349 (Delhi-Trib.) and (4) DCIT v. JMJ Education Society

128 Taxmann.com 315Reported decision2021#22314 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 10(23C)Section 11Section 12AASection 12ABSection 80G

Judgments citing 349 (Delhi-Trib.) and (4) DCIT v. JMJ Education Society

M/S Natya Niketan School of Bharatanatyam Trust, Layabhinaya Padmanabhanagar Bengaluru vs. Commissioner of Income Tax (Exemptions) Bangalore, Bengaluru Karanataka

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

ITA 2430/BANG/2024[2024-25]Status: DisposedITAT Bangalore26 Feb 2025AY 2024-25

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2024-25

For Appellant: Shri Siddesh N Gaddi, CA
Section 12ASection 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year : 2024-25 M/s. Natya Niketan School of Bharatanatyam Trust, The Commissioner No. 582 Layabhinaya, of Income Tax 16th Main, 10th Cross, (Exemptions), Padmanabhanagar, Bangalore. Bengaluru – 560 070. Vs. PAN: AADTN2028E APPELLANT RESPONDENT Assessee by : Shri Siddesh N Gaddi, CA : Shri Subramanian S, JCIT- Revenue by DR Date of Hearing : 28-01-2025 Date of Pronouncement : 26-02-2025 ORDER PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This is an appeal…

Nava Samaj Mandal, Mumbai vs. National -E Assessment Centre, Mumbai

In the result, the appeals are allowed

ITA 2035/MUM/2021[2018-19]Status: DisposedITAT Mumbai29 Aug 2022AY 2018-19

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blenava Samaj Mandal V. National E-Assessment Centre Delhi -110001 Dixit Cross Road, N-1, Vile Parle (E) Mumbai - 400057 Pan: Aabtn9649P

For Appellant: Shri K. Gopal &For Respondent: Shri Vaibhav Jain
Section 11Section 11(1)Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER Nava Samaj Mandal v. National e-Assessment Centre Delhi -110001 Dixit Cross Road, N-1, Vile Parle (E) Mumbai - 400057 PAN: AABTN9649P (Appellant) (Respondent) Assessee by : Shri K. Gopal & Shri K. Om Kandalkar Department by : Shri Vaibhav Jain Date of Hearing : 10.08.2022 Date of Pronouncement : 29.08.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals), Na…

Roman Catholic Diocese of Eluru, Eluru vs. The Assistant Commissioner of Income Tax(Exemptions), Vijayawada

In the result, appeal of the assessee is allowed

ITA 108/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam07 Apr 2022AY 2015-16

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri C. SubrahmanyamFor Respondent: Shri MN Murthy Naik, CIT-DR
Section 11Section 12ASection 143(2)Section 2Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI DUVVURU R L REDDY, HON’BLE JUDICIAL MEMBER & SHRI S. BALAKRISHNAN, HON'BLE ACCOUNTANT MEMBER I.T.A. No.108/Viz/2021 (Asst. Year :2015-16) Roman Catholic Diocese of Vs. Asst. Commissioner of Eluru, Income Tax H.No.12-103, Bishops (Exemptions), House, Cathedral Road, Vijayawada. Xavier Nagar, Eluru. PAN:N AAATR 2125 D (Appellant) (Respondent) Assessee by: Shri C. Subrahmanyam Revenue by: Shri MN Murthy Naik, CIT-DR Date of hearing: 14/03/2022 Date of pronouncement: 07/04/2022 O R D E R PER S. BALAKRISHNAN, ACCOUNTANT MEMBER This ap…