(1) DCIT v. Working Women's Forum

235 Taxmann 516Supreme Court of India2015#4643 most cited
25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 10(34)Section 11Section 11(1)(a)Section 11(5)Section 13(1)(d)Section 164(2)Section 35ACSection 80-GGA

Issues it is cited on

section 13(l)(d)section 164(2)section 13(1)(d)section 10(33)section 11(5)section 13(2)section 164section 13(3)section 11(1)(a)section 13(1)(c)maximum marginal ratesection 10(34)

Judgments citing (1) DCIT v. Working Women's Forum

Deputy Commissioner of Income Tax (E), Circle, Jaipur vs. Mahatma Gandhi Charitable Society for Education and Research, Jaipur

In the result, the appeal filed by the Revenue is partly allowed for Statistical purposes with no order as to cost

ITA 359/JPR/2019[2015-16]Status: DisposedITAT Jaipur23 Jan 2020AY 2015-16
For Appellant: Shri P.C. Parwal, CAFor Respondent: Smt.Runi Paul, JCIT DR fu/kZkfjrh dh vksj ls@
Section 11Section 13Section 143(3)Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 359/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2015-16 Mahatma Gandhi Charitable Society cuke The DCIT (Exemptions) Vs. Circle – Jaipur for Education and Research Jaipur 521, Acharya Kriiplani Marg, Adrash Nagar,Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABAM 4006 G vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Smt.Runi Pau…

DCIT, Chennai vs. Sree Gokulam Educational and Medical Trust, Chennai

In the result, the appeal filed by the Revenue is partly

ITA 1476/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Nov 2019AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 1134/Chny/2013 & 1476/Chny/2015 "नधा"रण वष" /Assessment Years :2009-2010 & 2010-2011. The Assistant Director Of Vs. M/S. Sree Gokulam Income Tax, Educational & Medical Trust, Exemptions –Iii, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [Pan Aafts 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Vidya Ramachandran, Add. CITFor Respondent: Shri. S. Sridhar, Advocate
Section 11(5)Section 13(1)(d)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 1134/CHNY/2013 and 1476/CHNY/2015 "नधा"रण वष" /Assessment years :2009-2010 and 2010-2011. The Assistant Director of Vs. M/s. Sree Gokulam Income Tax, Educational and Medical Trust, Exemptions –III, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [PAN AAFTS 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…

DDIT, Chennai vs. Sree Gokulam Educational and Medical Trust, Chennai

In the result, the appeal filed by the Revenue is partly

ITA 1134/CHNY/2013[2009-10]Status: DisposedITAT Chennai21 Nov 2019AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 1134/Chny/2013 & 1476/Chny/2015 "नधा"रण वष" /Assessment Years :2009-2010 & 2010-2011. The Assistant Director Of Vs. M/S. Sree Gokulam Income Tax, Educational & Medical Trust, Exemptions –Iii, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [Pan Aafts 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Vidya Ramachandran, Add. CITFor Respondent: Shri. S. Sridhar, Advocate
Section 11(5)Section 13(1)(d)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 1134/CHNY/2013 and 1476/CHNY/2015 "नधा"रण वष" /Assessment years :2009-2010 and 2010-2011. The Assistant Director of Vs. M/s. Sree Gokulam Income Tax, Educational and Medical Trust, Exemptions –III, 66, Arcot Road, Chennai. Kodambakkam, Chennai 600 024. [PAN AAFTS 0081E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…

M/S. Rishiraj K.M.B. Education Society, Bhopal vs. The CIT, Bhopal

In the result, the appeal filed by the assessee is

ITA 434/IND/2014[-]Status: DisposedITAT Indore20 Aug 2018

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: Na

Section 11Section 12ASection 132(1)Section 139Section 143(3)Section 153ASection 153C

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: NA Rishiraj K.M.B. Education CIT Society, Bhopal बनाम/ T-15, Third Floor, City Centre, Vs. Plot No.1, Press Complex, M.P. Nagar Zone 1, Bhopal (Appellant) (Revenue ) P.A. No.AAAAR6178B Appellant by Shri S.S. Deshpande, CA Respondent by Shri Lal Chand, CIT-DR Date of Hearing: 10.07.2018 Date of Pronouncement: 21.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal is filed by the assessee against the order of C…

Lokmanya Tilad Janakalya Shikshan Sanstha, Nagpur vs. Assistant Commissioner of Income Tax Circle -2, Nagpur

In the result, this appeal by the assessee stands partly allowed

ITA 384/NAG/2012[2008-09]Status: DisposedITAT Nagpur09 Jan 2017AY 2008-09

Bench: Shri Shamim Yahya & Shri Ram Lal Negi..

For Appellant: Shri K.P. DewaniFor Respondent: Shri A.R. Ninawe
Section 1Section 11Section 13(1)(c)Section 13(3)Section 40

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER.. I.T.A. No. 384/Nag/2012 Assessment Year : 2008-09. Lokmanya Tilak Janakalyan Asstt. Commissioner of Income-tax, Shikshan Sanstha, Nagpur. Vs. Circle-2, Nagpur. PAN AAATL3003C. Appellant. Respondent. Appellant by : Shri K.P. Dewani. Respondent by : Shri A.R. Ninawe. Date of Hearing : 22-11-2016 Date of Pronouncement : 9th January, 2017. O R D E R. PER SHAMIM YAHYA, A.M. : This appeal by the assessee is directed against the order of learned CIT(Appeals)- I, Nagpur date…