Which sections of the Income Tax Act does 1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E) come up under?

It is most often cited in judgments turning on Section 12A, Section 80G, Section 80G(5), Section 12A(1)(ac), Section 11, Section 12AB.

1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E)

Q: How many judgments cite 1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E)?

20 judgments on BharatTax cite 1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E) (170 Taxmann.com 797), spanning 2025 to 2026.

170 Taxmann.com 797Reported decision2025#5681 most cited

What is 1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E) authority for?

The Commissioner of Income Tax (Exemptions) cannot reject an application for registration under section 12A(1)(ac)(i) solely on technical grounds without considering the genuineness of the trust's activities.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2026.

Also referred to as

Gandhinagar Ayyapa Pooja Samiti v. CIT(E) · section 12A(1)(ac)(i) · section 12A(1)(ac)(vi) · genuineness of activities · technical defect · registration

Sections most often in play

Section 12A Section 80G Section 80G(5)Section 12A(1)(ac)Section 11 Section 12AB Section 10(23C)Section 12A(1)(ac)(i)

Issues it is cited on

section 80g(5)(iv)(b)section 12a(1)(ac)(ii)section 12a(1)(ac)(i)section 80g(5)(vi)section 12a(1)(ac)section 80g(5)(iv)section 12a(1)section 80g(5)section 12a(1)(ac)(iii)section 12a(1)(ac)(vi)registration under section 12a section 80g

Judgments citing 1109 (Ahmedabad-Trib.), Gandhinagar Ayyapa Pooja Samiti v. CIT(E)

Raghuvanshi Seva Samaj Trust, Gandhinagar vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2185/AHD/2025[NA]Status: DisposedITAT Ahmedabad28 Jan 2026

Bench: or in the course of hearing of the appeal.

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 2185/Ahd/2025 Raghuvanshi Seva Samaj CIT (Exemption), Trust Ahmedabad A-307 Om Aenklev, Vs Kudasan, Gandhinagar Gujarat-382421 PAN: AAFTR1728M (Appellant) (Respondent) Assessee Represented: Shri Mehul Thakkar, A.R. Revenue Represented: Shri Sher Singh, CIT-DR Date of hearing : 22-01-2026 Date of pronouncement : 28-01-2026 आदेश/ORDER PER: T.R. SENTHIL KUMAR, JUDICIAL MEMBER This appeal is filed by the Assessee as against order dated 24.09.2025 p…

Buddhadev Educational Charitable Trust, Thane vs. Exemption Ward, Thane

In the result, appeal of the assessee is allowed for the statistical purposes

ITA 5889/MUM/2025[2025-26]Status: DisposedITAT Mumbai27 Nov 2025AY 2025-26

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2025-26 Buddhadev Educational Vs Income Tax Officer (Exemption), Charitable Trust Ward, Thane A/8 Buddhadev Nagar Sarovar Qureshi Mansion, Gokhale Road, Malyan, Dahanu Road, Thane Naupada, Thane West, Thane 401601 400602 Pan: (Aabtb8363Q) Appellant Respondent Present For: Appellant By : Shri Piyush Bafna, Ca (Virtually Appeared) Respondent By : Ms. Agnes Thomas, Cit Dr Date Of Hearing : 20.11.2025 Date Of Pronouncement : 27.11.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Cit(Exemption), Pune Vide Din & Notice No. Itba/Exm/F/Exm45/2025- 26/1079838444(1) Dated 21.08.2025 Passed U/S. 12Ab Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 21.08.2025. 2. Grounds Taken By The Assessee Are Reproduced As Under: “Erroneous Rejection Of Application: 1. On The Facts & In The Circumstances Of The Case & On Facts Hon'Ble Cit Exemption Pune Has Erred In Rejecting The Application Of The Appellant Trust For Final

For Appellant: Shri Piyush Bafna, CA (Virtually appeared)For Respondent: Ms. Agnes Thomas, CIT DR

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2025-26 Buddhadev Educational vs Income Tax Officer (Exemption), Charitable Trust Ward, Thane A/8 Buddhadev Nagar Sarovar Qureshi Mansion, Gokhale Road, Malyan, Dahanu Road, Thane Naupada, Thane West, Thane 401601 400602 PAN: (AABTB8363Q) Appellant Respondent Present for: Appellant by : Shri Piyush Bafna, CA (Virtually appeared) Respondent by : Ms. Agnes Thomas, CIT DR Date of Hearing : 20.11.2025 Date of Pronouncement : 27.11.2025 O R D E R PER GIRISH AGRAWAL…

