CIT v. V.G.P. Foundation

262 ITR 187High Court2003#12518 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2024.

Sections most often in play

Section 11Section 11(5)Section 13(1)(d)Section 145(3)

Judgments citing CIT v. V.G.P. Foundation

Assistant Commissioner of Income Tax, Exemptions, Circle, Jaipur, Jaipur Rajasthan vs. Navratan Vidha Mandir Shiksha Samiti, Jaipur Rajasthan

In the result appeal filed by the Department is dismissed and the C

ITA 201/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Sept 2024AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C.Parwal, CAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 11Section 11(5)Section 13(1)(d)Section 145(3)

…einabove. 1. CIT vs Divine Light Mission 278 ITR 659 (Del.) 2. Surat City Gymkhiana vs DCIT 254 ITR 744 (Guj) 3. CIT vs Sir M. Visveswaraya Educational Trust 319 ITR 425((Karn) 4. Nachimuthu Industrial Association Vs. CIT 235 ITR 190 5. CIT vs VGP Foundation 262 ITR 187 (Mad.) 6. S.N. Namasivaym Chettiar vs CIT 38 ITR 579 (SC) 3.3 On the other hand, the ld.AR supported the order of the ld. CIT(A) and submitted that the ld.CIT(A) is justified in holding that while development fund is a capital receipt and it would not be added to the gross receipt in the Income & Expenditure Account of the assessee. Thus, the gr…

DCIT, C-1 (Exemptions), Chandigarh vs. M/S Shiva Educational Trust, Moga

In the result all the above appeals filed by the Revenue

ITA 1314/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh26 Jul 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…ety as the fund given in the form of loan has been utilized by the other group society in fixed assets. The Assessing Officer also relied upon decision of Honorable Madras High Court in the case of CIT Vs V.G.P. Foundation reported at (2003) 183 CTR (Mad) 330/262 ITR 187 (Mad) to support its contention. On the other hand, the appellant society through its Ld. AR has submitted that the society to whom the loan has been given is not a specified person under the provisions of section 13(3) of the Act rather it is a charitable institution registered under section 12AA of the Act which is also engaged in similar activ…

DCIT, C-1 (Exemptions), Chandigarh vs. Ace Educational & Charitable Society, Moga

In the result all the above appeals filed by the Revenue

ITA 1311/CHANDI/2017[2014-15]Status: DisposedITAT Chandigarh26 Jul 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…ety as the fund given in the form of loan has been utilized by the other group society in fixed assets. The Assessing Officer also relied upon decision of Honorable Madras High Court in the case of CIT Vs V.G.P. Foundation reported at (2003) 183 CTR (Mad) 330/262 ITR 187 (Mad) to support its contention. On the other hand, the appellant society through its Ld. AR has submitted that the society to whom the loan has been given is not a specified person under the provisions of section 13(3) of the Act rather it is a charitable institution registered under section 12AA of the Act which is also engaged in similar activ…

DCIT, Chandigarh vs. M/S Shri Guru Gobind Singh Foundation, Moga

In the result all the above appeals filed by the Revenue

ITA 1230/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…ety as the fund given in the form of loan has been utilized by the other group society in fixed assets. The Assessing Officer also relied upon decision of Honorable Madras High Court in the case of CIT Vs V.G.P. Foundation reported at (2003) 183 CTR (Mad) 330/262 ITR 187 (Mad) to support its contention. On the other hand, the appellant society through its Ld. AR has submitted that the society to whom the loan has been given is not a specified person under the provisions of section 13(3) of the Act rather it is a charitable institution registered under section 12AA of the Act which is also engaged in similar activ…

DCIT, Chandigarh vs. M/S Shiva Educational Trust, Moga

In the result all the above appeals filed by the Revenue

ITA 1229/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…ety as the fund given in the form of loan has been utilized by the other group society in fixed assets. The Assessing Officer also relied upon decision of Honorable Madras High Court in the case of CIT Vs V.G.P. Foundation reported at (2003) 183 CTR (Mad) 330/262 ITR 187 (Mad) to support its contention. On the other hand, the appellant society through its Ld. AR has submitted that the society to whom the loan has been given is not a specified person under the provisions of section 13(3) of the Act rather it is a charitable institution registered under section 12AA of the Act which is also engaged in similar activ…

DCIT, Chandigarh vs. Ace Educational & Charitable Society, Moga

In the result all the above appeals filed by the Revenue

ITA 1228/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: S/Shri Jagjeevan Kumar Garg, CIT DRFor Respondent: Shri P.N. Arora, Adv
Section 11Section 12ASection 13Section 13(3)

…ety as the fund given in the form of loan has been utilized by the other group society in fixed assets. The Assessing Officer also relied upon decision of Honorable Madras High Court in the case of CIT Vs V.G.P. Foundation reported at (2003) 183 CTR (Mad) 330/262 ITR 187 (Mad) to support its contention. On the other hand, the appellant society through its Ld. AR has submitted that the society to whom the loan has been given is not a specified person under the provisions of section 13(3) of the Act rather it is a charitable institution registered under section 12AA of the Act which is also engaged in similar activ…

Vairams Kindergarten Society, Pudukkottai vs. ITO, Pudukkottai

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

ITA 289/CHNY/2014[2010-11]Status: DisposedITAT Chennai06 Feb 2015AY 2010-11

Bench: Shri B.R. Baskaran & Shri Vikas Awasthyआयकर अपील सं./Ita No.289/Mds/2014 "नधा"रण वष" /Assessment Year : 2010-11 M/S Vairams Kindergarten Society, The Commissioner Of Income Rajagopalapuram, V. Tax (Appeals), Pudukottai – 622 003. Tiruchirapalli. Pan : Aagfv 4771 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Srinivasan, AdvocateFor Respondent: Shri P. Radhakrishnan, JCIT
Section 10Section 11Section 12A

…purposes. 3. The A.O. also noticed that both the societies are having common members / relatives of members in their respective Management Committee. Thus, by placing reliance on the decision of Hon'ble Madras High Court in the case of CIT v. VGP Foundation (262 ITR 187), the A.O. held that the amount of `47.71 lakhs (referred above) is to be treated as income of the assessee and accordingly he assessed the same in the hands of the assessee. 4. The Ld. CIT(Appeals) also confirmed the same with the following observation:- 4 I.T.A. No. 289/Mds/2014 “9. The assessee is a charitable institution registered under…

Director of Income Tax (Exemptions) vs. Education Society

ITA/1480/2010HC Delhi08 Oct 2010
Section 11Section 11(15)Section 12ASection 13(1)(d)Section 143(1)Section 260A

…t the said advance was applied for charitable purpose. 4. While assessing the respondent-assessee‟s income at ` 13,876/-, the AO also relied upon a judgment of the Madras High Court in the case of Commissioner of Income-Tax Vs. V.G.P. Foundation (2003) 262 ITR 187. 5. Though the respondent-assessee‟s appeal before the Commissioner of Income Tax (Appeals) [in short, “CIT(A)”] was dismissed, the Tribunal allowed the respondent-assessee‟s appeal vide the impugned order. The relevant observations of the Tribunal are reproduced hereinbelow:- 2010:DHC:5053-DB “13. Now, let us look to the facts…

CIT v. V.G.P. Foundation (262 ITR 187) — Cited in 8 Judgments | BharatTax