Indian Machine Tool and Manufactures Association v. DIT(Exemption)

302 CTR 289Reported decision#24378 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Judgments citing Indian Machine Tool and Manufactures Association v. DIT(Exemption)

Karnataka Chinmaya Seva Trust, Bengaluru vs. DCIT-(Exemptions) Circle-1, Bangalore

ITA 1266/BANG/2024[2012-13]Status: DisposedITAT Bangalore19 Nov 2024AY 2012-13

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…ngalore Bench held as under: “17. We have heard both the parties and perused the materials on record. 18. The Id. DR placed reliance on the judgment of the Bombay High Court in the case of Indian Machine Tool and Manufactures Association Vs. DIT(Exemption) in 302 CTR 289 wherein, it is held that the assessee has claimed exemption u/s 11 in respect of surplus earned by it by well organized exhibition and regular activity was incidental to assessee's business but assessee could not maintain separate books of account in respect of said activity as mandated u/s 11(4A) of the Income- tax(Exemption). Hence, exemption u…

Karnataka Chinmaya Seva Trust, Bengaluru vs. DCIT-(Exemptions) Circle-1, Bangalore

ITA 1265/BANG/2024[2011-12]Status: DisposedITAT Bangalore19 Nov 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…ngalore Bench held as under: “17. We have heard both the parties and perused the materials on record. 18. The Id. DR placed reliance on the judgment of the Bombay High Court in the case of Indian Machine Tool and Manufactures Association Vs. DIT(Exemption) in 302 CTR 289 wherein, it is held that the assessee has claimed exemption u/s 11 in respect of surplus earned by it by well organized exhibition and regular activity was incidental to assessee's business but assessee could not maintain separate books of account in respect of said activity as mandated u/s 11(4A) of the Income- tax(Exemption). Hence, exemption u…

Assistant Commissioner of Income (E), Circle -1, Bangalore vs. M/S. Karnataka Chinmaya Seva Trust, Bangalore

In the result, this ground in both the Revenue’s appeals are dismissed

ITA 1667/BANG/2019[2013-14]Status: DisposedITAT Bangalore02 Nov 2021AY 2013-14

Bench: Shri Chandra Poojariandshri George George K

For Appellant: Dr. N Suresh, C.AFor Respondent: Shri Shankar Ganeshan, JCIT (DR)
Section 11

…venue is in appeal before us. 17. We have heard both the parties and perused the materials onrecord. 18. The ld.DR placed reliance on the judgment of the Bombay High Court in the case of Indian Machine Tool and Manufactures Association Vs. DIT(Exemption) in 302 CTR 289 wherein, it is held that the assessee has claimed exemption u/s 11 in respect of surplus earned by it by well organized exhibition and regular activity was incidental to assessee’s business but assessee could not maintain separate books of account in respect of said activity as mandated u/s 11(4A) of the Income-tax(Exemption). Hence, exemption u/…

Indian Machine Tool and Manufactures Association v. DIT(Exemption) (302 CTR 289) — Cited in 3 Judgments | BharatTax