Section 35AC of the Income Tax Act

The decision most relied on for Section 35AC is (1) DCIT v. Working Women's Forum (235 Taxmann 516), cited in 25 of the 104 judgments on BharatTax that turn on this section.

Leading authorities on Section 35AC

(1) DCIT v. Working Women's Forum
235 Taxmann 516 · 2015 · Supreme Court
25
citing judgments
Director of Income Tax, Chennai v. Working Women's Forum
63 Taxmann.com 324 · 2015 · Supreme Court
10
citing judgments

In the case of a trust registered under section 12AA, only the part of the income that violates section 13(1)(d) can be taxed at the maximum marginal rate; the entirety of the income cannot be denied exemption under section 11.

Peass Industrial Engineers (P.) Ltd. v. Dy. CIT
76 Taxmann.com 106 · 2016 · High Court
8
citing judgments
Silasari Kasivasi Muthukumaraswami Thambiran AVL & Ors. v. Agricultural Income Tax Officer & Ors.
113 ITR 889 · Reported
4
citing judgments
CIT v. Bhagwan Shree Laxmi Narayan Dham Trust
62 Taxmann.com 358 · 2015 · High Court
4
citing judgments
CIT v. Silicon Institute of Technology
370 ITR 567 · 2015 · Reported
3
citing judgments

Judgments on Section 35AC

Deputy Commissioner of Income Tax, Circle- 1, Thane, Ashar It Part, Wagle Industrial Estate, Thane West vs. Mahyco Monsanto Biotech (India) Private Limited, Sandozbaugh So Thane

ITA 3325/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Nov 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Prabhash Shankar

Section 143(3)Section 43B

Hasmukh Dipchand Gardi, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle-5(2), Mumbai

ITA 1309/MUM/2024[2015-16]Status: DisposedITAT Mumbai29 Nov 2024AY 2015-16

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Smt. Aarti Vissanji, ARFor Respondent: Sri Biswanath Das, CIT(DR)
Section 132Section 144CSection 153ASection 35A

Hasmukh Dipchand Gardi, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 5(2), Mumbai

ITA 1307/MUM/2024[2018-19]Status: DisposedITAT Mumbai29 Nov 2024AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Smt. Aarti Vissanji, ARFor Respondent: Sri Biswanath Das, CIT(DR)
Section 132Section 144CSection 153ASection 35A

Hasmukh Dipchand Gardi, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 5(2), Mumbai

ITA 1306/MUM/2024[2014-15]Status: DisposedITAT Mumbai29 Nov 2024AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Smt. Aarti Vissanji, ARFor Respondent: Sri Biswanath Das, CIT(DR)
Section 132Section 144CSection 153ASection 35A

Himar Specialty Chemicals Private Limited, Mumbai vs. Income Tax Officer-10(1)(1), Mumbai

The appeal of the appellant is allowed

ITA 4519/MUM/2024[2012-13]Status: DisposedITAT Mumbai11 Nov 2024AY 2012-13

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am)

Section 147Section 148Section 35A

Income Tax Officer - 11(3)(1), Mumbai vs. Tainwala Holdings Private Limited, Andheri East Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1066/MUM/2024[2016-17]Status: DisposedITAT Mumbai24 Sept 2024AY 2016-17

Bench: Shri Amarjit Singh, Hon’Ble & Shri Anikesh Banerjee, Hon’Bleassessment Year: 2016-17 Income Tax Officer-11(3)(1), Tainwala Holdings Private Mumbai Limited Vs 403, Ackruti Star, Central Road, Midc, Andheri East, Mumbai- 400093. Pan: Aaact 1542 R (Appellant) (Respondent)

For Appellant: Shri Shreyash Shan, Advocate a/w Shri Kunal ShahFor Respondent: Shri P.D. Chougule, Addl. CIT/ Sr. DR
Section 143(2)Section 35ASection 80G

