RAMACHAND MOTICHAND SHAH EDUCATIONAL & CULTURAL TRUST,,BIJAPUR vs. CIT, BELGAUM
In the result, the appeal filed by the assessee is allowed
ITA 924/BANG/2014[N.A.]Status: DisposedITAT Bangalore09 Oct 2015
Bench: Shri Vijaypal Rao & Shri Jason P Boazramachand Motichand Shah Educational & Cultural Trust, Sunita Nivas, Bijapur Road, Indi Bijapur-586 209. . Appellant Vs. The Commissioner Of Income-Tax, Belgaum. . Respondent Appellant By : Shri Ramasubramaniyan, Ca Respondent By : Shri Saravanan, Jcit Date Of Hearing : 15-09-2015 Date Of Pronouncement : 09-10-2015 O R D E R
For Appellant: Shri Ramasubramaniyan, CAFor Respondent: Shri Saravanan, JCIT
Section 11Section 12ASection 13Section 80G
…ect to claim exemption as a religious and charitable trust subject to the provision of sec. 13 of the Act. 5. The learned AR has relied upon the decision of Hon’ble Rajasthan High Court in the case of Mishrilal Goardhanlal Batra Charitable Trust Vs. CIT, 307 ITR 221 and submitted that as per the amended provision of sec. 80G when the actual expenditure incurred for religious purpose is not more than 5% of the total income then the registration of the trust u/s 80G cannot be refused on that ground. The learned AR has submitted that the decision relied upon by the CIT rendered prior to the amendment brought…
