Which sections of the Income Tax Act does Income Tax v. Institute of Banking Personnel Selection (IBPS) come up under?

It is most often cited in judgments turning on Section 11, Section 12, Section 12A, Section 13(8), Section 143(3), Section 144B.

Income Tax v. Institute of Banking Personnel Selection (IBPS)

Q: How many judgments cite Income Tax v. Institute of Banking Personnel Selection (IBPS)?

188 judgments on BharatTax cite Income Tax v. Institute of Banking Personnel Selection (IBPS) (131 Taxmann 386), spanning 2016 to 2026.

131 Taxmann 386High Court2003#498 most cited

What is Income Tax v. Institute of Banking Personnel Selection (IBPS) authority for?

The Income Tax Act, 1961, does not permit the carry forward of excess expenditure of a charitable trust to be set off against future surpluses, as such trusts are governed by a self-contained code under Sections 11 to 13, not the head 'Profits and Gains of Business'. However, depreciation on fixed assets is allowable to a charitable institution registered under section 12A.

188

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v Institute of Banking Personnel Selection · IBPS · 131 Taxmann 386 · charitable trust · carry forward of deficit · carry forward of losses · section 11 to 13 · profits and gains of business · depreciation · section 12A · charitable institution

Sections most often in play

Section 11 Section 12 Section 12A Section 13(8)Section 143(3)Section 144B Section 147 Section 153(3)

Issues it is cited on

section 164(2)section 11(6)section 11(1)(a)section 164 corpus donation section 11(1)accumulation of income maximum marginal rate application of income section 16 section 32(1)section 10(23c)

Judgments citing Income Tax v. Institute of Banking Personnel Selection (IBPS)

Income Tax -Officer, Mangalore vs. M/S. Manaswini Mental Health & Charitable Trust, Mangalore

In the result, the appeal of the revenue is dismissed

ITA 1965/BANG/2016[2014-15]Status: DisposedITAT Bangalore02 May 2017AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaincome-Tax Officer (Exemptions), Ward-1, Mangaluru. ... Appellant Vs. Manaswini Mental Health & Charitable Trust, D.No.15-6-309/3, Premavathy Bldg., Balmatta, Mangaluru. ... Respondent Pan: Aadtm 0763H

For Appellant: Shri Siddappaji, Addl.CIT(DR)For Respondent: None

Section 11(1)(a)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH AT MANGALORE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Income-tax Officer (Exemptions), Ward-1, Mangaluru. ... Appellant Vs. Manaswini Mental Health & Charitable Trust, D.No.15-6-309/3, Premavathy Bldg., Balmatta, Mangaluru. ... Respondent PAN: AADTM 0763H Appellant by : Shri Siddappaji, Addl.CIT(DR) Respondent : None Date of hearing : 31/01/2017 Date of pronouncement : 02/05/2017 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the revenue directed against the order of the CIT(A), Mangaluru…

DCIT (E) 2(1), Navi Mumbai vs. Padmashree Dr.D.Y. Patil University, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6636/MUM/2016[2012-13]Status: DisposedITAT Mumbai20 Apr 2017AY 2012-13

Bench: Shri R.C.Sharma, Am Dcit (E) 2 (1), Navi Mumbai Vs. Padmashree Dr. D.Y. Patil 5 Th – 400 706 University, R.No.519, Floor, Piramal Chamber, Lalbaug, Lower Parel, Mumbai – 400 077 Pan/Gir No. Appellant) Respondent) ..

Section 11Section 11(1)(a)Section 12ASection 143(3)Section 28Section 29Section 30Section 32Section 32(1)Section 34

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM DCIT (E) 2 (1), Navi Mumbai Vs. Padmashree Dr. D.Y. Patil 5 th – 400 706 University, R.No.519, Floor, Piramal Chamber, Lalbaug, Lower Parel, Mumbai – 400 077 PAN/GIR No. Appellant) Respondent) .. Revenue by Ms. Beena Santosh Assessee by None Date of Hearing 20/04/2017 Date of Pronouncement 20/04/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A)- 1, Mumbai dated 17/08/2016 for the A.Y. 2012-13, in the matter of order passed u/s. 143(3) of the IT Act. 2. The only griev…

ITO, Bangalore vs. Sharddha Trust, Bangalore

In the result, the appeal filed by the revenue is treated as partly allowed for statistical purposes

ITA 899/BANG/2016[2011-12]Status: DisposedITAT Bangalore07 Apr 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raoincome-Tax Officer (Exemptions), Ward-3, Bengaluru. … Appellant Vs. Shraddha Trust, No.37/10, Yellappa Chetty Layout, Ulsoor Road, Bengaluru-560042. … Respondent Pan: Aacts 7373J

For Appellant: Shri G.Kamaladhar, Standing Counsel for DepartmentFor Respondent: None

Section 11(6)Section 12ASection 143(1)Section 143(3)Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Income-tax Officer (Exemptions), Ward-3, Bengaluru. … Appellant Vs. Shraddha Trust, No.37/10, Yellappa Chetty Layout, Ulsoor Road, Bengaluru-560042. … Respondent PAN: AACTS 7373J Appellant by : Shri G.Kamaladhar, Standing Counsel for Department Respondent by : None Date of hearing : 06/04/2017 Date of pronouncement : 07/04/2017 O R D E R Per INTURI RAMA RAO, AM : This is an appeal appeal a filed by the revenue directed against the orders of CKT(A)-14, LTU, Bengalur…