Vaibhav Pankaj Shah, Mumbai vs. ACIT, Circle 25(3), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 398/MUM/2024[2017-18]Status: HeardITAT Mumbai19 Aug 2024AY 2017-18
Section 250Section 35ASection 68

M/S. Ganan Mercantile Private Limited., Chennai vs. ITO, Ward-8(2), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 931/KOL/2023[2014-15]Status: DisposedITAT Kolkata21 Jun 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2014-15

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Shri Sailen Samadder, Addl. CIT, Sr. DR
Section 142(1)Section 144Section 250Section 35A

Piramal Finance Pvt. Ltd., Mumbai vs. The ACIT, Circle-2(1)(2), Vadodara

In the result, appeal preferred by the assessee is partly allowed

ITA 1273/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad07 Jun 2024AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Respondent: Shri Prathvi Raj Meena, CIT. DR
Section 143(3)Section 251Section 35ASection 80G

Dal Trust, New Delhi vs. ITO, Ward 50(1), New Delhi

In the result, the assessee’s appeal is allowed for statistical

ITA 1660/DEL/2023[2014-15]Status: DisposedITAT Delhi08 May 2024AY 2014-15

Bench: MS. MADHUMITA ROY (Judicial Member)

Section 11Section 143Section 143(1)Section 154Section 35ASection 80Section 80G

Mr Homi R. Cooper, Mumbai Suburban vs. Assistant Commissioner on Income Tax, Circle 19(2), Mumbai

In the result, the appeal by the assessee for the assessment year 2016-

ITA 3929/MUM/2023[2016-2017]Status: DisposedITAT Mumbai03 May 2024AY 2016-2017

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Satish ModyFor Respondent: Shri P. D. Chougule
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 271(1)(c)Section 274Section 80G

Mr Homi R. Cooper, Mumbai vs. Assistant Commissioner of Income Tax Circle, 19(2), Mumbai

In the result, the appeal by the assessee for the assessment year 2016-

ITA 3928/MUM/2023[2014-2015]Status: DisposedITAT Mumbai03 May 2024AY 2014-2015

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Satish ModyFor Respondent: Shri P. D. Chougule
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 271(1)(c)Section 274Section 80G

ACIT, Central Circle- 1, New Delhi vs. Sahara India Financial Corporation Ltd., Lucknow

ITA 7805/DEL/2019[2016-17]Status: DisposedITAT Delhi02 Jan 2024AY 2016-17

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Aditya Vohra, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 35A

Sitaram Narayandas Patel (Deceased) by His Legal Heir Ashok S Patel, Mumbai vs. ACIT Circle 22(3) at Present Jurisdiction With ACIT Circle 22(1), Mumbai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 901/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Aug 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 901/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 900/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) बिधम/ Sitaram Narayandas Patel Acit, Circle-22(3) (Deceased) By His Legal Heir At Present Jurisdiction With Vs. Ashok Patel Acit, Circle-22(1) Plot No. 91, Ambey Vila, Piramal Chamber Lalbaug, Next To Grant Hyatt, Parel, Mumbai-400012. Vakola Bridge, Shivaji Nagar, Santacruz (East), Mumbai-400055. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aakpp6860D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. Assessee By: Shri Nishit Gandhi/Madhuri Tambe Revenue By: Shri Suresh D. Gaikwad (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/07/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 08.02.2023 For Ay. 2014-15 & Order Dated 09.02.2023 For Ay. 2015-16. 2. The Main Grievance Of The Assessee For Ay 2014-15, Is Against The Action Of The Ld. Cit (A) Confirming The Action Of The Ao Disallowing An Amount Of Rs.1,00,00,000/- [Donations Of Rs.75 Lakhs Paid To M/S. Sahara Health & Education Society (Hereinafter “M/S. Sahara Health”) & Rs.25 Lakhs Paid To M/S. Tulsi Gramudyog Seva

For Appellant: Shri Nishit Gandhi/Madhuri TambeFor Respondent: Shri Suresh D. Gaikwad (Sr. AR)
Section 131(1)(d)Section 133(6)Section 35A

