52) (Madras HC) 8. Sarvadeivatha Education Trust v. ITO (Exemptions)

166 Taxmann.com 524Income Tax Appellate Tribunal2024#23113 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 11 Section 12A Section 143(1)(a)Section 10(23C)Section 12 Section 124(1)Section 124(3)Section 127

Issues it is cited on

section 11 india

Judgments citing 52) (Madras HC) 8. Sarvadeivatha Education Trust v. ITO (Exemptions)

DCIT (EXEMPTIONS), CIRCLE 1(1), HYDERABAD vs. NATIONAL INSTITUTE OF RURAL DEVELOPMENT AND PANCHAYATI RAJ, HYDERABAD

In the result, both the appeal filed by the Revenue and cross- objection filed by the assessee are dismissed

ITA 1211/HYD/2025[2016-17]Status: DisposedITAT Hyderabad19 Dec 2025AY 2016-17

Bench: SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)

Section 11Section 124(3)Section 139Section 148

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री विजय पाल राि, माननीय उपाध्यक्ष एिं श्री मंजूनाथ जी, माननीय लेखा सदस्य SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.1210 and 1211/Hyd/2025 (निर्धारण वर्ा/ Assessment Years: 2015-16 and 2016-17) The Deputy Commissioner Vs. National Institute of Rural of Income Tax, (Exemptions) Development and Panchayati Circle – 1(1), Raj, Hyderabad. Hyderabad. PAN : AAAAN4871B (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) C.O. No…

SRI RAMALINGESWARA SWAMY TEMPLE,HYDERABAD vs. ITO (EXEMPTIONS), WARD-1(4), HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 579/HYD/2025[2023-2024]Status: DisposedITAT Hyderabad25 Jun 2025AY 2023-2024

Bench: Shri Manjunatha, G.A N D Shri Ravish Soodआ.अपी.सं /Ita No.579/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2023-24) Sri Ramalingeswara Swamy Vs. Income Tax Officer Temple, Hyderabad (Exemptions) Ward-1(4) Pan:Aaeas2164C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Srikanth Sirigadi, Ca राज" व "ारा/Revenue By:: Shri Gurpreet Singh, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 24/06/2025 घोषणा की तारीख/Pronouncement: 25/06/2025 आदेश/Order Per Manjunatha, G. A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated, 31/01/2025 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2023-24. 2. Brief Facts Of The Case Are That The Appellant Sri Ramalingeswara Swamy Temple Is A Deity Registered U/S 12A & 12Aa Of The I.T. Act, 1961. The Temple Is Under The Management & The Administrative Control Of The Endowment

For Appellant: Shri Srikanth Sirigadi, CAFor Respondent: : Shri Gurpreet Singh, Sr. AR

Section 11Section 12ASection 143(1)

…ITA No 579 of 2025 Sri Ramalingeswara Swamy Temple आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-A ‘ Bench, Hyderabad Before Shri Manjunatha, G. Accountant Member A N D Shri Ravish Sood, Judicial Member आ.अपी.सं /ITA No.579/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2023-24) Sri Ramalingeswara Swamy Vs. Income Tax Officer Temple, HYDERABAD (Exemptions) Ward-1(4) PAN:AAEAS2164C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri Srikanth Sirigadi, CA राज" व "ारा/Revenue by:: Shri Gurpreet Singh, Sr. AR सुनवाई की तारीख/Date of hearing: 24/06/2025 घोषणा की तार…

VARVADE PANCHKROSHI SHIKSHAN PRASARAK MANDAL,RATANAGIRI vs. ASST. COMMISSIONER OF INCOME TAX, KOLHAPUR

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

ITA 2349/PUN/2024[2020-21]Status: DisposedITAT Pune05 May 2025AY 2020-21

Bench: Dr.Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.2349/Pun/2024 Assessment Year : 2020-21 Varvade Panchkroshi Shikshan Vs. Acit, Circle-1 Prasarak Mandal, Kolhapur At Post Varawade, Waravade, Ratnagiri – 415620 Maharashtra Pan : Aaatv7973M Appellant Respondent

For Appellant: Shri Darshit J. NaikFor Respondent: Shri Arvind Desai

Section 10Section 11Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2349/PUN/2024 Assessment Year : 2020-21 Varvade Panchkroshi Shikshan Vs. ACIT, Circle-1 Prasarak Mandal, Kolhapur At Post Varawade, Waravade, Ratnagiri – 415620 Maharashtra PAN : AAATV7973M Appellant Respondent Appellant by : Shri Darshit J. Naik Respondent by : Shri Arvind Desai Date of hearing : 11.02.2025 Date of pronouncement : 05.05.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of assessee p…