AXIS BANK FOUNDATION ,MUMBAI vs. CIT (EXEMPTION), MUMBAI
Accordingly, the grounds raised by the assessee are allowed
ITA 1285/MUM/2021[2016-17]Status: DisposedITAT Mumbai28 Jul 2022AY 2016-17
Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Axis Bank Foundation V. Cit (Exemptions) 2Nd Floor, Axis House Room No. 617, 6Th Floor Pandurang Budhkar Marg Piramal Chamber, Lal Baug Worli, Mumbai - 400018 Parel, Mumbai - 400012 Pan: Aaatu2526R (Appellant) (Respondent) Assessee By : Shri Soumen Adak & Shri Nitin Agarwal Department By : Ms. Shailaja Rai
For Appellant: Shri Soumen Adak &For Respondent: Ms. Shailaja Rai
Section 11Section 11(1)(a)Section 12ASection 143(3)Section 263Section 7
means the donation, delivery or transfer made by any foreign source,
(ii) of any currency, whether Indian or foreign; …………..
Further, as per Section 2(1)(1) the word foreign source is defined as "foreign source includes,
(vi) a company within the meaning of the Companies