Sitaram Narayandas Patel(Deceased) by His Legal Heir Ashok S. Patel, Mumbai vs. ACIT Circle 22(3) at Present Jurisdiction With ACIT Circle 22(1), Mumbai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 900/MUM/2023[2015-2016]Status: DisposedITAT Mumbai24 Aug 2023AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 901/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 900/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) बिधम/ Sitaram Narayandas Patel Acit, Circle-22(3) (Deceased) By His Legal Heir At Present Jurisdiction With Vs. Ashok Patel Acit, Circle-22(1) Plot No. 91, Ambey Vila, Piramal Chamber Lalbaug, Next To Grant Hyatt, Parel, Mumbai-400012. Vakola Bridge, Shivaji Nagar, Santacruz (East), Mumbai-400055. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aakpp6860D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. Assessee By: Shri Nishit Gandhi/Madhuri Tambe Revenue By: Shri Suresh D. Gaikwad (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/07/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 08.02.2023 For Ay. 2014-15 & Order Dated 09.02.2023 For Ay. 2015-16. 2. The Main Grievance Of The Assessee For Ay 2014-15, Is Against The Action Of The Ld. Cit (A) Confirming The Action Of The Ao Disallowing An Amount Of Rs.1,00,00,000/- [Donations Of Rs.75 Lakhs Paid To M/S. Sahara Health & Education Society (Hereinafter “M/S. Sahara Health”) & Rs.25 Lakhs Paid To M/S. Tulsi Gramudyog Seva

For Appellant: Shri Nishit Gandhi/Madhuri TambeFor Respondent: Shri Suresh D. Gaikwad (Sr. AR)
Section 131(1)(d)Section 133(6)Section 35A

M/S. Govardhan Overseas Pvt. Ltd., Kolkata vs. PCIT-2, Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 216/KOL/2022[2016-17]Status: DisposedITAT Kolkata09 Aug 2023AY 2016-17

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No.216/Kol/2022 Assessment Year: 2016-17 Vs. Govardhan Overseas Pvt. Ltd. Principal Commissioner Of C/O, P.K. Himmatsinghka & Income-Tax, Kolkata-2, Kolkata Co., 41, B. B. Ganguly Street, Central Plaza, 2Nd Floor, Kolkata-700012. (Pan: Aaacg9580G) (Appellant) (Respondent)

Section 143(3)Section 263Section 35ASection 40Section 69CSection 80G

Finquest Financial Solutions Pvt Ltd, Mumbai vs. DCIT, CC-3(4), Mumbai

In the result, both the appeals of the assessee for AY

ITA 734/MUM/2023[2017-18]Status: DisposedITAT Mumbai28 Jun 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Ms. Padmavathy S, Am आयकर अपील सं/ I.T.A. No.733/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) आयकर अपील सं/ I.T.A. No.734/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Finquest Financial Solutions बिधम/ Deputy Commissioner Of Pvt. Ltd. Income Tax, Cc-3(4), Vs. 602, 6Th Floor, Boston Room No.1915, 19Th House, Suren Road, Floor, Air India Building, Andheri (E), Nariman Point, Mumbai-400 093 Mumbai-400 021 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacf8117G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri V. G. Ginde & Kumar Kale Revenue By: Shri Ankush Kapoor, Cit-Dr सुनवाई की तारीख / Date Of Hearing: 07/06/2023 घोषणा की तारीख /Date Of Pronouncement: 28/06/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax Appeals-51, Mumbai [Hereinafter Referred To As The “Ld. Cit(A)”] Dated 16.01.2023, For Ay. 2018-19 & Ay. 2017-18 Respectively. 2. As Per The Request Of The Ld. Authorized Representative (Ar) Of The Assessee, First Of All, We Will Adjudicate The Appeal For Ay. 2018-19 First. 3. At The Outset, The Ld. Ar Does Not Press Ground No. 1 Which Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.19,25,000/- Made By The Assessing Officer (Ao), Being Disallowance Of Fees Paid To The Roc. Therefore, This Ground Of Appeal Of Assessee Stands Dismissed. (Ay. 2018-19 & Ay. 2017-18) Finquest Financial Solutions Pvt. Ltd.

