Investor’s Club Trichur v. CIT

318 ITR 427High Court2008#24447 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2021 to 2021.

Judgments citing Investor’s Club Trichur v. CIT

Sahayatha, Prohibition & Excise Department, Telangana State Employees Thrift and Benevolent Mutual Association, Hyderabadrust, Hyderabad vs. CIT, Exemptions, Hyderabad

Appeals are partly allowed for statistical purposes in above terms

ITA 712/HYD/2017[0]Status: DisposedITAT Hyderabad25 Feb 2021

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahus.

For Appellant: Shri Y.V. Bhanu NarayanaFor Respondent: Shri Sibendu Moharana
Section 01Section 12ASection 2(15)

…n risk and responsibility to be followed by three effective opportunities of hearing. 6. Mr. Moharana lastly pointed out that these assessees have also claimed themselves as covered under “mutuality” principle. We quote Investor’s Club Trichur Vs. CIT [2008] 318 ITR 427 (Kerala) holds that once assessees’ themselves have sought registration as carrying charitable activity u/s 2(15) rws 12AA of the Act, mutuality principle does not apply. We thus direct the department that not to treat the assessees as eligible for mutuality benefit in view thereof. :- 5 -: ITA No. 1131/H/17 and others 7. These assessees’ appea…

Arogya Sahayatha, Prohibition & Excise Department, Telangana State Employees Health and Medical Welfare Trust, Hyderabad vs. CIT, Exemptions, Hyderabad

Appeals are partly allowed for statistical purposes in above terms

ITA 711/HYD/2017[00]Status: DisposedITAT Hyderabad25 Feb 2021

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahus.

For Appellant: Shri Y.V. Bhanu NarayanaFor Respondent: Shri Sibendu Moharana
Section 01Section 12ASection 2(15)

…n risk and responsibility to be followed by three effective opportunities of hearing. 6. Mr. Moharana lastly pointed out that these assessees have also claimed themselves as covered under “mutuality” principle. We quote Investor’s Club Trichur Vs. CIT [2008] 318 ITR 427 (Kerala) holds that once assessees’ themselves have sought registration as carrying charitable activity u/s 2(15) rws 12AA of the Act, mutuality principle does not apply. We thus direct the department that not to treat the assessees as eligible for mutuality benefit in view thereof. :- 5 -: ITA No. 1131/H/17 and others 7. These assessees’ appea…

Sahayatha Prohibition & Excise Department, Andhra Pradesh State Employees Thrift and Benevolent Mutual Association, Vijayawada vs. Commissioner of Income Tax, Exemptions, Hyderabad

Appeals are partly allowed for statistical purposes in above terms

ITA 1131/HYD/2017[NA]Status: DisposedITAT Hyderabad25 Feb 2021

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahus.

For Appellant: Shri Y.V. Bhanu NarayanaFor Respondent: Shri Sibendu Moharana
Section 01Section 12ASection 2(15)

…n risk and responsibility to be followed by three effective opportunities of hearing. 6. Mr. Moharana lastly pointed out that these assessees have also claimed themselves as covered under “mutuality” principle. We quote Investor’s Club Trichur Vs. CIT [2008] 318 ITR 427 (Kerala) holds that once assessees’ themselves have sought registration as carrying charitable activity u/s 2(15) rws 12AA of the Act, mutuality principle does not apply. We thus direct the department that not to treat the assessees as eligible for mutuality benefit in view thereof. :- 5 -: ITA No. 1131/H/17 and others 7. These assessees’ appea…