Baroda Youth Federation, Vadodara vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 633/AHD/2025[NA]Status: DisposedITAT Ahmedabad15 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Sanket Bakshi, ARFor Respondent: Shri Sher Singh, CIT-DR

Section 12ASection 12A(1)(ac)Section 8

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. Nos.632 & 633/Ahd/2025 (Assessment Year: N.A.) Baroda Youth Federation, Vs. Commissioner of Income Tax 59, Subhash Park, Sangam Char (Exemption), Rasta, Vadodara-390006 Ahmedabad [PAN No.AAKCB1031F] (Appellant) .. (Respondent) Appellant by : Shri Sanket Bakshi, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 11.09.2025 Date of Pronouncement 15.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both appeals have been filed by the As…

Baroda Youth Federation, Vadodara vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 632/AHD/2025[NA]Status: DisposedITAT Ahmedabad15 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Sanket Bakshi, ARFor Respondent: Shri Sher Singh, CIT-DR

Section 12ASection 12A(1)(ac)Section 8

Shree Fofaria Charitable Family Trust, Vadodara vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1082/AHD/2025[NA]Status: DisposedITAT Ahmedabad12 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Viranch Modi, CAFor Respondent: Shri Sher Singh, CIT-DR

Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. No.1082/Ahd/2025 (Assessment Year: N.A.) Shree Fofaria Family Charitable Vs. Commissioner of Income Tax Trust, (Exemption), 79, Vishwas Colony, Alkapuri, Ahmedabad Alkapuri S.O., Vadodara-390007 [PAN No.AAATS5722R] (Appellant) .. (Respondent) Appellant by : Shri Viranch Modi, CA Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 10.09.2025 Date of Pronouncement 12.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been fi…

Bhagwati Foundation, Mumbai vs. CIT(Exemptions), Mumbai

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 4613/MUM/2025[N.A ]Status: DisposedITAT Mumbai11 Sept 2025

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhailbhagwati Foundation, 1304, Regent Chambers, Jamnalal Bajaj Road, Nariman Point, ............... Appellant Mumbai-400021. Pan : Aadtb3235B V/S Cit(Exemptions), Cumballa Hill, ……………… Respondent Mtnl Telephone Exchange Building, Pedder Road, Dr Gopalrao Deshmukh Marg, Mumbai – 400026. Assessee By : Shri Priyank Ghia Revenue By : Shri Satyaprakash R. Singh, Sr.Dr

For Appellant: Shri Priyank GhiaFor Respondent: Shri Satyaprakash R. Singh, Sr.DR

Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Bhagwati Foundation, 1304, Regent Chambers, Jamnalal Bajaj Road, Nariman Point, ............... Appellant Mumbai-400021. PAN : AADTB3235B v/s CIT(Exemptions), Cumballa Hill, ……………… Respondent MTNL Telephone Exchange Building, Pedder Road, Dr Gopalrao Deshmukh Marg, Mumbai – 400026. Assessee by : Shri Priyank Ghia Revenue by : Shri Satyaprakash R. Singh, Sr.DR Date of Hearing – 09/09/2025 Date of Order - 11/09/2025 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The…

Shri Modasa Ekda Visha Khadayata Modipunch Kelavani Mandal, Modasa vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1086/AHD/2025[NA]Status: DisposedITAT Ahmedabad14 Aug 2025

Bench: Smt. Annapurna Gupta & Shri T.R Senthil Kumar

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Sher Singh, CIT-DR

Section 12ASection 12A(1)(ac)Section 80Section 80GSection 80G(5)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE Smt. ANNAPURNA GUPTA, ACCOUNTANT MEMBER And SHRI T.R SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.1086/Ahd/2025 (Assessment Year: NA ) Modasa Ekda Visha Khadayata Vs. The CIT (Exemption), Modipunch Kelavani Mandal, Ahmedabad. 28, Khadaya Chhatralaya, Nr. Kotiyark Hall, Kadiawada Road, Modasa-383315, Dist: Sabarkantha [PAN No. AAATS7100D] (Appellant) .. (Respondent) Appellant by : Shri Dhinal Shah, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 11.08.2025 Date of Pronouncement 14 .08.2025 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER…

