CIT v. Vanchi Trust & Anr.

INCOME TAX OFFICER (EXEMPTION), WARD, SURAT, SURAT vs. NAV JYOTI SOCIAL SERVICE SOCIETY, DANGS

In the result, this appeal of the Revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) I.T.O. (Exemption) Nav Jyot Social Service Society, Ward-Surat, Subir, Vs. Room No. 105, 1St Floor, District Dangs-394716 Aayakar Bhavan, Gujarat Adajan Hazira Road, Surat-395009. Pan : Aaatn 1806 D Appellant Respondednt

…riod under consideration, the assessee received donation for the purpose of construction of hostel building. The copy of letters specifying the purpose of donation was furnished. The assessee also relied on the case laws i.e. CIT Vs Bal Utkarsh Society (1979) 119 ITR 137 and Sri Dwarkadheesh Charitable Trust Vs ITO (1975) 98 ITR 557. The ld. CIT(A) after considering the submission of assessee ITA 99/SRT/2017 ITO Vs Nav Jyot Social Service Society held that he had perused the details submitted, financial statements and the letter/confirmation of donors accompanying the donations from three donors parties i.e. (i)…

INCOME TAX OFFICER (EXAMPTION) WARD, SURAT vs. SHREE SAIBABA SATSANG MANDAL, SURAT

In the result, appeal of the Revenue is dismissed

…e are supported in thisproposition by the judgment of Allahabad High Court in the case of Sri Dwarkadheesh Charitable Trust v. ITO (1975) 98 ITR 557 (All.) and the judgment of Hon'ble Gujarat High Court in the case of Commissioner v. BalUtkarsh Society (1979) 119 ITR 137 (Guj.) and the decision of the Tribunal Delhi Bench 'A' in the case of Dharam Partishithanam (supra) and the decision of Tribunal in the case of St. Ann's Home for the Aged (supra). In the instant case since the donations were made with the specific directions that they shall form part of the corpus of the donee-trust and accepted by the donee-tr…