ITO(E)-1(1), MUMBAI, MUMBAI vs. BHAVITHA FOUNDATION, MUMBAI
In the result, the appeal of the Revenue is dismissed
ITA 4766/MUM/2023[2021-22]Status: DisposedITAT Mumbai30 May 2024AY 2021-22
Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2021-22
For Appellant: Dr. K. Shivaram, Sr. AdvFor Respondent: 28/05/2024
Section 11Section 11(5)Section 13(1)(d)Section 143(3)
reason that as the provisions of section 13(1)(d) (ii) of the IT. Act, 196l for the reason that as per section 11(5)investment in shares is not a specified mode. Consequently, per section 11(5)investment in shares is not a specified mode. Consequently, per section 11 ... specified modes of investment as prescribed in the provisions of in the specified modes of investment as prescribed in the provisions of section 11(5) of the Act in accordance with the provisions of section section 11(5) of the Act in accordance with the provisions of section section 11
