CIT v. Tiny Tots Education Society

330 ITR 21High Court2011#949 most cited

What is CIT v. Tiny Tots Education Society authority for?

Charitable institutions are entitled to claim depreciation on assets even when the cost of acquisition has already been treated as an application of income for exemption purposes, as this does not constitute a double deduction.

112

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2025.

Also referred to as

CIT v. Tiny Tots Education Society · depreciation charitable trust · Section 11 · application of income · double deduction · capital assets · utilization of funds · charitable institution exemption · Sections 10(23C) · 12 · 12A · 12AA

Sections most often in play

Section 11Section 10(23C)Section 12Section 12ASection 12AASection 13(1)(c)Section 13(1)(d)(iii)Section 13(2)
Read the full judgment

Issues it is cited on

section 4(3)section 205section 36(1)(v)section 10(23c)(iv)advancement of general public utilitysection 52proviso to section 2(15)section 11(1)(a)mlisection 2(15)section 10(23c)put to use

Judgments citing CIT v. Tiny Tots Education Society

ACIT, New Delhi vs. India Trade Promotion Organization, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2110/DEL/2017[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Ved Prakash Mishra, Sr.D.RFor Respondent: None
Section 10(23)(iv)Section 11(1)Section 12ASection 143(3)Section 25Section 32(1)

…ecisions of various High Courts taking a similar and identical view, as that of Society of the Sisters of St. Anne (supra). These are as under:- Income Tax vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H), Income Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax vs. Manav Mangal Society, (2010) 328 ITR 421 (P&H), Commissioner of Income Tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, (1992) 198 ITR 598 (Guj.), Commissioner of Income Tax vs. Raipur Pallottine Society, (1989) 180 ITR 579 (M.P.), Commissioner of Income Tax vs. Institute of Banking, (2003) 264 ITR 110…

Deputy Commissioner of Income-Tax, (Exemption) Circle, Pune vs. Vidya Pratishthan, Pune

In the result, the appeal of the Revenue for A

ITA 2550/PUN/2017[2009-10]Status: DisposedITAT Pune10 Jun 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.2549 & 2550/Pun/2017 धनधाारण वषा / Assessment Years : 2008-09 & 2009-10

For Appellant: Shri Pratik SandbhorFor Respondent: Shri S.P. Walimbe
Section 11Section 11(1)Section 12ASection 147Section 32Section 32(1)

…ine Society (1989) 180 ITR 579 (MP). (e) CIT v. Sheth Manilal Ranchhoddas Vishram Bhavan Trust (1992) 198 ITR 598 (Guj). (f) Director of Income Tax (Exemption) v Framjee Cawasjee Institute (1993) 109 CTR 463 (Bom). (g) CIT v Tiny Tots Education Society (2011) 330 ITR 21 (P&H). (h) CIT v Rao Bahadur Calavala Cunnan Chetty Charities (1982) 135 ITR 485 (Mad.). (i) Commissioner of Income Tax v. Bhorukha Public Welfare Trust (1999) 240 ITR 513 (Cal.). (ii) Further, by Finance Act, 2014, w.e.f. 1.4.2015, a new sub- section (6) has been inserted in section 11, wherein, it has been provided that once deduction has been…

Deputy Commissioner of Income-Tax, (Exemption) Circle, Pune vs. Vidya Pratishthan, Pune

In the result, the appeal of the Revenue for A

ITA 2549/PUN/2017[2008-09]Status: DisposedITAT Pune10 Jun 2020AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.2549 & 2550/Pun/2017 धनधाारण वषा / Assessment Years : 2008-09 & 2009-10

For Appellant: Shri Pratik SandbhorFor Respondent: Shri S.P. Walimbe
Section 11Section 11(1)Section 12ASection 147Section 32Section 32(1)

…ine Society (1989) 180 ITR 579 (MP). (e) CIT v. Sheth Manilal Ranchhoddas Vishram Bhavan Trust (1992) 198 ITR 598 (Guj). (f) Director of Income Tax (Exemption) v Framjee Cawasjee Institute (1993) 109 CTR 463 (Bom). (g) CIT v Tiny Tots Education Society (2011) 330 ITR 21 (P&H). (h) CIT v Rao Bahadur Calavala Cunnan Chetty Charities (1982) 135 ITR 485 (Mad.). (i) Commissioner of Income Tax v. Bhorukha Public Welfare Trust (1999) 240 ITR 513 (Cal.). (ii) Further, by Finance Act, 2014, w.e.f. 1.4.2015, a new sub- section (6) has been inserted in section 11, wherein, it has been provided that once deduction has been…

