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

M/S. Lord Jesus Education Society, Gurgaon vs. ACIT, Gurgaon

In the result, the Appeal filed by the Assessee stands allowed for statistical purposes

ITA 1648/DEL/2015[2010-11]Status: DisposedITAT Delhi02 Aug 2016AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Sh. Hiren Mehta, CAFor Respondent: None
Section 12ASection 142(1)

…Promotion Organization in ITA No. 7/2013 decided on 27.11.2013. The court did not refer the matter to larger bench and followed the ratio accepted in Vishwa Jagriti Mission (supra). D. Decisions of other High Courts in CIT Vs. Tiny Tots Education Society 330 ITR 21 (P&H) and CIT Vs. Institute of Banking Personal Selection 264 ITR 110 (Bom.) were noticed. E. Since the issue had been examined by Delhi High Court in depth & detail twice there is no error in impugned orders passed by the Tribunal by holding that claim for depreciation will be allowable 14 where purchase of assets has been claimed as applic…

DCIT (E) 2(1), Mumbai vs. The Gem & Jewellery Export Promotion Council, Mumbai

In the result, 5 appeals filed by the Revenue are dismissed

ITA 5756/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Jul 2016AY 2010-11

Bench: Shri Karunakara Rao, Am & Shri Sanjay Garg, Jm आयकर अपीऱ सुं./I.T.A. No.5756/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) आयकर अपीऱ सुं./I.T.A. No.5757/M/2015 (नििाारण वर्ा / Assessment Year: 2009-2010) Dcit (E)-2(1), फनाभ/ The Gem & Jewellery Export Mumbai. Promotion Council, Vs. Tower-A, Aw 1010, G Block, Bharat Diamond Bourse, Bandra Kurla Complex, Bandra (E), Mumbai – 400 051. स्थामी रेखा सं./ Pan : Aaatt3202H (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Appellant By: Shri C.W. Angolkar, Sr. Ar None आयकर अपीऱ सुं./I.T.A. No.4696/M/2015 (नििाारण वर्ा / Assessment Year: 2008-2009) फनाभ/ Ito (E)-2(3), Shushrusha Citizen’S Coop. R.No.513, Piramal Chambers, Hospitals Ltd., Vs. Lalbaug Parel, 698, Ranade Road, Dadar, Mumbai – 400 012. Mumbai – 400 028. Pan:Aaats0257K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Appellant By:Shri K. Ravi Kiran, Sr. Ar Respondent By: Shri Mihir A. Tanna आयकर अपीऱ सुं./I.T.A. No.5744/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) फनाभ/ Ito (E)-2(3), Sameeksha Trust, R.No.513, Piramal Chambers, 320-321, A-Z Industrial Premises Vs. Lalbaug Parel, Coop Society, Ganpatrao Kadam Mumbai – 400 012. Marg, Lower Parel, Mumbai-013. Pan:Aaats0581L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Appellant By:Shri K. Ravi Kiran, Sr. Ar Shri Dhavi Sanghvi आयकर अपीऱ सुं./I.T.A. No.4988/M/2015 (नििाारण वर्ा / Assessment Year: 2010-2011) Dcit (E)-2(1), फनाभ/ Samundra Institue Of Maritime 510, 5Th Floor, Piramal Studies Trust, Vs. 507, 5Th Floor, Sai Commercial Chambers, Lalbaug, Mumbai – 400 012. Complex, Bks Devashi Marg, Govandi, Mumbai – 400 088. Pan:Aaacts9557L (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Shri K. Ravi Kiran Shri Suresh Mukadam

For Appellant: Shri C.W. Angolkar, Sr. ARFor Respondent: Shri Mihir A. Tanna
Section 11Section 32

…[1999] 109 CTR (Bom) 463; judgment of Hon’ble Punjab and Haryana High Court in the case of CIT vs. Market Committee, Pipli [2011] 330 ITR 16 (P&H) and another judgment of Punjab and Haryana High Court in the case of CIT vs. Tiny Tots Education Society [2011] 330 ITR 21. In this regard he read out the conclusion given in the case of Director of Income Tax (Exemption) vs. Framjee Cawasjee Institute which reads as under: “Conclusion: Depreciation on depreciable assets had to be taken into account in computing income of trust although the amount spend on acquiring such assets had been treated as application of inco…

