DIT(Exemption) v. Trustees of Singhania Charitable Trust

199 ITR 819High Court1993#2623 most cited

What is DIT(Exemption) v. Trustees of Singhania Charitable Trust authority for?

The specification of purposes for accumulation of income under section 11(2) of the Income-tax Act, 1961, must be specific and cannot be a mere listing of all general charitable objects of the trust. A general or routine purpose for accumulation does not satisfy the statutory conditions for exemption.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2014 to 2025.

Also referred to as

DIT(Exemption) v. Trustees of Singhania Charitable Trust · 199 ITR 819 · section 11(2) · accumulation of income · charitable trust exemption · specific purpose · general objects · Form No. 10 · Income-tax Act 1961 · section 11(1)(a) · specification of purposes

Sections most often in play

Section 1961Section 11(2)Section 143(3)Section 12ASection 11Section 11(1)(a)Section 250Section 12

Issues it is cited on

section 11(2)(a)section 10(20a)accumulation of incomesection 13(8)section 10(20)section 11(2)section 12aa(3)section 58section 13(1)(d)section 11(3)section 11(6)section 11(5)

Judgments citing DIT(Exemption) v. Trustees of Singhania Charitable Trust

Samaj Seva Nidhi vs. ACIT [Inv] circle-II

ITTA/67/2004HC Telangana07 Apr 2015

Bench: A RAMALINGESWARA RAO,DILIP B. BHOSALE

Section 11(2)Section 12ASection 260A

…va Nidhi, Vijayawada. …Appellant vs. $ ACIT (Inv) Circle III, Vijayawada. … Respondent !Counsel for the Petitioner : Sri Challa Gunaranjan ^Counsel for the Respondents : Sri S.R.Ashok <Gist : >Head Note : ? Cases referred 1. (1993) 199 ITR 819 (Cal) 2. (2001) 247 ITR 201 (SC) 3. (2003) 261 ITR 190 (Delhi) 4. (2008) 303 ITR 111 (Delhi) THE HON'BLE SRI JUSTICE DILIP B. BHOSALE AND THE HON'BLE SRI JUSTICE A.RAMALINGESWARA RAO I.T.T.A. No.67 of 2004 JUDGMENT: (Per Hon’ble Sri Justice A.Ramalingeswara Rao) This appeal was filed under Section 260A of the Income Tax Act, 1961 (for sho…

The Director of Income Tax vs. Envisions

ITA/752/2009HC Karnataka13 Mar 2015

Bench: S.SUJATHA,VINEET SARAN

Section 11Section 11(2)Section 11(5)Section 260

…11(2) of the Act was denied. Reliance in this regard was placed by the learned Assessing Officer on the decision of the Calcutta High Court rendered in the case of DIRECTOR OF INCOME TAX (EXEMPTION) vs TRUSTEES OF SINGHANIA CHARITABLE TRUST, (1993) 199 ITR 819 (CAL). 5. Challenging the said order, the assessee filed appeal before the Commissioner of Income Tax which was allowed by the order dated 14.2.2008 after holding that in Form -10, the three purposes given were covered by 14 objects of the Trust and since the law did not prohibit or preclude plurality of purpose for accumulation, the…

Director of Income Tax (Exemption) vs. M/S Nbie Welfare Society, New Delhi

The appeal is disposed of

ITA - 67 / 2003HC Delhi03 Dec 2014
Section 11Section 11(2)

…ilized. It was held that the description “further utilization” was neither vague nor unspecific. 5. The Tribunal distinguished the decision of the Calcutta High Court in Director of Income Tax (Exemption) v. Trustees of Singhania Charitable Trust (1993) 199 ITR 819 (Cal) on the ground that in the said case, the charitable trust had as many as 18 objectives and there was no specific objective for which accumulation had been sought. Further, in this case, the objectives of the respondent society were clear and specific and the sole objective being that the funds should be used for the purpose of providing…

Director of Income Tax (Exemption)

The appeal is disposed of

ITA/67/2003HC Delhi03 Dec 2014
Section 11Section 11(2)

…ilized. It was held that the description “further utilization” was neither vague nor unspecific. 5. The Tribunal distinguished the decision of the Calcutta High Court in Director of Income Tax (Exemption) v. Trustees of Singhania Charitable Trust (1993) 199 ITR 819 (Cal) on the ground that in the said case, the charitable trust had as many as 18 objectives and there was no specific objective for which accumulation had been sought. Further, in this case, the objectives of the respondent society were clear and specific and the sole objective being that the funds should be used for the purpose of providing…