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“Section 249(2)(e)”
Section References (mined)Section 249Section 249(2)(e)1 judgments
The decision most relied on for Section 249(2)(e) is 249 ITR 533 (Bom) and CIT(E) v. Audyogik (101 Taxmann.com 247), cited in 22 judgments on BharatTax.
Leading authorities on Section 249(2)(e)
249 ITR 533 (Bom) and CIT(E) v. Audyogik
101 Taxmann.com 247 · 2019 · High Court
22
citing judgments
Denial of exemption under Section 11 to a charitable trust should be limited to the extent of funds diverted or utilized in violation of Section 13(2)(b) read with Section 13(3) of the Income Tax Act, and not the entire exemption or cancellation of registration.
Kar.) 2. DIT(E) vs. Sheth Mafatlal Gagalbhai Foundation Trust (249 ITR 533) (Bom.) 3. CIT v. Red Rose School (
224 ITR 358 · High Court
22
citing judgments
Income received by a trust that is considered 'extra fees' is taxable at the maximum marginal rate, while other income of the trust is eligible for exemption under Section 11.
