Sale Trustee, Lok Shikkshan Trust v. CIT

101 ITR 235Reported decision1975#18658 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Judgments citing Sale Trustee, Lok Shikkshan Trust v. CIT

MULCHAND SHAMJI CHHEDA HUF ,MUMBAI vs. INCOME TAX OFFICER -26(2)(3), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 1700/MUM/2025[2016-17]Status: DisposedITAT Mumbai17 Dec 2025AY 2016-17

Section 143(3)Section 194ASection 271BSection 40Section 44A

…owing was\nonly to earn interest. The assessee was not showing the interest income\nas Business income but as ‘Other sources' only to avoid tax audit and to\nTDS liability. He relied on the hon'ble Supreme Court decision in Sole\nTristeee Loka Shikshana Trust 101 ITR 235. He also placed reliance on\nthe decision of hon'ble Delhi High Court in Smt. Gulab Sundari Bapna\n79 ITD 455 wherein, considering such systematic activity of money\nlending even in the absence of money lending licence, the income was\nheld liable to be treated as Business income. Accordingly, the AO\ntreated the impugned income as business incom…

DCIT, EXEMPTION CIRCLE, GHAZIABAD vs. BHARAT SUSHAMACHAR SAMITI, DEHRADUN

In the result, both the appeals filed by the Revenue are dismissed

ITA 1402/DEL/2020[2016-17]Status: DisposedITAT Delhi23 Nov 2022AY 2016-17

For Appellant: Shri George Koshi, CAFor Respondent: Shri Kanav Bali, Sr. DR

Section 11Section 12ASection 143(3)Section 2Section 2(15)

…rom the syllabus of the various school run by the assessee society that the students are being imparted a secular education within the meaning of education as defined by the Hon'ble Supreme Court in the case of Sale Trustee, Lok Shikkshan Trust vs. CIT( 1975) 101 ITR 235. 17. As far as question of having "Theology" as, a subject in the school and college curriculum is concerned, imparting religious education along with our recognized education is part of the Indian heritage and any society or trust cannot be barred from claiming 4 ITA No.1401/Del./2020 ITA No.1402/Del./2020 exemption u/s 11 of the Act merely bec…

DCIT, EXEMPTION CIRCLE, GHAZIABAD vs. BHARAT SUSHAMACHAR SAMITI, DEHRADUN

In the result, both the appeals filed by the Revenue are dismissed

ITA 1401/DEL/2020[2014-15]Status: DisposedITAT Delhi23 Nov 2022AY 2014-15

For Appellant: Shri George Koshi, CAFor Respondent: Shri Kanav Bali, Sr. DR

Section 11Section 12ASection 143(3)Section 2Section 2(15)

DCIT, EXEMPTION CIRCLE, GHAZIABAD vs. BHARAT SUSHAMACHAR SAMITI, DEHRADUN

ITA 5317/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishidcit, M/S. Bharat Sushamachar Samiti, P. O. Kulhan, Vs. Exemption Circle, Sahastradhara Road, Dehradun. Ghaziabad. Pan: Aaabb0034D (Appellant) (Respondent)

For Appellant: Shri George Koshi, C.AFor Respondent: Shri Sat Pal Gulati [CIT] – DR

Section 11Section 12ASection 143(3)Section 2(15)

…s of the various schools run by the assessee society that the student in the societies are being imparted a secular education within the meaning of education as defined by the Hon'ble Supreme Court in the case of Sole Trustee, LokShikshan Trust vs. C/7 (1975) 101 ITR 235. I have also noticed that the New Theological College is imparting education in Theology as per the syllabus of the Senate of Seram pore College (University) which is a University set up under the Bengal Act-IV of 1918 and which has been recognized under section 2(f) of the UGC Act 1956 by the Government It is also observed from the submissions o…