Technological University v. ACIT

42 Taxmann.com 237Reported decision2014#24932 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2018.

Judgments citing Technological University v. ACIT

DCIT, Chatrapatti vs. M/S. Indian Institute of Engineering Technology, Chennai

In the result, the assessee’s appeals in ITA nos2092& 2093/Chny/2016

ITA 2245/CHNY/2016[2012-13]Status: DisposedITAT Chennai22 Jun 2018AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. Saroj Kumar Parida, Advocate
Section 10Section 10(23)Section 11Section 13(3)

…receipts 31.03.2011 8,21,17,598 2,87,39,451 35% 31.03.2012 11,75,96,825 4,88,55,229 41.5% 31.03.2013 11,68,84,064 3,37,58,156 28.88% The CCIT further cited Karnataka High Court’s decision in the case of “Viswesvarayya Technological University v. ACIT (2014) 42 Taxmann.com 237” has laid down that institutions generating surplus of over 15-20% cannot be said to exist “not for profit” purpose. This was in the case of a government institution. In the case presented here, when the surplus is as high about 42% obviously the ratio of the decision of Karnataka High Court in the case of Viswesvarayya Technological Unive…

DCIT, Chatrapatti vs. M/S. Indian Institute of Engineering Technology, Chennai

In the result, the assessee’s appeals in ITA nos2092& 2093/Chny/2016

ITA 2244/CHNY/2016[2011-12]Status: DisposedITAT Chennai22 Jun 2018AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. Saroj Kumar Parida, Advocate
Section 10Section 10(23)Section 11Section 13(3)

…receipts 31.03.2011 8,21,17,598 2,87,39,451 35% 31.03.2012 11,75,96,825 4,88,55,229 41.5% 31.03.2013 11,68,84,064 3,37,58,156 28.88% The CCIT further cited Karnataka High Court’s decision in the case of “Viswesvarayya Technological University v. ACIT (2014) 42 Taxmann.com 237” has laid down that institutions generating surplus of over 15-20% cannot be said to exist “not for profit” purpose. This was in the case of a government institution. In the case presented here, when the surplus is as high about 42% obviously the ratio of the decision of Karnataka High Court in the case of Viswesvarayya Technological Unive…

M/S. Indian Institute of Engg. Technology, Chennai vs. DDIT, Chennai

In the result, the assessee’s appeals in ITA nos2092& 2093/Chny/2016

ITA 2093/CHNY/2016[2012-13]Status: DisposedITAT Chennai22 Jun 2018AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. Saroj Kumar Parida, Advocate
Section 10Section 10(23)Section 11Section 13(3)

…receipts 31.03.2011 8,21,17,598 2,87,39,451 35% 31.03.2012 11,75,96,825 4,88,55,229 41.5% 31.03.2013 11,68,84,064 3,37,58,156 28.88% The CCIT further cited Karnataka High Court’s decision in the case of “Viswesvarayya Technological University v. ACIT (2014) 42 Taxmann.com 237” has laid down that institutions generating surplus of over 15-20% cannot be said to exist “not for profit” purpose. This was in the case of a government institution. In the case presented here, when the surplus is as high about 42% obviously the ratio of the decision of Karnataka High Court in the case of Viswesvarayya Technological Unive…

Technological University v. ACIT (42 Taxmann.com 237) — Cited in 3 Judgments | BharatTax