BHARTIYA SHIKSHA PRACHAR SAMITI TONK,TONK vs. CIRCLE(EXEMP.), JAIPUR, JAIPUR
ITA 895/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Sept 2024AY 2016-17
Bench: Learned Cit(A), Feeling Dissatisfied With The Assessment Order Dated 06.12.2018. Assessment Was Framed By The Assessing Officer. By Way Of Assessment Order, The Assessing Officer (Exemption Circle), Jaipur Computed The Total Income Of The Assessee As Under:- “7. Subject To Above, The Total Income In This Case Is Computed As Under:- Gross Receipts As Per Income & Expenditure A/C Rs. 8,20,85,351/- Less: Revenue Expenditure As Per Income & Expenditure Account Rs. 6,28,43,345/- Rs. 1,92,42,006/- Total Income Rs. 1,92,42,006/- Rs. 1,92,42,010/-“ Rounded Off
For Appellant: Shri P.C. Parwal, C.AFor Respondent: Shri Anup Singh (Addl.CIT)
Section 10Section 11Section 12ASection 143(2)
…under section 12 AA of the Act. The reason is that the two provisions are independent of each other. In this regard, reliance may be placed on decision in CIT v. Society of Advanced Management Studies, 352 ITR 269; and CIT(E) v. Shanti Devi Educational Trust, 409 ITR 522. 8 Bhartiya Shiksha Prachar Samiti Overlapping used to be there earlier between institutions covered under sections 11 and 10(23C) of the Act 11. It may be mentioned here that section 10(23C) and section 11 of the Act deal with charitable organisations. Prior to Finance Act, 2020, there was significant overlap between the institutions covered by…
