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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)

M/S. Source Hov India Pvt. Ltd., Chennai vs. DCIT, Corporate Circle-6(2), Chennai

The appeal stand allowed in terms of our above order

ITA 2454/CHNY/2024[2018-19]Status: DisposedITAT Chennai10 Dec 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.2454/Chny/2024 (िनधा:रणवष: / Assessment Year: 2018-19) M/S. Source Hov India Private Limited Dcit बनाम/ New No.59,61 & 63 Corporate Circle-6(2) Dowlath Towers, 8Th To 12Th Floor, Chennai. Vs. Taylors Road, Kilpauk,Chennai-600 010. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcv-3563-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Vijayaraghavan (Advocate)- Ld.Ar " थ"कीओरसे/Respondent By : Ms.T.M. Suganthamala (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 10-12-2024 घोषणा की तारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Vijayaraghavan (Advocate)- Ld.ARFor Respondent: Ms.T.M. Suganthamala (Addl.CIT)-Ld. Sr. DR
Section 135Section 143(3)Section 30Section 36Section 37Section 37(1)Section 80G

Companies Act, 2013, will not be eligible for deduction from the total income of the donor. The existing provisions of section 10(23C) of the Act provide for exemption from tax in respect of the income of certain charitable funds or institutions like the Prime Minister's National Relief Fund ... National Foundation for Communal Harmony. Considering the importance of Swachh Bharat Kosh and Clean Ganga Fund, it is also proposed to amend section 10(23C) of the Act so as to exempt the income of Swachh Bharat Kosh and Clean Ganga Fund from income-tax. These amendments will take effect

Sri Ramajayam Educational Trust, Kanchipuram vs. CIT(A) Exemption), Chennai

The appeal stand allowed for statistical purposes

ITA 2449/CHNY/2024[--]Status: DisposedITAT Chennai10 Dec 2024

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.2449/Chny/2024 Sri Ramajayam Educational Trust, Vs. The Commissioner Of Income Tax No.152, Thirumangalaiwar Street, (Exemption) Sriperumbudur, Chennai. Kanchipuram 602 105. [Pan: Aapts 2772N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri R.S.Balaji & P.R.Balachander, Advocates ""यथ" क" ओर से /Respondent By : Ms. C. Vatchala, Irs, Cit. सुनवाई क" तार"ख/Date Of Hearing : 09.12.2024 घोषणा क" तार"ख /Date Of Pronouncement : 10.12.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri R.S.Balaji and P.R.BalachanderFor Respondent: Ms. C. Vatchala, IRS, CIT
Section 10

Judicial Member) Aggrieved by rejection of application filed in Form No.10AB on 02.01.2024 for seeking approval under clause (ii) of first proviso to section 10(23C) of the Income Tax Act, 1961 (‘ACT’ in short) vide impugned order dated 27.06.2024, the assessee is in appeal before us. The registry ... stated that the application was rejected on the ground that the assessee ought to have applied under clause (iii) of first proviso to Section 10(23C) but it wrongly applied under clause (ii). However, while processing the application filed in Form No.10AB on 02.01.2024, the ld.CIT(E) noticed from

M/S. Pachiyamman Ethirajammal Rajam Mudaliyandan Educational Trust, Chennai vs. ITO, Exemption Ward-1, Chennai

In the result, the appeal filed by the assesse in ITA No

ITA 1981/CHNY/2024[2017-18]Status: DisposedITAT Chennai09 Dec 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.1981/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) M/S. Pachiyamman Ethirajammal Rajam Vs. The Income Tax Officer, Mudaliyandan Educational Trust, Exemptions Ward -1, No.66, Sriram, 1St Cross Street, Chennai. Venus Colony, Alwarpet, Chennai 600 018. [Pan: Aaatp 3474H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. S. Jecintha, Advocate ""यथ" क" ओर से /Respondent By : Ms.R. Anita, Irs, Addl. Cit. सुनवाई क" तार"ख/Date Of Hearing : 04.12.2024 घोषणा क" तार"ख /Date Of Pronouncement : 09.12.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Ms. S. Jecintha, AdvocateFor Respondent: Ms.R. Anita, IRS, Addl. CIT
Section 10Section 129Section 12ASection 142(1)Section 143(2)Section 143(3)

filed along with the Return of Income, within the stipulated time, in order to consider and allow the exemption claimed under Section 10(23C) (vi) of the Act. The assessee filed Form 10BB on 04.12.2019 and requested for condonation for delay before the Commissioner of Income-tax, Exemptions, Chennai which

Income Tax Officer, Exemption Ward, Tirupati vs. Sri Vani Educational Society, Anantapur

In the result, appeal filed by the Revenue is dismissed

ITA 764/HYD/2024[2018-19]Status: DisposedITAT Hyderabad02 Dec 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.764/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Income Tax Officer Vs. Sri Vani Educational (Exemption Ward) Society, Anantapur Tirupati Pan: Aacts9412L (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri A.V.Raghuram, Advocate रधजस् व द्वधरध/Revenue By:: Shri Mookambikeyan, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 13/11/2024 घोर्णध की तधरीख/Pronouncement: 02/12/2024 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Filed By The Revenue Is Directed Against The Order, Dated 14/06/2024 Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Relating To A.Y.2018-19. 2. The Assessee Raised The Following Grounds:

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: : Shri Mookambikeyan, SR-DR
Section 10

submitted that the receipt in the case of each education institution is less than Rs.1 crore and therefore, as per the provisions of section 10(23C)(iiiad), the income of the assessee is exempt and the assessee is not required to get its books of accounts audited. The Assessing Officer ... learned CIT (A), the Revenue is in appeal before the Tribunal. 6. The learned DR submitted that, as per the provisions contained under section 10(23C)(iiiad) r.w. rule 2BC, the total receipt of the assessee is to be seen instead of individual receipts of each institution. As the total

Bharathi Educational Trust, Namakkal vs. ITO, Exemption Ward, Salem

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

ITA 2428/CHNY/2024[2018-19]Status: DisposedITAT Chennai27 Nov 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2428/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Bharathi Educational Trust, Vs. The Income Tax Officer, 4/37, North Street, Exemption Ward, Kalappanayakkenpatti, Namakkal, Salem. Tamil Nadu 637 404. [Pan: Aactb0126E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, Fca ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.11.2024 घोषणा की तारीख /Date Of Pronouncement : 27.11.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi:

For Appellant: Shri T.S. Lakshmi Venkataraman, FCAFor Respondent: Ms. R. Anita, Addl. CIT
Section 10Section 143(1)

also submitted that the mistake was a technical breach and that the assessee satisfies all conditions for claiming exemptions under section 10(23C) (iiiad) of the Act. The first appellate authority requested the assessee to upload a copy of Form 10B along with the date it was filed with ... authority by stating that the assessee wrongly mentioned the section in its audit report in Form 10B as 10(23C)(iv) instead of section 10(23C)(iiiad) of the Act as could be reflected at para 4.2 of the impugned 3 I.T.A. No.2428/Chny/24 order. We also note that by considering