“Section 160(1)(iv)”

Section References (mined)Section 160Section 160(1)(iv)3 judgments

Judgments citing Section 160(1)(iv)

Smt. Pashiben Prajapati Family Trust (Disc), Ahmedabad vs. The Income Tax Officer, Ward-3(3)(5), Ahmedabad

The appeal of the assessee is partly allowed in the manner as indicated above

ITA 305/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad16 Aug 2024AY 2021-22

Bench: Ld. Cit(A) Has In-Turn Arisen From The Intimation Dated 07.12.2022 Issued By Cpc, Bengaluru, U/S.154(Cpc/2122/U5/ 314311772) Of The Act.

For Appellant: Shri Rupesh R Shah, AdvocateFor Respondent: Shri Sanjay Jain, Sr. D.R

Section 154Section 164(1)Section 250Section 80Section 80C

THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Ramit Kochar, Accountant Member Assessment Year 2021-22 Smt. Pashiben

Tata Education Trust, Mumbai vs. Deputy Commissioner of Income Tax, Mumbai

In the result, the appeal is allowed

ITA 1221/MUM/2024[2021-22]Status: DisposedITAT Mumbai08 Aug 2024AY 2021-22

Bench: Shri Pavan Kumar Gadale & Shri Ratnesh Nandan Sahay

For Appellant: 1. "A) On the facts and circumstances of the case and in law

Section 12ASection 143(1)Section 244ASection 245Section 250Section 80G

section 160(1)(iii) or (iv) 1. Whether shares of the beneficiary are determinate or known?Blank 2. Whether the person referred in section 160(1)(iv) has Business Income? Blank 3. Whether the person referred in section 160(1)(iv) is declared by a Will and/or is exclusively

Investcorp Real Estate Yield Fund, Bandra, Mumbai vs. ITO-23(1)(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 4638/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Aug 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Dhanesh Bafna a/w Ms. Chandani Shah & MsFor Respondent: Shri Akshay Tapadiya, D/R

Section 143(1)Section 160(1)(iv)Section 234BSection 234C

registered as an Alternative Investment Fund (AIF) under Securities and Exchange Control board of India (Alternative Investment Funds) Regulations, 2012 and as per Section 160(1)(iv) of the Act, the assessee is a representative of the beneficiaries of the funds. Accordingly, the trustee of the fund computes the taxable ... through taxation. Since the corresponding income has been offered by the assessee in the capacity of the representative assessee within the meaning of Section 160(1)(iv) r.w.s. 164(1) of the Act, the assessee deserves to be allowed the credit of TDS and advance tax as claimed