Del),DIT vs. Mitsui and Co. Environmental Trust 303 ITR 111 (Del) and Bharat Krishak Samaj v. DDIT(Exemption)

Rohilkhand Educational Charitable Trust, Bareilly vs. DCIT, Central Circle, Bareilly

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

…lhi High Court has been followed in subsequent decisions of the Hon'ble Delhi High Court in Bharat Kalyan Pratisthan vs. DIT(Exemption) 299 ITR 406 (Del),DIT vs. Mitsui and Co. Environmental Trust 303 ITR 111 (Del) and Bharat Krishak Samaj vs. DDIT(Exemption) 306 ITR 153 (Del). The ld. Special Counsel has pointed out that the judgment of the Hon'ble Delhi High Court in the case of CIT vs. Hotel and Restaurant Association cannot constitute a valid precedent because it related to the question of an admission of a case, which was rejected on the basis of concurrent findings of lower authorities and therefore, could…

Rohilkhand Educational Charitable Trust, Bareilly vs. DCIT, Central Circle, Bareilly

In the result, both appeals of the assessee in ITA No

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.181 & 182/Lkw/2024 A.Ys.2017-18 & 2018-19 Rohilkhand Educational Vs. Dcit, Charitable Trust, Bareilly Central Circle, Bareilly Pan: Aaatr6902J (Appellant) (Respondent) Assesseeby: Sh. Rakesh Garg, Adv Revenue By: Sh. S.H. Usmani, Cit Dr Date Of Hearing: 14.08.2025 Date Of Pronouncement: 22.09.2025 O R D E R Per Bench: [ These Two Appeals Have Been Filed By The Assessee Against The Separate Orders Of The Ld. Cit(A)-3, Lucknow Dated 19.03.2024 & 22.03.2024, Passed Under Section 250 Of The Income Tax Act, 1961, For The A.Ys. 2017-18 & 2018-19, Dismissing The Appeals Of The Assessee Against Orders Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961. The Grounds Of Appeal Are As Under:- “(1).That The Ld. Authorities Below Have Erred In Law As Well As On Facts In Not Considering The Fact That In The Alleged Assessment Order, The Columns Of Name Of Assessee, Pan, Asst Year, Date Of Assessment & Section Under Which Passed, Are Blank. (2)That The Ld. Authorities Below Have Erred In Law As Well As On Facts In Treating The Demand As Valid Which Was Not Computed On The Basis Of Orderthat May Not Be Termed To Be An Order Under Section 143(3). (3) That A Demand Of Tax As Computed In The Computation Sheet Is Without Jurisdiction Void-Ab-Inito & Is Liable To Be Annulled. (4) That The Ld. Authorities Below Have Erred In Law As Well As On Facts In Confirming The Addition Of Rs. 736591857/-Comprising  Corpus Donation Aggregating To Rs 7,68,95,000/-, A.Ys. 2017-18 & 2018-19

…lhi High Court has been followed in subsequent decisions of the Hon’ble Delhi High Court in Bharat Kalyan Pratisthan vs. DIT(Exemption) 299 ITR 406 (Del),DIT vs. Mitsui and Co. Environmental Trust 303 ITR 111 (Del) and Bharat Krishak Samaj vs. DDIT(Exemption) 306 ITR 153 (Del). The ld. Special Counsel has pointed out that the judgment of the Hon’ble Delhi High Court in the case of CIT vs. Hotel and Restaurant Association cannot constitute a valid precedent because it related to the question of an admission of a case, which was rejected on the basis of concurrent findings of lower authorities and therefore, could…