R.B. Shreeram Religious and Charitable Trust v. CIT

172 ITR 373Supreme Court of India1988#5432 most cited

What is R.B. Shreeram Religious and Charitable Trust v. CIT authority for?

Voluntary contributions specifically received towards the corpus of a trust cannot be assessed as income, even when considering the law prior to amendments to Section 12 of the Income Tax Act.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

R.B. Shreeram Religious and Charitable Trust · CIT · Section 12 · corpus of trust · voluntary contributions · income tax · charitable endowment · taxability of corpus donations

Judgments citing R.B. Shreeram Religious and Charitable Trust v. CIT

ITO, Hassan vs. M/S Vokkaligara Sangha, Belur

In the result, Revenue’s appeals for Assessment Years 2005-06 to 2009-10 are treated as partly allowed for statistical purposes

ITA 281/BANG/2014[2005-06]Status: DisposedITAT Bangalore14 Aug 2015AY 2005-06

Bench: Shri Vijaypal Rao & Shri Jason P. Boaz

For Appellant: Dr.P.K. Srihari, Addl. CIT (D.R.)For Respondent: Shri V. Srinivasan, C.A
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(24)(iia)

…ation between sections 12 and 2(24) has been brought out. Gifts made with clear direction that they shall form part of the corpus of the religious endowment can never be considered as income. In the case of R.B. Shreeram Religious and Charitable Trust v. CIT (172 ITR 373) (Bom) the Hon’ble High Court held that even ignoring the amendment to section 12, which means that even before the words appearing in parenthesis in the present section 12, it cannot be held that voluntary contributions specifically received towards corpus of the trust may be brought to tax. M/s. Vokkaligara Sangha. The aforesaid decision was fo…