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“Section 13(1)”

Section References (mined)Section 13Section 13(1)715 judgments

The decision most relied on for Section 13(1) is Engineering Analysis Centre of Excellence (P) Ltd. v. CIT (432 ITR 471), cited in 914 judgments on BharatTax.

Leading authorities on Section 13(1)

Engineering Analysis Centre of Excellence (P) Ltd. v. CIT
432 ITR 471 · 2021 · Supreme Court
914
citing judgments

Payments for the supply or use of computer software, where there is no transfer of copyright but only a right to use the copyrighted product, are generally considered business profits and not 'royalty' or 'fees for technical services' under the Income Tax Act, 1961 or relevant DTAAs. This principle also applies to transponder fees, which are not taxable as royalty.

Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT
374 ITR 118 · 2015 · High Court
499
citing judgments

The existence of an international transaction for Advertising and Marketing Promotion (AMP) expenditure requires the revenue to discharge the burden of proof. An explanation inserted under Section 92B does not automatically make AMP expenditure an international transaction.

CIT v. Samsung Electronics Ltd.
345 ITR 494 · 2012 · High Court
461
citing judgments

Payments by Indian residents to non-resident foreign software suppliers for software are considered royalty, constituting income deemed to accrue in India under section 9(1)(v), thereby requiring tax deduction at source under section 195.

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.

Ishikawajima Harima Heavy Industries Ltd. v. DIT
288 ITR 408 · 2007 · Supreme Court
394
citing judgments

Income from offshore supply of goods and services is not taxable in India if the entire transaction, including transfer of ownership and payments, occurs outside India.

CIT v. De Beers India Minerals (P.) Ltd.
346 ITR 467 · 2012 · High Court
371
citing judgments

For fees for technical or consultancy services to 'make available' technical knowledge or know-how under a DTAA, the service must transmit such knowledge, allowing the recipient to derive an enduring benefit and utilize it independently in the future.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

DIT v. New Skies Satellite BV
382 ITR 114 · 2016 · High Court
325
citing judgments

An amendment to the Income Tax Act, such as the Finance Act, 2012 amendment to Section 9(1)(vi) defining royalty, does not automatically override or alter the definition of 'royalty' as provided in a Double Taxation Avoidance Agreement (DTAA) unless the DTAA itself is bilaterally amended. The definition of royalty in a DTAA remains unaffected by unilateral changes to domestic law.

Judgments citing Section 13(1)

Madhurika Educational & Charitable Trust, Chennai vs. Assistant Director of Income Tax, Chennai

In the result the appeal of the assesse is partly allowed

ITA 641/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 Oct 2024AY 2010-11

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita No.641/Chny/2024 ननिाारण वर्ा /Assessment Year: 2010-11 Madhurika Educational & Asst. Director Of Income Tax Charitable Trust, Vs. (Exemptions)-Iv, No.11, Millers Road, Kilpauk, Chennai-34 Chennai-600010. [Pan: Aaatm8627M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri D.Anand, Advocate. प्रत्यर्थी की ओर से /Respondent By : Ms.Gouthami Manivasagam, Jcit सुनवाई की तारीख/Date Of Hearing : 30.07.2024 घोर्णा की तारीख /Date Of Pronouncement : 16.10.2024 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Nfac/S/250/2023-24/1059541811(1) Dated 10.01.2024 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), National Faceless Appeal Center[Nfac], Delhi, For The Assessment Years 2010- 11. Through The Aforesaid Appeal The Assesse Has Challenged Order U/S 250 Dated 10.01.2024 Passed By Nfac, Delhi. :- 2 -:

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 11Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(2)(C)Section 13(3)(cc)Section 13(3)(d)Section 164(3)Section 250

section 13(3)(cc) of the Act and the second being taxation of the security deposit of Rs.70 lakhs invoking provisions of section 13(1)( C ) r.w.s 13(2) along with 3rd proviso to section 164(3) of the act. 3.0 The first issue raised by the appellant through grounds ... also denied the benefit of section 11 to the appellant. In doing so the assessing officer invoked the provisions of Section 13(1)(c)/13(1)(d). 3.1 The Ld. Counsel for the assesse submitted that a total sum of Rs.42,40,000/- P.A was paid as remuneration to Sanjeev

Income Tax Officer, Bibikulam Madurai vs. D N Public Charitable Trust, Arasaradi Madurai Tamil Nadu

