Indian Institute of Materials Management, Mumbai vs. The Income Tax Officer Exemptions-1(3), Mumbai
In the result, the appeal of the revenue is hereby dismissed
ITA 7430/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Dec 2020AY 2013-14
Bench: Shri Vikas Awasthy & Shri Rajesh Kumarassessment Year: 2013-14 M/S. Indian Institute Of The Income Tax Officer Materials Management, Exemptions -1(3), Plot No.102 & 104, 509, 5Th Floor, Sector 15, Vs. Piramal Chambers, Industrial Area, Lalbaug, Cbd Belapur B.A. Road, Navi Mumbai – 400 601 Parel, Mumbai – 400 012 Pan: Aaaai0056P (Appellant) (Respondent) Assessment Year: 2013-14 Income Tax Officer (E)- M/S. Indian Institute Of 1(3), Materials Management, Room No.511, 5Th Floor, Plot No.102 & 104, Piramal Chambers, Vs. Sector 15, Lalbaug, Industrial Area, Parel, Mumbai – 400 012 Cbd Belapur Navi Mumbai – 400 614 Pan: Aaaai0056P (Appellant) (Respondent) Present For: Assessee By : Shri Niraj Sheth, A.R. Revenue By : Shri Jodal Raj Singh, D.R. Date Of Hearing : 14.10.2020 Date Of Pronouncement : 14.12.2020 O R D E R
For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Jodal Raj Singh, D.R
Section 10
…ritable purposes/objects. The decision in the case of Gujarat State Co-operative Union Vs. CIT (1992) 195 ITR (Guj) would thus apply in the facts and circumstances of the case. Further, the decision in Loka Skikshana Trust Vs Commissioner of Income Tax (1975) 101 ITR 234 (SC) is distinguishable on facts. We, however, observe the assessee to be undertaking other activities as well, income from which has been recorded and worked out separately (refer para 5/ pages 2-4 of the M/s. Indian Institute of Materials Management assessment order). The order of the CIT(A) is silent on these activities, i.e. whether they qual…
