Assistant Commissioner of Income-tax, (Exemption) Circle, Aurangabad v. Gurudatta Shikshan Sanstha

87 Taxmann.com 214Reported decision2017#25778 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2021.

Judgments citing Assistant Commissioner of Income-tax, (Exemption) Circle, Aurangabad v. Gurudatta Shikshan Sanstha

Assistant Commissioner of Income Tax (Exemption) Circle Bhopal, Bhopal vs. Mayank Welfare Society, Indore

In the result, Revenue’s appeal for the AY 2013-14

ITA 776/IND/2018[2015-16]Status: DisposedITAT Indore29 Oct 2021AY 2015-16

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER VIRTUAL HEARING Assessment Year: 2013-14 DCIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN:AANFM0784C Assessment Year: 2015-16 ACIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN: AANFM0784C Revenue by Shri Rajeeb Jain CIT-DR Respondent by Shri Sumit Nema Sr. Adv. With Shri Manjeet Sachdeva & Shri Gagan Tiwari, ARs Mayank Welfare society ITANos.232 & 776/Ind/2018/17 Da…

The DCIT, (Exemption) Circle, Bhopal vs. M/S. Mayank Welfare Society, Bhopal

In the result, Revenue’s appeal for the AY 2013-14

ITA 232/IND/2017[2013-14]Status: DisposedITAT Indore29 Oct 2021AY 2013-14

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER VIRTUAL HEARING Assessment Year: 2013-14 DCIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN:AANFM0784C Assessment Year: 2015-16 ACIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN: AANFM0784C Revenue by Shri Rajeeb Jain CIT-DR Respondent by Shri Sumit Nema Sr. Adv. With Shri Manjeet Sachdeva & Shri Gagan Tiwari, ARs Mayank Welfare society ITANos.232 & 776/Ind/2018/17 Da…

M/S Sant Baba Bhag Singh Memorial Charitable Society, Jalandhar vs. D.C.I.T, Circle - 1 (Exemption), Chandigarh

In the result, the assessee’s appeal is partly allowed

ITA 432/ASR/2017[2014-15]Status: DisposedITAT Amritsar27 Feb 2019AY 2014-15

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 432/(Asr)/2017 Assessment Year: 2014-15

For Appellant: Sh. J. S. Bhasin (Adv.)For Respondent: Sh. Sandeep Chauhan, CIT-DR
Section 115BSection 12ASection 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER I.T.A. No. 432/(Asr)/2017 Assessment Year: 2014-15 Sant Baba Bhag Singh vs. Deputy C. I. T., Memorial Charitable Society, Circle-1 (Exemption) Santpur, VPO Manko, Chandigarh Distt. Jalandhar [PAN: AAETS 1800N] (Appellant) (Respondent) Appellant by : Sh. J. S. Bhasin (Adv.) Respondent by: Sh. Sandeep Chauhan, CIT-DR Date of Hearing: 12.12.2018 Date of Pronouncement: 27.02.2019 ORDER Per Sanjay Arora, AM: This is an Appeal by the Assessee directed against the Or…

Assistant Commissioner of Income-tax, (Exemption) Circle, Aurangabad v. Gurudatta Shikshan Sanstha (87 Taxmann.com 214) — Cited in 3 Judgments | BharatTax