Samadarshan Trust, Gandhinagar vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 367/AHD/2025[NA]Status: DisposedITAT Ahmedabad11 Aug 2025

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri M. K. Patel, A.RFor Respondent: Shri Rignesh Das, CIT DR

Section 10Section 11Section 12Section 12ASection 80GSection 80G(5)Section 80G(5)(ii)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.367/Ahd/2025 (Assessment Year: NA) Samadarshan Trust, Vs. Commissioner of Income Block-C, Opp: Ayyappa Temple, Tax (Exemption), Sector No. 1, Gandhinagar-382007 Ahmedabad [PAN No.AACTS7985C] (Appellant) .. (Respondent) Appellant by : Shri M. K. Patel, A.R. Respondent by: Shri Rignesh Das, CIT DR 22.07.2025 Date of Hearing Date of Pronouncement 11.08.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee agains…

Ananya Education and Charitable Trust, Gandhinagar vs. The CIT(Exemption), Ahmedabad

In the result, both the appeals of the assessee are allowed for statistical purpose

ITA 459/AHD/2025[NA]Status: DisposedITAT Ahmedabad31 Jul 2025

Bench: DR. BRR KUMAR (Vice President), Shri T.R. SENTHIL KUMAR (Judicial Member)

Section 11Section 12Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: DR. BRR KUMAR, VICE PRESIDENT And Shri T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA No: 458 & 459/Ahd/2025 Ananya Education And The CIT(Exemption), Charitable Trust Ahmedabad 30 Alkapuri Society, Vs (Respondent) Panchvati Area Ne Ambica 2-At Kalol, Gandhinagar-382721 Gujarat PAN: AAGTA2351L (Appellant) Assessee Represented: Shri Mehul Thakkar, A.R. Revenue Represented: Shri Sher Singh, CIT-DR Date of hearing : 29-07-2025 Date of pronouncement : 31 -07-2025 आदेश/ORDER PER BENCH:- These two appeals are filed by the assessee as against denial of…

Ananya Education and Charitable Trust, Gandhinagar vs. The CIT(Exemption), Ahmedabad

In the result, both the appeals of the assessee are allowed for statistical purpose

ITA 458/AHD/2025[NA]Status: DisposedITAT Ahmedabad31 Jul 2025

Bench: DR. BRR KUMAR (Vice President), Shri T.R. SENTHIL KUMAR (Judicial Member)

Section 11Section 12Section 12ASection 12A(1)(ac)

Ashirwad Seva Samiti, Nashik vs. CIT, Exemption, Pune

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 106/PUN/2025[-]Status: DisposedITAT Pune31 Jul 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanjeev MuthaFor Respondent: Shri Amol Khairnar

Section 11Section 12ASection 12A(1)(ac)Section 13(3)Section 36ASection 80GSection 80G(5)Section 80G(5)(iv)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.106/PUN/2025 Ashirwad Seva Samiti, CIT(Exemption), Pune 3rd Floor, Viraj Corner, Canada Corner Signal, Vs. Nashik-422002 PAN : AAATA6063F अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sanjeev Mutha (through virtual) Department by : Shri Amol Khairnar Date of hearing : 30-07-2025 Date of 31-07-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed agai…

Sunrise Education Trust, Surendranagar vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 249/AHD/2025[NA]Status: DisposedITAT Ahmedabad30 Jul 2025

Bench: Smt.Annapurna Gupta & Shri T.R.Senthil Kumarsunrise Education Trust Vs. The Cit (Exemption) C/O. Chavda Dhirubhai P. Ahmedabad–380 015 Po Tuva, Wadhwancity Surendranagar - 363 421 Pan No. : Aafts 9891 J (Appellant) (Respondent) .. Assessee By : Shri Chirag Shah, Ar Revenue By : Shri Rignesh Das, Cit-Dr Date Of Hearing 17/07/2025 Date Of Pronouncement 30/07/2025 आदेश / O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Assessee As Against The Order Dated 02/12/2024 Passed By The Commissioner Of Income Tax (Exemption), Ahmedabad [Hereinafter Referred To As “Cit(E)”] Denying Registration Under Section 12A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Chirag Shah, ARFor Respondent: Shri Rignesh Das, CIT-DR

