1 CIT v. Seela Christian Charitable

354 ITR 478High Court2013#24631 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing 1 CIT v. Seela Christian Charitable

The Indian Institute of Banking & Finance ( Formerly Known As the Indian Insitute of Bankers), Mumbai vs. Commissioner of Income Tax (Exemptions), Mumbai

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

ITA 6763/MUM/2017[2016-17]Status: DisposedITAT Mumbai02 Aug 2019AY 2016-17

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Awungshi Gimsan
Section 10Section 10(22)Section 26

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.6763/Mum./2017 (Assessment Year : 2016–17) The Indian Institute of Banking & Finance (Formerly known as The Indian Institute of Bankers), Tower–1 ……………. Appellant Kohinoor City Commercial–II 3rd Fooor, Kirol Road, Kurla (W) Mumbai 400 070 PAN – AAATT3309D v/s Commissioner of Income Tax (Exemp.) Piramal Chambers, Lalbaug ……………. Respondent Parel, Mumbai 400 012 Assessee by : Shri Nitesh Joshi Revenue by : Shri Awungshi Gimsan Date of Hearing – 06.05.2019 Date of…

Evergreen Sewa Samiti, Bhilwara vs. Income Tax Officer (Exemption), Ajmer

ITA 861/JPR/2017[2009-10]Status: DisposedITAT Jaipur25 Apr 2019AY 2009-10
For Appellant: Shri Aashish Sharma (Adv)For Respondent: Ms. Anuradha (JCIT)
Section 10(23)Section 11Section 12ASection 147

…861/JP/2017 & 149/Jodh/2017 Evergreen Sewa Samiti Vs ITO As regards the deemed registration in absence of non-conveyance of rejection letter reliance is placed on the decision of the Various courts as under: 1 CIT V/s Seela Christian Charitable trust (2013) 354 ITR 478(Mad) 2 Srikhetra A.C Bhakti Vedanta swami Charitable trust v/s Asst. CIT(2006)20 LR 75 3 CIT v/s Muzufar Nagar Development Authority (2015) 372 ITR 0209(All)(FB) In the above decisions the Honourable courts have held that the time limit which is granted by the statute is normally not mandatory but is directory in the absence of any clear statu…

Evergreen Sewa Samiti, Bhilwara vs. ITO (Exemption), Ajmer

ITA 476/JPR/2017[2008-09]Status: DisposedITAT Jaipur25 Apr 2019AY 2008-09
For Appellant: Shri Aashish Sharma (Adv)For Respondent: Ms. Anuradha (JCIT)
Section 10(23)Section 11Section 12ASection 147

…861/JP/2017 & 149/Jodh/2017 Evergreen Sewa Samiti Vs ITO As regards the deemed registration in absence of non-conveyance of rejection letter reliance is placed on the decision of the Various courts as under: 1 CIT V/s Seela Christian Charitable trust (2013) 354 ITR 478(Mad) 2 Srikhetra A.C Bhakti Vedanta swami Charitable trust v/s Asst. CIT(2006)20 LR 75 3 CIT v/s Muzufar Nagar Development Authority (2015) 372 ITR 0209(All)(FB) In the above decisions the Honourable courts have held that the time limit which is granted by the statute is normally not mandatory but is directory in the absence of any clear statu…

1 CIT v. Seela Christian Charitable (354 ITR 478) — Cited in 3 Judgments | BharatTax