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

DCIT, Bangalore vs. M/S B S & G Foundation, Bangalore

In the result, Revenue’s appeal for asst

ITA 884/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Oct 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazthe Dy. Commissioner Of Income-Tax (Exemptions), Bengaluru. . Appellant Vs. M/S B S & G Foundation, 502, 2Nd Floor, 5Th ‘C’ Main, 5Th Cross, 2Nd Block, Hrbr Layout, Kalyannagar, Bangalore. . Respondent Pan – Aaatb6131D. Appellant By : Smt. Padmameenakshhi, Jcit Respondent By : Shri R.T Balasubramanyam, C.A Date Of Hearing : 28-9-2017 Date Of Pronouncement : 4-10-2017 O R D E R

For Appellant: Smt. Padmameenakshhi, JCITFor Respondent: Shri R.T Balasubramanyam, C.A
Section 11Section 11(1)(a)Section 11(2)Section 11(3)Section 11(5)Section 12ASection 13Section 143(3)

…in the books is deductible while ITA No.884/B/16 19 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 c…

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1475/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…lowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA No.1474 & 1475/16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `18,32,40,101/- and `18,85,58,300/- for the A.Y. 2010-11 and for A.Y. 2011-12 respectively but the A.O was of the view that the assessee had claimed full cost of additions t…

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1474/CHNY/2016[2010-11]Status: DisposedITAT Chennai26 Sept 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…lowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA No.1474 & 1475/16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `18,32,40,101/- and `18,85,58,300/- for the A.Y. 2010-11 and for A.Y. 2011-12 respectively but the A.O was of the view that the assessee had claimed full cost of additions t…

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1473/CHNY/2016[2012-13]Status: DisposedITAT Chennai26 Sept 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…lowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA Nos.1472 & 1473/Mds./16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `290,67,043/- and `2,90,67,044/- for the A.Y. 2011-12 and for A.Y. 2012-13 respectively but the A.O was of the view that the assessee had claimed full cost of addition…

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1472/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…lowable in respect of assets, the cost of which has been already allowed as application of income u/s.11 in the past years CIT vs. Institute of Banking 264 ITR 119 (Bom) CIT vs Marketing Committee, Pipli 330 ITR 16( P& H) CIT vs Tiny Tots Educational Society 330 ITR 21 (P&H) CIT vs Vishwa Jagriti Mission 73 ITR 91 (Del) ITA Nos.1472 & 1473/Mds./16 :- 3 -: 3. The brief facts of the case are that the assessee claimed depreciation of an amount of `290,67,043/- and `2,90,67,044/- for the A.Y. 2011-12 and for A.Y. 2012-13 respectively but the A.O was of the view that the assessee had claimed full cost of addition…

ADIT (E), New Delhi vs. Fortune Society for Development and Promotion of International Business, New Delhi

In the result ground No. 2

ITA 2698/DEL/2012[2007-08]Status: DisposedITAT Delhi18 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiadit(E), Vs. Fortune Society For Tc-Ii, New Delhi Development & Promotion Of International Business, G-4, Community Centre, Naraina Vihar, New Delhi Pan:Aaatf0849L (Appellant) (Respondent)

For Appellant: Shri Anshu Prakash, Sr. DRFor Respondent: Shri Satish Khosla, Adv
Section 11Section 11(1)Section 12Section 143Section 2

…gainst the business profit in five years or in one previous year, it was unconceivable that the depreciation should be allowed again on the same asset." 8. Decisions of other High Courts in Commissioner of Income Tax versus Tiny Tots Education Society, (2011) 330 ITR 21 (P&H) and Commissioner of Income Tax versus Institute of Banking, (2003) 264 ITR 110 (Bom.) in which the ratio as expounded in the case of Vishwa Jagriti Mission (supra) was accepted and affirmed, were noticed. Referring to the decision of the Kerala High Court in Lissie Medical Institutions (supra) it was observed: 15. "Kerala High Court was also…

Rajah Sir Annamalai Chettiar Memorial Trust, Chennai vs. DCIT (Exemptions) 1, Chennai

In the result, the appeals filed by the assessee stands allowed

ITA 1635/CHNY/2017[2010-11]Status: DisposedITAT Chennai13 Sept 2017AY 2010-11

Bench: Shri Sanjay Arora & Shri George Mathanआयकर अपील सं./Ita Nos.1633 & 1634/Mds/2017 'नधा#रण वष# /Assessment Years: 2010-11 & 2011-12

