“recognised provident fund”

ACIT(E), Circle- 1(1), New Delhi vs. Indian Airlines Employees Provident Fund, New Delhi

In the result, appeal of the ld AO is dismissed

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing) Acit(E), Vs. Indian Airlines Employees Circle-1(1), Provident Fund, 113, Airlines New Delhi House, Gurudwara Rakab Ganj Road, Near Sansad Marg, New Delhi Pan: Aaati2893R (Appellant) (Respondent)

income u/s 10(25)(i) of the Act. Section 10(25)(ii) exempt income received by the trustees on behalf of the recognised provident fund. In the present case the assessee is a recognised provident fund and therefore it is eligible to claim exemption

Manoj Kumar, Gurgaon vs. ACIT, Circle-62(1), New Delhi

In the result, the appeal of the assessee is partly allowed

Bench: Shri Bhavnesh Saini & Shri O.P. Kant[Through Video Conferencing]

w.e.f. 1-4-200] (iii) ……… (iv) any sum paid by the assessee as an employer by way of contribution towards a recognised provident fund or an approved superannuation fund, subject to such limits as may be prescribed for the purpose of recognising the provident fund or approving the superannuation fund

Yoshio Kubo vs. Commissioner of Income Tax

The appeals are disposed of accordingly

employee or to effect contract for an annuity. 2013:DHC:3744-DB ITA 441/2003 and connected cases Page 24 However, sums payable to recognised provident funds or approved superannuation funds, and certain other specified funds are exempt. 5) Value of any other fringe benefit as prescribed (excluding fringe benefits subjected