ITA 1303/CHNY/2023[2015-16]Status: DisposedITAT Chennai09 Oct 2024AY 2015-16

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1302 To 1304/Chny/2023 निर्धारण वर्ष/Assessment Years: 2014-15 To 2016-17 & Cross-Objection Nos.1 To 3/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15 To 2016-17 The Ito (Exemptions Ward), Bibikulam, Madurai. (अपीलार्थी/Appellant) V. M/S.D.N. Public Charitable 13, Theni Main Road, Arasaradi, Madurai-625 016. [Pan: Aaatd 9013 C] Trust, (प्रत्यर्थी/Respondent/Cross- Objector) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख /Date Of Pronouncement : Dr. Samuel Pitta, Jcit : Mr. Arjun Raj, Advocate 22.08.2024 : 09.10.2024 आदेश / Order Per Aby T. Varkey, Jm:

Section 1Section 13(1)(c)Section 13(3)(e)Section 147

proved with material? 2.2 Whether the Ld.CIT(A) was right in holding that the assessing officer was not justified in invoking section 13(1)(c) of the Act, when the assessment, order passed by the assessing officer clearly established the fact that there was violation of provisions of Section 13 ... owned the CT Scanner. 2.4 The Ld CIT(A) erred in allowing exemption u/s.1/12, when there is specific violation of provisions of section 13(1)(c) on the part of assessee trust. 3. The Ld CIT(A) failed to appreciate the fact that the AD has clearly established that

Income Tax Officer, Bibikulam Madurai vs. D N Public Charitable Trust, Arasaradi Madurai Tamil Nadu

ITA 1302/CHNY/2023[2014-15]Status: DisposedITAT Chennai09 Oct 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1302 To 1304/Chny/2023 निर्धारण वर्ष/Assessment Years: 2014-15 To 2016-17 & Cross-Objection Nos.1 To 3/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15 To 2016-17 The Ito (Exemptions Ward), Bibikulam, Madurai. (अपीलार्थी/Appellant) V. M/S.D.N. Public Charitable 13, Theni Main Road, Arasaradi, Madurai-625 016. [Pan: Aaatd 9013 C] Trust, (प्रत्यर्थी/Respondent/Cross- Objector) Department By Assessee By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख /Date Of Pronouncement : Dr. Samuel Pitta, Jcit : Mr. Arjun Raj, Advocate : 22.08.2024 : 09.10.2024 आदेश / Order Per Aby T. Varkey, Jm:

Section 1Section 13(1)(c)Section 13(3)(e)

proved with material? 2.2 Whether the Ld.CIT(A) was right in holding that the assessing officer was not justified in invoking section 13(1)(c) of the Act, when the assessment, order passed by the assessing officer clearly established the fact that there was violation of provisions of Section 13 ... owned the CT Scanner. 2.4 The Ld CIT(A) erred in allowing exemption u/s.1/12, when there is specific violation of provisions of section 13(1)(c) on the part of assessee trust. 3. The Ld CIT(A) failed to appreciate the fact that the AD has clearly established that

Jito Bhavnagar Chapter Foundation, Bhavnagar vs. The Commissioner of Income Tax(Exemption), Ahmedabad

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 102/AHD/2024[-]Status: DisposedITAT Ahmedabad03 Oct 2024

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.102/Ahd/2024 िनधा"रण वष" /Assessment Year : - Jito Bhavnagar Chapter The Cit (Exemption) बनाम/ Foundation Ahmedabad V/S. 101, Gold Center, Opp. Dadasaheb Jain Derasar, Kalanala Bhavnagar - 364 001 (Gujarat) "थायी लेखा सं./Pan: Aafcj 2285 C अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri M.S. Chhajed, Ar Revenue By : Shri Prithviraj Meena, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 30/09/2024 घोषणा की तारीख /Date Of Pronouncement: 03/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri M.S. Chhajed, ARFor Respondent: Shri Prithviraj Meena, CIT-DR
Section 1Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 13(1)(c)Section 13(3)Section 8

rival contentions and perused the material on record. We note that the CIT(E)’s interpretation of the MOA and the invocation of Section 13(1)(c) and 13(3) of the Act raise two key issues i.e. charitable nature of the objects and application of section 13 ... welfare elements embedded in the trust’s larger mission, such as promoting charitable giving, health, and self-sufficiency in society. The provisions of Section 13(1)(c) and 13(3) of the Act, which deny exemptions to trusts that provide benefits to specified persons, are intended to be invoked during