Delhi Policy Group (Reg.) Vs ITO(E)
.... ion of the provisions of Section 28 of the Law acquisition Act, 1894, Section 154 and 143(1) of the Income-tax Act, 1961 and determination of existence of foundational facts needs detailed investigation and verification and, hence, the case of the appellant patently falls beyond the ambit of the ...
Income Tax Appellate Tribunal (Delhi B Bench)
M/S. Khalsa Montessori Senior Secondary School Vs DCIT
.... refore the interest income will be taken into account-in the year in which the FDRs are matured. I have considered the rival submissions as above. Even if the appellant is maintaining its books of account on cash basis, as per the norms of accounting, interest income has to be accounted for on ac ...
Income Tax Appellate Tribunal (Delhi C Bench)
Avani Exports and Others Vs Commissioner of Income Tax Rajkot and Others
.... o be deducted; [va] any sum, whether received or receivable, in cash or kind, under an agreement for- [a] not carrying out any activity in relation to any business; or [b] not sharing any know-how, patent, copyright, trademark, licence, franchise or any other business or commercial right of ...
Gujarat High Court
The Director of Income Tax (Exemptions) Vs Malad Jain Yuvak Mandal Medical Relief Centre
.... ring exemptions u/s 11 and section 12 of the Act, exceeds the maximum amount not chargeable to income Tax. In other words, section 139(4A) deals with filing of returns by Charitable or Religious Trust or Institution, whose income was exempt u/s 11 and section 12 of the Act. The Tribunal has come to ...
Bombay High Court
Godiji Parshwanathji Jain Vs Commissioner of Income Tax
.... t of which it is assessable does not exceed the maximum amount wnich is not chargeable to Income Tax, a sum not exceeding one per cent, of the total income computed under the Act. It further envisages that in the cases of such assessees, for the purposes of levy of penalty, the computation of income ...
Gujarat High Court
Thanthi Trust Vs Wealth-tax Officer
.... at came to be cancelled. Therefore, notwithstanding the fact that a return was filed, the counter-affidavit takes the stand that section 17 had come to be invoked because the respondent had reason to believe, by reason of the omission on the part of the appellant-trust to furnish a return of wealth ...
Madras High Court
Commissioner of Income Tax Vs Sri Baldeoji Maharaj Trust
.... ontravention of Section 12A(b) even when the assesses failed to furnish audited accounts at the time of filing the original return of income u/s 139(4A) filed along with the return u/s 139(5) ?" 3. Section 139(5) of the Act provides that "if any person having furnished a return under Sub-section ...
Allahabad High Court
Modi Charitable Fund Society and Another Vs Income Tax Officer and Others
.... ber 13, 1978, thus, it was highly belated and the petitioners being guilty of laches, no relief can be allowed to them in this petition. The second objection is that the notice u/s 148 having been issued by the ITO, Delhi, the cause of action arose within the jurisdiction of the Delhi High Court and ...
Allahabad High Court
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