Govindu Naicker Estate v. ADIT

248 ITR 368High Court2001#1265 most cited

What is Govindu Naicker Estate v. ADIT authority for?

A charitable trust may adjust expenditure incurred for religious or charitable purposes in an earlier year against the income of a subsequent year, which is considered an application of income for the subsequent year under Section 11. This principle is guided by commercial considerations and the benevolent intent of Section 11.

89

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Govindu Naicker Estate v ADIT · 248 ITR 368 · Section 11 · Section 12A · charitable trust · application of income · carry forward of excess expenditure · set off deficit · religious purposes · commercial principles

Sections most often in play

Section 11(1)(a)Section 11(1)(c)Section 11(2)Section 11(3)Section 11(6)Section 12ASection 143(1)Section 250

Issues it is cited on

section 11(1)(d)carry forward of lossessection 11(1)(a)corpus donationapplication of incomesection 28section 12asection 12section 11previous yearsection 13person

Judgments citing Govindu Naicker Estate v. ADIT

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 310/COCH/2019[2010-11]Status: DisposedITAT Cochin30 Sept 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Sri.Jose Thomas, Adoor vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 31/COCH/2019[2009-10]Status: DisposedITAT Cochin30 Sept 2019AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 309/COCH/2019[2009-10]Status: DisposedITAT Cochin30 Sept 2019AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 308/COCH/2019[2008-09]Status: DisposedITAT Cochin30 Sept 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 307/COCH/2019[2007-08]Status: DisposedITAT Cochin30 Sept 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 306/COCH/2019[2006-07]Status: DisposedITAT Cochin30 Sept 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Cen- Circle, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 305/COCH/2019[2005-06]Status: DisposedITAT Cochin30 Sept 2019AY 2005-06

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Carmel Educational Trust, Pathanamthitta vs. DCIT, Kottayam

In the result, the appeals of the assesses in ITA no

ITA 304/COCH/2019[2004-05]Status: DisposedITAT Cochin30 Sept 2019AY 2004-05

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Sri.Jose Thomas, Adoor vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 30/COCH/2019[2007-08]Status: DisposedITAT Cochin30 Sept 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

Sri.Jose Thomas, Adoor vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 29/COCH/2019[2006-07]Status: DisposedITAT Cochin30 Sept 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

Sri.Jose Thomas, Adoor vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 28/COCH/2019[2005-06]Status: DisposedITAT Cochin30 Sept 2019AY 2005-06

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

Sri.Jose Thomas, Adoor vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 27/COCH/2019[2004-05]Status: DisposedITAT Cochin30 Sept 2019AY 2004-05

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

The ACIT Cen-Circle, Kottayam vs. Smt.Gracy Babu, Adoor P.O

In the result, the appeals of the assesses in ITA no

ITA 239/COCH/2019[2011-12]Status: DisposedITAT Cochin30 Sept 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

The ACIT, Cen-Circle, Kottayam vs. Sri.Jose Thomas, Adoor

In the result, the appeals of the assesses in ITA no

ITA 238/COCH/2019[2011-12]Status: DisposedITAT Cochin30 Sept 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. Gracy Babu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamth…

Sri.Jose Thomas, Adoor P.O., Pathanamthitta vs. The ACIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 213/COCH/2019[2011-12]Status: DisposedITAT Cochin30 Sept 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

Mrs.Gracy Babu, Adoor P.O., Pathanamthitta vs. The DCIT, Cen-Circle, Kottayam

In the result, the appeals of the assessesin ITA no

ITA 210/COCH/2019[2011-12]Status: DisposedITAT Cochin30 Sept 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 27 to 31/Coch/2019 Assessment Years : 2004-05 to 2009-10 Jose Thomas, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthitta-691 523. PAN:ADCPT 9216G] (Assessee-Appellant) (Revenue-Respondent) I.T.A. Nos. 32 to 35/Coch/2019 Assessment Years : 2004-05 to 2007-08 Smt. GracyBabu, Vs. The Assistant Commissioner of Padijareveettil, Income-tax, Central Circle, Puthenveedu, Kottayam. Adoor P.O., Pathanamthi…