The DCIT, (Exemptions), Circle-1, Ahmedabad vs. Institute for Plasma Research Spcoety, Gandhinagar

In the result, the appeal of the Revenue is dismissed

ITA 113/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Nov 2019AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Smt. Aparna Agarwal, CIT D.RFor Respondent: Shri Kinjal Shah, A.R
Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.113/Ahd/2018 (Assessment Year : 2014-15) DCIT(Exemptions), Vs. Institute for Plasma Circle – 1, Research Society Ahmedabad – 380 009. Near Indira Bridge, Bhat, Gandhinagar-382428 And CO No. 25/Ahd/2019 (in I.T.A. No. 113/Ahd/2018) (Assessment Year : 2014-15) Institute for Plasma DCIT(Exemptions), Research Society Vs. Circle – 1, Near Indira Bridge, Ahmedabad – 380 009. Bhat, Gandhinagar- 382428 [PAN No. AAA AI0 348 C] (Appellant) .. (Respondent) Appellant by :…

The Asstt. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. Bholaram Education Society, Gandhinagar

In the result, the appeal of the revenue is dismissed

ITA 2422/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad15 Nov 2019AY 2014-15
For Appellant: Shri G.C. Pipara, A.RFor Respondent: Shri Kishan Vyas, CIT-D.R
Section 11Section 11(1)(d)Section 13(1)(c)Section 143(2)Section 143(3)Section 4

…integra as hon’ble jurisdictional high court’s decision in CIT vs. Seth Manilal Ranchhodlal Bhavan Trust 188 ITR 598 , a co-ordinate bench in ITO vs. Sardar Public Charitable Trust ITA No.285 & 286/Ahd/2013 alongwith CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) and DIT vs. Shri Vile Parle Kelavani Mandal (2015) 378 ITR 593 (Bom.) have already adjudicated the very issue in assesee’s favour. It is also brought to our notice that the legislature has now amended Section 11(6) of the Act by the Finance Act, 2014 w.e.f. 01.04.2015 denying such a double deduction claim. Hon’ble Karnatka high court has alr…

The Assistant Commissioner of Income Tax (Exemption) Circle- 1, Mangalore vs. M/S Hubli Dharwad Urban Development Authority, Hubli

In the result, the appeal filed by the revenue stands partly allowed for statistical purposes in the terms indicated above

ITA 1668/BANG/2017[2012-13]Status: DisposedITAT Bangalore08 Nov 2019AY 2012-13

Bench: Shri N.V. Vasudevan, Vice- & Shri Arun Kumar Garodiaassessment Year : 2012-13 The Assistant M/S. Hubli Dharwad Urban Commissioner Of Development Authority, Income Tax Vs. Navanagar, (Exemptions), Hubbali. Circle – 1, Pan: Aaalh0053J Mangaluru. Appellant Respondent Assessee By : Shri Gangadhar .J.M, Advocate Revenue By : Shri C.H. Sundar Rao, Cit (Dr) Date Of Hearing : 04.11.2019 Date Of Pronouncement : 08.11.2019

For Appellant: Shri Gangadhar .J.M, AdvocateFor Respondent: Shri C.H. Sundar Rao, CIT (DR)
Section 10(2)Section 11Section 12ASection 13(8)Section 2(15)Section 251(1)(a)Section 35Section 35(1)(iv)

…assessee". 14. Similar views have been taken by different High Courts as under: CIT Vs Institute of Banking Personnel Selection [2003] 264 ITR 110 (Bom)- DIT (E) Vs Framjee Cawasjee Institute [1993] 109 CTR 463 (Bom)- CIT Vs Tiny Tots Education Society [2011] 330 ITR 21 (P&H) 15. As held by the Hon'ble HC of Punjab and Haryana in the case of Market Committee, Pipli, the assessee has not claimed double deduction on account of depreciation. The income of assessee being exempt, the assessee has only claimed that, deprecation should be reduced from the income for determining the percentage of fund which has to be app…

The DDIT (Exemp.), Ahmedabad vs. Adarsh Foundation, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1858/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad20 Sept 2019AY 2009-10

