(a) Masonic Fraternity of New Delhi v. ITO

154 Taxmann.com 625Reported decision2023#19366 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 11(1)(a)Section 12ASection 139(1)Section 143(1)(a)Section 44ABSection 12AASection 57Section 10(23C)

Issues it is cited on

accumulation of incomesection 11(1)(a)section 11(1)section 10(23c)section 57section 44aapplication of incomesection 143(1)(a)section 44abregistration under section 12asection 12aarevenue expenditure

Judgments citing (a) Masonic Fraternity of New Delhi v. ITO

SHRIRANG ANAND ASHRAM,THANE vs. ADIT, CPC, BENGALURU, THANE

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2931/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Aug 2024AY 2018-19

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

SHRIRANG ANAND ASHRAM,THANE vs. ADIT, CPC, BENGALURU, THANE

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2930/MUM/2024[2019-20]Status: DisposedITAT Mumbai28 Aug 2024AY 2019-20

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

SHRIRANG ANAND ASHRAM ,THANE vs. ADIT, CPC, BENGALURU, THANE

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2929/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Aug 2024AY 2020-21

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

SHRIRANG ANAND ASHRAM ,THANE vs. ADIT, CPC, BENGALURU, THANE

In the result, the appeal by the assessee for the assessment year 2018-

ITA 2928/MUM/2024[2021-22]Status: DisposedITAT Mumbai28 Aug 2024AY 2021-22

Bench: Shri Sandeep Singh Karhail & Smt Renu Jauhri

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA no. 2931/Mum./2024 (Assessment Year : 2018–19) ITA no. 2930/Mum./2024 (Assessment Year : 2019–20) ITA no. 2929/Mum./2024 (Assessment Year : 2020–21) & ITA no. 2928/Mum./2024 (Assessment Year : 2021–22) Shrirang Anand Ashram 343, 1, Jasua House, Kapurbawadi, ……………. Appellant Majiwade, Thane (W) PAN-AAFTS8647G v/s ADIT, CPC, BENGALURU Room No. 208, 2nd Floor, Quereshi Mansion, Gokhale Road, Naupada, Near Teen Hath Naka, ……………. Respondent Thane (W)- 400602 Assessee…

(a) Masonic Fraternity of New Delhi v. ITO (154 Taxmann.com 625) — Cited in 4 Judgments | BharatTax