ACIT (E) -2(1), Mumbai vs. Shri Vile Parle Kelvani Mandal, Mumbai

In the result, the appeal of the revenue stands dismissed

ITA 3080/MUM/2015[2010-11]Status: DisposedITAT Mumbai27 Jan 2017AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. 3080/Mum/2015 (ननधधायण वषा / Assessment Year: 2010-11) Asstt.Commissioner Of Income Shri Vile Parle Kelvani Tax-2(1), Mandal, Room No.510, 5Th Floor, Shri Bhaidas Maganlal फनधभ/ Piramal Chambers, Sabhagriha Building, Vs. Parel, Mumbai-400012. Shaktivedanta Swami Marg, Juhu, Mumbai-400056 स्थधमी रेखध सं./ जीआइआय सं./ Pan : Aabts8228H (अऩीरधथी /Applicant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Applicant By : Shri T A Khan प्रत्मथी की ओय से/Respondent By : Shri R K Sinha सुनवधई की तधयीख /Date Of Hearing : 18.1.2017 घोषणध की तधयीख /Date Of : 27.1.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: This Is An Appeal Filed By The Revenue Challenging The Order Dated 27.2.2015 Passed By The Ld.Cit(A) Against Holding That The Income From Letting Out Hall For Marriage Purpose & Space For Advertising Is Not A Business Activity.

For Respondent: Shri R K Sinha

Section 11

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जे” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आमकय अऩीर सं./I.T.A. 3080/Mum/2015 (ननधधायण वषा / Assessment Year: 2010-11) Asstt.Commissioner of Income Shri Vile Parle Kelvani Tax-2(1), Mandal, Room No.510, 5th Floor, Shri Bhaidas Maganlal फनधभ/ Piramal Chambers, Sabhagriha Building, Vs. Parel, Mumbai-400012. Shaktivedanta Swami Marg, Juhu, Mumbai-400056 स्थधमी रेखध सं./ जीआइआय सं./ PAN : AABTS8228H (अऩीरधथी /Applicant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Applicant by : Shri T A Khan प्रत्मथी…

Asst DIT (E) II(2), Mumbai vs. Shri Vile Parle Kelavani Mandal, Mumbai

In the result the appeal of the revenue stands dismissed

ITA 7030/MUM/2014[2009-10]Status: DisposedITAT Mumbai22 Jun 2016AY 2009-10

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.7030/Mum/2014 (ननधधारण वषा / Assessment Year : 2009-10) बनधम/ Asstt. Director Of Income Tax(E), Shri Vile Parle Kelavani Mandal, Ii(2), Room No.507, 5Th Floor, 2Nd Floor, Bhaidas Hall, Vs. Piramal Chamber, Bhakti Vadant Swami Marg, Lalbaug, Vile Pare –West, Mumbai-400012. Mumbai-400056 स्थधयी ऱेखध सं./ Pan : Aabts8228H

Section 11Section 11(1)Section 12ASection 143(2)Section 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “ई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.7030/Mum/2014 (ननधधारण वषा / Assessment Year : 2009-10) बनधम/ Asstt. Director of Income Tax(E), Shri Vile Parle Kelavani Mandal, II(2), Room No.507, 5th floor, 2nd floor, Bhaidas Hall, Vs. Piramal Chamber, Bhakti Vadant Swami Marg, Lalbaug, Vile Pare –West, Mumbai-400012. Mumbai-400056 स्थधयी ऱेखध सं./ PAN : AABTS8228H अपीऱार्थी ओर से / Revenue by Shri Vinod Kumar प्रत्यर्थी की ओर से/ Assessee by Shri R K Sinha सुनवाई की त…

DDIT (E) I (2), Mumbai vs. Sayaji U-Ba Khin Memorial Trust, Mumbai

Appeal of the Assessee is hereby allowed and appeal of the Revenue is hereby dismissed

ITA 2797/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 May 2016AY 2005-06

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.1708/M/14 ("नधा"रण वष" / Assessment Year: 2005-06) Sayaji-U-Ba Khin Memorial The Asstt. Director Of बनाम/ Trust Income Tax (Exempt) 1(2) Vs. 2Nd Floor, Green House, Room No.504, Green Street, Fort, Piramal Chambers, Lalbaug, Mumbai-400023 Parel, Mumbai - 400012 आयकर अपील सं/ I.T.A. No. 2797/M/14 ("नधा"रण वष" / Assessment Year: 2005-06) The Asstt. Director Of Sayaji-U-Ba Khin Memorial बनाम/ Income Tax (Exempt) 1(2) Trust Vs. Room No.504, 2Nd Floor, Green House, Piramal Chambers, Lalbaug, Green Street, Fort, Parel, Mumbai-400023 Mumbai - 400012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatt0114E

For Appellant: Shri Niraj Sheth & RajnikantFor Respondent: Shri Chandrajit Singh

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण,“ई” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.1708/M/14 ("नधा"रण वष" / Assessment Year: 2005-06) Sayaji-U-Ba Khin Memorial The Asstt. Director of बनाम/ Trust Income Tax (Exempt) 1(2) Vs. 2nd Floor, Green House, Room No.504, Green Street, Fort, Piramal Chambers, Lalbaug, Mumbai-400023 Parel, Mumbai - 400012 आयकर अपील सं/ I.T.A. No. 2797/M/14 ("नधा"रण वष" / Assessment Year: 2005-06) The Asstt. Dir…

Sayaji-U Ba Khin Memorial Trust, Mumbai vs. Asst DIT (E) 1(2), Mumbai

Appeal of the Assessee is hereby allowed and appeal of the Revenue is hereby dismissed

ITA 1708/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 May 2016AY 2005-06

For Appellant: Shri Niraj Sheth & RajnikantFor Respondent: Shri Chandrajit Singh

Section 143(3)Section 147

The Commissioner of Income Tax-I vs. Ascend Telecom Infrastructure Private Limited

ITTA/346/2015HC Telangana06 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY