CIT v. Sri Sri Sridhar Jew

184 ITR 323Reported decision#23252 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2021.

Judgments citing CIT v. Sri Sri Sridhar Jew

Sri Kalika Nandan Niji Kuldevta Trust, Patna vs. ITO, Ward-6(3), Patna

In the result, the appeal of assessee is allowed for statistical purposes

ITA 4/PAT/2021[2013-14]Status: DisposedITAT Patna14 Dec 2021AY 2013-14

Bench: Shri A. T. Varkey, Jm]

Section 164

…e relevant extracts of the decision is as under: 4. The issue as to whether such trusts are liable to be taxed the maximum marginal rate as prescribed in Section 164 was considered by the Hon'ble Calcutta High Court in the case of CIT Vs Sri Sri Sridhar Jew (184 ITR 323) involving facts which are analogous to the facts of the present case. In the case decided by the Hon'ble Calcutta High Court the AYs involved were 1958-59 to 1972-73 and the dispute related to the method of assessment of the income derived from properties, which were dedicated to a number of deities. The income derived from the properties were a…

Bangiya Nimbark Ashram, Howrah vs. ITO, Ward - 46(2), Kolkata

In the result, the appeals of the assessee are allowed

ITA 1982/KOL/2018[2016-17]Status: DisposedITAT Kolkata10 Apr 2019AY 2016-17

Bench: Shri A. T. Varkey, Jm] I.T.A. Nos. 1981 & 1982/Kol/2018 Assessment Years: 2015-16 & 2016-17 Bangiya Nimbark Ashram Vs. Ito, Ward – 46(2), Kolkata [Pan: Aaatb 5114 G] Appellant Respondent

Section 11Section 143(1)Section 164(2)

…cified deities who alone were the beneficiaries. 4. The issue as to whether such trusts are liable to be taxed the maximum marginal rate as prescribed in Section 164 was considered by the Hon’ble Calcutta High Court in the case of CIT Vs Sri Sri Sridhar Jew (184 ITR 323) involving facts which are analogous to the facts of the present case. In the case decided by the Hon’ble Calcutta High Court the AYs involved were 1958-59 to 1972-73 and the dispute related to the method of assessment of the income derived from properties, which were dedicated to a number of deities. The income derived from the properties were a…

Bangiya Nimbark Ashram, Howrah vs. ITO, Ward - 46(2), Kolkata

In the result, the appeals of the assessee are allowed

ITA 1981/KOL/2018[2015-16]Status: DisposedITAT Kolkata10 Apr 2019AY 2015-16

Bench: Shri A. T. Varkey, Jm] I.T.A. Nos. 1981 & 1982/Kol/2018 Assessment Years: 2015-16 & 2016-17 Bangiya Nimbark Ashram Vs. Ito, Ward – 46(2), Kolkata [Pan: Aaatb 5114 G] Appellant Respondent

Section 11Section 143(1)Section 164(2)

…cified deities who alone were the beneficiaries. 4. The issue as to whether such trusts are liable to be taxed the maximum marginal rate as prescribed in Section 164 was considered by the Hon’ble Calcutta High Court in the case of CIT Vs Sri Sri Sridhar Jew (184 ITR 323) involving facts which are analogous to the facts of the present case. In the case decided by the Hon’ble Calcutta High Court the AYs involved were 1958-59 to 1972-73 and the dispute related to the method of assessment of the income derived from properties, which were dedicated to a number of deities. The income derived from the properties were a…

CIT v. Sri Sri Sridhar Jew (184 ITR 323) — Cited in 3 Judgments | BharatTax