(Exemption) Kolkata vs M/S. Gobind Ram Goel Charitable
2023 Latest Caselaw 3250 Cal/2

Calcutta High Court

(Exemption) Kolkata vs M/S. Gobind Ram Goel Charitable on 30 November, 2023

Author: Rajarshi Bharadwaj

Bench: Rajarshi Bharadwaj

OD-32 to 34

                       IN THE HIGH COURT AT CALCUTTA
                    SPECIAL JURISDICTION (Income Tax)
                              ORIGINAL SIDE


                                ITA/32/2019

                                     COMMISSIONER OF INCOME TAX
                                     (EXEMPTION) KOLKATA
                                            -Versus-
                                     M/S. GOBIND RAM GOEL CHARITABLE
                                     TRUST

                                ITA/40/2019

                                     COMMISSIONER OF INCOME TAX
                                     (EXEMPTION) KOLKATA
                                            -Versus-
                                     DR. B.G. MEMORIAL TRUST

                                ITA/41/2019

                                     COMMISSIONER OF INCOME TAX
                                     (EXEMPTION) KOLKATA
                                            -Versus-
                                     RADHARAMAN BEHARI TRUST

BEFORE :
THE HON'BLE JUSTICE SURYA PRAKASH KESARWANI
          And
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
Date : 30th November, 2023
                                                                  Appearance :
                                                   Mr. Prithu Dudheria, Adv.
                                                          ...for the appellant.

                                                   Mr. S. M. Surana, Sr. Adv.
                                                       Mr. B. Sengupta, Adv.
                                                        ...for the respondent.

The Court : Heard learned counsel for the

appellant/Income Tax department and Mr. S.M. Surana, learned

senior counsel for the respondent/assessee.

Learned counsel for both the parties submit that the

question of cancellation of registration for exemption of trust

under the Income Tax Act is involved in the present appeal.

Learned counsel for the respondent/assessee states

that the issue involved in this appeal is concluded by a co-

ordinate Bench judgment of this Court in several matters. He

states that he shall inform about those judgments to the

learned counsel for the appellant and shall place copies of the

judgment before this Court on the next date.

As prayed for, list the matter on 12th December, 2023.

(SURYA PRAKASH KESARWANI, J.)

(RAJARSHI BHARADWAJ, J.)

As.