“Section 2(24)(v)”

Section References (mined)Section 2Section 2(24)(v)2 judgments

CENTRE FOR THE STUDY OF SOCIAL CHANGE ,BANDRA MUMBAI vs. INCOME TAX OFFICER EXEMPTION WARD 1(2), MUMBAI

In the result, the appeal filed by the assessee stands partly allowed

ITA 2703/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 May 2025AY 2016-17

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 11Section 142(1)Section 143(2)Section 41Section 56

cessation did not give rise to any income in the 1stplace. Further, cessation of a liability amounts to a deemed income as per section 2(24)(v) r.w.s. Section 41 of the Act, which does not apply to the present Assessee, being a charitable trust, and there is no dispute

SRF LTD.,,GURGAON vs. ADDL CIT, NEW DELHI

In the result, this ground of the assessee is allowed for statistical purposes

ITA 774/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Feb 2023AY 2009-10

Bench: Sh. Anil Chaturvedi & Sh. Yogesh Kumar Ussrf Limited Vs. Acit Unitech Crest, Greenwood Range – 9, City Block – C, Sector – 45, Ltu, New Delhi Gurgaon – 122 003 Pan No. Aaacs 0206 P (Appellant) (Respondent) Assessee By Shri Pradeep Dinodia, Shri R. K. Kapoor C.A. Shri Ravi Kumar Revenue By Shri Mahesh Shah, Cit (Dr) Shri Rajesh Kumar, Cit (Dr) Date Of Hearing: 10/01/2023 Date Of Pronouncement: 23/02/2023 Order Per Anil Chaturvedi, Am: The Present Appeal Is Filed By The Assessee Directed Against The Order Dated 27.09.2016 Of The Commissioner Of Income Tax (Appeals)-44, New Delhi [For Short, Cit(A)] Under Section 143(3) R.W.S 144C Of The Income Tax Act, 1961 [For Short, 'The Act'] For Assessment Year 2009-10. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under:-

Section 143(2)Section 143(3)Section 144CSection 14ASection 92C

erred in holding that CERs of Rs.3,48,37,38,617/- was a Revenue receipt and is taxable under section 2(24)(v) read with section 28(iv) of the Act. 4. That on the facts and circumstances of the case and in law, the CIT(A) erred in holding