SRMMCTM Tiruppani Trust v. CIT

230 ITR 637Supreme Court of India1998#13831 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2020.

Judgments citing SRMMCTM Tiruppani Trust v. CIT

ITO (E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1131/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Dec 2020AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…2871, 2872/DEL/2014 & 1131/DEL/2016 22 charitable purposes. He submitted that it is a well settled law that capital expenditure tantamount to application of income for charitable purposes as held in the following decision. • SRMMCTM Tiruppani Trust vs. CIT: 230 ITR 637 (SC) [pg. 240-243 of case law PB] 18 • St. Lawrence Educational Society (Regd). vs. CIT: 197 Taxman 504 (Del) [pg. 244-247 of case law PB] • Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) The Delhi Bench of the Tribunal in the case of United Education Society vs. JCIT: 178 ITD 716 (Del Trib) categorically been held that capi…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2872/DEL/2014[2010-11]Status: DisposedITAT Delhi24 Dec 2020AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…2871, 2872/DEL/2014 & 1131/DEL/2016 22 charitable purposes. He submitted that it is a well settled law that capital expenditure tantamount to application of income for charitable purposes as held in the following decision. • SRMMCTM Tiruppani Trust vs. CIT: 230 ITR 637 (SC) [pg. 240-243 of case law PB] 18 • St. Lawrence Educational Society (Regd). vs. CIT: 197 Taxman 504 (Del) [pg. 244-247 of case law PB] • Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) The Delhi Bench of the Tribunal in the case of United Education Society vs. JCIT: 178 ITD 716 (Del Trib) categorically been held that capi…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2871/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Dec 2020AY 2009-10

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…2871, 2872/DEL/2014 & 1131/DEL/2016 22 charitable purposes. He submitted that it is a well settled law that capital expenditure tantamount to application of income for charitable purposes as held in the following decision. • SRMMCTM Tiruppani Trust vs. CIT: 230 ITR 637 (SC) [pg. 240-243 of case law PB] 18 • St. Lawrence Educational Society (Regd). vs. CIT: 197 Taxman 504 (Del) [pg. 244-247 of case law PB] • Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) The Delhi Bench of the Tribunal in the case of United Education Society vs. JCIT: 178 ITD 716 (Del Trib) categorically been held that capi…

ADIT (E), NEW DELHI vs. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2675/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Dec 2020AY 2008-09

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…2871, 2872/DEL/2014 & 1131/DEL/2016 22 charitable purposes. He submitted that it is a well settled law that capital expenditure tantamount to application of income for charitable purposes as held in the following decision. • SRMMCTM Tiruppani Trust vs. CIT: 230 ITR 637 (SC) [pg. 240-243 of case law PB] 18 • St. Lawrence Educational Society (Regd). vs. CIT: 197 Taxman 504 (Del) [pg. 244-247 of case law PB] • Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) The Delhi Bench of the Tribunal in the case of United Education Society vs. JCIT: 178 ITD 716 (Del Trib) categorically been held that capi…

IILM FOUNDAION,NEW DELHI vs. ADIT (EXEMPTION), NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1142/DEL/2011[2007-08]Status: DisposedITAT Delhi24 Dec 2020AY 2007-08

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…2871, 2872/DEL/2014 & 1131/DEL/2016 22 charitable purposes. He submitted that it is a well settled law that capital expenditure tantamount to application of income for charitable purposes as held in the following decision. • SRMMCTM Tiruppani Trust vs. CIT: 230 ITR 637 (SC) [pg. 240-243 of case law PB] 18 • St. Lawrence Educational Society (Regd). vs. CIT: 197 Taxman 504 (Del) [pg. 244-247 of case law PB] • Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) The Delhi Bench of the Tribunal in the case of United Education Society vs. JCIT: 178 ITD 716 (Del Trib) categorically been held that capi…

PATANJALI YOGPEETH (NYAS),DELHI vs. ADIT(EXEMPTION), NEW DELHI

Appeal is allowed

ITA 2267/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Feb 2017AY 2009-10

Bench: Shri I.C. Sudhir & Shri L. P. Sahu

For Appellant: Shri Ajay Vohra, Sr. Adv.; &For Respondent: Shri N. C. Swain, CIT [DR]
Section 11(1)(a)Section 11(5)Section 13Section 142Section 2(15)

…investment contemplated in section 11(5) of the Act. Reference, in this regard, may be made to the following decisions wherein purchase of capital asset has been held to be application of income for charitable purposes: - S. RM M.CT.M Tiruppani Trust vs. CIT: 230 ITR 637 (SC) - St. Lawrence Educational Socieity (Regd.) v. CIT: 197 Taxman 504 (Del.) (Refer page 1138 to 1140 of caselaw paperbook) - DIT (Exemption) vs. LilavatiKirtilal Mehta Medical Trust: Income Tax Appeal (L) No. 2990 of 2009 (Bom. HC) - Pinegrove International Charitable Trust vs. UOI: 327 ITR 73 (P&H) - Lissie Medical Institutions v. CIT- 348 IT…

DIRECTOR OF INCOME TAX (EXEMPTIONS) vs. EDUCATION SOCIETY

ITA/1480/2010HC Delhi08 Oct 2010
Section 11Section 11(15)Section 12ASection 13(1)(d)Section 143(1)Section 260A

…of the opinion that the judgment has no application to the present case. 8. In fact, in our view, the facts of the present case are quite similar to the case of S. RM. M. CT. M. Tiruppani Trust Vs. 2010:DHC:5053-DB Commissioner of Income Tax (1998) 230 ITR 637. In the said case, the Supreme Court held as under:- “For the year ending April 12, 1970, which is the accounting year relevant to the assessment year 1970-71, the amount of Rs.7,82,792.44 which was shown in the earlier balance-sheet (as on April 1, 1969) as advance to S. RM. M. CT. M. Firm, Rangoon, on the “assets” side was substituted…

SRMMCTM Tiruppani Trust v. CIT (230 ITR 637) — Cited in 7 Judgments | BharatTax