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

Infinity Infotech, Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result the appeal by the assessee is allowed

ITA 329/KOL/2017[2012-13]Status: DisposedITAT Kolkata02 Jun 2017AY 2012-13

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Dilip S.Damle, FCA &For Respondent: Shri Niraj Kumar, CIT(DR)
Section 143(3)Section 14ASection 263Section 35Section 35(1)(iii)Section 35A

Asst CIT Cir 4, Thane vs. Raj Enterprises, Thane

In the result, appeal filed by the Revenue is dismissed

ITA 6379/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Jul 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Respondent: Shri Nitin Waghmode (DR)
Section 133(6)Section 35ASection 80G

DCIT, New Delhi vs. M/S. Henkel Teroson India Ltd., New Delhi

In the result the appeal of the Revenue is dismissed

ITA 2089/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Jul 2016AY 2009-10

Bench: Shri S. V. Mehrotra & Smt. Beena A. Pillai

For Appellant: Shri Rajesh Kumar, Sr. DRFor Respondent: Ms. Manisha Sharma, Adv
Section 143(2)Section 35A

Bhansali Trust, Mumbai vs. ITO (E) 1(1), Mumbai

In the result, the appeal is allowed for statistical purpose

ITA 3031/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 Jan 2016AY 2010-11

Bench: Shri Joginder Singh, Jm & Shri Rajesh Kumar, Am Assessment Year : 2010-11 Bhansali Trust, The Ito (Exemp.)1(1), Ee-7010 Bharat Diamond Bourse Mumbai Vs. Bandra Kurla Complex, Bandra (E) Mumbai- 400 050 Pan Aaatb1718N (Appellant) Respondent)

For Appellant: Dr K ShivaramFor Respondent: Shri N P Singh
Section 11Section 12ASection 143(2)Section 35ASection 50A