For Appellant: Ms.Ann Mary Baby, JCIT
Section 11

…t in CIT v. Raipur Pallottine Society (180 ITR 579); Gujarath High Court in CIT Vs. Sheth Manilal rachhnoddas Vishram Bhavan Trust 198 ITR 598; Punjab and Haryana High court in CIT v. Market Committee Pipli (330 ITR 16) and CIT v. Tiny Tots Education Society (330 ITR 21); Madhyapradesh High Court in CIT v. Devi Sakuntala Tharal Charitable Foundation (358 ITR 452) and the Calcutta High Court in IT v. Silluguri Regulated Market committee (366 ITR 51). In addition, the Delhi High Court in DIT v. Vishwa Jagriti Mission 262 CTR 558 and the Karnnataka High Court in DIT (Exem) v. Al-Ameen Charitable Fund Trust (2016) 67…

Rani Meyyammai Achi of Chettinad Charitable Trust, Chennai vs. DCIT (Exemptions) 1, Chennai

In the result, the appeals filed by the assessee stands allowed

ITA 1634/CHNY/2017[2011-12]Status: DisposedITAT Chennai13 Sept 2017AY 2011-12

Bench: Shri Sanjay Arora & Shri George Mathanआयकर अपील सं./Ita Nos.1633 & 1634/Mds/2017 'नधा#रण वष# /Assessment Years: 2010-11 & 2011-12

For Appellant: Ms.Ann Mary Baby, JCIT
Section 11

…t in CIT v. Raipur Pallottine Society (180 ITR 579); Gujarath High Court in CIT Vs. Sheth Manilal rachhnoddas Vishram Bhavan Trust 198 ITR 598; Punjab and Haryana High court in CIT v. Market Committee Pipli (330 ITR 16) and CIT v. Tiny Tots Education Society (330 ITR 21); Madhyapradesh High Court in CIT v. Devi Sakuntala Tharal Charitable Foundation (358 ITR 452) and the Calcutta High Court in IT v. Silluguri Regulated Market committee (366 ITR 51). In addition, the Delhi High Court in DIT v. Vishwa Jagriti Mission 262 CTR 558 and the Karnnataka High Court in DIT (Exem) v. Al-Ameen Charitable Fund Trust (2016) 67…

Rani Meyyammai Achi of Chettinad Charitable Trust, Chennai vs. DCIT (Exemptions) 1, Chennai

In the result, the appeals filed by the assessee stands allowed

ITA 1633/CHNY/2017[2010-11]Status: DisposedITAT Chennai13 Sept 2017AY 2010-11

Bench: Shri Sanjay Arora & Shri George Mathanआयकर अपील सं./Ita Nos.1633 & 1634/Mds/2017 'नधा#रण वष# /Assessment Years: 2010-11 & 2011-12

For Appellant: Ms.Ann Mary Baby, JCIT
Section 11

…t in CIT v. Raipur Pallottine Society (180 ITR 579); Gujarath High Court in CIT Vs. Sheth Manilal rachhnoddas Vishram Bhavan Trust 198 ITR 598; Punjab and Haryana High court in CIT v. Market Committee Pipli (330 ITR 16) and CIT v. Tiny Tots Education Society (330 ITR 21); Madhyapradesh High Court in CIT v. Devi Sakuntala Tharal Charitable Foundation (358 ITR 452) and the Calcutta High Court in IT v. Silluguri Regulated Market committee (366 ITR 51). In addition, the Delhi High Court in DIT v. Vishwa Jagriti Mission 262 CTR 558 and the Karnnataka High Court in DIT (Exem) v. Al-Ameen Charitable Fund Trust (2016) 67…

DCIT, Bangalore vs. M/S G M Education Trust, Bangalore

In the result, the appeal of revenue and C

ITA 890/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 May 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Respondent: Shri G. Kamaladhar, D.R

…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…

DCIT, Bangalore vs. M/S Chalasani Education Trust, Bangalore

In the result, the appeal of revenue is dismissed

ITA 887/BANG/2016[2011-12]Status: DisposedITAT Bangalore26 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G. Kamaladhar, D.RFor Respondent: Dr.N.Suresh, C.A
Section 11(1)(a)