Section 11Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA,ACCOUNTANT MEMBER & SHRI T.R.SENTHIL KUMAR, JUDICIAL MEMBER Sunrise Education Trust Vs. The CIT (Exemption) C/o. Chavda Dhirubhai P. Ahmedabad–380 015 PO Tuva, Wadhwancity Surendranagar - 363 421 PAN No. : AAFTS 9891 J (Appellant) (Respondent) .. Assessee by : Shri Chirag Shah, AR Revenue by : Shri Rignesh Das, CIT-DR Date of Hearing 17/07/2025 Date of Pronouncement 30/07/2025 आदेश / O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER: This appeal is filed by the assessee as against the order dated 02/12/2024 passed by the C…

Modasa Ekda Visha Khadayata Kovadia Kelavani Mandal, Modasa vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1085/AHD/2025[NA]Status: DisposedITAT Ahmedabad16 Jul 2025

Bench: Shri T.R Senthil Kumar & Shri Makrand Vasant Mahadeokar

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Rignesh Das, CIT. DR

Section 12ASection 12A(1)(ac)Section 80Section 80GSection 80G(5)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI T.R SENTHIL KUMAR, JUDICIAL MEMBER And SHRI MAKRAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.1085/Ahd/2025 (Assessment Year: NA ) Modasa Ekda Visha Khadayata Vs. The Commissioner of Kovadia Kelavani Mandal, Income Tax, Opp. Ashish Hospital, (Exemption) Kadiawada Road, Ahmedabad. Modasa-383315. [PAN No. AAATM7957L] (Appellant) .. (Respondent) Appellant by : Shri Dhinal Shah, AR Respondent by: Shri Rignesh Das, CIT. DR Date of Hearing 03.07.2025 Date of Pronouncement 16.07.2025 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER This appe…

Natyakala Parampara Foundation, Mumbai vs. The CIT (Exemption), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 6250/MUM/2024[-]Status: DisposedITAT Mumbai27 Jun 2025

Bench: Shri Vikram Singh Yadav & Ms. Kavitha Rajagopalnatyakala Parampara The Commissioner Of Income Tax Foundation, (Exemptions), B-307, Lilly Dosti Acres, Vs. Room No. 601, #Rd Floor, B-Wing 6Th Floor, Wadala, Antop Hill, Cumballa Hill, Mumbai-400037 Mtnl Te Building, Pedder Road, Pan : Aajcn0851E Cumballa Hill, Mumbai-400026 (Appellant) (Respondent) For Assessee : Shri Prashant Ghumare For Revenue : Shri Satyaprakash R.Singh, Cit-Dr Date Of Hearing : 26-06-2025 Date Of Pronouncement : 27-06-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Exemptions)-Mumbai [„Ld.Cit(E)‟], Dated 17-10-2024, Wherein The Assessee‟S Application Dt. 17-05-2024, Seeking Registration U/S. 80G Of The Income Tax Act, 1961 („The Act‟) Was Rejected.

For Appellant: Shri Prashant GhumareFor Respondent: Shri Satyaprakash R.Singh, CIT-DR

Section 10Section 11Section 12Section 5Section 80GSection 80G(5)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Natyakala Parampara The Commissioner of Income Tax Foundation, (Exemptions), B-307, Lilly Dosti Acres, vs. Room No. 601, #rd Floor, B-Wing 6th Floor, Wadala, Antop Hill, Cumballa Hill, Mumbai-400037 MTNL TE Building, Pedder Road, PAN : AAJCN0851E Cumballa Hill, Mumbai-400026 (Appellant) (Respondent) For Assessee : Shri Prashant Ghumare For Revenue : Shri Satyaprakash R.Singh, CIT-DR Date of Hearing : 26-06-2025 Date of Pronouncement : 27-06-2025 O R D E R PER…

Youth Service Centre, Vadodara vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 585/AHD/2025[NA]Status: DisposedITAT Ahmedabad20 Jun 2025

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Viranch Modi, A.RFor Respondent: Shri Sher Singh, CIT DR

