DIT (E.) v. Lala Lajpatrai

Institute of Chemical Technology, Mumbai vs. NFAC, Delhi-Ds, Commissioner of Income Tax(A), Income Tax Dept-1, Delhi

In the result, appeals of the assessee are allowed for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SMT KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.1082/Mum/2022 to 1086/Mum/2022 (Assessment Year :2013-14 to 2017-18) M/s. Institute of Chemical Vs. National Faceless Technology Assessment Centre(NFAC) University of Mumbai Delhi-DS Commissioner of Nathalal Parikh Marg Income Tax (Appeals), Matunga, Mumbai-400019 Income Tax Department 1 Delhi PAN/GIR No.AAATI4951J (Appellant) .. (Respondent) Assessee by Shri Yogesh Thar Revenue by Shri Ujjawal Chavan Date of Hearing 10/11/2022 Date of Pronouncement 28/11/2022…

Institute of Chemical Technology, Mumbai vs. NFAC-Delhi-Ds Commissioner of Income Tax (A) Income Tax Dept 1, Delhi

In the result, appeals of the assessee are allowed for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SMT KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.1082/Mum/2022 to 1086/Mum/2022 (Assessment Year :2013-14 to 2017-18) M/s. Institute of Chemical Vs. National Faceless Technology Assessment Centre(NFAC) University of Mumbai Delhi-DS Commissioner of Nathalal Parikh Marg Income Tax (Appeals), Matunga, Mumbai-400019 Income Tax Department 1 Delhi PAN/GIR No.AAATI4951J (Appellant) .. (Respondent) Assessee by Shri Yogesh Thar Revenue by Shri Ujjawal Chavan Date of Hearing 10/11/2022 Date of Pronouncement 28/11/2022…

Institute of Chemical Technology, Mumbai vs. DCIT (E) I(1), Mumbai

In the result, assessee’s appeals are allowed for statistical purposes

Bench: Shri Saktijit Deyand Shri S. Rifaur Rahman

…may, in our considered opinion, the contention of the assessee regarding applicability of the proviso to section 2(15) of the Act requires examination keeping in view the decision of the Hon'ble Jurisdictional High Court in DIT (E.) v/s Lala Lajpatrai, [2016] 383 ITR 345 (Bom.), wherein, the Hon'ble Jurisdictional High Court has held that the test to determine as to what would be a charitable purpose within the meaning of section 2(15) of the Act is to ascertain what is the dominant object/activity. The Court has observed that if the dominant object is the activity of providing education, it will be charitable pu…

Nikunj Education Trust, Mumbai vs. DDIT (Exemption) - II(2), Mumbai

In the result, the appeal is allowed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Nikunj Education Trust, Ddit (Exemption)-Ii(2) Village Mogra, Near Amboli Mumbai Vs. Level Crossing, Andheri (E), Mumbai-400069. Pan No. Aaatn0146J Appellant Respondent Assessee By : Mr. Fenil A. Bhatt, Ar Revenue By : Mr. V. Vidhyadhar, Dr Date Of Hearing : 03/04/2018 Date Of Pronouncement : 25/04/2018

…ble purpose, even if it is incidentally involved in carrying on some commercial activity. In this context we rely upon the decision of the Hon’ble Jurisdictional High Court in case of Director of Income-tax (exemptions) v. Lala Lajpatrai Memorial Trust [2016] 383 ITR 345 (Bom). In case of Commissioner of Income-tax v. Sri Rao Baghadur ADK Dharmaraja Educational Charity trust [2008] 300 ITR 365 (madras), the Hon’ble Madras High Court has held that when object of the trust is education, the activities of the assessee in letting out properties and receiving lease rental is an activity carried on to further the objec…