ACIT(E) v. Ahmedabad Urban Development Authority

143 Taxmann 278Supreme Court of India2022#22557 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

section 11(4a)section 2(15)section 12a section 10 section 11 previous year section 13 section 143 prescribed person section 14 section 143(3)

Judgments citing ACIT(E) v. Ahmedabad Urban Development Authority

Bharat Diamond Bourse, Mumbai vs. DCIT (E)- 1(1), Mumbai

In the result, appeal is allowed

ITA 2219/MUM/2024[2009-2010]Status: DisposedITAT Mumbai12 Mar 2025AY 2009-2010

Bench: Shri Saktijit Dey, V.P. & Shri Girish Agrawal, Am

Section 2(15)Section 45(1)Section 6

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, V.P. AND SHRI GIRISH AGRAWAL, AM ITA No. 2219/Mum/2024 (Assessment Year: 2009-10) Bharat Diamond Bourse G Block, Bandra-Kurla Complex, Bandra East-400051 DCIT(E)-1(1), Mumbai Vs. PAN/GIR No. AAACB 2358R (Applicant) Applicant by (Respondent) Shri B.M. Chatterji, Sr. Advocate, Shri Shreyash Shah, Advocate, Shri Kunal Shah, CA And Shri Udyan Mukherjee, Advocate Ms. Monika H. Pande, Sr. AR Respondent by Date of Hearing 12.12.2024 Date of Pronouncement 12.03.2025 ORDER Per Saktijit Dey, VP: Captioned appeal by the assessee…

Centre for Development Communication Trust, Jaipur vs. Commissioner of Income Tax Exemption, Jaipur

ITA 621/JPR/2023[2017-18 onwards]Status: DisposedITAT Jaipur03 Jun 2024

For Appellant: Sh. Prakul Khurana, Adv. &For Respondent: Sh. Ajay Malik, CIT &

Section 12ASection 12A(1)(ac)Section 40A(3)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, LM आयकर अपील सं./ITA No.621/JP/2023 निर्धारण वर्ष / Assessment Years :2017-18 Centre for Development Communication Trust, 16, Shree Gopal nagar, Near Mahesh Nagar Police Station, Jaipur बनाम Vs. Commissioner of Income Tax, Exemption, Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.:AAAAC 0873 C अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से /…

Aarambh Foundation, Indore vs. The CIT Exemption, Byhopal

In the result, appeal of the assessee is allowed

ITA 90/IND/2023[2021-2022]Status: DisposedITAT Indore04 Jan 2024AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniaarambh Foundation Cit-(Exemption) 220 Saket Nagar Bhopal Saket Nagar Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabaa 0609F Assessee By Shri Kunal Agrawal Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.12.2023 Date Of Pronouncement 04.01.2024

Section 12A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Aarambh Foundation CIT-(Exemption) 220 Saket Nagar Bhopal Saket Nagar Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AABAA 0609F Assessee by Shri Kunal Agrawal AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 12.12.2023 Date of Pronouncement 04.01.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the Assessee is directed against the order dated 20.10.2022 of Commissioner of Income Tax (Exemption), passed u/…