Ms. Asima Neb, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of the CIT(Exemptio…

ITO (E) 2(2), Mumbai vs. Rustom Irani Foundation Ideal Farm, Mumbai

Appeal stand dismissed

ITA 69/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.69/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Income Tax Officer (Exemptions)-2(2) Rustom Irani Foundation बनाम/ Room No.502, 5Th Floor Ideal Farm, West Of Railway Line Piramal Chambers, Lalbaug Dahisar(W) Vs. Lower Parel, Mumbai-400 077 Mumbai-400 068 "थायीलेखासं./ Pan : Aaatr-2735-D (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Satish R. Mody, Ld. ARFor Respondent: Ram Tiwari, Ld. DR

Section 11Section 32

…Act and that such adjustment will have to be excluded from the income of the Trust under section 11(1)(a) of the Act. Our view is also supported by the Judgment of the Gujarat High Court in the case of CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal [1995] 211 ITR 293. Accordingly, we answer question No. 3 in the affirmative i.e., in favour of the assessee and against the Department. The revenue is unable to bring on record any contrary decision or controvert the fact that the above decision has not been stayed / reversed by any higher judicial authority. Accordingly, these grounds stand dismissed. 7. Resulta…

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

In the result appeal of the revenue is dismissed

ITA 2621/DEL/2015[2011-12]Status: DisposedITAT Delhi27 Jun 2018AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: NoneFor Respondent: Shri S.R. Senapati, Sr. D.R

Section 11Section 12ASection 143(3)Section 70

…- INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.:-2620, 2621/Del/2015 Assessment Years: 2010-11, 2011-12 ITO (E) Nav Nirman Sewa Samiti, Ward 2(4), BN-9(east) Shalimar Bagh, Vs. New Delhi. New Delhi – 110 088. (Appellant) (Respondent) Assessee by: None Department by : Shri S.R. Senapati, Sr. D.R. Date of Hearing 27/06/2018 Date of 27/06/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the revenue against separate impugned order of even date 24.2.2015, passed by Ld…

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

In the result appeal of the revenue is dismissed

ITA 2620/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: NoneFor Respondent: Shri S.R. Senapati, Sr. D.R

Section 11Section 12ASection 143(3)Section 70

…- INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.:-2620, 2621/Del/2015 Assessment Years: 2010-11, 2011-12 ITO (E) Nav Nirman Sewa Samiti, Ward 2(4), BN-9(east) Shalimar Bagh, Vs. New Delhi. New Delhi – 110 088. (Appellant) (Respondent) Assessee by: None Department by : Shri S.R. Senapati, Sr. D.R. Date of Hearing 27/06/2018 Date of 27/06/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the revenue against separate impugned order of even date 24.2.2015, passed by Ld…

DCIT (Exemption), Ghaziabad vs. M/S. Hapur Pilkhuwa Development Authority, Hapur

In the result, the appeal is partly allowed for statistical purposes

ITA 1384/DEL/2016[2009-10]Status: DisposedITAT Delhi06 Jun 2018AY 2009-10

Bench: Shri R.S. Syal & Smt. Beena A. Pillai

For Appellant: Sh. Kapil Goel, AdvocateFor Respondent: Sh. S.L. Anuragi, Sr. DR

Section 11Section 2(15)

…excluded from the income of the trust under s. 11(1)(a) of the Act’. In reaching this conclusion, the Hon’ble High Court drew support from the judgment of the Hon’ble Gujarat High Court in the case of CIT vs. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293 (Guj). No contrary decision has been brought to our notice by the ld. DR. Respectfully following the precedent, we uphold the impugned order on this issue. 8. In the result, the appeal is partly allowed. ASSESSMENT YEAR- 2010-11 9. The first issue is against the denial of exemption. Both the sides are in agreement that the facts and circumstan…

ITO (E) 1(1), Mumbai vs. Bombay Natural Histroy Society, Mumbai

In the result, Cross objection is allowed for statistical purposes

ITA 5473/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 May 2018AY 2010-11

Bench: Shri Pawan Singh & Shri Rajesh Kumarita No.5473/Mum/2015 Assessment Year : 2010-11 Ito (Exemption)-1(1), Mumbai M/S. Bombay Natural History Society, Vs. Horn Bill House, Opp Lion Gate, Sbs Road Mumbai – 400 023 Pan No.Aaatb1708Q (Appellant) Respondent)

For Appellant: Shri Ganesh K. BhatFor Respondent: Shri T.A. Khan

Section 1Section 11Section 11(1)Section 143(3)

