Visvesvaraya Technological University v. Assistant Commissioner of Income Tax (

362 ITR 279High Court2014#17750 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2019.

Judgments citing Visvesvaraya Technological University v. Assistant Commissioner of Income Tax (

Deputy Commissioner of Income Tax (Exemption), Circle-1, Bengaluru vs. M/S. Mahatma Gandhi Vidyapeetha Trust, Bengaluru

In the result, appeal of the Revenue is dismissed while cross objection by the Assessee is allowed

ITA 2707/BANG/2017[2012-13]Status: DisposedITAT Bangalore15 Feb 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

For Appellant: Shri S Sukumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT

Section 11Section 12ASection 143(3)

…by the Assessee dated 23.3.2015 but has not set out the contentions of the Assessee in the said submissions. Thereafter the AO proceeded to rely on the decision of the Hon’ble Karnataka High Court in the case of Visveshwaraya Technological University Vs. ACIT 362 ITR 279 (Karn.) in preference to the decision of the Hon’ble Supreme Court in the case of Queen’s Educational Society. He observed that as per the decisions of Hon’ble Supreme Court on the issue, the predominant object of the trust as to whether it is providing education has to be seen for allowing exemption u/s11 of the Act. He held that if an education…

M/S Chandigarh Lawn Tennis Association, Chandigarh vs. ITO (Exemptions), Chandigarh

ITA 1382/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh26 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year : 2013-14 Chandigarh Lawn Tennis Vs. The Ito (Exemptions), Association, Ward, Chandigarh Sector 10, Chandigarh Pan No. Aaatc4943J (Appellant) (Respondent) Appellant By : Sh. Y.K. Sud, Ca Respondent By : Smt. Chanderkanta, Addl. Cit (On 22.3.2018) & Sh.Yoginder Mittal, Sr. Dr (On 13.7.2018) Date Of Hearing : 22.03.2018 & 13.7.2018 Date Of Pronouncement : 26.07.2018

For Appellant: Sh. Y.K. Sud, CAFor Respondent: Smt. Chanderkanta, Addl. CIT (on 22.3.2018)

Section 11Section 12ASection 13(8)Section 2(15)

…arn income to further increase profit is clearly visible. Reliance in this respect has been placed on the decision of the Hon’ble Karnataka High Court in the case of Visvesvaraya Technological University Vs. Assistant Commissioner of Income Tax (reported as 362 ITR 279). A table showing income from Admission/ Training fee, training expenses, profit and profit percentage for the financial year 2008-09 to 2015-16 has also been furnished to submit that the appellant has been earning huge profit from training activity also which is unjustified and unwarranted considering the charitable objects of the appellant.…

Saraswati Medical Foundation & Research Centre, Kolhapur vs. Pr. Commissioner of Income-Tax (Exemptions)

In the result, the appeal of assessee is allowed

ITA 778/PUN/2015[2010-11]Status: DisposedITAT Pune29 Jun 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Shivraj More

Section 11Section 13(3)Section 263Section 263(1)

…Investment & Finance (P.) Ltd. Vs. Commissioner of Income Tax, 291 CTR 241 (Bombay); iii. Commissioner of Income Tax Vs. Ballarpur Industries Ltd., 85 taxmann.com 10 (B0mbay); iv. Visvesvaraya Technological University Vs. Assistant Commissioner of Income Tax, 362 ITR 279 (Karnataka). 4. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. We have also 6 ITA No. 778/PUN/2015, A.Y. 2010-11 considered the documents and decisions on which the rival sides have placed reliance. The Pr. Commissioner of Income Tax (Exemptions) in the impugned order has r…

Iti Education Committee, Bangalore vs. Income-Tax Officer(Exemption), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 425/BANG/2017[2012-13]Status: DisposedITAT Bangalore31 Jan 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raom/S.Iti Education Committee, Vidyamandir, Dooravaninagar, Bengaluru. Pan : Aaaai0748L … Appellant Vs. The Income-Tax Officer (Exemptions), Ward - 1, Bengaluru … Respondent Appellant By : Shri H Sambhu Sharma, C.A Respondent By : Shri Pradeep Kumar, Acit(Dr)

For Appellant: Shri H Sambhu Sharma, C.AFor Respondent: Shri Pradeep Kumar, ACIT(DR)

Section 10Section 11Section 11(1)(a)Section 143(3)

…t after deduction of the depreciation from the surplus generated, the profits would only 18% of the gross receipts. He further submitted that the decision of the Hon’ble Karnataka High Court in the case of Visvesvaraya Technological University Vs. ACIT (2014) 362 ITR 279 (Kar) relied upon by the Assessing Officer came to be over-ruled by the Hon’ble Apex Court in the case of Visvesvaraya Technological University Vs. ACIT (384 ITR 37). He further submitted that carry forward of excess income over expenditure should be calculated on the gross receipts not on the net receipts and reliance was placed on the decision…

Director of Income Tax (Exemption) vs. Aipeccs Society

ITA/924/2009HC Delhi07 Oct 2015

For Appellant: Mr Kamal Sawhney, Senior Standing CounselFor Respondent: Mr Ajay Vohra, Senior Advocate with

Section 10Section 158BSection 260A

…ITA 705/2008, 924/2009 & W.P.(C) 3797/2011 Page 1 of 71 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 07.10.2015 + ITA 705/2008 DIRECTOR OF INCOME TAX (EXEMPTION) .....Appellant versus ALL INDIA PERSONALITY ENHANCEMENT & CULTURAL CENTRE FOR SCHOLARS AIPECCS SOCIETY ..... Respondent Advocates who appeared in this case: For the Appellant :Mr Kamal Sawhney, Senior Standing Counsel, Mr Raghvendra Singh, Junior Standing Counsel with Mr Shikhar Garg. For the Respondent :Mr Ajay Vohra, Senior Advocate with Ms Kavita…