A' Deodhar Education and Vocational Academy v. CIT(Refer Page

173 Taxmann.com 151Reported decision2025#19519 most cited
4

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

Sections most often in play

Section 12ASection 12ABSection 80GSection 80G(5)Section 10(23C)Section 11Section 12Section 12A(1)(ac)(iii)

Issues it is cited on

childsection 12a(1)section 80g(5)section 12absection 80gsection 12asection 12

Judgments citing A' Deodhar Education and Vocational Academy v. CIT(Refer Page

Muktisar Welfare Club, Muktsar, Punjab vs. ITO Ward 2(2), Muktsar

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 235/ASR/2025[2024-2025]Status: DisposedITAT Amritsar21 Nov 2025AY 2024-2025

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Das Gupta(Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. Ito, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/O Rinku Pharma Muktsar, Muktsar, Punjab. [Pan: Aadam2794B] (Respondent) (Appellant)

Section 12ASection 12A(1)Section 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH: AMRITSAR. BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER (Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. ITO, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/o Rinku Pharma Muktsar, Muktsar, Punjab. [PAN: AADAM2794B] (Respondent) (Appellant) Appellant by Sh. Rohit Kapoor, Adv & Sh. V.S. Aggarwal, ITP Respondent by Sh. Jivandeep Singh Kahlon, CIT. DR Date of Hearing 14.10.2025 Date of Pronouncement 21.11.2025 ORDER Per: Udayan Das Gupta, J.M.: Th…

Muktisar Welfare Club, Muktsar vs. ITO Ward 2(2), Muktsar/, Punjab

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 182/ASR/2025[2024-25]Status: DisposedITAT Amritsar21 Nov 2025AY 2024-25

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Das Gupta(Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. Ito, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/O Rinku Pharma Muktsar, Muktsar, Punjab. [Pan: Aadam2794B] (Respondent) (Appellant)

Section 12ASection 12A(1)Section 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH: AMRITSAR. BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER (Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. ITO, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/o Rinku Pharma Muktsar, Muktsar, Punjab. [PAN: AADAM2794B] (Respondent) (Appellant) Appellant by Sh. Rohit Kapoor, Adv & Sh. V.S. Aggarwal, ITP Respondent by Sh. Jivandeep Singh Kahlon, CIT. DR Date of Hearing 14.10.2025 Date of Pronouncement 21.11.2025 ORDER Per: Udayan Das Gupta, J.M.: Th…

Aashritha the Dr U Sankaranarayana Raju Charitable Trust, Hyderabad vs. CIT (Exemptions), Hyderabad

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

ITA 209/HYD/2025[2025-26]Status: HeardITAT Hyderabad16 Jul 2025AY 2025-26

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos. 208 & 209/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2022-23 & 2025-26) Aashritha The Dr U Vs. Cit (Exemptions) Sankaranarayana Raju Hyderabad Charitable Trust, Hyderabad Pan:Aacta3113G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.S.Rajendra Kumar, Irs (Retired) राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/07/2025 घोषणा की तारीख/Pronouncement: 16/07/2025 आदेश/Order Per Vijay Pal Rao

For Appellant: Shri K.S.Rajendra Kumar, IRSFor Respondent: : Shri Narender Kumar Naik, CIT
Section 12ASection 809G(5)Section 80GSection 80G(5)

…ficer (E) reported in (2024) 169 Taxmann.com 144 (Hyd.) iii) ITAT Delhi Benches in the case of Raj Krishan Jain Charitable Trust vs. CIT (Exemptions) in iv) ITAT Cochin Tribunal in the case of Sahrdaya Educational Trust vs. CIT (Exemptions) reported in (2025) 173 Taxmann.com 151 (Cochin-Trib). v) ITAT Hyderabad Benches in the case of Telangana State Chapter Indian Radiological & Imaging Association vs. Income Tax Officer (E) in IRTA No.255/Hyd/2023 Page 6 of 13 ITA Nos 208 and 209 of 2025 Ashritha The Dr U Sankaranarayana Raju Charitable Trust vi) ITAT Hyderabad Benches in the case of Unicorpus Health Foundati…

Aashritha the Dr U Sankaranarayana Raju Charitable Trust, Hyderabad vs. CIT (Exemptions), Hyderabad

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

ITA 208/HYD/2025[2022-23]Status: HeardITAT Hyderabad16 Jul 2025AY 2022-23

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos. 208 & 209/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2022-23 & 2025-26) Aashritha The Dr U Vs. Cit (Exemptions) Sankaranarayana Raju Hyderabad Charitable Trust, Hyderabad Pan:Aacta3113G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.S.Rajendra Kumar, Irs (Retired) राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/07/2025 घोषणा की तारीख/Pronouncement: 16/07/2025 आदेश/Order Per Vijay Pal Rao

For Appellant: Shri K.S.Rajendra Kumar, IRSFor Respondent: : Shri Narender Kumar Naik, CIT
Section 12ASection 809G(5)Section 80GSection 80G(5)

…ficer (E) reported in (2024) 169 Taxmann.com 144 (Hyd.) iii) ITAT Delhi Benches in the case of Raj Krishan Jain Charitable Trust vs. CIT (Exemptions) in iv) ITAT Cochin Tribunal in the case of Sahrdaya Educational Trust vs. CIT (Exemptions) reported in (2025) 173 Taxmann.com 151 (Cochin-Trib). v) ITAT Hyderabad Benches in the case of Telangana State Chapter Indian Radiological & Imaging Association vs. Income Tax Officer (E) in IRTA No.255/Hyd/2023 Page 6 of 13 ITA Nos 208 and 209 of 2025 Ashritha The Dr U Sankaranarayana Raju Charitable Trust vi) ITAT Hyderabad Benches in the case of Unicorpus Health Foundati…