16 Saraswati Educational Society v. CIT(E) of M L Chains Vs. Pr. CIT

154 Taxmann.com 508High Court2023#22764 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 144B Section 263 Section 11 Section 11(5)Section 12 Section 12AA Section 142(1)

Issues it is cited on

section 263 section 144b section 26 person section 14 document interest

Judgments citing 16 Saraswati Educational Society v. CIT(E) of M L Chains Vs. Pr. CIT

Dattatray Hanmantrao Desai, Karad vs. Principal Commissioner of Income Tax, Pune

In the result, the appeal filed by the assessee is dismissed

ITA 1240/PUN/2024[2018-19]Status: DisposedITAT Pune28 May 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Ashok B NawalFor Respondent: Shri Amol Khairnar, CIT-DR

Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2018-19 Dattatray Hanmantrao Desai PCIT, Pune-3 G8, Pandurang Bhavan, Near Dominose Pizza, Vs. Malkapur, Karad – 415110, Maharashtra PAN : AHLPD3766G (Appellant) (Respondent) Assessee by : Shri Ashok B Nawal Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 07-05-2025 Date of pronouncement : 28-05-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 28.03.2024 passed u/s 263 of the Income Tax…

Dilipkumar Bababhai Zaveri, Patan, Gujarat vs. PCIT, Ahmedabad

ITA 939/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2017-18

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

Section 147Section 151Section 263Section 282

…आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ ‘D' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA No.939/Ahd/2024 Assessment Year : 2017-18 Dilipkumar Bababhai Zaveri The Ld.Pr.CIT-3 Vs Ahmedabad. 9/11/116 Khejda Ni Pole Soni Wado Patan, Gujarat. PAN : AABPZ 1214 C (Applicant) (Responent) Assessee by Shri Raj Kumar, AR Revenue by Shri Prathvi Raj Meena, CIT-DR सुनवाई की तारीख /Date of Hearing 09/01/2025 घोषणा की तारीख / Date of Pronouncement: 07/03/2025 आदेश/ORDER PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER The…

Saraswati Educational Society Regd., New Delhi vs. CIT Exemption, Delhi

ITA 1889/DEL/2024[2018-19]Status: DisposedITAT Delhi28 Nov 2024AY 2018-19

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 11Section 11(5)Section 263

…1 Saraswati Educational Society Vs. CIT(E) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No. 1889/Del/2024, (A.Y.2018-19) Saraswati CIT Exemption Educational Society Delhi Regd. Vs C/o M/s Raj Kumar & Associates L-7A LGF, South Extension part-2, Delhi PAN No: AABAS8736R (Appellant) (Respondent) Appellant by Sh. Raj Kumar Gupta, CA and Sh. J. P. Sharma, CA Respondent by Ms. Jaya Chaudhary, CIT(DR) Date of Hearing 19/11/2024 Date of Pronouncement 28/11/2024 ORDER PER YOGESH KUMAR U.S., J…