Princes Usha Trust v. CIT

144 ITR 808Reported decision#22569 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2021.

Judgments citing Princes Usha Trust v. CIT

Manish Dhruv Trust, Meerut vs. Pr.CIT, Ghaziabad

In the result, all the appeals of the assessee are allowed

ITA 453/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Sept 2021AY 2016-17

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 451/Del/2021 : Asstt. Year : 2016-17 Varnika Rpg Trust, Vs Pr. Cit, A-2, Baghpat Road, Shambhu Nagar, Ghaziabad Meerut, Uttar Pradesh-250002 (Appellant) (Respondent) Pan No. Aabtv1326M

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143(3)Section 263

…non- 8. In the context of the above facts, the moot query before us to adjudicate is “whether the notice issued by the ld. PCIT to a dissolved trust is legally valid or not”? 9. The Hon’ble Madhya Pradesh High Court in the case of Princes Usha Trust Vs. CIT 144 ITR 808 wherein on a similar issue, the Hon’ble Court observed and held as under: “QUESTION NO. 2 - The answer to this question turns on the construction of section 77 of the Indian Trusts Act. That provision reads as under: "A trust is extinguished— (a) when its purpose is completely fulfilled ; or ITA Nos. 451, 452 & 453/Del/2021 18 Varnika, Bhavya…

Bhavya Rpg Trust, Meerut vs. Pr. CIT, Ghaziabad

In the result, all the appeals of the assessee are allowed

ITA 452/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Sept 2021AY 2016-17

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 451/Del/2021 : Asstt. Year : 2016-17 Varnika Rpg Trust, Vs Pr. Cit, A-2, Baghpat Road, Shambhu Nagar, Ghaziabad Meerut, Uttar Pradesh-250002 (Appellant) (Respondent) Pan No. Aabtv1326M

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143(3)Section 263

…non- 8. In the context of the above facts, the moot query before us to adjudicate is “whether the notice issued by the ld. PCIT to a dissolved trust is legally valid or not”? 9. The Hon’ble Madhya Pradesh High Court in the case of Princes Usha Trust Vs. CIT 144 ITR 808 wherein on a similar issue, the Hon’ble Court observed and held as under: “QUESTION NO. 2 - The answer to this question turns on the construction of section 77 of the Indian Trusts Act. That provision reads as under: "A trust is extinguished— (a) when its purpose is completely fulfilled ; or ITA Nos. 451, 452 & 453/Del/2021 18 Varnika, Bhavya…

Varnika Rpg Trust, Meerut vs. Pr. CIT, Ghaziabad

In the result, all the appeals of the assessee are allowed

ITA 451/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Sept 2021AY 2016-17

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 451/Del/2021 : Asstt. Year : 2016-17 Varnika Rpg Trust, Vs Pr. Cit, A-2, Baghpat Road, Shambhu Nagar, Ghaziabad Meerut, Uttar Pradesh-250002 (Appellant) (Respondent) Pan No. Aabtv1326M

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143(3)Section 263

…non- 8. In the context of the above facts, the moot query before us to adjudicate is “whether the notice issued by the ld. PCIT to a dissolved trust is legally valid or not”? 9. The Hon’ble Madhya Pradesh High Court in the case of Princes Usha Trust Vs. CIT 144 ITR 808 wherein on a similar issue, the Hon’ble Court observed and held as under: “QUESTION NO. 2 - The answer to this question turns on the construction of section 77 of the Indian Trusts Act. That provision reads as under: "A trust is extinguished— (a) when its purpose is completely fulfilled ; or ITA Nos. 451, 452 & 453/Del/2021 18 Varnika, Bhavya…