…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…

ITO (E) 2(3), Mumbai vs. Sathya Sai Trust, Mumbai

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

ITA 6567/MUM/2016[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri R.C.Sharma, Am

Section 11Section 12ASection 143(3)

…liguri Regulated Market Committee (2014) 366 ITR 51 (Cal) (iv) Director of Income Tax v. Vishwa Jagriti Mission (2012) 73 DTR 195 (Del.) (v) CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (Punjab & Haryana) (vi) CIT vs. Tiny Tots Educational Society (2011) 330 ITR 21 (Punjab & Haryana) 7. She further submitted that the decision in the case of Escort Limited (supra) relied upon by the AO has been discussed and distinguished in the judicial pronouncement mentioned at serial no. iv to vi above. She further submitted that rule of consistency should also be applied especially in view of judgment of Hon'ble Bombay H…

ITO, Bangalore vs. Shanthi Charitable Trust, Bangalore

In the result, the appeal of revenue is dismissed

ITA 896/BANG/2016[2011-12]Status: DisposedITAT Bangalore18 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri G. Kamaladhar, DRFor Respondent: Shri Narendra Sharma, Advocate
Section 11Section 11(1)Section 11(1)(a)

…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…

M/S. Kongunadu Arts & Science College Council, Coimbatore vs. ACIT, Coimbatore

In the result the appeal of the assessee is dismissed

ITA 2682/CHNY/2016[2012-13]Status: DisposedITAT Chennai09 Mar 2017AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri G. Pavan Kumarआयकर अपील सं./Ita No.2682/Mds/2016 िनधा"रण वष" / Assessment Year : 2012-13 M/S. Kongunadu Arts & Science V. The Asst. Commissioner Of College Council, Income Tax (Exemptions), G.N. Mills Post, Coimbatore Coimbatore-29 Pan: Aaaak1198E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri K. Senthil, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तारीख/Date Of Hearing : 06.03.2017 घोषणा क" तारीख/Date Of Pronouncement : 09.03.2017

For Appellant: Shri K. Senthil, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 11Section 12ASection 143(3)Section 250(6)

…n a number of decisions rendered by various Courts and conflicting decisions were given. The Punjab and Haryana High Court in the case of CIT . Vs Market Committee, Pipli (2011) 330 ITR 15 ( P & H) and in the case of CIT Vs Tinty tots Education society (2011) 330 ITR 21 (P&H) held that the Escorts case cited by the Department is distinguishable and not applicable in relation to the trust and there is no double deduction of depreciation and capital expenditure on fixed assets in respect of trust. Similar view was expressed by other Courts in the cases of CIT v. Society of the Sisters of St. Anne [1984] 146 ITR 28…

Diocese of Gulbarga, Gulbarga vs. Assistant Commissioner of Income-Tax, Gulbarga

In the result, the appeal filed by the assessee is allowed

ITA 1662/BANG/2016[2012-13]Status: DisposedITAT Bangalore02 Dec 2016AY 2012-13

Bench: Shri George George Km/S. Diocese Of Gulbarga, Vs. Asst. Commissioner Of Income Tax, Bishops House, Mother Of Divine Circle-1, Grace, Church Road, Gulbarga (Kalaburagi). Gulbarga– 585103. Pan : Aabtb0999C Appellant Respondent

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Ms. S. Praveena, Addl. CIT
Section 11Section 11(1)Section 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) : (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…

M/S. Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, the appeal of the assessee stands dismissed

ITA 2129/CHNY/2016[2010-11]Status: DisposedITAT Chennai23 Nov 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri Saroj Kumar Parida, AdvocateFor Respondent: Shri A.V.Sreekanth, JCIT
Section 11Section 12ASection 32Section 42

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ीएन.आर.एस. गणेशन,"या"यकसद"य एवं "ी "ड.एस. सु"दर "संह,लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2129/Mds/2016 "नधा"रण वष" /Assessment Year : 2010-11 M/s.Raja Muthiah Chettiar v. The Deputy Director of Income Tax Charitable and Educational Trust, (Exemptions), Rani Seethai Hall, V Floor, Chennai Circle, 603, Anna Salai, Chennai – 600 034. Chennai – 600 006. PAN: AAATR 3208 F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से…

