Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu (

172 ITR 698High Court1988#1863 most cited

What is Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu ( authority for?

Income received by a trust from sources like extra fees can be taxed at the maximum marginal rate, while other income remains eligible for exemption under Section 11 of the Income Tax Act.

61

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT vs. Sarla Devi Sarabai Trust · 172 ITR 698 · Section 11 · exemption · trust income · maximum marginal rate · extra fees · taxable income

Sections most often in play

Section 11Section 10(23C)Section 11(1)(a)Section 11(5)Section 12ASection 12A(1)(ac)(i)Section 12A(a)Section 12AA

Issues it is cited on

application of incomesection 11indiainterest

Judgments citing Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu (

Lakshmi Trust, Kolkata vs. ITO, (E) - II, Kolkata

In the result, the appeals of the assessees are treated as partly allowed as indicated above

ITA 382/KOL/2014[2006-2007]Status: DisposedITAT Kolkata16 Sept 2015AY 2006-2007

Bench: Shri P.M. Jagtap

Section 11Section 12A

…t does not amount to application of income for charitable purposes particularly in a case where the trusts were created by the same group of persons is contrary to the dictum of Hon'ble Gujarat High Court in CIT – vs.-Sarladevi Sarabhai Trust - No. 2), (1988) 172 ITR 698 (Guj.). In the said case, it was held by the Hon'ble High Court that where a public charitable trust donates its income to another public charitable trust, the donor trust will be taken to have complied with the requirement of section 11(1)(a) of application of income for charitable purposes notwithstanding the fact that the donation was subject…