Pt. Kanahya Lal Punj Charitable Trust v. Director of Income Tax

297 ITR 66High Court2008#7549 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2024.

Issues it is cited on

section 13(l)(d)section 164(2)section 13(2)section 164section 11(5)section 13(3)section 13(1)(c)maximum marginal ratesection 13(1)section 16penalty u/s 271(1)(c)section 12aa

Judgments citing Pt. Kanahya Lal Punj Charitable Trust v. Director of Income Tax

J. K. EDUCATIONAL SOCIETY,JAMMU vs. DCIT, CIRCLE-1, CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 685/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh30 Jan 2024AY 2009-10

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

J.K. EDUCATIONAL SOCIETY,JAMMU & KASHMIR vs. DCIT (EXEMPTION)-CIRCLE-1,, CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 428/CHANDI/2019[2009-10]Status: DisposedITAT Chandigarh30 Jan 2024AY 2009-10

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

J.K.EDUCATIONAL SOCIETY,JAMMU vs. INCOME TAX OFFICER (EXEMPTION), CHANDIGARH

In the result, the appeal of the assessee is partly allowed

ITA 126/ASR/2019[2008-09]Status: DisposedITAT Chandigarh30 Jan 2024AY 2008-09

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 11Section 147Section 271(1)(c)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 126/Asr/2019 िनधा"रण वष" / Assessment Year : 2008-09 J.K. Educational Society बनाम The DCIT(E) C/o Shri P.N. Arora, Advocate Circle-1 3rd Floor SRK Mall, 14-Kennedy C.R. Building, Chandigarh Avenue, Mall Road, Amritsar- 143001- Punjab "थायी लेखा सं./PAN NO: AABTJ9000A अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 428/Chd/2019 िनधा"रण वष" / As…

ITO (EXEMPTIONS), TRICHY vs. TEMPLE CONSCIOUSNESS THANJAI NAGARA MANAVALAKKALAI MANDRAM TRUST, THANJAVUR

In the result, the appeal filed by the Revenue is allowed for

ITA 1433/CHNY/2019[2012-13]Status: DisposedITAT Chennai07 Sept 2023AY 2012-13

Bench: Shri Mahavir Singh & Shri Manjunatha.G

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri T. Banusekar, CA
Section 11Section 11(1)(d)Section 12ASection 13(1)Section 13(1)(c)Section 13(3)Section 143(3)Section 2(15)Section 50CSection 50C(2)

…received has to be brought to tax as income, since the provisions of Section 11(1)(d) of the Act becomes inoperative. 2.6 The Ld.CIT(A) failed to place reliance on the decision of Delhi High Court in the case of Pt.Kanahya Lal Punj Charitable Trust vs.DIT(E) 297 ITR 66 wherein it is held that once the exemption under Section 11 and 12 of the Act is withdrawn all the receipts of the trust either by voluntary contribution or income derived by its property would be an income of the trust in a normal course and is chargeable to tax. 4. The brief facts of the case are that the assessee trust M/s. Temple of Consciou…

SETH RAMDAS NATHUBHAI DHARMADAYA VISHWASTA NIDHI,,PUNE vs. INCOME-TAX OFFICER,(EXEMPTIONS) -1,, PUNE

ITA 928/PUN/2018[2011-12]Status: DisposedITAT Pune14 Dec 2022AY 2011-12

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury"नधा"रण वष" / Assessment Year : 2011-12 Seth Ramdas Nathubhai Dharmadaya Vs. Ito Vishwasta Nidhi, (Exemptions)-1, C/O. Shah Khandelwal Jain & Pune Associates, Chartered Accountants, Level 3, Business Bay, Plot No.84, Wellesley Road, Near Rto, Pune 411 001 Pan : Aaatr6805N Appellant Respondent

Section 11Section 12ASection 13Section 13(2)Section 13(2)(c)

…by the AO for infringements of provisions of section 29 Seth Ramdas Nathubhai Dharmadaya Vishwasta Nidhi 13(2)/13(l)(c), which were also confirmed by the Hon’ble Courts. The same are as below : 1. Kanhya Lai Punj Charitable Trust Vs. DIT (Exemption), Delhi, 297 ITR 66 (Del) a) Once the exception u/s. 11 &12 is withdrawn for violation of section 13(l)(c)/ 13(3) /13(2), all the receipts of the trust either by voluntary contribution or income derived from its property would be an income of the trust in the normal course and is chargeable to tax. b) Money advanced without charging interest to interested persons, th…

