CIT v. Silicon Institute of Technology

370 ITR 567Reported decision2015#25443 most cited
3

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

Sections most often in play

Section 11Section 115BBCSection 12AASection 234BSection 234DSection 35ACSection 80G

Judgments citing CIT v. Silicon Institute of Technology

SHRI SHESHAVTAR 1008 SHRI KALLAJI VEDPITH EVAM SHODH SANSTHAN,NIMBAHERA, CHITTORGARH vs. ITO EXEMPTION WARD, UDAIPUR, AAYKAR BHAWAN, UDAIPUR

In the result, appeal of the assessee is partly allowed

ITA 268/JODH/2024[2017-18]Status: DisposedITAT Jodhpur01 Apr 2025AY 2017-18

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Sunil Surana, CA &For Respondent: Shri Karni Dan, Addl. CIT, Sr.DR
Section 115BSection 12ASection 142Section 143(1)Section 143(2)Section 234BSection 234DSection 250

…nditure incurred by a trust for acquiring/Constructing Capital asset would be application of Money and the assesse would be entitled to exemption u/s 11 in Case of COMMISSIONER OF INOCME TAX vs. SILICON INSTITUTE OFTECHNOLOGY[2014] 272 CTR 319 (ORISSA),[2015] 370 ITR 567 (ORISSA) (Order copy enclosed at Page No.159-165. of paper book) with States that:- object of the society, it would be entitled to exemption under section 11 of the I. T. Act." 2.6. The above Judgment was passed with relaying the decision of Hon'ble SupremeCourt in the Case of Sir Shunilal V. Mehta and Sons Ltd. Vs. Century Spining Manufacturing…

THE JT. CIT(EXEMPTION)(OSD), CIRCLE-2, AHMEDABAD vs. DIVYA JYOTI TRUST, SURAT

In the result, appeal of the Revenue is dismissed

ITA 1224/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad25 Feb 2022AY 2015-16

Bench: S/Shri Waseem Ahmed & T.R. Senthil Kumarassessment Year : 2015-16 Jt.Cit (Exemptions)(Osd) Divya Jyoti Trust Cir.2, Ahmedabad. Vs Tejas Eye Hospital Suthar Faliyaat & Post – Mandvi Surat 394 610. Pan : Aabtd 3401 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ketan Jagirdar, Ar Revenue By : Shri Urjit Shah, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 17/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 25/02/2022 आदेश/O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Revenue Against Order Dated 7.6.2019 In Appeal No. Cit(A)-9/10321/Dcit(E), Cir.2-/17-18Passed By The Ld.Commissioner Of Income-Tax (Appeals)-9, Ahmedabad [For Short “Ld.Cit(A)] Relating To The Assessment Year 2015-16. 2. Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Ketan Jagirdar, ARFor Respondent: Shri Urjit Shah, Sr.DR
Section 11Section 11(1)(a)Section 11(1)(d)Section 12ASection 143(3)

…Trust is eligible for exemption under Section ll(l)(a) of the I.T. Act, 1961, on the 2 capital expenditure made out of corpus funds, relying on the decision of the Hon'ble High Court of Orrisa in the case of CIT v. Silicon Institute of Technology reported in 370 ITR 567 [2015] (Orissa), where facts involved are quite distinct. 3. The Revenue craves to add, alter, amend, modify, substitute, delete and/or rescind all or any Grounds of Appeal on or before the final hearing, in necessity so arises. 3. Brief facts of the case is that the assessee is public charitable trust registered under Bombay Public Trust Act, 1…

DAYA NAND PUSHPA DEVI CHARITABLE TRUST,GHAZIABAD vs. ADDL. CIT, GHAZIABAD

In the result, the appeal of the assessee is dismissed

ITA 4238/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Sept 2016AY 2010-11

Bench: Shri Sunil Kumar Yadavassessment Year : 2010-11

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri S.K. Jain, Sr. DR
Section 11Section 12ASection 2(15)

…accounts in respect of hostel activities, therefore it cannot be said that separate books of accounts are not maintained. He also placed reliance upon the judgment of the Hon’ble Orissa High Court in the case of CIT v. Silicon Institute of Technology (2015) 370 ITR 567 (Orissa) wherein it was held that spending the amount received by assessee by way of collection of tuition fees or collection of hostel fees for building necessary infrastructure for imparting the education in various fields which is the charitable purpose for which the trust was established was entitled for exemption u/s. 11 of the Act. Furth…