693(SC) 3. Shri Dhar Sabha Vaishno Devi v. CIT(E) (ITAT Amritsar) 4. CIT vs. Divine Shiksha Samiti

121 Taxmann.com 175Reported decision2020#22204 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2021.

Judgments citing 693(SC) 3. Shri Dhar Sabha Vaishno Devi v. CIT(E) (ITAT Amritsar) 4. CIT vs. Divine Shiksha Samiti

Kutchi Lohana Youth Forum Mumbai, Mumbai vs. CIT (Exemption), Pune

In the result, the appeal of the assessee is allowed

ITA 2004/MUM/2020[2020-21]Status: DisposedITAT Mumbai29 Oct 2021AY 2020-21

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2020-21

For Appellant: Shri Nimesh Chothani, A.RFor Respondent: Shri Nikhil Choudhary, D.R
Section 11Section 11(1)(d)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2020-21 M/s. Kutchi Lohana CIT (Exemption), Youth Forum, Room No.322, Shop No.2, 3rd Floor, Prabhu Krupa, Vs. Income Tax Office, Tilak Road, PMT Building, Ghatkopar (E), Shankar Sheth Road, Mumbai – 400 077 Pune, PAN: AACTK6580B Maharashtra-411037 (Appellant) (Respondent) Present for: Assessee by : Shri Nimesh Chothani, A.R. Revenue by : Shri Nikhil Choudhary, D.R. Date of Hearing : 29.10.2021 Date of Pronouncement : 29.10.2021 O R D E R Per Rajesh K…

M/S Shree Jairam Education Society, Bhopal vs. Pr. CIT (Central), Bhopal

In the result, appeal of the assessee in ITANo

ITA 90/IND/2019[-]Status: DisposedITAT Indore13 Oct 2021

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing

Section 12ASection 132Section 143(2)Section 148Section 37

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING ITA Nos.90 & 548/Ind/2019 Assessment Year: 2010-11 Shri Jairam Education Society Bhopal PAN:AACAS9908E : Appellant V/s Pr. CIT(Central)/ACIT(Central)-II Bhopal : Respondent Shri Girish Agrawal & Ms. Nisha Appellant by Lahoti, ARs Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 05.08.2021 Date of Pronouncement 13.10 .2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed at the instance o…

M/S Shree Jairam Education Society, Bhopal vs. ACIT Central-II, Bhopal

In the result, appeal of the assessee in ITANo

ITA 548/IND/2019[2010-11]Status: DisposedITAT Indore13 Oct 2021AY 2010-11

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing

Section 12ASection 132Section 143(2)Section 148Section 37

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING ITA Nos.90 & 548/Ind/2019 Assessment Year: 2010-11 Shri Jairam Education Society Bhopal PAN:AACAS9908E : Appellant V/s Pr. CIT(Central)/ACIT(Central)-II Bhopal : Respondent Shri Girish Agrawal & Ms. Nisha Appellant by Lahoti, ARs Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 05.08.2021 Date of Pronouncement 13.10 .2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed at the instance o…

693(SC) 3. Shri Dhar Sabha Vaishno Devi v. CIT(E) (ITAT Amritsar) 4. CIT vs. Divine Shiksha Samiti (121 Taxmann.com 175) — Cited in 3 Judgments | BharatTax