M/S. Sakthi Foundation, Chennai vs. DCIT, Chennai

In the result, both the appeals of the assessee stand dismissed

ITA 2076/CHNY/2016[2011-12]Status: DisposedITAT Chennai28 Oct 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri B.Sahadevan, JCIT
Section 11Section 32

…sion (2012) 73 DTR (Del) 195 2. CIT v. Market Committee, Pipli (2011) 330 ITR 16 (P&H) 3. CIT v. Society of Sisters of St.Anne (1984) 146 ITR 28 (Kar) 4. CIT v. Bhoruka Public Welfare Trust (1999) 240 ITR 513 (Cal) 5. CIT v. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) 16 I.T.A. Nos.2075 & 2076/ Mds/2016 6. (1992) 198 ITR 598 (Guj) CIT v. ShethManilalRanchhoddasVishramBhavan Trust 7. CIT v. Raipur Pallottine Society (1989) 180 ITR 579 (MP) 8. CIT v. Institute of Banking Personnel (2003) 264 ITR 110 (Bom) Selection 9. DIT(E) v. FramjeeCawasjee Institute (1993) 109 CTR (Bom) 463 10. DDIT v. Lakshmi Saraswa…

Souther India Mills Association, Chennai vs. DCIT, Coimbatore

In the result, both the appeals of the assessee stand dismissed

ITA 2075/CHNY/2016[2011-12]Status: DisposedITAT Chennai28 Oct 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri B.Sahadevan, JCIT
Section 11Section 32

…sion (2012) 73 DTR (Del) 195 2. CIT v. Market Committee, Pipli (2011) 330 ITR 16 (P&H) 3. CIT v. Society of Sisters of St.Anne (1984) 146 ITR 28 (Kar) 4. CIT v. Bhoruka Public Welfare Trust (1999) 240 ITR 513 (Cal) 5. CIT v. Tiny Tots Education Society (2011) 330 ITR 21 (P&H) 16 I.T.A. Nos.2075 & 2076/ Mds/2016 6. (1992) 198 ITR 598 (Guj) CIT v. ShethManilalRanchhoddasVishramBhavan Trust 7. CIT v. Raipur Pallottine Society (1989) 180 ITR 579 (MP) 8. CIT v. Institute of Banking Personnel (2003) 264 ITR 110 (Bom) Selection 9. DIT(E) v. FramjeeCawasjee Institute (1993) 109 CTR (Bom) 463 10. DDIT v. Lakshmi Saraswa…

ADIT (E), New Delhi vs. Hamdard Nation Foundation (India), New Delhi

In the result, the appeal of the revenue is allowed for statistical

ITA 1985/DEL/2012[2007-08]Status: DisposedITAT Delhi25 Oct 2016AY 2007-08

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. A.K. Saroha, CIT/DRFor Respondent: Sh. R.M. Mehta, Advocate
Section 11Section 11(1)Section 12ASection 13(2)(b)Section 13(3)Section 143(1)Section 143(3)Section 80G(5)(vi)

…come-tax (Exemption) vs. Guru Nanak Vidya Bhandar Trust, (2005) 272 ITR 379 (Del.) (vi). Director of Income-tax (Exemption) vs. Moti Bagh Mutual aid Education, (2008) 298 ITR 190 (Del.) (vii). Commissioner of Income-tax vs. Tiny Tots Education Society, (2011) 330 ITR 21 (P&H). (viii). Commissioner of Income-tax vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust reported in 198 ITR 598 (Guj.). (ix). CIT vs. Raghubir Saran Charitable Trust, 183 ITR 297 (Del.) (x). DCIT vs. Cosmopolitan Education Society, 244 ITR 494 (Raj.) (xi). CIT vs. Karimia Trust, 302 ITR 57 (Jhar). 8 ITA No.1985 & CO 231/Del./2012 8. We have…

Asst.C.I.T., Mangalore vs. Vishwachetan Foundation, Hubli

In the result, the appeal of revenue is dismissed

ITA 1040/BANG/2015[2010-11]Status: DisposedITAT Bangalore11 Aug 2016AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Sunil Kumar Agarwal, JCIT (D.R)For Respondent: Shri H. N. Khincha, C.A
Section 11Section 13(1)(e)Section 13(2)(a)Section 28

…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…