Delhi in CIT v. Vishwa Jagriti Mission

73 DTR 195High Court2012#16145 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Delhi in CIT v. Vishwa Jagriti Mission

DCIT(EXEMP), CIRCLE-1(1), NEW DELHI vs. INSTITUTE OF MARKETING & MANAGEMENT, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 7074/DEL/2018[2014-15]Status: DisposedITAT Delhi24 May 2023AY 2014-15
Section 11Section 13(1)(c)Section 2(15)

…ring the current year only, and depreciation of assets purchased in earlier years was disallowed. The CIT(A) has deleted these additions following the judgment of the Hon’ble Delhi High Court in the case of ‘Director of Income Tax vs. Vishwa Jagriti Mission’, 73 DTR 195 (Del). We are in agreement with the order of the CIT(A). The assessee-society is a charitable institution and when income is applied towards charitable purposes including towards purchase of fixed assets, it is considered to be deduction of income and hence, income, to that extent, is considered as applied for charitable purpose and thus, not char…

ITO (EXEMPTIONS), NEW DELHI vs. M/S. INSTITUTE OF MARKETING & MANAGEMENT, NEW DELHI

In the result, the appeal for the assessment year 2010-11 is dismissed

ITA 3632/DEL/2015[2010-11]Status: DisposedITAT Delhi25 Jan 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kant

Section 11Section 12ASection 13Section 13(1)Section 13(3)Section 2(15)

…ring the current year only, and depreciation of assets purchased in earlier years was disallowed. The CIT(A) has deleted these additions following the judgment of the Hon'ble Delhi High Court in the case of 'Director of income Tax vs. Vishwa Jagriti Mission', 73 DTR 195 (Del). We are in agreement with the order of the CIT(A). The assessee-society is a charitable institution and when income is applied towards charitable purposes including towards purchase of fixed assess, it is considered to be deduction of income and hence, income, to that extent, is considered as applied for charitable purpose and thus, not char…

ITO (EXEMPTIONS), NEW DELHI vs. M/S. INSTITUTE OF MARKETING & MANAGEMENT, NEW DELHI

In the result, the appeal for the assessment year 2010-11 is dismissed

ITA 3631/DEL/2015[2008-09]Status: DisposedITAT Delhi25 Jan 2019AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant

Section 11Section 12ASection 13Section 13(1)Section 13(3)Section 2(15)

…ring the current year only, and depreciation of assets purchased in earlier years was disallowed. The CIT(A) has deleted these additions following the judgment of the Hon'ble Delhi High Court in the case of 'Director of income Tax vs. Vishwa Jagriti Mission', 73 DTR 195 (Del). We are in agreement with the order of the CIT(A). The assessee-society is a charitable institution and when income is applied towards charitable purposes including towards purchase of fixed assess, it is considered to be deduction of income and hence, income, to that extent, is considered as applied for charitable purpose and thus, not char…

INCOME-TAX OFFICER vs. MAHATMA GANDHI MISSION,, AURANGABAD

In the result, both the appeals of Revenue are dismissed

ITA 1634/PUN/2014[2011-12]Status: DisposedITAT Pune26 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1633 & 1634/Pun/2014 यििाारण वषा / Assessment Years : 2010-11 & 2011-12 The Income Tax Officer, अऩीऱाथी/Appellant Ward 1(1), Aurangabad …. Vs. Mahatma Gandhi Mission, Mgm Campus, N-6, Cidco, …. प्रत्यथी / Respondent Aurangabad Pan: Aaatm4256E अऩीऱाथी की ओर से / Appellant By : Shri Rajeev Kumar, Cit प्रत्यथी की ओर से / Respondent By : Shri Pramod Shingte

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Pramod Shingte
Section 11Section 12ASection 143(3)Section 35

…imed in subsequent year on commercial principle. The CIT(A) noted that the said decision of the Hon'ble Supreme Court in Escorts Ltd. Vs. Union of India (supra) was taken note of by the Hon’ble High Court of Delhi in CIT Vs. Vishwa Jagriti Mission reported in 73 DTR 195 (Del) and the Hon’ble High Court of Punjab & Haryana High Court in CIT Vs. Market Committee, Pipli reported in 330 ITR 16 (P&H) and it was held that in the case of a Trust, depreciation claimed on the assets is to be allowed as deduction ITA Nos.1633 & 1634/PUN/2014 4 Mahatma Gandhi Mission under section 11 of the Act, even though cost of the as…

INCOME-TAX OFFICER vs. MAHATMA GANDHI MISSION,, AURANGABAD

In the result, both the appeals of Revenue are dismissed

ITA 1633/PUN/2014[2010-11]Status: DisposedITAT Pune26 Mar 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1633 & 1634/Pun/2014 यििाारण वषा / Assessment Years : 2010-11 & 2011-12 The Income Tax Officer, अऩीऱाथी/Appellant Ward 1(1), Aurangabad …. Vs. Mahatma Gandhi Mission, Mgm Campus, N-6, Cidco, …. प्रत्यथी / Respondent Aurangabad Pan: Aaatm4256E अऩीऱाथी की ओर से / Appellant By : Shri Rajeev Kumar, Cit प्रत्यथी की ओर से / Respondent By : Shri Pramod Shingte

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Pramod Shingte
Section 11Section 12ASection 143(3)Section 35

…imed in subsequent year on commercial principle. The CIT(A) noted that the said decision of the Hon'ble Supreme Court in Escorts Ltd. Vs. Union of India (supra) was taken note of by the Hon’ble High Court of Delhi in CIT Vs. Vishwa Jagriti Mission reported in 73 DTR 195 (Del) and the Hon’ble High Court of Punjab & Haryana High Court in CIT Vs. Market Committee, Pipli reported in 330 ITR 16 (P&H) and it was held that in the case of a Trust, depreciation claimed on the assets is to be allowed as deduction ITA Nos.1633 & 1634/PUN/2014 4 Mahatma Gandhi Mission under section 11 of the Act, even though cost of the as…

ITO (E) 2(3), MUMBAI vs. SATHYA SAI TRUST, MUMBAI

In the result, both the appeals of the Revenue are dismissed

ITA 6567/MUM/2016[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri R.C.Sharma, Am

Section 11Section 12ASection 143(3)

…Banking, Bombay High Court (2003) 264 ITR 110 (ii) CIT v. Devi Sakuntala Tharal Charitable Foundation (2013) 358 ITR452 (MP) (iii) CIT vs. Siliguri Regulated Market Committee (2014) 366 ITR 51 (Cal) (iv) Director of Income Tax v. Vishwa Jagriti Mission (2012) 73 DTR 195 (Del.) (v) CIT vs. Market Committee, Pipli (2011) 330 ITR 16 (Punjab & Haryana) (vi) CIT vs. Tiny Tots Educational Society (2011) 330 ITR 21 (Punjab & Haryana) 7. She further submitted that the decision in the case of Escort Limited (supra) relied upon by the AO has been discussed and distinguished in the judicial pronouncement mentioned at serial…

Delhi in CIT v. Vishwa Jagriti Mission (73 DTR 195) — Cited in 6 Judgments | BharatTax