M/S. NABADIGANT EDUCATIONAL TRUST,BHUBANESWAR vs. ITO, WARD-2(1), BHUBANESWAR

In the result, both appeals of the assessee are dismissed

ITA 137/CTK/2016[2011-12]Status: DisposedITAT Cuttack17 May 2022AY 2011-12
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI ARUN KHODPIA, AM आयकर अपीऱ सं./ITA No.03/CTK/2015 & आयकर अपीऱ सं./ITA No.137/CTK/2016 (नििाारण वषा / Assessment Year :2009-2010 & 2011-2012) M/s Nabadigant Educational Trust, Vs ITO, Ward-2(1), Bhubaneswar Plot No.N.2/17, IRC Village, Bhubaneswar-751015 PAN No. : AAATN 3196 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri B.R.Pattnaik, AR िाजस्व की ओर से /Revenue by : Shri M.K.Goutam, CIT-DR सुनवाई की तािीख / Date of Hearing : 07/03/2022 घोषणा…

M/S. NABADIGANT EDUCATIONAL TRUST,BHUBANESWAR vs. ITO, WARD-2(1), BHUBANESWAR, BHUBANESWAR

In the result, both appeals of the assessee are dismissed

ITA 3/CTK/2015[2009-10]Status: DisposedITAT Cuttack17 May 2022AY 2009-10
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI ARUN KHODPIA, AM आयकर अपीऱ सं./ITA No.03/CTK/2015 & आयकर अपीऱ सं./ITA No.137/CTK/2016 (नििाारण वषा / Assessment Year :2009-2010 & 2011-2012) M/s Nabadigant Educational Trust, Vs ITO, Ward-2(1), Bhubaneswar Plot No.N.2/17, IRC Village, Bhubaneswar-751015 PAN No. : AAATN 3196 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri B.R.Pattnaik, AR िाजस्व की ओर से /Revenue by : Shri M.K.Goutam, CIT-DR सुनवाई की तािीख / Date of Hearing : 07/03/2022 घोषणा…

C.R.ANAND EDUCATIONAL TRUST,MADURAI vs. ITO, EXEMPTION, MADURAI

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2802/CHNY/2019[2009-10]Status: DisposedITAT Chennai22 Feb 2022AY 2009-10

Bench: Shri C.M. Garg, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.2802/Chny/2019 (धििाारण वर्ा / Assessment Year : 2009-10) C.R. Anand Educational Trust, V Ito, Exemption, Madurai. No. 34, Ganeshapuram, S K. Pudur, Madurai – 625 007. Pan No. : Aabtc1675J (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्ाारिती की ओर से /Assessee By : Shri S. Sankaralingam, Cit (Rtd) & Shri B. Gopalakrishnan, Advocate Ar िाजस्व की ओर से /Revenue By : Shri G. Johnson, Addl. Cit Dr सुिवाई की तािीख / Date Of Hearing : 15/02/2022 घोषणा की तािीख/Date Of Pronouncement : 22/02/2022 आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri S. Sankaralingam, CIT (Rtd) and ShriFor Respondent: Shri G. Johnson, Addl. CIT
Section 1Section 11Section 12ASection 12A(2)

…wed exemption u/s.11 & 12 of the Act. The CIT(A) has relied on the decision of the Hon’ble Supreme Court in the case of U.P. Forest Corporation (2008) 297 ITR 1 and the decision of Hon’ble Delhi High Court in the case of Pt. Kanahya Lal Punj Charitable Trust, 297 ITR 66 but these decisions were rendered before the amendment by insertion of proviso to section 12A(2) by Finance Act (No.2) 2014, and, therefore, it is not applicable. It was also submitted by the ld. AR of the assessee that the CIT(A) has nowhere referred to the above amendment in the impugned order, thereby coming the mistake of applying a decision w…

