Akhara Ghamanda Dass v. ACIT

114 Taxmann 27Reported decision2001#18750 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2022.

Judgments citing Akhara Ghamanda Dass v. ACIT

ITO(Excemption) Trichy, Trichy vs. Grama Vidiyal Trust, Trichy

In the result, both ITA No

ITA 1535/CHNY/2019[2011-12]Status: DisposedITAT Chennai24 Aug 2022AY 2011-12

Bench: Shri Veeravalli Durga Rao, Jm & Shri Girish Agrawalita Nos.1534 & 1535/Chny/2019 Assessment Years: 2009-10 & 2011-12 Income-Tax Officer, Grama Vidiyal Trust, (Exemptions), Trichy Vs. No. 44, Williams Road, Cantonment, Trichy-620001 (Pan: Aaatg2928F) (Appellant) (Respondent) Present For: Appellant By : Shri N. V. Balaji, Advocate Respondent By : Shri Arv. Sreenivasan, Addl. Cit Date Of Hearing : 31.05.2022 Date Of Pronouncement : 24.08.2022 O R D E R Per Girish Agrawal: Both These Appeals By Revenue Are Directed Against The Separate Orders Of Ld. Cit(A)-1, Trichy Vide Ita No. 156/2017-18/Cit(A)-1/Try Dated 04.03.2019 & 163/2017-18/Cit(A)-1/Try Dated 22.02.2019 Against The Separate Orders Of Ld. Ito, Exemptions Ward, Trichy, Passed U/S 143(3) R.W.S. 254 Of The Income-Tax Act,1961 (Hereinafter Referred To As The Act), Both Dated 30.12.2017 For Ays 2009-10 & 2011-12. 2. First We Take Up Ita No. 1534/Chny/2019 For Ay 2009-10 For Which The Revised Ground Taken By The Revenue Is As Under:

For Appellant: Shri N. V. Balaji, AdvocateFor Respondent: Shri ARV. Sreenivasan, Addl. CIT
Section 11Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI VEERAVALLI DURGA RAO, JM AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1534 & 1535/CHNY/2019 Assessment Years: 2009-10 & 2011-12 Income-tax Officer, Grama Vidiyal Trust, (Exemptions), Trichy Vs. No. 44, Williams Road, Cantonment, Trichy-620001 (PAN: AAATG2928F) (Appellant) (Respondent) Present for: Appellant by : Shri N. V. Balaji, Advocate Respondent by : Shri ARV. Sreenivasan, Addl. CIT Date of Hearing : 31.05.2022 Date of Pronouncement : 24.08.2022 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: Both these appeals by revenue are direc…

ITO(Excemption) Trichy, Trichy vs. Grama Vidiyal Trust, Trichy

In the result, both ITA No

ITA 1534/CHNY/2019[2009-10]Status: DisposedITAT Chennai24 Aug 2022AY 2009-10

Bench: Shri Veeravalli Durga Rao, Jm & Shri Girish Agrawalita Nos.1534 & 1535/Chny/2019 Assessment Years: 2009-10 & 2011-12 Income-Tax Officer, Grama Vidiyal Trust, (Exemptions), Trichy Vs. No. 44, Williams Road, Cantonment, Trichy-620001 (Pan: Aaatg2928F) (Appellant) (Respondent) Present For: Appellant By : Shri N. V. Balaji, Advocate Respondent By : Shri Arv. Sreenivasan, Addl. Cit Date Of Hearing : 31.05.2022 Date Of Pronouncement : 24.08.2022 O R D E R Per Girish Agrawal: Both These Appeals By Revenue Are Directed Against The Separate Orders Of Ld. Cit(A)-1, Trichy Vide Ita No. 156/2017-18/Cit(A)-1/Try Dated 04.03.2019 & 163/2017-18/Cit(A)-1/Try Dated 22.02.2019 Against The Separate Orders Of Ld. Ito, Exemptions Ward, Trichy, Passed U/S 143(3) R.W.S. 254 Of The Income-Tax Act,1961 (Hereinafter Referred To As The Act), Both Dated 30.12.2017 For Ays 2009-10 & 2011-12. 2. First We Take Up Ita No. 1534/Chny/2019 For Ay 2009-10 For Which The Revised Ground Taken By The Revenue Is As Under:

For Appellant: Shri N. V. Balaji, AdvocateFor Respondent: Shri ARV. Sreenivasan, Addl. CIT
Section 11Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI VEERAVALLI DURGA RAO, JM AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1534 & 1535/CHNY/2019 Assessment Years: 2009-10 & 2011-12 Income-tax Officer, Grama Vidiyal Trust, (Exemptions), Trichy Vs. No. 44, Williams Road, Cantonment, Trichy-620001 (PAN: AAATG2928F) (Appellant) (Respondent) Present for: Appellant by : Shri N. V. Balaji, Advocate Respondent by : Shri ARV. Sreenivasan, Addl. CIT Date of Hearing : 31.05.2022 Date of Pronouncement : 24.08.2022 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: Both these appeals by revenue are direc…

Nandalal Tolani Charitable Trust, Mumbai vs. ADIT (E) - II (2), Mumbai

In the result, appeal of the assessee is dismissed

ITA 6949/MUM/2018[2011-12]Status: DisposedITAT Mumbai15 Jan 2020AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am M/S. Nandlal Tolani Vs. Asst. Director Of Income Charitable Trust Tax (Exem.)Ii(2), Mumbai 10-A, Bakhtawar R.P.Goenka Marg Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaatn0043Q (Appellant) .. (Respondent)

Section 11Section 11(2)Section 143(3)Section 2(45)Section 24Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM M/s. Nandlal Tolani Vs. Asst. Director of Income Charitable Trust Tax (Exem.)II(2), Mumbai 10-A, Bakhtawar R.P.Goenka Marg Nariman Point, Mumbai – 400 021 PAN/GIR No. AAATN0043Q (Appellant) .. (Respondent) Assessee by Shri Venkatraman Revenue by Ms. Kavita P Kaushik Date of Hearing 09/01/2020 Date of Pronouncement 15/01/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.6949/Mum/2018 for A.Y.2011-12 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-1, Mumbai in…

ADIT (E) RG I, Mumbai vs. Mehta Charity Trust, Mumbai

The appeal of the Revenue is dismissed

ITA 1069/MUM/2013[2004-05]Status: DisposedITAT Mumbai11 Mar 2016AY 2004-05

Bench: Shri Joginder Singh & Shri B.R. Baskaranassessment Year: 2004-05 The Ddit(E)I(1), Mehta Charity Trust, R. No.504, Piramal Top Floor, Mehta Mahal, 15Th बनाम/ Chambers, 5Thfloor, Parel, Mathew Road, Opera House, Vs. Mumbai-400012 Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaatm5060A

Section 11Section 11(1)Section 143(1)Section 147Section 148Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, एच,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी बी.आर. बा"करन, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri B.R. Baskaran, Accountant Member Assessment Year: 2004-05 The DDIT(E)I(1), Mehta Charity Trust, R. No.504, Piramal Top Floor, Mehta Mahal, 15th बनाम/ Chambers, 5thfloor, Parel, Mathew Road, Opera House, Vs. Mumbai-400012 Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.AAATM5060A राज"व क" ओर से / Revenue by Shri M. Salman Khan & Shri Akhilendra Yadav - DR "नधा"रती क" ओर से…

Akhara Ghamanda Dass v. ACIT (114 Taxmann 27) — Cited in 4 Judgments | BharatTax