2012. (iv) Delhi Music Society v. DGIT WP(C) No.4726/2011 (DHC)

48 Taxmann.com 382High Court2014#20962 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing 2012. (iv) Delhi Music Society v. DGIT WP(C) No.4726/2011 (DHC)

Indian Academy of Highway Engineers, Noida vs. CIT(E), Lucknow

ITA 645/DEL/2021[----]Status: DisposedITAT Delhi30 Jun 2022

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaita No. 645 /Del/2021 (Assessment Year : ……..)

Section 10

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) (Through Video Conferencing) BEFORE SH. G.S.PANNU, HON’BLE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 645 /Del/2021 (Assessment Year : ……..) Indian Academy of Highway Vs. CIT(Exemptions) Engineers Lukhnow, A-5, Industrial Area, Sec-62, Noida PAN : AABAI2196K (APPELLANT) (RESPONDENT) Assessee by Sh. Akhilesh Kumar, Adv. Sh. Vipin Garg, Adv. Revenue by Ms. Deepshikha Sharma, CIT(DR) Date of hearing: 10.06.2022 Date of Pronouncement: 30.06.2022 ORDER PER ANUBHAV SHARMA, JM: The appeal has been preferred by the assessee…

ADIT(E), New Delhi vs. M/S. Eklavya Foundation, New Delhi

In the result both the revenues appeals for the Assessment year 2009-10 and A

ITA 2870/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Sept 2017AY 2010-11

Bench: Shri I.C. Sudhir & Shri L.P. Sahua.Y. 2009-10 & A.Y. 2010-11

Section 11Section 12ASection 2(15)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘B’, NEW DELHI BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER A.Y. 2009-10 & A.Y. 2010-11 ADIT(E) vs. Eklavya Foundation TC-II B 2/12, Model Town New Delhi New Delhi 110 009 PAN: AAATE0195L (Appellant) (Respondent) Appellant by Sh. Padma Singh, Sr.DR Respondent by Dr. Rakesh Gupta, Adv. Sh. Somil Aggarwal, C.A. Date of Hearing 21st August, 2017 Date of Pronouncement 18th September, 2017 ORDER PER L.P. SAHU, ACCOUNTANT MEMBER These two appeals have been filed by the Revenue against orders of Ld. CIT(A)-XXI, New Delhi vide or…

ADIT (E), New Delhi vs. Eklavya Foundation, New Delhi

In the result both the revenues appeals for the Assessment year 2009-10 and A

ITA 4292/DEL/2012[2009-10]Status: DisposedITAT Delhi18 Sept 2017AY 2009-10

Bench: Shri I.C. Sudhir & Shri L.P. Sahua.Y. 2009-10 & A.Y. 2010-11

Section 11Section 12ASection 2(15)Section 80G

` Niharika Education Society, Ghaziabad vs. Addl. CIT, Ghaziabad

In the result, the ground nos

ITA 6183/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Jan 2017AY 2010-11

Bench: Shri S.V. Mehrotraassessment Year : 2010-11 Niharika Education Society, Addl. Cit, Range-1, C/O Akhilesh Kumar, Advocate, Ghaziabad. Chamber No.206-07, Vs. Ansal “Satyam”, Rdc Raj Nagar, Ghaziabad. Pan : Aaatn 6147 P (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Shri Rajesh Kumar, Sr.DR

Section 10Section 10(23)(c)Section 11(5)Section 12ASection 143(3)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-I”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER Assessment Year : 2010-11 Niharika Education Society, Addl. CIT, Range-1, C/o Akhilesh Kumar, Advocate, Ghaziabad. Chamber No.206-07, Vs. Ansal “Satyam”, RDC Raj Nagar, Ghaziabad. PAN : AAATN 6147 P (Appellant) (Respondent) Appellant by : Shri Akhilesh Kumar, Adv. Respondent by : Shri Rajesh Kumar, Sr.DR Date of hearing : 19-12-2016 Date of pronouncement : 19-01-2017 O R D E R PER S.V. MEHROTRA, A.M : This is an appeal filed by the assessee against the order dated 02.09.2015 passed by the Commis…