Bench: Shri O. P Meena & Ms. Madhumita Royआ.अ.सं/.I.T.A No.1858/Ahd/2013 िनधा"रणवष"/Assessment Year:2009-10 बनाम Deputy Director Of Income Tax Adarsh Foundation, Vs. (Exemption), Ahmedabad C/O Sal Hospital & Medical Institution, Opp. Doordarshan Tower, Drive- In-Road, Thaltej, Ahmedabad Pan:Aaa Ta2 111 J अपीलाथ" Appellant ""यथ"/Respondent

Section 11(1)(a)Section 12ASection 13Section 32

…im following the judgment passed by the Hon’ble Supreme Court in the case of Escorts Ltd. (supra). We find the Hon’ble High Court Punjab and Haryana has distinguished the judgment of the Hon’ble Supreme Court in the case of CIT vs. Tiny Tots Education Society 330 ITR 21 (P&H) in view of the fact that the issue has already been settled by the Hon’ble High Court of Punjab and Haryana respectfully following the ratio laid therein we had no infirmity into the impugned order of the Ld. CIT(A). Therefore, the present appeal stands dismissed. We find no infirmity in the order of the Ld. CIT(A). Therefore, the present ap…

DCIT (Exemption), New Delhi vs. India Trade Promotion Org., New Delhi

ITA 3359/DEL/2016[2009-10]Status: DisposedITAT Delhi13 Sept 2019AY 2009-10

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Smt. Anju Goel, CAFor Respondent: Smt. Aparna Karan, CIT DR
Section 10Section 10(23)(iv)Section 11Section 12ASection 2Section 2(15)Section 25

…ecisions of various High Courts taking a similar and identical view, as that of Society of the Sisters of St. Anne (supra). These are as under:- Income Tax vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H), Income Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax vs. Manav Mangal Society, (2010) 328 ITR 421 (P&H), Commissioner of Income Tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, (1992) 198 ITR 598 (Guj.), Commissioner of Income Tax vs. Raipur Pallottine Society, (1989) 180 ITR 579 (M.P.), Commissioner of Income Tax vs. Institute of Banking, (2003) 264 ITR 110…

DCIT (Exemption), New Delhi vs. India Trade Promotion Org., New Delhi

ITA 3135/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Sept 2019AY 2011-12

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Smt. Anju Goel, CAFor Respondent: Smt. Aparna Karan, CIT DR
Section 10Section 10(23)(iv)Section 11Section 12ASection 2Section 2(15)Section 25

…ecisions of various High Courts taking a similar and identical view, as that of Society of the Sisters of St. Anne (supra). These are as under:- Income Tax vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H), Income Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax vs. Manav Mangal Society, (2010) 328 ITR 421 (P&H), Commissioner of Income Tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, (1992) 198 ITR 598 (Guj.), Commissioner of Income Tax vs. Raipur Pallottine Society, (1989) 180 ITR 579 (M.P.), Commissioner of Income Tax vs. Institute of Banking, (2003) 264 ITR 110…

DCIT (Exemption), New Delhi vs. M/S. India Trade Promotion Org., New Delhi

ITA 2508/DEL/2016[2010-11]Status: DisposedITAT Delhi13 Sept 2019AY 2010-11

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Smt. Anju Goel, CAFor Respondent: Smt. Aparna Karan, CIT DR
Section 10Section 10(23)(iv)Section 11Section 12ASection 2Section 2(15)Section 25

…ecisions of various High Courts taking a similar and identical view, as that of Society of the Sisters of St. Anne (supra). These are as under:- Income Tax vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H), Income Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax vs. Manav Mangal Society, (2010) 328 ITR 421 (P&H), Commissioner of Income Tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, (1992) 198 ITR 598 (Guj.), Commissioner of Income Tax vs. Raipur Pallottine Society, (1989) 180 ITR 579 (M.P.), Commissioner of Income Tax vs. Institute of Banking, (2003) 264 ITR 110…

DCIT (Exemption), New Delhi vs. India Trade Promotion Org., New Delhi

ITA 1919/DEL/2016[2009-10]Status: DisposedITAT Delhi13 Sept 2019AY 2009-10

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Smt. Anju Goel, CAFor Respondent: Smt. Aparna Karan, CIT DR
Section 10Section 10(23)(iv)Section 11Section 12ASection 2Section 2(15)Section 25

…ecisions of various High Courts taking a similar and identical view, as that of Society of the Sisters of St. Anne (supra). These are as under:- Income Tax vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H), Income Tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H), Commissioner of Income Tax vs. Manav Mangal Society, (2010) 328 ITR 421 (P&H), Commissioner of Income Tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, (1992) 198 ITR 598 (Guj.), Commissioner of Income Tax vs. Raipur Pallottine Society, (1989) 180 ITR 579 (M.P.), Commissioner of Income Tax vs. Institute of Banking, (2003) 264 ITR 110…