ACIT-(E), Circle-1, Bangalore vs. M/S. Bhagwan Mahaveer Memorial Jain Educational and Cultural Trust, Bangalore

In the result, the appeal of the Revenue are dismissed while the appeals by the assessee are partly allowed

ITA 1514/BANG/2016[2010-11]Status: DisposedITAT Bangalore21 Aug 2019AY 2010-11

Bench: Shri N.V. Vasudevan, Vice- & Shri Jason P.Boaz

For Appellant: Shri H.N Khincha, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(3)Section 32Section 35(2)(iv)

…uent years and such adjustment would be application of income for subsequent years and that depreciation is allowable on the assets the cost of which has been fully allowed as application of income under s. 11 in past years. In Govindu Naicker Estate VS. ADIT 248 ITR 368 (Mad), the Hon’ble Madras High Court held that the income of the trust has to be arrived at having due regard to the commercial principles, that s. 11 is a benevolent provision, and that the expenditure incurred on religious or charitable purposes in earlier year or years can be adjusted against the income of the subsequent year. The principle th…

Assistant Commissioner of Income Tax, (Exemptions), Circle-1, Mangaluru vs. M/S. T.A. Pai Management Institute, Mangaluru

In the result, Revenue's appeal for Assessment Year 2010-11 is dismissed

ITA 2688/BANG/2017[2010-11]Status: DisposedITAT Bangalore12 Jun 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri Jason P Boazi.T. A. No.2688/Bang/2017 (Assessment Year : 2010-11) The Assistant Commissioner Of Vs. M/S. T. A. Pai Management Institute, Income-Tax (Exemptions), Post Box No.9, Circle–1, 80 Badagabettu, Manipal, Mangalore. Pan : Aaatt 2248 R Appellant Respondent Revenue By : Shri. Pradeep Kumar, Cit Assessee By : Shri. M. Sridhar Kamath, Ca Date Of Hearing : 29.04.2019 Date Of Pronouncement : 12.06.2019 O R D E R

For Appellant: Shri. M. Sridhar Kamath, CAFor Respondent: Shri. Pradeep Kumar, CIT
Section 10Section 10(2)Section 11(1)Section 12ASection 143(3)Section 35Section 35(1)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. A. No.2688/Bang/2017 (Assessment Year : 2010-11) The Assistant Commissioner of Vs. M/s. T. A. Pai Management Institute, Income-Tax (Exemptions), Post Box No.9, Circle–1, 80 Badagabettu, Manipal, Mangalore. PAN : AAATT 2248 R APPELLANT RESPONDENT Revenue by : Shri. Pradeep Kumar, CIT Assessee by : Shri. M. Sridhar Kamath, CA Date of hearing : 29.04.2019 Date of Pronouncement : 12.06.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by Revenue is directed aga…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Income Tax Officer (Exemptions), Ward-1, Bagalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1711/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 Jan 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…uent years and such adjustment would be application of income for subsequent years and that depreciation is allowable on the assets the cost of which has been fully allowed as application of income under s. 11 in past years. In Govindu Naicker Estate VS. ADIT 248 ITR 368 (Mad), the Hon’ble Madras High Court held that the income of the trust has to be arrived at having due regard to the commercial principles, that s. 11 is a benevolent provision, and that the expenditure incurred on religious or charitable purposes in earlier year or years can be adjusted against the income of the subsequent year. The principle th…

Foundation for Indian Sporting Talent (Fist), Bangalore vs. Deputy Director of Income Tax (Exemptions), Circle-17(1), Bangalore

In the result, the appeals by the Revenue are dismissed and that of the Assessee are partly allowed

ITA 1710/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jan 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT(DR)(ITAT), Bengaluru
Section 12ASection 143(3)Section 32Section 35(2)(iv)

…uent years and such adjustment would be application of income for subsequent years and that depreciation is allowable on the assets the cost of which has been fully allowed as application of income under s. 11 in past years. In Govindu Naicker Estate VS. ADIT 248 ITR 368 (Mad), the Hon’ble Madras High Court held that the income of the trust has to be arrived at having due regard to the commercial principles, that s. 11 is a benevolent provision, and that the expenditure incurred on religious or charitable purposes in earlier year or years can be adjusted against the income of the subsequent year. The principle th…