SHRI GURU RAM DASS EDUCATIONAL SOCIETY,MOHALI vs. PR.CIT(CENTRAL) GURGAON, AT CHANDIGARH

ITA 98/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…25 (SC) • Agappa Child Centre Vs. Commissioner of Income-tax [1997] 226 ITR 211 (Ker.) • Director of Income-tax(Exemption) Vs. Charanjiv Charitable Trust (2014) 43 taxmann.com 300 (Del) • Pt. Kanahya Lal Punj Charitable Trust Vs. Director of Income Tax [2008] 297 ITR 66 (Del) • Commissioner of Income Tax Vs. M/s Audh Educational Society [2011] 203 Taxman 0166 (All.) • Tekprolu Bapanaiah, Vidyadharma Nidhi Trust Vs. CIT [1987] 167 ITR 482 399(AP). 5.16 The Ld. Pr CIT was of the view that once the provisions of section 13(1)(c) r.w.s 13(3) of the Act are invoked, surplus is brought to tax, payment made in excess o…

CHANDIGARH EDUCATIONAL SOCIETY,MOHALI vs. PR.CIT(CENTRAL)-GURGAON, AT CHANDIGARH

ITA 97/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…25 (SC) • Agappa Child Centre Vs. Commissioner of Income-tax [1997] 226 ITR 211 (Ker.) • Director of Income-tax(Exemption) Vs. Charanjiv Charitable Trust (2014) 43 taxmann.com 300 (Del) • Pt. Kanahya Lal Punj Charitable Trust Vs. Director of Income Tax [2008] 297 ITR 66 (Del) • Commissioner of Income Tax Vs. M/s Audh Educational Society [2011] 203 Taxman 0166 (All.) • Tekprolu Bapanaiah, Vidyadharma Nidhi Trust Vs. CIT [1987] 167 ITR 482 399(AP). 5.16 The Ld. Pr CIT was of the view that once the provisions of section 13(1)(c) r.w.s 13(3) of the Act are invoked, surplus is brought to tax, payment made in excess o…

CHANDIGARH EDUCATIONAL TRUST,MOHALI vs. PR.CIT-CENTRAL,GURGAON, AT CHANDIGARH

ITA 96/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…25 (SC) • Agappa Child Centre Vs. Commissioner of Income-tax [1997] 226 ITR 211 (Ker.) • Director of Income-tax(Exemption) Vs. Charanjiv Charitable Trust (2014) 43 taxmann.com 300 (Del) • Pt. Kanahya Lal Punj Charitable Trust Vs. Director of Income Tax [2008] 297 ITR 66 (Del) • Commissioner of Income Tax Vs. M/s Audh Educational Society [2011] 203 Taxman 0166 (All.) • Tekprolu Bapanaiah, Vidyadharma Nidhi Trust Vs. CIT [1987] 167 ITR 482 399(AP). 5.16 The Ld. Pr CIT was of the view that once the provisions of section 13(1)(c) r.w.s 13(3) of the Act are invoked, surplus is brought to tax, payment made in excess o…

SAURASHTRA TRUST,MUMBAI vs. DCIT (E) I(2), MUMBAI

In the result, both the appeals are partly allowed as indicated above

ITA 2114/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Dec 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2114/Mum/2015 (यिर्ाारण वर्ा / Assessment Year 2010-11) आयकर अपील सुं./ Ita No. 5305/Mum/2015 (यिर्ाारण वर्ा / Assessment Year 2011-12) Saurastra Trust The Dy. Commissioner Of Natvarlal Vepari & Co., Income Tax, (E)-1(2) Chartered Accountants. Mumbai, 5 Th Floor, Piramal बनाम/ Oricon House, 4Th Floor, 12, Chambers, Lalbaug, Vs. K. Dubash Marg, Fort, Mumbai-400 012 Mumbai-400 023 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaats2786B अपीलार्थी की ओर े / Appellant By : Shri Y.P. Trivedi, Vipul Joshi, Ms. Usha Dalal, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Manjunatha Swamy, Dr ुिवाई की तारीख / Date Of Hearing: 06.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 06.12.2019 आदेश / O R D E R

For Appellant: Shri Y.P. Trivedi, Vipul JoshiFor Respondent: Shri Manjunatha Swamy, DR
Section 11Section 12ASection 143(3)Section 23

