22 (Bom.) v. Raipur Pallottine Society

50 Taxmann 233High Court1990#25166 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2017.

Judgments citing 22 (Bom.) v. Raipur Pallottine Society

Assistant Commissioner of Income-Tax, Bangalore vs. M/S.Karnataka State Cricket Association, Bangalore

In the result, Revenue’s appeal for asst

ITA 1615/BANG/2016[2006-07]Status: DisposedITAT Bangalore01 Jun 2017AY 2006-07

Bench: Shri Vijaypal Rao & Shri Jason P Boazthe Asst. Commissioner Of Income-Tax, (E), Circle – 1, Bangalore. . Appellant Vs. M/S Karnataka State Cricket Association, Chinnaswamy Stadium, Mg Road, Bangalore. . Respondent

For Appellant: Smt. Swapna Das, JCITFor Respondent: Shri Narendra Sharma, Advocate

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘A’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER The Asst. Commissioner of Income-tax, (E), Circle – 1, Bangalore. . Appellant Vs. M/s Karnataka State Cricket Association, Chinnaswamy Stadium, MG Road, Bangalore. . Respondent Appellant by : Smt. Swapna Das, JCIT Respondent by : Shri Narendra Sharma, Advocate Date of Hearing : 1-6-2017 Date of Pronouncement : 2-6-2017 O R D E R PER SHRI JASON P BOAZ, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of Commissioner of Income-tax (Appeals) -…

Dy.Director of Income Tax, Ahmedabad vs. Monark Education Trust, Ahmedabad

In the result, the appeal is dismissed

ITA 3088/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad24 May 2017AY 2011-12

Section 143(3)Section 28Section 32

…ITA No.3088/Ahd/2014 Assessment Year: 2011-12 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD C BENCH, AHMEDBAD [Coram: Pramod Kumar AM and S.S. Godara JM] Assessment Year: 2011-12 Dy. Director of Income Tax (Exemption), Ahmedabad. ....................Appellant Vs. Monark Education Trust, ....…..….…Respondent Mahadev Vas, Nikol Gam, Nikol, Ahmedabad – 382 345. [PAN: AABTM 3910 C] Appearances by: James Kurian for the appellant None for the respondent Date of concluding the hearing : 23.05.2017 Date of pronouncing the order : 24.05.2017 O R D E R Per Pramod Kumar AM: 1. This appeal, filed by the Asse…

Asst.C.I.T., Mangalore vs. Vishwachetan Foundation, Hubli

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

ITA 957/BANG/2015[2009-10]Status: DisposedITAT Bangalore20 May 2016AY 2009-10

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raothe Asst. Commissioner Of Income-Tax(Exemption), Circle-1, Mangalore. . Appellant Vs. Vishwachetan Foundation Ibmr, 1St Main, Jaynagar, Opp: Kims, Hubbali. Appellant By : Shri S Nambirajan, Jcit Respondent By : Shri Naginchand Khincha, Ca Date Of Hearing : 17-5-2016 Date Of Pronouncement : 20-5-2016 O R D E R

For Appellant: Shri S Nambirajan, JCITFor Respondent: Shri Naginchand Khincha, CA

Section 11Section 148Section 28Section 32Section 35(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘B’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER The Asst. Commissioner of Income-tax(Exemption), Circle-1, Mangalore. . Appellant Vs. Vishwachetan Foundation IBMR, 1st Main, Jaynagar, Opp: KIMS, Hubbali. Appellant by : Shri S Nambirajan, JCIT Respondent by : Shri Naginchand Khincha, CA Date of Hearing : 17-5-2016 Date of Pronouncement : 20-5-2016 O R D E R SHRI VIJAYPAL RAO, JUDICIAL MEMBER : This appeal by the Revenue is directed against the order dated 19/2/2015 of Commissioner of Income-tax (Appeals), Hubli for…