Commissioner of Income Tax v. P K. Barooah, Vice-Presideni, Jorhat Races

CIT vs. Mehta Charitable Prajnalaya Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

CIT vs. Mehta Charitable Prajnalaya Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

Director of Income Tax Exemptions vs. Mehta Charitable Prajnalay Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

CIT vs. Mehta Charitable Prajnalaya Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

CIT vs. Mehta Charitable Prajnalaya Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

Commissioner of Income Tax vs. Mehta Charitable Prajnalay Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

…bligation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P K. Barooah, Vice-Presideni, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…

Commissioner of Income Tax vs. Mehta Charitable Prajnalay Trust

Inasmuch as all that is required is for the settler of the trust to declare that the

…igation is not created on any property, but only the income derived from any particular property or source is set apart and charged for a charitable or religious purpose. In Commissioner of Income Tax. v. P.K. Barooah, Vice-President, Jorhat Races (1970) 77 ITR 967, the Assam and Nagaland High Court, referring to the judgment of the Patna High Court (supra) held that the surplus fund of a trust, which was claimed to be exempt on the footing that it was property held under trust within the meaning of Section 11(1) of the Act, was not property held under trust since the property from which the surplus was…