ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTIONS, CIRCLE, JAIPUR, JAIPUR RAJASTHAN vs. NAVRATAN VIDHA MANDIR SHIKSHA SAMITI, JAIPUR RAJASTHAN
In the result appeal filed by the Department is dismissed and the C
ITA 201/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Sept 2024AY 2012-13
Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
For Appellant: Shri P.C.Parwal, CAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 11Section 11(5)Section 13(1)(d)Section 145(3)
ground is whether Development fees is a Corpus Donation i.e. capital receipt or revenue receipt. The word “income” and “corpus donation”
appearing in sections 2(14)(iia), 11(1)(d) and 12 of Income tax Act is defined as under:-
Section 2(14)(iia) defines the word income in respect