Sanghamithra Rural Financial Services, Bangalore vs. DDIT, Bangalore

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

ITA 1205/BANG/2015[2009-10]Status: DisposedITAT Bangalore13 Jul 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavansanghamithra Rural Financial Services, 612, 1 ‘C’ Main Road, Domlur Layout, Bangalore-560 071. ….. Appellant Pan: Aaecs 0038H Vs. The Dy. Director Of Income-Tax(Exemptions), Circle-17(1), Bangalore. ….. Respondent Appellant By : Shri Ravishankar S.V, Advocate Respondent By : Shri Sunil Kumar Agarwala, Jcit(Dr) Date Of Hearing : 13-06-2016 Date Of Pronouncement : 13-07-2016

For Appellant: Shri Ravishankar S.V, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, JCIT(DR)
Section 11Section 11(1)Section 12ASection 25Section 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 benefit. The decision of the Hon’ble Supreme Court in th…

M/S Integrated Education Research Centre for Engineering and Management, Kolkata vs. CIT(Exemptions), Kolkata

In the result the appeal is allowed while the stay application is dismissed

ITA 620/KOL/2016[2012-2013]Status: DisposedITAT Kolkata01 Jun 2016AY 2012-2013

Bench: Shri N.V. Vasudevan & Shri M.Balaganesh

For Appellant: Mr.S.M.Surana, AdvocateFor Respondent: Mr.Snehotpal Datta, JCIT
Section 143(3)Section 263Section 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 Socieity (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 i…

ITO (Exemptions), New Delhi vs. M/S. Indian Youth Centre Trust Vishwa Yuvak Kendra, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 3635/DEL/2015[2011-12]Status: DisposedITAT Delhi23 May 2016AY 2011-12

Bench: Smt Diva Singh & Sh.Prashant Maharishi

Section 11Section 12ASection 2Section 2(15)Section 80G(5)(vi)

…issue of depreciation is covered by the judgment of Delhi Tribunal in the case of ACIT vs. Tiny Tots Education Society ITA No. 3182/Del/2008 which has also been confirmed by the Punjab and Haryana High Court in the case of CIT vs. Tiny Tots Education Society 330 ITR 21. The contention of the Assessing Officer that depreciation on assets purchased in earlier years cannot be allowed because those assets have been claimed as application of income in earlier years is not correct. As per the provisions of section 11(1)(a) income of the charitable trust to the extent it is applied towards charitable purpose is conside…

The Music Academy Madras, Chennai vs. DDIT, Chennai

Accordingly, the same is dismissed

ITA 1098/CHNY/2015[2010-11]Status: DisposedITAT Chennai22 Apr 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1098/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11 The Music Academy Madras, The Deputy Director Of Income Tax No.168 (Old No.306), Ttk Road, V. (Exemptions), Royapettah, Chennai - 600 014. Chennai - 600 034 . Pan : Aaatt 0256 B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. P. Radhakrishnan, JCIT
Section 11Section 12ASection 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) 6. CIT v. Sheth Manilal Ranchhoddas (1992) 198 ITR 598 (Guj) Vishram Bhavan 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. Framjee Cawasjee (1993) 109 CTR (Bom) 463 Institute 17 I.T.A. No.1098/Mds/15 10. DDIT v. Lakshmi Saraswathi E…

M/S Cmr Jnanadhara Trust, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeal by the Assessee is partly allowed

ITA 686/BANG/2015[2009-10]Status: DisposedITAT Bangalore08 Jan 2016AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Shri C.Ramesh, CAFor Respondent: Shri G.Ramesha, JCIT
Section 11(1)(a)Section 12ASection 13(3)Section 60

…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 9 M/s.CMR Janadhar Trust 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 Pratham Books (Trust), Bangalore vs. DDIT, Bangalore

In the result, the appeal by the assessee is allowed

ITA 356/BANG/2015[2011-12]Status: DisposedITAT Bangalore28 Oct 2015AY 2011-12

Bench: Smt. Asha Vijayaraghavan & Shri Jason P. Boazassessment Year : 2011-12

For Appellant: Shri Bharath L., CAFor Respondent: Shri Korra Meghanath Chowhan, Addl.CIT(DR)
Section 11Section 11(1)Section 11(1)(a)Section 12A

…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 Page 10 of 12 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)-I(1), Mumbai vs. The Bomby Presidency Golf Club, Mumbai