…& 12 is withdrawn, all the receipts of the trust either by voluntary contribution or income derived from its property would he an income of the trust in the normal course and is chargeable to tax as held in Kanahya Lal Punj Charitable trust Vs DIT (Exem)(Del) 297 ITR 66." It is further held that the provisions of c/f and set off of losses u/s, 72 of the I.T. Act, 1961 specifically refers to "Carry 11 | P a g e ITA No.2114 & 5305/Mum/2015 Saurashtra Trust forward and set off of business losses' in relation to ^computation under the head profit gains of business or profession'. As per the letters of law in this s…

DCIT, CHENNAI vs. SREE GOKULAM EDUCATIONAL AND MEDICAL TRUST, CHENNAI

In the result, the appeal filed by the Revenue is partly

ITA 1476/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Nov 2019AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 1134/Chny/2013 & 1476/Chny/2015 "नधा"रण वष" /Assessment Years :2009-2010 & 2010-2011. The Assistant Director Of Vs. M/S. Sree Gokulam Income Tax, Educational & Medical Trust, Exemptions –Iii, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [Pan Aafts 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Vidya Ramachandran, Add. CITFor Respondent: Shri. S. Sridhar, Advocate
Section 11(5)Section 13(1)(d)

…as an approved mode, the assessee has violated the provisions of Sec.13(1)(d) of the Act; 2.8 It is submitted that the decision of the Andhra Pradesh High Court in the case of Priyadarshini Educational Academy (333 ITR 347) Kanahya Lal Punj Charitable Trust (297 ITR 66)(Del) are squarely applicable to the facts of the case wherein the appellate forums held that investment in a mode other than Sec.11(5) tantamount to violation u/s.13(1)(d) of the act. 2.9 It is submitted that in the case of Mundakapadam Mandirams Society (258 ITR 395)(Kerala)it has been that the surplus remaining after application of income of ch…

DDIT, CHENNAI vs. SREE GOKULAM EDUCATIONAL AND MEDICAL TRUST, CHENNAI

In the result, the appeal filed by the Revenue is partly

ITA 1134/CHNY/2013[2009-10]Status: DisposedITAT Chennai21 Nov 2019AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 1134/Chny/2013 & 1476/Chny/2015 "नधा"रण वष" /Assessment Years :2009-2010 & 2010-2011. The Assistant Director Of Vs. M/S. Sree Gokulam Income Tax, Educational & Medical Trust, Exemptions –Iii, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [Pan Aafts 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Vidya Ramachandran, Add. CITFor Respondent: Shri. S. Sridhar, Advocate
Section 11(5)Section 13(1)(d)

…as an approved mode, the assessee has violated the provisions of Sec.13(1)(d) of the Act; 2.8 It is submitted that the decision of the Andhra Pradesh High Court in the case of Priyadarshini Educational Academy (333 ITR 347) Kanahya Lal Punj Charitable Trust (297 ITR 66)(Del) are squarely applicable to the facts of the case wherein the appellate forums held that investment in a mode other than Sec.11(5) tantamount to violation u/s.13(1)(d) of the act. 2.9 It is submitted that in the case of Mundakapadam Mandirams Society (258 ITR 395)(Kerala)it has been that the surplus remaining after application of income of ch…

DIRECTOR OF INCOME TAX (EXEMPTION) vs. CHARANJIV CHARITABLE TRUST

In the result both aspects of the first substantial question of law

ITA/321/2013HC Delhi18 Mar 2014

Bench: It, Two By The Assessee Relating To The Assessment Years 2006-07 & 2007-08 & One By The Revenue Relating To The Assessment Year 2006-07. In Other Words, In Respect Of The Assessment Year 2006-07, There Were Cross- 2014:Dhc:1467-Db

Section 11Section 12ASection 13(1)(c)Section 13(3)Section 143(1)Section 260A

…to APIL on 29.11.2005 and 13.12.2005 for which there was no explanation. On these facts and relying upon certain authorities including the judgment of this Court in Kanahya Lal Punj Charitable Trust Vs. Director of Income Tax (Exemptions) (Delhi), (2008) 297 ITR 66, the assessing officer took the view that there was a violation of Section 13(1)(c)(ii) read with Section 13(2) read with Section 13(3)(e). These findings were not accepted either by the CIT (Appeals) who decided the appeal for the assessment year 2006-07 or by the Tribunal. 24. Counsel for the revenue submitted that the findings of the Tri…