Aruva Foundation v. CIT (E)

170 Taxmann.com 198Reported decision2025#23187 most cited
3

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 11Section 12Section 12ASection 12ABSection 2(15)Section 11(4A)Section 12A(1)(ac)Section 13

Issues it is cited on

section 2(15)section 12a(1)section 12absection 12asection 12section 11companydocument

Judgments citing Aruva Foundation v. CIT (E)

SHREE KHANDELWAL DIGAMBAR JAIN FOUNDATION,AURANGABAD vs. THE COMMISSIONER OF INCOME TAX(EXEMPTION), PUNE

In the result, both the appeals of the appellant are allowed

ITA 2555/PUN/2024[2024-25]Status: DisposedITAT Pune14 Jul 2025AY 2024-25

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 12ASection 2(15)Section 8Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2554 and 2555/PUN/2024 Shree Khandelwal Digambar Vs. Commissioner of Income Jain Foundation Tax (Exemption), Pune Office No. 603, Sut Girini, Space Olympia, Garkheda, Aurangabad 431001 Maharashtra PAN: ABJCS602IN Appellant Respondent Appellant by : Shri Nikhil S Pathak Respondent by : Shri Amol Khairnar CIT-DR Date of hearing : 24.06.2025 Date of pronouncement : 14.07.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned tw…

SHREE KHANDELWAL DIGAMBAR JAIN FOUNDATION,AURANGABAD vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

ITA 2554/PUN/2024[2024-25]Status: DisposedITAT Pune14 Jul 2025AY 2024-25
For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 12ASection 2(15)Section 8Section 80G

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES \"A\", PUNE\n\nBEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER\n\nआयकर अपील सं. / ITA No.2554 and 2555/PUN/2024\n\nShree Khandelwal Digambar Jain Foundation Vs. Commissioner of Income Tax (Exemption), Pune\n\nPAN: ABJC6021N\n\nAppellant\n\nRespondent\n\nAppellant by : Shri Nikhil S Pathak\n\nRespondent by : Shri Amol Khairnar CIT-DR\n\nDate of hearing : 24.06.2025\n\nDate of pronouncement : 14.07.2025\n\nआदेश / ORDER\n\nPER DR. MANISH BORAD, ACCOUNTANT MEMBER :\n\n1. The captioned two appeals at the instance of…

AUDYOGIK NIDHI VISHWAST SANSTHA POONA,PUNE vs. CIT EXEMPTION, PUNE, PMT BUILDING

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

ITA 2135/PUN/2024[NA]Status: DisposedITAT Pune30 Apr 2025

Bench: Shri R. K. Panda & Ms. Astha Chandraaudyogik Nidhi Vishwast Sanstha The Cit (Exemption), Poona Pune 366, Narayan Peth, Limaye Vs. Building, Laxmi Road, Pune – 411030 Pan: Aaata1619H (Appellant) (Respondent) Assessee By : Shri Nikhil S Pathak Department By : Shri Amol Khairnar Cit-Dr Date Of Hearing : 05-02-2025 Date Of Pronouncement : 30-04-2025 O R D E R

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Audyogik Nidhi Vishwast Sanstha The CIT (Exemption), Poona Pune 366, Narayan Peth, Limaye Vs. Building, Laxmi Road, Pune – 411030 PAN: AAATA1619H (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Amol Khairnar CIT-DR Date of hearing : 05-02-2025 Date of pronouncement : 30-04-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 12.08.2024 of the Ld. CIT (Exemption), Pune rejecting the applica…

Aruva Foundation v. CIT (E) (170 Taxmann.com 198) — Cited in 3 Judgments | BharatTax