Al-Jamia Mohammediya Education Society v. CIT(Exemption)

171 Taxmann.com 137High Court2025#15078 most cited
6

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 11Section 12A(1)(b)Section 143(1)(a)Section 254(1)Section 119(2)(b)Section 143(1)Section 11(1)(a)Section 11(2)

Issues it is cited on

section 12a(1)(b)section 119(2)section 119(2)(b)application of incomesection 11(1)section 254(1)section 143(1)(a)section 12a(1)delay in filing appealsection 254section 119section 12a

Judgments citing Al-Jamia Mohammediya Education Society v. CIT(Exemption)

Church of Our Lady of Immaculate Conception, Mumbai vs. Income Tax Officer Exemption Ward 1(2), Mumbai

In the result, grounds of appeal raised by assessee are allowed

ITA 4999/MUM/2025[2023-24]Status: DisposedITAT Mumbai18 Sept 2025AY 2023-24

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 11Section 12A(1)(b)Section 143(1)Section 143(1)(a)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA NO. 4998/MUM/2025 (AY: 2024-25) (Physical hearing) Church of Our Lady of Immaculate ITO (Exemption) Ward-1(2), Mumbai,6th Floor, MTNL, Conception, Vs Mount Poinsur, Borivali (West), TE Building, Pedder Road, Mumbai – 400103. Mumbai-400026. [PAN: AAATC2637D] Appellant / Assessee Respondent / Revenue Assessee by S/Shri M.A. Gohel& Ketan Patel, CAs Revenue by ShriVirabhadra Mahajan, Sr. DR Date of Institution 11.08.2025 Date of hearing 18.09.2025 Date of pronouncement 18.09.20…

Church of Our Lady of Immaculate Conception, Mumbai vs. Income Tax Officer Exemption Ward 1(2), Mumbai

In the result, grounds of appeal raised by assessee are allowed

ITA 4998/MUM/2025[2024-25]Status: DisposedITAT Mumbai18 Sept 2025AY 2024-25

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 11Section 12A(1)(b)Section 143(1)Section 143(1)(a)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA NO. 4998/MUM/2025 (AY: 2024-25) (Physical hearing) Church of Our Lady of Immaculate ITO (Exemption) Ward-1(2), Mumbai,6th Floor, MTNL, Conception, Vs Mount Poinsur, Borivali (West), TE Building, Pedder Road, Mumbai – 400103. Mumbai-400026. [PAN: AAATC2637D] Appellant / Assessee Respondent / Revenue Assessee by S/Shri M.A. Gohel& Ketan Patel, CAs Revenue by ShriVirabhadra Mahajan, Sr. DR Date of Institution 11.08.2025 Date of hearing 18.09.2025 Date of pronouncement 18.09.20…

Muslim Foundation for Renaissance Kolhapur, Kolhapur vs. Jurisdictional AO, Exemption Ward, Kolhapur

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

ITA 1046/PUN/2025[2021-22]Status: DisposedITAT Pune14 Jul 2025AY 2021-22

Bench: Dr.Manish Borad

For Appellant: Ms. Chaitee LondheFor Respondent: Shri Deepak Kumar Kedia
Section 11Section 12ASection 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1046/PUN/2025 Assessment Year : 2021-22 Muslim Foundation for Vs. Jurisdictional Renaissance Kolhapur, Assessing Officer, 221/A, 583, Rubi Apartment, Exemption Ward, Near Sasane Ground, Kolhapur Tal. Karvir, Kolhapur-416003 Maharashtra PAN : AAETM4428Q Appellant Respondent Appellant by : Ms. Chaitee Londhe Respondent by : Shri Deepak Kumar Kedia Date of hearing : 08.07.2025 Date of pronouncement : 14.07.2025 आदेश / ORDER The captioned appeal at the instance of assessee pertaining to…

R.C School of St. Teresas, Mumbai vs. Income Tax Officer Exemption Ward 2(2), Mumbai

In the result, the grounds of appeal raised by assessee are allowed for statistical purpose

ITA 2512/MUM/2025[2023-24]Status: DisposedITAT Mumbai17 Jun 2025AY 2023-24

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) R.C. Church Of St. Josephs Ito Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [Pan No. Aaatr3519F] Appellant / Assessee Respondent / Revenue

Section 11Section 119(2)(b)Section 12A(1)(b)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) R.C. Church of St. Josephs ITO Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [PAN No. AAATR3519F] Appellant / Assessee Respondent / Revenue ITA No. 2512/MUM/2025 (AY : 2023-24)) R.C. School of St. Teresa’s ITO Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [PAN No. AAATR0581M] Appellant / Assessee Respondent / Revenue Assessee by Ms. Vasanti B. Patel, Advocate…

R.C.Church of St. Josephs, Mumbai vs. Income Tax Officer Exemption Ward 2(2), Mumbai

In the result, the grounds of appeal raised by assessee are allowed for statistical purpose

ITA 1268/MUM/2025[2022-23]Status: DisposedITAT Mumbai17 Jun 2025AY 2022-23

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) R.C. Church Of St. Josephs Ito Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [Pan No. Aaatr3519F] Appellant / Assessee Respondent / Revenue

Section 11Section 119(2)(b)Section 12A(1)(b)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) R.C. Church of St. Josephs ITO Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [PAN No. AAATR3519F] Appellant / Assessee Respondent / Revenue ITA No. 2512/MUM/2025 (AY : 2023-24)) R.C. School of St. Teresa’s ITO Exemption Ward-2(2), St. Joseph R.C. Church, Robert Vs Mumbai Road, Colaba, Mumbai – 400005. [PAN No. AAATR0581M] Appellant / Assessee Respondent / Revenue Assessee by Ms. Vasanti B. Patel, Advocate…

Lokumal Kishinchand Charity Trust, Mumbai vs. Income Tax Officer Exemption Ward 1(4), Mumbai

In the result, the appeal of assesseeis allowed for statistical purpose

ITA 1267/MUM/2025[2022-23]Status: DisposedITAT Mumbai28 May 2025AY 2022-23

Bench: Shri Pawan Singh(Physical Hearing) Lokumal Kishinchand Charity Trust Ito Exemption Ward-1(4), 629-A, Gazdar House, 3Rd Floor, Vs Mumbai J Shanker Seth Marg, Dhobi Talao, Mumbai – 400002. [Pan No. Aaatl2570L] Appellant / Assessee Respondent / Revenue

Section 11Section 11(1)Section 119(2)(b)Section 12A(1)(b)Section 143(1)Section 143(1)(a)Section 254(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Lokumal Kishinchand Charity Trust ITO Exemption Ward-1(4), 629-A, Gazdar House, 3rd Floor, Vs Mumbai J Shanker Seth Marg, Dhobi Talao, Mumbai – 400002. [PAN No. AAATL2570L] Appellant / Assessee Respondent / Revenue Assessee by Ms. Vasanti B. Patel, Advocate Revenue by Shri Vijay Kr. G. Subramanyam, Sr. DR Date of institution of appeal 25.02.2025 Date of hearing 22.04.2025 Date of pronouncement 28.05.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appe…

Al-Jamia Mohammediya Education Society v. CIT(Exemption) (171 Taxmann.com 137) — Cited in 6 Judgments | BharatTax