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“section 10(23C)”

DeductionsSection 10(23C)Section 10(23C)1,207 judgments

The decision most relied on for section 10(23C) is CIT v. State Bank of Bikaner & Jaipur (43 Taxmann.com 411), cited in 524 judgments on BharatTax.

Leading authorities on section 10(23C)

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

Escorts Ltd. v. UOI
199 ITR 43 · 1993 · Supreme Court
267
citing judgments

A statute should not be construed to permit double deduction for the same expenditure unless specifically provided by law.

CIT v. Society of the Sisters of St. Anne
146 ITR 28 · 1984 · High Court
195
citing judgments

Depreciation claimed by a charitable trust on its assets is an allowable application of income for computing exemption under Section 11, and this does not constitute a double deduction.

Director of Income-tax (Exemption) v. Framjee Cawasjee Institute
109 CTR 463 · 1993 · High Court
191
citing judgments

A charitable trust is allowed to claim depreciation on its assets for computing its income, even if the capital expenditure incurred on acquiring those assets was treated as an application of income in the year of acquisition.

CIT v. Rajasthan & Gujarati Charitable Foundation Poona
402 ITR 441 · 2018 · Supreme Court
187
citing judgments

Depreciation is allowable as a deduction even if the expenditure for acquiring the capital asset was treated as application of income for charitable purposes. This does not constitute a double benefit.

CIT v. Kasturi & Sons Ltd.
3 SCC 346 · 1999 · Supreme Court
153
citing judgments

Fiscal statutes must be construed strictly and literally. When the language is plain and unambiguous, courts must give effect to it without considering legislative intent or equitable considerations.

Queen’s Educational Society v. CIT
372 ITR 699 · 2015 · Supreme Court
152
citing judgments

An educational institution that generates a surplus does not automatically lose its charitable status or cease to exist solely for educational purposes. This is true if the surplus is reinvested for its educational objectives, and the predominant object test determines if the institution's primary aim is education or profit.

R.B. Jodha Mal Kuthiala v. CIT
82 ITR 570 · 1971 · Supreme Court
131
citing judgments

Tax laws must be interpreted reasonably and in consonance with justice, even though equitable considerations are generally irrelevant in their interpretation.

Judgments citing section 10(23C)

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 300/KOL/2024[2014-15]Status: DisposedITAT Kolkata23 Dec 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sonjoy

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 271/KOL/2024[2013-14]Status: DisposedITAT Kolkata23 Dec 2024AY 2013-14

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sonjoy

Modella Care Taker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 170/KOL/2024[2012-13]Status: DisposedITAT Kolkata23 Dec 2024AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sonjoy

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 137/KOL/2024[2011-12]Status: DisposedITAT Kolkata23 Dec 2024AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sonjoy

Punjab Agricultual University, Ludhiana vs. Commissioner of Income Tax Exemptions, Chandigarh

In the result, Assessee’s appeal for A

ITA 661/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh18 Dec 2024AY 2018-19

Bench: Shri Krinwant Sahay & Shri Paresh M. Joshi, Judical Member आयकर अपील सं./ Ita No. 661/Chd/2024 "नधा"रण वष" / Assessment Year : 2018-19 Punjab Agriculture University, Vs. Dy. Commissioner Of बनाम Thapar Hall, Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./Pan No: Aaabp0216H अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita No. 492/Chd/2024 "नधा"रण वष" / Assessment Year : 2019-20 Punjab Agriculture University, Vs. Dy. Commissioner Of Thapar Hall, बनाम Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./Pan No: Aaabp0216H अपीलाथ"/ Appellant ""यथ"/ Repsondent (Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate, राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 09.12.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 18.12 .2024 आदेश/Order Per Krinwant Sahay, A.M.: The Appeal In These Cases Have Been Filed By The Assessee Against The Order Dated 09.05.2022 For Assessment Year 2018-19 Order

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

same should not have disallowed the. 3. That the Ld. CIT(A) having accepted that the assessee is covered under the ambit of section 10(23C) (Hi ab) but only on the basis of mistake of the counsel in filling the correct section while filing the return of income ... assessment, the assessee by way of letter dated 27.01.2021 has contended that the assessee's income is unconditionally exempt from Income Tax under Section 10 (23C)(iiiab) of the Income Tax Act, 1961 but the Assessing Officer based on the order u/s 143(1) confirmed the disallowance as made

Punjab Agricultural University, Ludhiana vs. CIT (Exemption), Chandigarh

In the result, Assessee’s appeal for A

ITA 492/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh18 Dec 2024AY 2019-20

Bench: Shri Krinwant Sahay & Shri Paresh M. Joshi, Judical Member आयकर अपील सं./ Ita No. 661/Chd/2024 "नधा"रण वष" / Assessment Year : 2018-19 Punjab Agriculture University, Vs. Dy. Commissioner Of बनाम Thapar Hall, Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./Pan No: Aaabp0216H अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita No. 492/Chd/2024 "नधा"रण वष" / Assessment Year : 2019-20 Punjab Agriculture University, Vs. Dy. Commissioner Of Thapar Hall, बनाम Income Tax (Exemptions), Ferozepur Road, Chandigarh Ludhiana "थायी लेखा सं./Pan No: Aaabp0216H अपीलाथ"/ Appellant ""यथ"/ Repsondent (Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate, राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 09.12.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 18.12 .2024 आदेश/Order Per Krinwant Sahay, A.M.: The Appeal In These Cases Have Been Filed By The Assessee Against The Order Dated 09.05.2022 For Assessment Year 2018-19 Order

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

same should not have disallowed the. 3. That the Ld. CIT(A) having accepted that the assessee is covered under the ambit of section 10(23C) (Hi ab) but only on the basis of mistake of the counsel in filling the correct section while filing the return of income ... assessment, the assessee by way of letter dated 27.01.2021 has contended that the assessee's income is unconditionally exempt from Income Tax under Section 10 (23C)(iiiab) of the Income Tax Act, 1961 but the Assessing Officer based on the order u/s 143(1) confirmed the disallowance as made