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“Section 11(3)”

Section References (mined)Section 11Section 11(3)255 judgments

The decision most relied on for Section 11(3) is Ashok Pai v. CIT (292 ITR 11), cited in 812 judgments on BharatTax.

Leading authorities on Section 11(3)

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

Subramanian and Anr. v. Siemens India Ltd. and Anr.
156 ITR 11 · 1985 · High Court
541
citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

CIT v. Institute of Banking Personnel Selection
264 ITR 110 · 2003 · High Court
398
citing judgments

Depreciation is allowable on assets for which the cost has been fully allowed as an application of income under Section 11 in previous years, when computing the income of a charitable trust. Charitable trusts are also entitled to carry forward their deficit.

ACIT v. Ahmedabad Urban Development Authority
143 Taxmann.com 278 · 2022 · Supreme Court
390
citing judgments

If activities for the advancement of general public utility are carried on as a business, income from such activities is not exempt under Section 11, even if the profits are utilized for the main charitable object. The argument that profits from general public utility activities can be ploughed back to charity to maintain exemption is not a good law.

Redington (India) Ltd. v. Addl. CIT
77 Taxmann.com 257 · 2017 · High Court
370
citing judgments

No disallowance under Section 14A can be made in the absence of actual exempt income, as Section 14A relates to the earning of actual income, not notional or anticipated income, thereby declining to apply the CBDT Circular dated 11th May 2014 in such cases.

Addl. CIT v. Surat Art Silk Cloth Manufacturers Association
121 ITR 1 · 1980 · Supreme Court
328
citing judgments

A charitable institution, whose predominant object is general public utility, can engage in non-charitable activities yielding incidental profits, provided these profits are deployed to achieve the dominant charitable object. A subsidiary object, if ancillary to the primary charitable purpose, does not negate the institution's charitable character.

Exide Industries Ltd. v. Union of India
292 ITR 470 · 2007 · High Court
320
citing judgments

The Calcutta High Court held that restricting deduction for leave encashment via Section 43B(f) was arbitrary and contrary to Supreme Court decisions. However, this judgment was later stayed by the Supreme Court.

K.C. Builders & Anr. v. ACIT
265 ITR 562 · 2004 · Supreme Court
241
citing judgments

When the addition made in the assessment order, on the basis of which a penalty for concealment under section 271(1)(c) is levied, is subsequently deleted, the penalty has no basis and must be cancelled.

Judgments citing Section 11(3)

South Zone Cultural Centre, Thanjavur vs. Commissioner of Income Tax (Appeals), Delhi

In the result, appeal of the revenue is dismissed’’

ITA 1617/CHNY/2024[2018-2019]Status: DisposedITAT Chennai30 Sept 2024AY 2018-2019

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S.R. Raghunathaआयकर अपील सं./Ita No.1617/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-2019. South Zone Cultural Centre, The Assistant Commissioner Of Medical College Road, Vs. Income Tax , Thanjavur 613 004. Exemption, Coimbatore. Pan: Aaeas 6898R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Mahadevan, C.A., ""यथ" क" ओर से/Respondent By : Dr. Samuel Pitta, Irs, Jcit. सुनवाई क" तारीख/Date Of Hearing : 25.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 30.09.2024 आदेश /O R D E R Per Manu Kumar Giri () The Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 31.01.2024 For Assessment Years2018-19. 2. The Assessee Has Assailed The Impugned Order On 1-6 Grounds. However, We Find That The Solitary Issue Raised By The Assessee Is That Ld.Cit(A) Erred In Upholding Ita No.1617 /Chny/2024 The Addition Made By The Ao For Rs.48,88,871/- Under Provisions Of Section 11(3)(C) Of The Act.

For Appellant: Shri. Mahadevan, C.AFor Respondent: Dr. Samuel Pitta, IRS, JCIT
Section 11Section 11(2)(a)Section 11(3)Section 11(3)(c)Section 12A

that ld.CIT(A) erred in upholding ITA No.1617 /Chny/2024 the addition made by the AO for Rs.48,88,871/- under provisions of section 11(3)(c) of the Act. 3. Brief facts are as under: The assesseeis a society registered under section 12AA of the Income ... therefore the same has been treated as income of the assessee during the FY 2017-18 as per the provision of Section 11(3) of the IT Act,1961”. 4. On further appeal to CIT(A), the ld.CIT(A) vide order dated 31.03.2024 upheld the order of the ld.AO

Gujarat Safety Council, Vadodara vs. The ITO, Ward- Exemption, Vadodara

In the result, appeal preferred by the assessee is allowed for statistical purposes

ITA 902/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

quashed. 2. Ld. NFAC / CIT (A) erred in law and on facts in confirming addition of Rs.19,86,737/- by invoking provision of section 11(3) of the Act. 3. Ld. NFAC / CIT (A) ought to have considered facts that Section 11(3) of the Act has no applicability

Gujarat Safety Council, Vadodara vs. The ITO, Ward Exemption, Vadodara

In the result, appeal preferred by the assessee is allowed for statistical purposes

ITA 901/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

quashed. 2. Ld. NFAC / CIT (A) erred in law and on facts in confirming addition of Rs.19,86,737/- by invoking provision of section 11(3) of the Act. 3. Ld. NFAC / CIT (A) ought to have considered facts that Section 11(3) of the Act has no applicability

Gujarat Safety Council, Vadodara vs. The Income Tax Officer, Ward-Exemption, Vadodara

In the result, appeal preferred by the assessee is allowed for statistical purposes

ITA 1037/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 901, 902 & 1037/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2017-18) िनधा"रण वष" Gujarat Safety Council Ito बनाम बनाम/ बनाम बनाम 4Th Floor, Midway Height, Ward Exemption, Vs. Kirti Mandir, Kalaghoda, Vadodara Station Road, Vadodara, Gujarat, 390001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatg0943L (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit.Dr Date Of Hearing 21/08/2024 Date Of Pronouncement 27/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Three Appeals Are Filed By The Assessee. While Two Of The Appeals Are Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 28.08.2023 & 27/09/2023 For A.Ys. 2014-15 & 2016-17 Respectively, The Third Appeal Is Against The Order Of Addl./Jcit (A)-1, Coimbatore For The A.Y. 2017-18. The Issue Involved In All Three Appeals Are

For Respondent: Shri Sudhendu Das, CIT.DR
Section 11Section 11(2)Section 11(3)Section 234ASection 270A

quashed. 2. Ld. NFAC / CIT (A) erred in law and on facts in confirming addition of Rs.19,86,737/- by invoking provision of section 11(3) of the Act. 3. Ld. NFAC / CIT (A) ought to have considered facts that Section 11(3) of the Act has no applicability