…Act and Chat such adjustment will have to be excluded from the income- of the Trust under section 11(1)(a) of the Act. Our view is also supported by the Judgment of the Gujarat High Court in the case of CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995)211 ITR 293. Accordingly, we answer question No.3 in the affirmative i.e., in favour of the assessee and against the Department “6. We find that the learned CIT(A) has rightly fallowed the above judgement of the Hon'ble Bombay High Court and directed the A.O. lo allow the carry forward and set off of deficit after due verification of facts. We uphold the ord…

The ITO, (Exemptions), Ward-1, Ahmedabad vs. National Innovation Foundation India, Ahmedabad

In the result, appeal of the revenue is dismissed

ITA 2205/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad16 May 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhसव"ी राजपाल यादव "या"यक सद"य एवं Vejth Vejth Vejthr Flag Vejth R Flag R Flag लेखा सद"य, के सम"। R Flag

For Appellant: Shri Chandresh S. Shah, A.RFor Respondent: Shri R. P. Maurya, Sr.D.R

Section 12ASection 143(1)Section 143(3)Section 154

…assessee carried the matter in appeal before the Ld. CIT(A). The Ld. CIT(A) has accepted the claim of the assessee after putting reliance upon the decision of jurisdictional High Court rendered in the case of CIT vs Shri Plot Swetambar Murti Pujak Jain Mandal 211 ITR 293, findings recorded by the Ld. CIT(A) read as under: “4.2 I have carefully considered the rival contention, observation of the A.O as well as the case law relied upon by the appellant. It is observed that the A.O has denied the carry forward of loss of Rs. 1,00,97,909/-. The A.O has mentioned in the order of assessment that the said deficit pertai…

The Dy. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. The Kantilal Jaikishandas Choksi Charitable Trust, Ahmedabad

In the result, appeal of the revenue is dismissed

ITA 1909/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad16 May 2018AY 2012-13

Bench: Shri Pramod Kumar & Shri Rajpal Yadavसव"ी Izeksn Dqekj Izeksn Dqekj Izeksn Dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। Izeksn Dqekj आयकर अपील सं./ Ita No. 1909/Ahd/2016 "नधा"रण वष"/Assessment Year: 2012-13 Dcit(Exemptions), Kantilal Jaikishandas Choksi Circle-1, Vs Charitable Trust, Ahmedbad. Madhuban, Opp. Gujarat College, Madalpur, Ellisbridge, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatk 1759 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Saurabh Singh, Sr.D.R. Assessee By : Shri P. M. Mehta, A.R.

For Appellant: Shri P. M. Mehta, A.RFor Respondent: Shri Saurabh Singh, Sr.D.R

Section 11Section 11(2)Section 12ASection 143(2)Section 80G

…ly vide letter dt. 25.02.2015, which has been reproduced by the Assessing Officer on Page Nos. 2 to 5. The assessee has contended that as per judgment of Hon’ble Gujarat High Court in the case of CIT vs. Shri Plot Swetamber Murti Pujak Jain Mandal reported in 211 ITR 293, it is entitled for carry forward of deficit to the subsequent years. Ld. Assessing Officer did not accept this contention of the assessee and he disallowed the claim and determined the taxable income at nil. 4. Dissatisfaction with the action of the Assessing Officer, assessee carried the matter before the Ld. CIT(A). Ld. CIT(A) gone through th…

Otc Exchange of India, Mumbai vs. ITO (E) 2(2), Mumbai

In the result, appeals for the Assessment Years 2010-11 & 2011-12

ITA 7191/MUM/2016[2012-13]Status: DisposedITAT Mumbai26 Apr 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon’Ble & Shri Ramit Kochar, Hon’Ble

For Appellant: Shri V. MohanFor Respondent: Shri M.C. Ningshen

Section 11Section 11(5)Section 13(2)(a)Section 154

…A) sustained. 12. The Hon'ble Jurisdictional High Court in the case of CIT v. Institute of Banking Personnel Selection (supra) concurring with the view taken by the Hon'ble Gujarat High Court in the case of CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal [211 ITR 293] held as under: “Income derived from the trust property has also got to be computed on commercial principles and if commercial principles are applied then adjustment of expenses incurred by the trust for charitable and religious purposes in the earlier years against the income earned by the trust in the subsequent year will have to (A.Ys: 2010-11…

Otc Exchange of India, Mumbai vs. Asst DIT (E) II(1), Mumbai

In the result, appeals for the Assessment Years 2010-11 & 2011-12

ITA 7190/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Apr 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon’Ble & Shri Ramit Kochar, Hon’Ble

For Appellant: Shri V. MohanFor Respondent: Shri M.C. Ningshen

Section 11Section 11(5)Section 13(2)(a)Section 154

…A) sustained. 12. The Hon'ble Jurisdictional High Court in the case of CIT v. Institute of Banking Personnel Selection (supra) concurring with the view taken by the Hon'ble Gujarat High Court in the case of CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal [211 ITR 293] held as under: “Income derived from the trust property has also got to be computed on commercial principles and if commercial principles are applied then adjustment of expenses incurred by the trust for charitable and religious purposes in the earlier years against the income earned by the trust in the subsequent year will have to (A.Ys: 2010-11…