For Appellant: Shri V. G. Ginde & Kumar KaleFor Respondent: Shri Ankush Kapoor, CIT-DR
Section 132Section 143(3)Section 153ASection 69B

Finquest Financial Solutions Pvt Ltd, Mumbai vs. DCIT, CC-3(4), Mumbai

In the result, both the appeals of the assessee for AY

ITA 733/MUM/2023[2018-19]Status: DisposedITAT Mumbai28 Jun 2023AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Ms. Padmavathy S, Am आयकर अपील सं/ I.T.A. No.733/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) आयकर अपील सं/ I.T.A. No.734/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Finquest Financial Solutions बिधम/ Deputy Commissioner Of Pvt. Ltd. Income Tax, Cc-3(4), Vs. 602, 6Th Floor, Boston Room No.1915, 19Th House, Suren Road, Floor, Air India Building, Andheri (E), Nariman Point, Mumbai-400 093 Mumbai-400 021 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacf8117G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri V. G. Ginde & Kumar Kale Revenue By: Shri Ankush Kapoor, Cit-Dr सुनवाई की तारीख / Date Of Hearing: 07/06/2023 घोषणा की तारीख /Date Of Pronouncement: 28/06/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax Appeals-51, Mumbai [Hereinafter Referred To As The “Ld. Cit(A)”] Dated 16.01.2023, For Ay. 2018-19 & Ay. 2017-18 Respectively. 2. As Per The Request Of The Ld. Authorized Representative (Ar) Of The Assessee, First Of All, We Will Adjudicate The Appeal For Ay. 2018-19 First. 3. At The Outset, The Ld. Ar Does Not Press Ground No. 1 Which Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.19,25,000/- Made By The Assessing Officer (Ao), Being Disallowance Of Fees Paid To The Roc. Therefore, This Ground Of Appeal Of Assessee Stands Dismissed. (Ay. 2018-19 & Ay. 2017-18) Finquest Financial Solutions Pvt. Ltd.

For Appellant: Shri V. G. Ginde & Kumar KaleFor Respondent: Shri Ankush Kapoor, CIT-DR
Section 132Section 143(3)Section 153ASection 69B

Pushpak Steel Industries Private Limited, Pune vs. The Assistant Commissioner of Income Tax, Circle-10, Pune

In the result, appeal of the assessee is Partly Allowed

ITA 300/PUN/2023[2013-14]Status: DisposedITAT Pune27 Jun 2023AY 2013-14

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.300/Pun/2023 िनधा"रणवष" / Assessment Year :2013-14 Pushpak Steel Industries The Income Tax Officer, Private Limited, V Cricle-10, Pune. Gat No.119, Alandi Markal S Road, Alandi Markal Road,Vill-Dhanore, Pune – 412105. Pan: Aabcp 0081 C Assessee / Appellant Respondent / Revenue Assessee By Shri Sarvesh Khandelwal – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 16/05/2023 Date Of Pronouncement 27/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)-11, Pune Dated 27.01.2023 For A.Y.2013-14 Emanating From The Order Under Section 143(3) Of The Act, Dated 13.12.2016. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Prevailing In The Case & As Per The Provisions & The Scheme Of The Act It Be Held That The Pushpak Steel Industries Pvt. Ltd., [A]

Section 143(3)Section 14ASection 35ASection 37

Mmtc Ltd., New Delhi vs. DCIT Circle-17(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 491/DEL/2020[2009-10]Status: DisposedITAT Delhi21 Apr 2023AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Amit Sharma, AdvFor Respondent: Shri Ram Dhan, Meena, Sr.DR
Section 143(3)Section 246ASection 253Section 271(1)(c)Section 275Section 275(1)Section 275(1)(a)Section 35ASection 80GSection 92C