DIT(E) v. Nbie Welfare Society

370 ITR 490High Court2015#17778 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Sections most often in play

Section 11(2)Section 11(6)Section 11 Section 11(1)(b)Section 12A

Issues it is cited on

section 11(6)accumulation of income section 11(2)child section 12a section 11 prescribed nfac

Judgments citing DIT(E) v. Nbie Welfare Society

The Bombay Catholic Sabha, Mumbai vs. Income Tax Officer (Exemption)-2(4), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3205/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Aug 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Mandir Vaidya, A/RFor Respondent: Shri R.R. Makwana, Sr. D/R

Section 11Section 11(2)Section 12A

…estaurant Association (261 ITR 190) and decision of the Hon'ble Delhi High Court in the case of DIT(E) v Daulat Ram Education Society (2005) 278 ITR 260 (Del) and the decision of the Hon'ble Delhi High Court in the case of DIT(E) v Nbie Welfare Society (2015) 370 ITR 490 (Del), we are inclined to allow the prayer of the assessee to allow accumulation of income u/s 11(2) of the Act of Rs.38,38,781/- by taking note of the facts and the ratio of the Hon'ble High Court decisions (supra) which were noted by the Co-ordinate Bench decision in the case of Bal Jeevan Trust (supra); and since AO's view is also possible, in…

The Bombay Catholic Sabha, Mumbai vs. ITO Exemption Ward 2(4), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3793/MUM/2023[2016-17]Status: DisposedITAT Mumbai20 Mar 2024AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3793/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Bombay Catholic बिधम/ Ito (Exem)-2(4) Sabha Piramal Chamber, Lal Vs. St. Michael’S Church Baug, Parel, Mumbai- Compound, Mahhim (W), 400012. Mumbai-400016. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaatt3348L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mandar Vaidya Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 07/03/2024 घोषणा की तारीख /Date Of Pronouncement: 20/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Mandar VaidyaFor Respondent: Shri Ashok Kumar Ambastha (Sr. AR)

Section 11Section 11(2)

…ht of what is stated above, no substantial question of law arises for consideration. The appeal fails and is hereby dismissed.” 8. The Ld. Sr. Counsel also cited the decision of the Hon’ble Delhi High Court in the case of DIT(E) v Nbie Welfare Society (2015) 370 ITR 490 (Del) wherein the Hon’ble High Court has framed the question of law as under: - “Whether the ITAT was correct in holding that by mentioned (sic. mentioning) "Further utilization" in Form No. 10 read with Rule 17 of the Income Tax Rules, 1962 the Assessee has fulfilled its obligation as required under Section 11 (2) of the Act'.” 9. And the Hon’…

Baljeevan Trust, Mumbai vs. Income Tax Officer (Exem. Ward 1(1), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1872/MUM/2023[2016-2017]Status: DisposedITAT Mumbai12 Dec 2023AY 2016-2017

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1872/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) Bal Jeevan Trust बिधम/ Ito (E), Ward-1(1) A/14, Sterling Apartments, Piramal Chamber, Lal Vs. Peddar Road, Mumbai- Baug, Parel, Mumbai- 400026. 400012. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaatb2973M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri J. D. Mistri Revenue By: Shri S. N. Kabra (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 29/11/2023 घोषणा की तारीख /Date Of Pronouncement: 12/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Trust Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 15.03.2023 For The Assessment Year 2016-17. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) In Not Allowing The Accumulation Of Rs.30 Lakhs As Per Section 11(2) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Read With Rule 17 Of The Income Tax Rules, 1962 (Hereinafter “The Rules”).

For Appellant: Shri J. D. MistriFor Respondent: Shri S. N. Kabra (Sr. AR)

Section 11Section 11(1)(a)Section 11(2)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.1872/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) Bal Jeevan Trust बिधम/ ITO (E), Ward-1(1) A/14, Sterling Apartments, Piramal Chamber, Lal Vs. Peddar Road, Mumbai- Baug, Parel, Mumbai- 400026. 400012. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAATB2973M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri J. D. Mistri Revenue by: Shri S. N. Kabra (Sr. AR) सुनवाई की तारीख / Date of Hearing: 29/11/2023 घोषणा की तारीख /Date of Pronouncement: 12/12/2023…

Daivadnya Samjonnati Parishad Mahajanwadi Mandal, Mumbai vs. ITO (E) I(1), Mumbai

In the result, assessee’s appeal is allowed

ITA 5494/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Sept 2016AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri V.G. GindeFor Respondent: Shri B.S. Bist

Section 11Section 11(2)Section 12A

…, learned Authorised Representative relied upon the following decisions:– i) Shri Ram Nagar Trust no.1 v/s DDIT, ITA no.2150/Mum./2015 dated 31.5.2016; ii) DIT (E) v/s Envisions, [2015] 58 taxmann.com 184 (Kar.); iii) DIT(E) v/s NBIE Welfare Society, [2015], 370 ITR 490 (Del.); iv) CIT v/s National Institute and Financial Management, [2010] 322 ITR 694 (P&H); v) DIT v/s Mitsui & Co., Environmental, [2008] 167 taxmann.com 43 (Del.); and vi) Bharat Kalyan Pratishthan v/s DIT(E), [2007] 299 ITR 406 (Del.). 6. Learned Departmental Representative relying upon the observations of the Assessing Officer and the learned…

Mool Chand Khairati Ram Trust vs. Director of Income Tax (Exemptions)

The appeal is disposed of

ITA/141/2013HC Delhi27 Jul 2015

For Appellant: Mr C.S. Aggarwal, Senior Advocate withFor Respondent: Mr. Raghvendra Singh, Junior Standing Counsel

Section 11Section 11(1)(a)Section 12ASection 2(15)Section 260A

…ITA 141/2013 Page 1 of 35 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 27.07.2015 + ITA 141/2013 MOOL CHAND KHAIRATI RAM TRUST .....Appellant versus DIRECTOR OF INCOME TAX (EXEMPTIONS) ..... Respondent Advocates who appeared in this case: For the Appellant :Mr C.S. Aggarwal, Senior Advocate with Mr Prakash Kumar and Mr Gautam Jain. For the Respondent :Mr. Raghvendra Singh, Junior Standing Counsel. CORAM: HON'BLE DR. JUSTICE S.MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU JUDGMENT VIBHU BAKHRU, J 1. The Appellant, a Charitable Trus…