250 (Punj. & Har.); Maa Saraswati Educational Trust v. UOI

194 Taxmann 84High Court2010#19670 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2019.

Judgments citing 250 (Punj. & Har.); Maa Saraswati Educational Trust v. UOI

DCIT (Exemption), Ghaziabad vs. M/S. Divya Yog Mandir Trust, Haridwar

In the result, appeal filed by the revenue is dismissed

ITA 779/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Jul 2019AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2013-14 Dcit(Exemptions), Divya Yog Mandir Trust, Room No. 105, 1St Floor, Kripalu Bagh, Cgo-Ii, Vs Kankhal, Kamla Nehru Nagar, Haridwar. Ghaziabad. (Pan: Aaatd1114E) Appellant Respondent Department By: Ms Nidhi Srivastava, C.I.T. Dr Assessee By: Shri Rohti Jain, Advocate Date Of Hearing: 29.07.2019 Date Of Pronouncement: 31.07.2019 O R D E R

For Appellant: Shri Rohti Jain, AdvocateFor Respondent: Ms nidhi Srivastava, C.I.T. DR

Section 11Section 12ASection 43B

…ITA No. 779/Del/2017 Assessment year 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT(Exemptions), Divya Yog Mandir Trust, Room No. 105, 1st Floor, Kripalu Bagh, CGO-II, vs Kankhal, Kamla Nehru Nagar, Haridwar. Ghaziabad. (PAN: AAATD1114E) Appellant Respondent Department by: Ms nidhi Srivastava, C.I.T. DR Assessee by: Shri Rohti Jain, Advocate Date of hearing: 29.07.2019 Date of pronouncement: 31.07.2019 O R D E R PER SUDHANSHU SRIVASTAVA, JM: This appeal has been pr…

ACIT, Gurgaon vs. M/S. the Scientific & Educational Advancement Society, Gurgaon

In the result, Appeal of the Assessee is allowed

ITA 4944/DEL/2012[2008-09]Status: DisposedITAT Delhi15 Oct 2018AY 2008-09

Bench: Shri Bhavnesh Saini, J.M. & Shri L.P. Sahu, A.M.

For Appellant: Shri Somil AgarwalFor Respondent: Shri S.S. Rana, CIT-D.R

Section 10Section 11Section 11(1)Section 12Section 12ASection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI L.P. SAHU, A.M. ITA.No.4944/Del./2012 Assessment Year 2008-2009 M/s. The Scientific and Educational Advancement The ACIT, Circle-2, vs. Society, Plot No.5, Sector- Gurgaon. 4, Urban Estate, Gurgaon. PAN AABTT0890L (Appellant) (Respondent) ITA.No.4430/Del./2012 Assessment Year 2008-2009 M/s. The Scientific and Educational Advancement The ACIT, Circle-2, vs. Society, Plot No.5, Sector-4, Gurgaon. Urban Estate, Gurgaon. PAN AABTT0890L (Appellant) (Respondent) For Revenue : Shri S.S. Rana, CIT-D.R. Dr. Rakesh Gu…

M/S. Scientific and Educational Advancement Society, New Delhi vs. ITO, Gurgaon

In the result, Appeal of the Assessee is allowed

ITA 4430/DEL/2012[2008-09]Status: DisposedITAT Delhi15 Oct 2018AY 2008-09

Bench: Shri Bhavnesh Saini, J.M. & Shri L.P. Sahu, A.M.

For Appellant: Shri Somil AgarwalFor Respondent: Shri S.S. Rana, CIT-D.R

Section 10Section 11Section 11(1)Section 12Section 12ASection 143(1)

ACIT (Exemption), Ghaziabad vs. M/S. Divya Yog Mandir Trust, Haridwar

In the result, appeal filed by the revenue is dismissed

ITA 745/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Apr 2018AY 2010-11

Bench: Shri H. S. Sidhu & Shri Prashant Maharishia Y 2010-11 Acit (Exemption) Vs Divya Yog Mandir Trust Circle, Cgo-1 Kripalu Bag, Hapur Road, Kankhal, Haridwar Ghaziabad (Pan Aaatd1114E) (Appellant) (Respondent)

For Appellant: Ms. Sunita Singh, CIT DRFor Respondent: Sh. Rohit Jain, Advocate

Section 11Section 12Section 143Section 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A Y 2010-11 ACIT (Exemption) Vs Divya Yog Mandir Trust Circle, CGO-1 Kripalu Bag, Hapur Road, Kankhal, Haridwar Ghaziabad (PAN AAATD1114E) (Appellant) (Respondent) Appellant by : Ms. Sunita Singh, CIT DR Respondent by: Sh. Rohit Jain, Advocate Date of Hearing 30/01/2018 Date of pronouncement 23/04/2018 O R D E R Per Prashant Maharishi, Accountant Member 1. The revenue against the order of CIT (A) files this appeal, Dehradun dated 24.11.2014 for A. Y. 2010-11 allowi…