“Section 10(23)(c)(iiiab)”

Section References (mined)Section 10Section 10(23)(c)(iiiab)3 judgments

SHAHU SHIKSHAN PRASARAK MANDAL, LATUR,LATUR vs. ACIT (EXMP.) CIRCLE, AURANGABAD, AURANGABAD

In the result, the appeal of the assessee is allowed for statistical\npurposes

ITA 951/PUN/2024[2020-21]Status: DisposedITAT Pune15 Jan 2025AY 2020-21

Section 10Section 12ASection 142(1)Section 143(3)Section 56Section 57

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M/S. D. BANUMAIAH'S EDUCATIONAL INSTITUTIONS,MYSURU vs. INCOME TAX OFFICER, EXEMPTION, WARD-1 , MYSURU

In the result, appeal of the assessee is allowed

ITA 911/BANG/2023[2016-17]Status: DisposedITAT Bangalore09 Jan 2024AY 2016-17

Bench: SHRI CHANDRA POOJARI (Accountant Member)

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Sri Ganesh R. Ghale, Standing Counsel for Department

Section 1Section 10Section 11Section 12ASection 143Section 143(1)Section 154Section 250

ITA No.911/Bang/2023 M/s. D. Banumaiah’s Educational Institutions, Mysuru IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” “A’’ BENCH: BANGALORE SHRI

VISVESVARAYA TECHNOLOGICAL UNIVERSITY,BELGAUM vs. CIT, BANGALORE

ITA 8/BANG/2016[N.A.]Status: DisposedITAT Bangalore25 Nov 2022

Bench: Shri.Chandra Poojari & Smt. Beena Pillaiassessment Year : N.A. Visvesvaraya Technological University, The Commissioner Of Jnana Ganga Campus, Vs. Income-Tax (Exemptions), Belagavi. Bengaluru. Pan : Aaajv 0064 F Appellant Respondent : Shri. M.V. Seshachala, Sr. Standing Assessee By Counsel & Shri Shiva Prasad Reddy, I.T.P Revenue By : Shri Dilip, Standing Counsel Date Of Hearing : 15.09.2022 Date Of Pronouncement : 25.11.2022 O R D E R Per Beena Pillaipresent Appeal Arises Out Of Order Dated 28/01/2021, Passed By Hon’Ble Karnataka High Court In Ita No.825/2018. Brief Facts Of The Case Are As Under: 2. In The First Round Of Appeal The Assessee Raised Following Grounds Before This Tribunal Against Order Passed By The Ld.Cit(E), Dated 08/12/2015: 1. The Impugned Order Passed By The Learned Commissioner Of Income- Tax (Exemptions), Bengaluru [Hereinafter Referred To As The Cit(E)] Under Section 12A Of Income-Tax Act, 1961 (Hereinafter Referred To As The I-T Act), To The Extent It Is Not Retrospective In Effect, Is Arbitrary, Erroneous, Unreasonable & Opposed To The Facts & Circumstances Of The Case & The Law.

For Respondent: Shri. M.V. Seshachala, Sr. Standing

Section 10(23)(C)Section 12ASection 12A(1)(a)Section 80G

that assessee was granted recognition under section 80G of the Act on the ground that the University was exempted from income under section 10(23)(C)(iiiAB) of the Act w.e.f. 01.04.1998 for a period of 5 years. The recognition was further renewed for 3 years w.e.f ... Apex Court in the assessee’s own case while adjudicating the issue, whether assessee is entitled for exemption under section 10(23)(c)(iiiAB) of the Act, has held “There can, however no manner of doubt the surplus accumulated over the years has ploughed back for educational purposes. In such