ACIT-(E), Circle-1, Bangalore vs. M/S. Bhagwan Mahaveer Memorial Jain Educational and Cultural Trust, Bangalore

In the result, the appeal of the Revenue are dismissed while the appeals by the assessee are partly allowed

ITA 1514/BANG/2016[2010-11]Status: DisposedITAT Bangalore21 Aug 2019AY 2010-11

Bench: Shri N.V. Vasudevan, Vice- & Shri Jason P.Boaz

For Appellant: Shri H.N Khincha, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(3)Section 32Section 35(2)(iv)

…f depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) , following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double ITA Nos.1514, 1515, 1730, 1731 & 1732/Bang/2016 Page 5…

Bmtc, Bengaluru vs. Addl.D.I.T., Bengaluru

In the result, ITA Nos.532/Bang/2014 and 779/Bang/2013 are

ITA 779/BANG/2013[2009-10]Status: DisposedITAT Bangalore21 Aug 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Shri Annamalai, AdvocateFor Respondent: Shri Pradeep Kumar CIT(DR)
Section 11Section 12ASection 18Section 2(15)

…f depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) , following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in th…

Bangalore Development Authority, Bangalore vs. DDIT, Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 789/BANG/2014[2010-11]Status: DisposedITAT Bangalore03 May 2019AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P Boazassessment Years : 2010-11

For Appellant: Shri S Annamalai, AdvocateFor Respondent: Dr. Pradeep Kumar, CIT(DR)
Section 11Section 2(15)

…f depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) , following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in th…

The Asstt. Commissioner of Income Tax (Exemptions), Circle-1, Ahmedabad vs. Bholaram Education Society, Gandhinagar

In the result, the appeal of the revenue is dismissed

ITA 3041/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13
For Appellant: Shri Ramesh Chandra Pandey, CIT-DRFor Respondent: Shri Alog Saiyed, AR
Section 11Section 12ASection 13(1)(c)

…sst.Year – 2012-13 jurisdictional high court’s decision in CIT vs. Seth Manilal Ranchhodlal Bhavan Trust 188 ITR 598 , a co-ordinate bench in ITO vs. Sardar Public Charitable Trust ITA No.285 & 286/Ahd/2013 alongwith CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) and DIT vs. Shri Vile Parle Kelavani Mandal (2015) 378 ITR 593 (Bom.) have already adjudicated the very issue in assesee’s favour. It is also brought to our notice that the legislature has now amended Section 11(6) of the Act by the Finance Act, 2014 w.e.f. 01.04.2015 denying such a double deduction claim. Hon’ble Karnatka high court has alr…

Deputy Commissioner of Income Tax (Exemption), Circle-1, Bengaluru vs. M/S. Mahatma Gandhi Vidyapeetha Trust, Bengaluru

In the result, appeal of the Revenue is dismissed while cross objection by the Assessee is allowed

ITA 2707/BANG/2017[2012-13]Status: DisposedITAT Bangalore15 Feb 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Shri S Sukumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT
Section 11Section 12ASection 143(3)

…f depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : ITA Nos.2707 to 2709/Bang/2017 CO Nos.40 to 42/Band/2018 Page 34 of 41 (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not a…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Income Tax Officer (Exemptions), Ward-1, Bagalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1711/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 Jan 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Deputy Director of Income Tax (Exemptions), Circle-17(1), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1710/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jan 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the…

Deputy Director of Income Tax (Exemptions), Circle-17(1), Bangalore vs. M/S. Foundation for Indian Sporting Talent (Ifst), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1666/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 Jan 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the…

Deputy Director of Income Tax (Exemtions), Circle-17(1), Bangaloe vs. M/S Foundation for Indian Sporting Talent (Fist), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1665/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jan 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…depreciation debited in the books is deductible while computing such income. It was so held by the Hon’ble Karnataka High Court in the case of CIT Vs. Society of Sisters of St. Anne 146 ITR 28 (Kar). It was held in CIT vs. Tiny Tots Education Society (2011) 330 ITR 21 (P&H), following CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (P&H) : (2011) 238 CTR (P&H) 103 that depreciation can be claimed by a charitable institution in determining percentage of funds applied for the purpose of charitable objects. Claim for depreciation will not amount to double benefit. The decision of the Hon’ble Supreme Court in the…