Otc Exchange of India, Mumbai vs. Asst DIT (E) II(1), Mumbai

In the result, appeals for the Assessment Years 2010-11 & 2011-12

ITA 7189/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Apr 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon’Ble & Shri Ramit Kochar, Hon’Ble

For Appellant: Shri V. MohanFor Respondent: Shri M.C. Ningshen

Section 11Section 11(5)Section 13(2)(a)Section 154

…A) sustained. 12. The Hon'ble Jurisdictional High Court in the case of CIT v. Institute of Banking Personnel Selection (supra) concurring with the view taken by the Hon'ble Gujarat High Court in the case of CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal [211 ITR 293] held as under: “Income derived from the trust property has also got to be computed on commercial principles and if commercial principles are applied then adjustment of expenses incurred by the trust for charitable and religious purposes in the earlier years against the income earned by the trust in the subsequent year will have to (A.Ys: 2010-11…

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

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

ITA 3026/CHNY/2016[2013-14]Status: DisposedITAT Chennai19 Apr 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

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

ITA 3025/CHNY/2016[2012-13]Status: DisposedITAT Chennai19 Apr 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

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

ITA 3024/CHNY/2016[2010-11]Status: DisposedITAT Chennai19 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

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

ITA 3023/CHNY/2016[2010-11]Status: DisposedITAT Chennai19 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

The Willingdon Charitable Trust, Chennai vs. DDIT, Chennai

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

ITA 3022/CHNY/2016[2009-10]Status: DisposedITAT Chennai19 Apr 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

The Willingdon Charitable Trust, Chennai vs. DDIT, Chennai

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

ITA 3021/CHNY/2016[2006-07]Status: DisposedITAT Chennai19 Apr 2018AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

DCIT, Chennai vs. M/S. Willingdon Charitable Trust, Chennai

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

ITA 2988/CHNY/2016[2013-14]Status: DisposedITAT Chennai19 Apr 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

DCIT, Chennai vs. M/S. Willingdon Charitable Trust, Chennai

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

ITA 2987/CHNY/2016[2012-13]Status: DisposedITAT Chennai19 Apr 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 143(3)Section 147

…sthan High Court in CIT v. 10 I.T.A. Nos.2984 to 2988/Chny/16 I.T.A. Nos.3021 to 3026/Chny/16 Maharana of Mewar Charitable Foundation (1987) 164 ITR 439 and on the judgment of Gujarat High Court in CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal (1995) 211 ITR 293, found that the assessee is entitled to set off the excess application of the earlier year against the deficiency in the next year. This Tribunal is of the considered opinion that since the CIT(Appeals) has followed the judgment of jurisdictional High Court, which is binding on all the authorities, the Revenue cannot have any grievance at all.…

CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal

What is CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Shri Plot Swetamber Murti Pujak Jain Mandal

The Assistant Commisioner of Income Tax (Exemptions) Circle-1, Mangalore vs. M/S Sri Jagadguru Murugarajendra Vidyapeeta, Chitradurga

DCIT(E), New Delhi vs. Dr. R.L. Khera Charitable Trust, New Delhi

ITO (E) 2(2), Mumbai vs. Rustom Irani Foundation Ideal Farm, Mumbai

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

ITO, New Delhi vs. Nav Nirman Sewa Samiti, New Delhi

DCIT (Exemption), Ghaziabad vs. M/S. Hapur Pilkhuwa Development Authority, Hapur

ITO (E) 1(1), Mumbai vs. Bombay Natural Histroy Society, Mumbai

The ITO, (Exemptions), Ward-1, Ahmedabad vs. National Innovation Foundation India, Ahmedabad

The Dy. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. The Kantilal Jaikishandas Choksi Charitable Trust, Ahmedabad

Otc Exchange of India, Mumbai vs. ITO (E) 2(2), Mumbai

Otc Exchange of India, Mumbai vs. Asst DIT (E) II(1), Mumbai

Otc Exchange of India, Mumbai vs. Asst DIT (E) II(1), Mumbai

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

The Willingdon Charitable Trust, Chennai vs. DCIT, Chennai

The Willingdon Charitable Trust, Chennai vs. DDIT, Chennai

The Willingdon Charitable Trust, Chennai vs. DDIT, Chennai

DCIT, Chennai vs. M/S. Willingdon Charitable Trust, Chennai

DCIT, Chennai vs. M/S. Willingdon Charitable Trust, Chennai