United Education Society v. JCIT

178 ITD 716Income Tax Appellate Tribunal#17023 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2020.

Judgments citing United Education Society v. JCIT

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)

…] 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 capital expenditure incurred during the year has to be considered as application of income for that year. Relevant finding of the Tribunal at para 46 of the said decision are reproduced under: “46. Ground No.21 is regarding not considering capital expenditure incurred during the year as application of incom…

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)

…] 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 capital expenditure incurred during the year has to be considered as application of income for that year. Relevant finding of the Tribunal at para 46 of the said decision are reproduced under: “46. Ground No.21 is regarding not considering capital expenditure incurred during the year as application of incom…

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)

…] 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 capital expenditure incurred during the year has to be considered as application of income for that year. Relevant finding of the Tribunal at para 46 of the said decision are reproduced under: “46. Ground No.21 is regarding not considering capital expenditure incurred during the year as application of incom…

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)

…] 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 capital expenditure incurred during the year has to be considered as application of income for that year. Relevant finding of the Tribunal at para 46 of the said decision are reproduced under: “46. Ground No.21 is regarding not considering capital expenditure incurred during the year as application of incom…

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)

…] 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 capital expenditure incurred during the year has to be considered as application of income for that year. Relevant finding of the Tribunal at para 46 of the said decision are reproduced under: “46. Ground No.21 is regarding not considering capital expenditure incurred during the year as application of incom…

United Education Society v. JCIT (178 ITD 716) — Cited in 5 Judgments | BharatTax