10 In Director of Income-tax (Exemptions), Mumbai v. Shree Nashik Panchvati Panjrapole

81 Taxmann.com 375High Court2017#25704 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing 10 In Director of Income-tax (Exemptions), Mumbai v. Shree Nashik Panchvati Panjrapole

Sports Authority of Gujarat, Gandhinagar vs. The DCIT (Exemprtion) (Hq), Ahmedabad

In the result, Ground Number 3 of the assessee’s appeal is dismissed

ITA 943/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11
For Appellant: Shri Suresh Gandhi, A.RFor Respondent: Shri Anshu Prakash, CIT-D.R
Section 11Section 12ASection 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Sports Authority of DCIT, Gujarat, Block No. 14, (Exemption) (HQ), 3rd Floor, Dr. Jivraj Mehta Vs Ahmedabad Bhawan, (Respondent) Gandhinagar-382010 PAN: AAATS7106F (Appellant) Assessee by: Shri Suresh Gandhi, A.R. Revenue by: Shri Anshu Prakash, CIT-D.R. Date of hearing : 15-02-2022 Date of pronouncement : 28-02-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by th…

Rajastha Gau Sewa Sangh, Jaipur vs. ITO, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 113/JPR/2014[2009-10]Status: DisposedITAT Jaipur05 Feb 2020AY 2009-10

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 748/Jp/2015 Fu/Kzkj.K O"Kz@Assessment Year : 2009-10 (U/S 254/12Aa(1)(B)Of I.T. Act 1961) Cuke M/S. Rajasthan Gau Seva Sangh The Cit(Exemptions) Vs. Durgapura, Tonk Road,Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Aaatr 0809 E Vihykfkhz@Appellant Izr;Fkhz@Respondent Vk;Dj Vihy La-@Ita No. 113/Jp/2014 Fu/Kzkj.K O"Kz@Assessment Year : 2009-10 Cuke M/S. Rajasthan Gau Seva Sangh The Ito Vs. Durgapura, Tonk Road, Jaipur Ward- 6(2),Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Aaatr 0809 E Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Manish Agarwal, Ca & Shri O.P. Agarwal, Ca Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta, Cit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 10/12/2019 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 07 /02/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm These Two Appeals By The Assessee Are Directed Against The Order Dated 11-09-2015 Of Ld. Cit(Exemptions), Jaipur Passed U/S 12Aa(1)(B) Of The Act As Well As Order Dated 17-12-2013 Of Ld. Cit(A)-Ii, Jaipur

For Appellant: Shri Manish Agarwal, CA and Shri O.P. Agarwal, CAFor Respondent: Shri B.K. Gupta, CIT-DR
Section 11Section 12ASection 12A(1)(a)Section 12A(1)(b)Section 143(3)Section 2(15)Section 254

…environment. In support of his contentions, the ld.AR of the assessee relied on the following decisions. (i) DIT(Exemptions) vs Sabarmati Ashram Gaushala Trust (2014) 362 ITR 538 (Guj). (ii) DIT (Exemptions), Mumbai vs Shree Nashik Panchvati Panjrapole (2017) 81 Taxmann.com 375 (Bom) (iii) Bhartiya Govansh Rakashan Samvardhan Parishad vs CIT, (2015) 58 Taxmann.com 37 (Gauhati Trib) (iv) Shree Nashik Panchvati Panjrapole (2014) 45 Taxmann.com 220 (Mumbai – Trib) (v) CIT vs Swastik Textile Trading Company (P) Ltd, (1978), 113 ITR 853 (Guj) Alternatively the ld.AR of the assessee submitted that impugned order was…

Otters Club, Mumbai vs. DDIT (E)-II(1), Mumbai

In the result, appeal is partly allowed in terms indicated above

ITA 648/MUM/2013[2009-10]Status: DisposedITAT Mumbai07 Aug 2019AY 2009-10

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Abirama Kartikeyan
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.648/Mum./2013 ITA no.1551/Mum./2015 (Assessment Year: 2009–10) (Assessment Year: 2010–11) ITA no.1552/Mum./2015 ITA no.6913/Mum./2016 (Assessment Year: 2011–12) (Assessment Year: 2012–13) ITA no.6914/Mum./2016 (Assessment Year: 2013–14) Otters Club Carter Road ……………. Appellant Mumbai 400 050 PAN – AAATO0013F v/s Income Tax Officer (Exemp.) ……………. Respondent Ward–2(2), Mumbai Revenue by : Shri Abirama Kartikeyan Assessee by: Shri Porus Kaka a/w Shri Nitesh Joshi…

10 In Director of Income-tax (Exemptions), Mumbai v. Shree Nashik Panchvati Panjrapole (81 Taxmann.com 375) — Cited in 3 Judgments | BharatTax