The appeal of the Revenue is dismissed

ITA 2675/MUM/2012[2008-09]Status: DisposedITAT Mumbai19 Oct 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year 2008-09 Ito(E)-I(1) The Bombay Presidency Golf Room No.504, Piramal Club, बनाम/ Chambers, 5Th Floor, Parel Dr. Choitram Gidwani Road, Vs. Mumbai-400012 Chembur, Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaatt5024B

Section 11Section 12ASection 80G

…d. On the other hand, Shri Shekhar Gupta, ld. counsel for the assessee claimed that the issue is covered in favour of the assessee by the decision of the Tribunal in CIT vs Institute of Banking (264 ITR 110)(Bom.) and CIT vs Tiny Tots Education Society (2011) 330 ITR 21 (P & H). 2.1. We have considered the rival submissions and perused the material available on record. The facts, in brief, are that the assessee is duly registered u/s 12A of the Income Tax Act, 1961 (hereinafter the Act). The assessee receives fee from its members which is deposited in the banks as property of the trust. The assessee earned inter…

Prarthana Education Society, Bangalore vs. Dy.DIT, Bangalore

In the result, the appeal filled by the assessee is partly

ITA 730/BANG/2015[2011-12]Status: DisposedITAT Bangalore16 Oct 2015AY 2011-12

Bench: Shri Vijay Pal Rao & Shri G. Manjunatha

Section 11Section 11(1)(a)Section 12ASection 143Section 143(1)Section 143(2)Section 143(3)Section 234BSection 80G

…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…

Al- Ameen Charitable Fund Trust, Bangalore vs. Dy.D.I.T., Bangalore

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

ITA 703/BANG/2015[2006-07]Status: DisposedITAT Bangalore16 Oct 2015AY 2006-07

Bench: Shri Vijay Pal Rao & Shri G.Manjunathaal-Ameen Charitable Fund Trust, No.3, Miller Tank Road, Cunningham Road, Bangalore-560052. … Appellant Pan: Aaata 2729E Vs. Deputy Director Of Income-Tax(Exemptions), Circle 17(1), Bangalore. … Respondent

For Appellant: Shri Gurumurthy, AdvocateFor Respondent: Shri P.K.Srihari, Addl.CIT(DR)
Section 1Section 10Section 11(1)(a)

…issue, which is the issue under consideration. 10) The learned CIT(A) failed to observe that the decisions of Punjab and Haryana High Court in (I) CIT Vs. Market Committee, Pipli (2011) 330 ITR 16 (P & H) and (ii) CIT Vs. Tiny Tots Educational Society (2011) 330 ITR 21 ( P & H) were for the assessment years 2005-06 which were much after the amendment, but still are in favour of the appellant. The so called amendment cited by the CIT(A) is only a ruse to deny the relief. 11) The learned CIT(A) erred in brushing aside the decision of Punjab and Haryana High Court which was in appellant's favour by just stating tha…

DDIT, Bangalore vs. M/S Accion Technical Advisors India, Bangalore

In the result, the appeal by the revenue is dismissed, while the appeal by the Assessee is allowed

ITA 1040/BANG/2014[2009-10]Status: DisposedITAT Bangalore30 Sept 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Abraham P. Georgeassessment Year : 2009-10

For Appellant: Shri Chavali Narayanan, C.AFor Respondent: Dr. P.K. Srihari, Addl.CIT(DR)
Section 11Section 12ASection 143(3)Section 25Section 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 benefit. The decision of the Hon’ble Supreme Court in th…

Podar Education Trust, Bangalore vs. Asst. DIT, Bangalore

In the result, the appeals of the assessee are allowed

ITA 1023/BANG/2014[2010-11]Status: DisposedITAT Bangalore30 Sept 2015AY 2010-11

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Respondent: Shri Sunil Kumar Agarwala, JCIT(DR)
Section 11Section 12ASection 143(3)

…educted to arrive at the income available for application to charitable and religious purpose. The learned AR of the assessee has also relied upon the following decisions: i. CIT vs. Market committee (330 ITR 16) (P&H) ii. CIT vs. Tiny Tots Education Society (330 ITR 21) (P&H) The learned AR of the assessee then submitted that by following the above decisions, co-ordinate bench of this Tribunal in the case of ACIT vs. Adichunchangiri Sikshana Trust in ITA Nos.774 & 775/Bang/2011 dated 3/8/2012 has decided this issue in favour of the assessee. He has pointed out that a similar view has been taken by the Chennai B…

