DCIT, Chandigarh vs. M/S Amritsar Improvement Trust, Amritsar
In the result, the appeal of the Revenue stands
ITA 685/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh18 Jun 2018AY 2012-13
Bench: Shri Sanjay Garg & Ms.Annapurna Guptathe D.C.I.T., Vs. Amritsar Improvement Trust, Circe-1(Exemptions), C-Block, Ranjit Avenue, Chandigarh. Amritsar. Pan: Aajfa4492K (Appellant) (Respondent)
For Appellant: Shri Ram Mohan Singh,CIT DRFor Respondent: S/Shri Salil Kapoor, Adv
Section 11Section 2(15)Section 250
…No.147/2016 titled as CIT(E) Vs. Improvement Trust, Moga has dismissed the appeals of the Revenue. It is pertinent to notice here that in the case of Improvement Trust, Moga, which was decided alongwith the case of Tribune Trust Vs. CIT, reported in (2016) 76 Taxmann.com 363 (P&H), the Hon'ble High Court has held that the assessee, namely Moga Improvement Trust is undoubtedly an authority constituted by or under a law, namely, the Punjab Town Improvement Act, 1922. Further, it is engaged for the purpose of dealing with and satisfying the need for housing accommodation. It is also constituted for the purpos…
