Sri Adichunchanagiri Shikshana Trust v. ACIT

19 ITR (Trib) 828Income Tax Appellate Tribunal#19641 most cited

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

Judgments citing Sri Adichunchanagiri Shikshana Trust v. ACIT

M/S Pratham Books (Trust), Bangalore vs. DDIT, Bangalore

In the result, the appeal by the assessee is allowed

ITA 356/BANG/2015[2011-12]Status: DisposedITAT Bangalore28 Oct 2015AY 2011-12

Bench: Smt. Asha Vijayaraghavan & Shri Jason P. Boazassessment Year : 2011-12

For Appellant: Shri Bharath L., CAFor Respondent: Shri Korra Meghanath Chowhan, Addl.CIT(DR)

Section 11Section 11(1)Section 11(1)(a)Section 12A

…upport of its claim relied on the Hon’ble jurisdictional High Court decision in the case of CIT v. Society of Sisters of St. Anne, 146 ITR 28 which was followed by the Bangalore Bench of the Tribunal in the case of ACIT v. S. Adichunchunagiri Sikshana Trust, 19 ITR (Trib) 828 and DDIT v. Cutchi Memom Union, 38 taxmann.com 276. Reliance was also placed on the Punjab and Haryana High Court’s decision in case of CIT v. Market Committee Pipli, 330 ITR 16 and the decision of the Hon’ble Bombay High Court in the case of CIT Vs. Munisuvrat Jam (1994) Tax LR 1084. 14. The CIT(Appeals) held that the decisions relied up…

DCIT, Udupi vs. M/S Manipal Academy of Higher Education, Manipal

In the result, Revenue’s appeal for Assessment Year 2010-11 is dismissed

ITA 933/BANG/2014[2010-11]Status: DisposedITAT Bangalore24 Jul 2015AY 2010-11

Bench: Shri Vijaypal Rao & Shri Jason P. Boaz

For Appellant: Shri Farhat Hussain Qureshi, CIT (D.R)For Respondent: Shri S.K. Tulsiyan, C.A

Section 10Section 12ASection 143(3)

…e learned CIT (Appeals) held that the assessee's claim for depreciation is to be allowed. In doing so the learned CIT (Appeals),followed the decision of the co- ordinate bench of this Tribunal in the case of ACIT V Adichunchunagiri Shikshana Trust reported in 19 ITR (Trib) 828. The learned CIT (Appeals) also followed the decisions rendered by him in the cases listed hereunder :- i. Academy of General Education Trust in ITA No.75/WDP/CIT(A) MNG/12-13 dt.14.3.2013. ii. Manipal Hotel & Restaurant Management College Trust in ITA No.187/UDP/CIT(A) MNG/10-11 dt.14.2.2013 and iii. Dr.TMA Pai Foundation, Manipal in ITA N…

M/S Bangalore Baptist Hospital Society, Bangalore vs. Asst.D.It.., Bangalore

In the result, the assessee's appeals for Assessment Years 2009-10 and 2010-11 are allowed

ITA 333/BANG/2015[2009-10]Status: DisposedITAT Bangalore17 Jul 2015AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Jason P. Boaz

For Appellant: Shri L. Bharath, C.AFor Respondent: Dr. Shankar Prasad K, JCIT (D.R)

Section 11Section 12ASection 143(3)

…f the Sisters of St. Anne (146 ITR 28). • Bombay High Court in CIT V Munisuvrat Jain (1994) Tax LR 1084. • Delhi Court in DIT V Raghuvanshi Charitable Trust (197 Taxman 170); • Hon'ble Bangalore ITAT in the case of Sri Adichunchanagiri Shikshana Trust V ACIT (19 ITR (Trib) 828) and Dy. DIT V. Cutchi Memon Union (38 Taxmann.com 276).” 4. Grounds No.1 and 2(a) and (b) – Depreciation 4.1 In the course of assessment proceedings, for both Assessment Years 2009- 10 and 2010-11, the Assessing Officer noticed from the details of depreciation claimed, that the depreciation was claimed on assets, the cost of acquisition of…

ITO, Mangalore vs. Our Lady of Milagres Church, Udupi

In the result, appeal of the Revenue stands dismissed

ITA 138/BANG/2015[2011-12]Status: DisposedITAT Bangalore11 Jun 2015AY 2011-12

Bench: Shri. N. V. Vasudevan

For Appellant: NoneFor Respondent: Shri.P. Dhivahar, JCIT

Section 12A

…decision of Hon’ble Apex Court in the case of Escort Ltd v. Union of India (199 ITR 43). 03. In its appeal before the CIT (A), the assessee relied on the decision of coordinate bench of this Tribunal in the case of ACIT v. Adichunchanagiri Shikshana Trust [19 ITR (Trib) 828]. CIT (A) accepted the contention of the assessee by relying on the decisions of the Tribunal in the above mentioned case as well as in the case of Dr. TMA Pai Foundation [ITA Nos.486 to 491/Bang/2009, dt 16.02.2010] which went in favour of the assessee. As per the CIT (A), this Tribunal had distinguished the decision of Hon’ble Kerala H…