Malviya Public School, New Delhi vs. DDIT(E), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1667/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Sept 2015AY 2011-12

Bench: Smt Diva Singh

Section 11

…Mad) 4) CIT vs. Sheth Manilal Ranchhoddas Vishram Bhavan Trust, 1198 ITR 598 (1992)(Guj) 5) CIT vs. Society of the Sisters of St. Anne, 146 ITR 28 (1984)(Karn) 6). CIT vs. Institute of Banking, 264 ITR 110 (2003)(Bom) 7). CIT vs!. Tiny Tots Education Society, 330 ITR 21 (2011)(P&H) 4.1. Not convinced with the explanation offered and relying upon the decision of the Delhi High Court in the case of DIT(Exemption) vs Charanjiv Charitable Trust in IT Appeal No.321 to 323/2013, the CIT(A) also dismissed the appeal of the assessee. 5. Aggrieved by which the assessee is in appeal before the Tribunal. Page 2 of 4 I.T.A…

Juothy Charitable Trust, Bangalore vs. DCIT, Bangalore

In the result, the appeal by the Assessee is allowed

ITA 662/BANG/2015[2011-12]Status: DisposedITAT Bangalore14 Aug 2015AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Abraham P. Georgeassessment Year : 2011-12

For Appellant: Shri Babu Prasad, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 11(1)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 benefit. The decision of the Hon’ble Supreme Court in th…

DCIT, Udupi vs. M/S Academy of General Education, Manipal

In the result, the appeal by the revenue is dismissed

ITA 636/BANG/2014[2011-12]Status: DisposedITAT Bangalore07 Aug 2015AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Abraham P. Georgeassessment Year : 2011-12

For Appellant: Shri Sunil Kumar Agarwal, Jt. CIT(DR)For Respondent: Smt. Sheetal Borkar, Advocate
Section 11(1)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 benefit. The decision of the Hon’ble Supreme Court in th…

DCIT, Udupi vs. M/S Manipal Academy of Higher Education, Manipal

In the result, Revenue’s appeal for Assessment Year 2010-11 is dismissed

ITA 933/BANG/2014[2010-11]Status: DisposedITAT Bangalore24 Jul 2015AY 2010-11

Bench: Shri Vijaypal Rao & Shri Jason P. Boaz

For Appellant: Shri Farhat Hussain Qureshi, CIT (D.R)For Respondent: Shri S.K. Tulsiyan, C.A
Section 10Section 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 8 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…

DCIT, Udupi vs. M/S Manipal Academy of Higher Education, Manipal

In the result, the appeal of the revenue is dismissed

ITA 658/BANG/2014[2011-12]Status: DisposedITAT Bangalore24 Jul 2015AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Jason P Boaz

For Appellant: Shri Sajjan Kumar Tulsiyan, AdvocateFor Respondent: Shri Farhat Hussain Qureshi, CIT-II
Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘B’, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA No.658(B)/2014 (Assessment year : 2011-12) The Deputy Commissioner of Income-tax Circle-1, Udupi Appellant Vs M/s Manipal Academy of Higher Education, University Building, Madhav Nagar, Manipal PAN No.AAAJM0078Q Respondent Revenue by : Shri Farhat Hussain Qureshi, CIT-II Assessee by : Shri Sajjan Kumar Tulsiyan, Advocate Date of hearing : 06-07-2015 Date of pronouncement : 24-07-2015 O R D E R PER SHRI VIJAY PAL RAO, JM: This appeal by the revenue…

M/S Bangalore Baptist Hospital Society, Bangalore vs. Asst.D.It.., Bangalore

In the result, the assessee's appeals for Assessment Years 2009-10 and 2010-11 are allowed

ITA 333/BANG/2015[2009-10]Status: DisposedITAT Bangalore17 Jul 2015AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Jason P. Boaz

For Appellant: Shri L. Bharath, C.AFor Respondent: Dr. Shankar Prasad K, JCIT (D.R)
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) : (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…

Mary Immaculate Society, Bangalore vs. Dydit, Bangalore

In the result, the appeals by the Assessee are allowed

ITA 240/BANG/2015[2010-11]Status: DisposedITAT Bangalore23 Jun 2015AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Abraham P.George

For Appellant: Shri Chavali Narayan, CAFor Respondent: Smt. Chandana Ramachandran, CIT-III(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 benefit. The decision of the Hon’ble Supreme Court in th…