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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)

Tirupur Lions Dialysis Trust, Tirupur vs. CIT, Exemptions, Chennai

In the result, these Writ Petitions are allowed on the following terms: -

ITA 1103/CHNY/2024[-]Status: DisposedITAT Chennai03 Jul 2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1103/Chny/2024 Tirupur Lions Dialysis Trust Cit(Exemptions) बनाम/ #6, Tvk Nagar Extension, Chennai. Vs. College Road, Tirupur-641 602. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aactt-6193-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri G.Tarun (Advocate) – Ld.Ar " थ"कीओरसे/Respondent By : Shri Maruthu Pandian (Cit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Rejection Of An Application Filed In Form No.10Ab On 28.09.2023 For Seeking Approval Under Clause (Iii) Of First Proviso To Sub- Section (5) Of Sec.80G Vide Impugned Order Dated 18.03.2024, The Assessee Is In Further Appeal Before Us. 2. From The Record, It Emerges That The Assessee Trust Filed An Application In Form No.10Ab On 28.09.2023 Seeking Registration Under Clause (Iii) Of First Proviso To Sub-Section (5) Of Sec.80G. It Transpired That The Assessee Trust Was Incorporated On 20.07.2015 & It Commenced Its Activities On 28.07.2015. The Assessee Was Granted

For Appellant: Shri G.Tarun (Advocate) – Ld.ARFor Respondent: Shri Maruthu Pandian (CIT) -Ld. Sr. DR
Section 10Section 80GSection 80G(5)(iii)Section 80G(5)(iv)

आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी एबी टी

Tirupur Rotary and Public Welfare Trust, Tirupur vs. CIT, Exemptions, Chennai

In the result, these Writ Petitions are allowed on the following terms: -

ITA 1102/CHNY/2024[-]Status: DisposedITAT Chennai03 Jul 2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1102/Chny/2024 Tirupur Rotary & Public Welfare Trust Cit(Exemptions) बनाम/ #58 (Old No.33), Kpn Colony, Chennai. Vs. 3Rd Street, Tirupur-641 601. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaett-1054-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri G.Tarun (Advocate) – Ld.Ar " थ"कीओरसे/Respondent By : Shri Maruthu Pandian (Cit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Rejection Of An Application Filed In Form No.10Ab On 28.09.2023 For Seeking Approval Under Clause (Iii) Of First Proviso To Sub- Section (5) Of Sec.80G Vide Impugned Order Dated 16.03.2024, The Assessee Is In Further Appeal Before Us. 2. From The Record, It Emerges That The Assessee Trust Filed An Application In Form No.10Ab On 28.09.2023 Seeking Registration Under Clause (Iii) Of First Proviso To Sub-Section (5) Of Sec.80G. It Transpired That The Assessee Trust Was Incorporated On 28.07.2021 & It Commenced Its Activities On 28.07.2021. The Assessee Was Granted

For Appellant: Shri G.Tarun (Advocate) – Ld.ARFor Respondent: Shri Maruthu Pandian (CIT) -Ld. Sr. DR
Section 10Section 80GSection 80G(5)(iii)Section 80G(5)(iv)

आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी एबी टी

Best Essar Charitable Trust, Tirupur vs. CIT, Exemptions, Chennai

In the result, these Writ Petitions are allowed on the following terms: -

ITA 1100/CHNY/2024[-]Status: DisposedITAT Chennai03 Jul 2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1100/Chny/2024 Best Essar Charitable Trust Cit(Exemptions) बनाम/ #89/2, Avinashi Road, Chennai. Vs. Padmavathipuram, Tirupur-641 603. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabtb-4088-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri G.Tarun (Advocate) – Ld.Ar " थ"कीओरसे/Respondent By : Shri Maruthu Pandian (Cit) -Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Rejection Of An Application Filed In Form No.10Ab On 29.09.2023 For Seeking Approval Under Clause (Iii) Of First Proviso To Sub- Section (5) Of Sec.80G Vide Impugned Order Dated 11.03.2024, The Assessee Is In Further Appeal Before Us. 2. From The Record, It Emerges That The Assessee Trust Filed An Application In Form No.10Ab On 29.09.2023 Seeking Registration Under Clause (Iii) Of First Proviso To Sub-Section (5) Of Sec.80G. It Transpired That The Assessee Trust Was Incorporated On 02.04.2008 & It Commenced Its Activities On 02.04.2008. The Assessee Was Granted

For Appellant: Shri G.Tarun (Advocate) – Ld.ARFor Respondent: Shri Maruthu Pandian (CIT) -Ld. Sr. DR
Section 10Section 80GSection 80G(5)(iii)Section 80G(5)(iv)

आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी एबी टी

ITO(E), Vadodara, Race Ciurse Vadodara vs. Takshshila Foundation(Ngo), Karelibaugh, Vadodara

In the result, the Cross Objection filed by the assessee is allowed, whereas the appeal filed by the Revenue is dismissed as infructuous

ITA 118/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad02 Jul 2024AY 2022-23

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member & Co No.8/Ahd/2024 (In Ita No.118/Ahd/2024 – By Assessee) Assessment Year : 2022-23 The Income Tax Officer (E) Takshshila Foundation (Ngo) (Ward) Vs B/15, Suhas Society Race Course Harni Road Vadodara 390 007 Karelibaug, Vadodara – 390 018 (Gujarat) Pan:Aaatt 5363 K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent & Cross Objector) Assessee By : Shri D.K. Parikh, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 02/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By The Revenue Arises From The Order Of The Office Of Commissioner Of Income Tax (Appeals), Addl/Jcit (A)–6, Chennai [Hereinafter Referred To As "Cit(A)"] Dated 08-12-2023, For The Assessment Year (Ay) 2022-23 Against The Intimation/Order Passed U/S. 143(1) Of The Income Tax Act, 1961 (“The Act” In Short) By Cpc, Bengaluru & The Assessee Is In Cross Objection Thereof.

For Appellant: Shri D.K. Parikh, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 10Section 11Section 11(1)(a)Section 12(1)(ac)Section 12A(1)(b)Section 139(1)Section 143(1)Section 154Section 250

perused the material available on record. In our considered opinion, the Ld.CIT(A) erred in admitting the alternate claim of the assessee under section 10(23C)(iiiad) of the Act without providing an opportunity of hearing to the Assessing Officer. The Ld.CIT(A) erred in not allowing the ground regarding