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“Section 13(3)(a)”

Section References (mined)Section 13Section 13(3)(a)4 judgments

ASSISTANT COMMISSIONER OF INCOME TAX,EXEMPTIONS,CIRCLE,JAIPUR, JAIPUR vs. GLOBAL INSTITUTE OF TECHNOLOGY SOCIETY, JAIPUR RAJASTHAN

In the results the appeal of the revenue stands dismissed

ITA 175/JPR/2024[2013-14]Status: DisposedITAT Jaipur27 Jun 2024AY 2013-14

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, (Addl.CIT)
Section 11Section 12ASection 13(1)Section 13(3)Section 143(3)Section 147

property of the trust is used or applied during the year directly or indirectly for the benefit of any person mentioned in section 13(3) which in the case is none. The provisions of section 13(3) are reproduced here under: - Section 13(3) (3) The persons referred ... making the addition the Learned Assessing Officer has no where mentioned in the assessment order (relevant para 4) as how the provisions of section 13(3) are applicable. In fact while making the addition of Rs. 60,60,000/- on account of advance for purchase of land

FACTIVA LIMITED,MUMBAI vs. DCIT (IT) - 2(3)(1), MUMBAI

ITA 6455/MUM/2018[2015-16]Status: DisposedITAT Mumbai31 May 2022AY 2015-16

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2015-16

For Appellant: Shri Dhanesh Bafna, A.RFor Respondent: Shri Rajneesh Yadav, D.R
Section 13(3)(a)Section 271(1)(c)Section 9(1)(vi)

assessee was taxable as royalty under section 9(1)(vi) of the Income Tax Act, 1961 (for short ‘the Act’) read with section 13(3)(a) of India-UK DTAA as the payment is for the use of copyright in literary work; use of information concerning commercial, scientific knowledge, experience

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADIT (E) 1(1), MUMBAI

Appeal of the revenue is dismissed

ITA 6459/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

relatives held a substantial interest of 64.19% in HRG and, therefore, HRG was to be regarded as a person covered by section 13(3)(e) of the Act. The assessee objected that he did not explain how he considered Mr. Shekar Swamy and his relatives as persons covered under sections ... 13(3)(a) to 13(3)(d). Assessing Officer of the view that Mr. Shekar Swamy would be covered under section 13(3) since he is a director of HRG by removing the corporate veil (see page 8, last para; page 9, 6th para and page 13, 4th para after

MEDIA RESEARCH USERS COUNCIL,MUMBAI vs. ADDL DIT (E) RG 1, MUMBAI

Appeal of the revenue is dismissed

ITA 7108/MUM/2010[2007-08]Status: DisposedITAT Mumbai29 Mar 2022AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble & Media Research Users Council V. Addl. Dit(E)– 1(1) 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent) Media Research Users Council V. Addl. Dit(E)– Range 1 128, Tv Industrial Estate Piramal Chambers, Lalbaug S.K. Ahire Marg, Worli Mumbai – 400 012 Mumbai – 400012 Pan: Aaatm5433F (Appellant) (Respondent)

For Appellant: Shri Niraj ShethFor Respondent: Shri C.T. Mathews
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)(e)Section 25

relatives held a substantial interest of 64.19% in HRG and, therefore, HRG was to be regarded as a person covered by section 13(3)(e) of the Act. The assessee objected that he did not explain how he considered Mr. Shekar Swamy and his relatives as persons covered under sections ... 13(3)(a) to 13(3)(d). Assessing Officer of the view that Mr. Shekar Swamy would be covered under section 13(3) since he is a director of HRG by removing the corporate veil (see page 8, last para; page 9, 6th para and page 13, 4th para after

Section 13(3)(a) — 4 judgments | BharatTax | BharatTax