Section 12ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.585/Ahd/2025 (Assessment Year: N.A.) Youth Service Centre, Vs. Commissioner of Income 30, Shankuntal Park Society, Behind Tax (Exemption), Shreyash School Pratapnagar R.S. Ahmedabad S.O. Vadodara-390004 [PAN No.AAATY1629F] (Appellant) .. (Respondent) Appellant by : Shri Viranch Modi, A.R. Respondent by: Shri Sher Singh, CIT DR Date of Hearing 10.06.2025 20.06.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has b…

Krantidevta Savitribai Phule Shikshan Sanstha, Titwala vs. Commissioner of Income Tax-(Exemption), Pune

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2287/MUM/2025[2025-26]Status: DisposedITAT Mumbai04 Jun 2025AY 2025-26

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Himanshu Gandhi, C.AFor Respondent: Shri Ritesh Misra. CIT, D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अधिकरण न्यायपीठ, म ुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 2287/Mum/2025 Krantidevta Savitribai Phule Commissioner of Income Shikshan Sanstha Tax – (Exemption), Pune Vs C/o Himanshu Gandhi 16th Floor, D Wing Trade World Tower Kamala Mill Compound Lower Parel Mumbail - 400013 [PAN: AACTK4976F] अपीलार्थी/ (Appellant) प्रत् यर्थी/ (Respondent) Assessee by : Shri Himanshu Gandhi, C.A. Revenue by : Shri Ritesh Misra. CIT, D/R सुनवाई की तारीख/Date of Hearing : 02/06/…

Workers Education Society, Mumbai vs. CIT (Exemption), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2051/MUM/2025[2025-26]Status: DisposedITAT Mumbai15 May 2025AY 2025-26

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Bhupendra Shah, A/RFor Respondent: Shri Arun Kati Datta, CIT, D/R

Section 12ASection 12A(1)(ac)

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 2051/Mum/2025 Assessment Year: 2025-26 Workers Education Society CIT (Exemptions), Mumbai Vs C/o Bharat K Oza 9, 1st Floor Vrindavan Building Ghaswala Compound Sir M V Road Andheri (East) Maharashtra - 400069 [PAN: AAATW0051D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Bhupendra Shah, A/R Revenue by : Shri Arun Kati Datta, CIT, D/R सुनवाई की तारीख/Date of Hearing : 15/05/2025…

SAR vs. Amadhan Foundation, Mumbaivs.CIT(Exemption), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1373/MUM/2025[NA]Status: DisposedITAT Mumbai21 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Ms. Kinjal Bhuta, AdvocateFor Respondent: Shri Bhagnepatil Pushkaraj Ramesh, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 1373/Mum/2025 CIT (Exemptions), Mumbai Sarvsamadhan Foundation Vs 717, Gold Crest Business Park Complex LBS Marg, Ghatkopar (West) Opp. Shreyas Cinema Mumbai - 400086 [PAN: ABBCS9958C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Kinjal Bhuta, Advocate Revenue by : Shri Bhagnepatil Pushkaraj Ramesh, Sr. D/R सुनवाई की तारीख/Date of Hearing : 21/04/2025 घोषणा की तारीख /Date of Pron…

Wey We Empower You Foundation, Mumbai vs. Commissioner of Income Tax (Exemption), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 952/MUM/2025[N.A ]Status: HeardITAT Mumbai08 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Nishit Gandhi, Advocate, A/RFor Respondent: Ms. Ramapriya Raghavan, CIT, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON’BLE JUDICIAL MEMBER I.T.A. No. 951/Mum/2025 & I.T.A. No. 952/Mum/2025 Wey We Empower You Foundation Commissioner of Income Tax (Exemptions), Mumbai 502, Morya Landmark I Vs Off Link Road Andheri West Andheri Railway Station, S.O. Mumbai - 400058 [PAN: AACCW8328G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Nishit Gandhi, Advocate, A/R Revenue by : Ms. Ramapriya Raghavan, CIT, Sr. D/R सुनवाई की तारीख/Date of Hearing…

Wey We Empower You Foundation, Mumbai vs. Commissioner of Income Tax Exemption, Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 951/MUM/2025[N.A ]Status: HeardITAT Mumbai08 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Nishit Gandhi, Advocate, A/RFor Respondent: Ms. Ramapriya Raghavan, CIT, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G