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Karnataka High Court

M/S International Society For Krishna ... vs The Director Of Income Tax ... on 15 March, 2011

Author: Huluvadi G.Ramesh

Bench: Huluvadi G.Ramesh

' ':32 IN TH E HIGH CTQURT 0?? KARNAY-'§.K.:3\ EXT BEXN{}fX1.,()R"£{_> Dated this the 15"' day of Marcli, 2011 H . Before V THE H0: -*'1;1..:5 MR J'US'TICI:' HU[E3'i??i19IA_ 5:

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The Peiitign ccnnizxg an fog? P1'eE%m§nz1r§: Hezaréng this c§.ay,...Cm1:it mania: [E16 .{'0ii0\I.='i§:g: ' ' ORIJER The appeai fiicd E3}; {he z21s:se;s's<3:3 aggr'ia3vc:d by.?h<§*:fc;}e¢ii<.}11 of 1':-snewal of exempiinn uzadc-:1' 5.80 G of the Efi.;;:{)111c:.Tax4by.'iij'c:*--D§:*éé£:L£(3:2Qi' lncogne Tax (Exemptions), came it; Vi.';c,_a110wVéci_ by theTV»"E"fi:VhL;nai by its': (>:'<i€r dzzied 2<>.5120:<). Chalze-zzggngfige said '<w1_7¢r; zhég Revenue prefe.rred an appeal before Ellis-.._:C;f)urt--'_Vi14 ..3'5;'3'f2Q1T(}. The Divi.<;i0n Bench of this Court, 'm_Lhc §aidA.:r:1..:§e;., ivcwdex' on .12.E.2(}I.I opining that the '§T:'ibi:in'¢1_I h4;aVif':§.j: " t;1ké2n_ "nr5[t:"'"0f the income and cxpendiLure1._i11cur:*::ti7i3y_a£h{: S0<;i&:i.y Ljowarcis refigiaus activities for the pre.\-'mus {W0 yc..:f11'$. is lcszs thgm Enlsuch exéension of cxclnption couid E'\L'--\ C' f"$T\§'|"l '|'3'C"' V"'\7)'i'" '*1' ') ' t.T)'i" "i1'Y'!{..'I!'\{'£ ]"§K1_? i"\l"8\?:I"I.['§' €ff5!Tl"\fq nu cu1uvv11:Lt."J rap: \_3.t.J M; L1: L11» 1 x{,t, L153 3;»: |.U'k.- ccssspssuau Law, 1:av}1J.E i'U(,t1i'L1 V. V510 1i2c:fi1"ir> zippisgfd, d.i.«;missc:d the same. _ 1': is;_f1:::¢_:h2":::g>§<:ssé1*1g z1L1£E10rity to ::m1.<:ide:z" the (}I"d{i§' 0f this; Ckmrt ziié D%v:jf";.,.i(§t1 Be:5}'Cf%; ~.1aic§ pans'; appmpriate (}1'dK3§'S as per SK260 (i) A mi' the « «A0, in 2:<:<::3:";i3:°:ce with Fmv.
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