Ahmedabad) 8. Mary Queens Mission Hospital v. CIT(Exemption)

167 Taxmann.com 379High Court2024#23132 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 143(1)Section 250 Section 10(23C)Section 115BBF Section 12AB Section 139(1)Section 143(1)(a)

Issues it is cited on

section 11 prescribed

Judgments citing Ahmedabad) 8. Mary Queens Mission Hospital v. CIT(Exemption)

RAMESH SHANKARRAO WAGH,WAKAD,PUNE vs. JURISDICTIONAL OFFICER, PUNE

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1466/PUN/2025[2020-2021]Status: DisposedITAT Pune23 Jul 2025AY 2020-2021

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1466/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Ramesh Shankarrao Wagh, V Jurisdictional Officer, Rohan Tarang, Wakar B.O., S Pune. Pune – 411057. Maharashtra. Pan: Aabpw3867A Appellant/ Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Sandeep P Sathe – Jcit(Dr) Date Of Hearing 17/07/2025 Date Of Pronouncement 23/07/2025

Section 115BSection 143(1)Section 250

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1466/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Ramesh Shankarrao Wagh, V Jurisdictional Officer, Rohan Tarang, Wakar B.O., s Pune. Pune – 411057. Maharashtra. PAN: AABPW3867A Appellant/ Assessee Respondent / Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Sandeep P Sathe – JCIT(DR) Date of hearing 17/07/2025 Date of pronouncement 23/07/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, A…

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…

HOME OF LOVE,KOZHIKODE vs. ITO, EXEMPTION WARD, KOZHIKODE

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

ITA 152/COCH/2025[2021-22]Status: DisposedITAT Cochin27 Mar 2025AY 2021-22

Bench: Shri Inturi Rama Rao

For Appellant: Sri.G.Surendranath Rao, CAFor Respondent: Smt.Leena Lal, Senior AR

Section 11Section 12ASection 139(1)Section 143(1)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member ITA No.152/Coch/2025 : Asst.Year 2021-2022 Home of Love The Income Tax Officer 29/155B Nethaji Nagar Colony v. (Exemption) Pulparathazham Road Kozhikode. Kottoolli Kozhikode – 673 016. PAN : AAAAH5917J. (Appellant) (Respondent) Appellant by : Sri.G.Surendranath Rao, CA Respondent by : Smt.Leena Lal, Senior AR Date of Date of Hearing : 13.03.2025 Pronouncement : 27.03.2025 O R D E R This appeal filed by the assessee is directed against the order of the National Faceless Assessment Centre / Commissioner of Inco…