Association of Corporation & Apex Societies of Handlooms v. ADIT

30 Taxmann.com 22High Court2013#13972 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 11Section 12ASection 143(3)Section 10Section 10(23C)(iiiad)Section 13(2)Section 13(3)Section 147

Issues it is cited on

section 11(6)section 10(23c)(iiiad)section 13(2)accumulation of incomesection 13(3)section 11(1)(a)section 10(23c)section 11(1)put to useapplication of incomecapital expenditurereason to believe

Judgments citing Association of Corporation & Apex Societies of Handlooms v. ADIT

M/S. Barrows Blue Bells School, Baharaich vs. The I.T.O. (E), Lucknow

Accordingly, the same are being dismissed as having become academic in nature

ITA 362/LKW/2020[2014-15]Status: DisposedITAT Lucknow30 Jun 2025AY 2014-15

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudhary

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri Amit Singh Chauhan, D.R
Section 10Section 11Section 12ASection 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA No.360, 361 & 362/LKW/2020 Assessment Year: 2010-11, 2011-12 & 2014-15 M/s Barrows Blue Bells School v. The Income Tax Officer Civil Line (Exemption) Bahraich Lucknow TAN/PAN:AAATB7151K (Appellant) (Respondent) Appellant by: Shri Rakesh Garg, Advocate Respondent by: Shri Amit Singh Chauhan, D.R. O R D E R PER SUDHANSHU SRIVASTAVA, J.M.: These three appeals have been preferred by the assessee against the respective orders passed by the Learned Commiss…

M/S. Barrows Blue Bells School, Baharaich vs. The I.T.O. (E), Lucknow

Accordingly, the same are being dismissed as having become academic in nature

ITA 361/LKW/2020[2011-12]Status: DisposedITAT Lucknow30 Jun 2025AY 2011-12

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudhary

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri Amit Singh Chauhan, D.R
Section 10Section 11Section 12ASection 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA No.360, 361 & 362/LKW/2020 Assessment Year: 2010-11, 2011-12 & 2014-15 M/s Barrows Blue Bells School v. The Income Tax Officer Civil Line (Exemption) Bahraich Lucknow TAN/PAN:AAATB7151K (Appellant) (Respondent) Appellant by: Shri Rakesh Garg, Advocate Respondent by: Shri Amit Singh Chauhan, D.R. O R D E R PER SUDHANSHU SRIVASTAVA, J.M.: These three appeals have been preferred by the assessee against the respective orders passed by the Learned Commiss…

M/S. Barrows Blue Bells School, Baharaich vs. The I.T.O. (E), Lucknow

ITA 360/LKW/2020[2010-11]Status: DisposedITAT Lucknow30 Jun 2025AY 2010-11

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudhary

For Appellant: Respondent byFor Respondent: Shri Rakesh Garg, Advocate
Section 10Section 11Section 12ASection 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA No.360, 361 & 362/LKW/2020 Assessment Year: 2010-11, 2011-12 & 2014-15 M/s Barrows Blue Bells School Civil Line Bahraich TAN/PAN:AAATB7151K (Appellant) v. The Income Tax Officer (Exemption) Lucknow (Respondent) Appellant by: Respondent by: Shri Rakesh Garg, Advocate Shri Amit Singh Chauhan, D.R. ORDER PER SUDHANSHU SRIVASTAVA, J.M.: These three appeals have been preferred by the assessee against the respective orders passed by the Learned Commissioner…

Assistant Commissioner of Income Tax, Exemption Circle, Aurangabad, Near Holy Cross English School vs. The Nanded Sikhgurudwara Sachkhand Hazur Sahib, Abchalnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 809/PUN/2024[2017-18]Status: DisposedITAT Pune26 May 2025AY 2017-18

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 10Section 139Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.808 & 809/PUN/2024 Assessment Years : 2016-17 & 2017-18 ACIT, Exemption Circle, The Nanded Sikhgurudwara Sachkhand Aurangabad Hazur Sahib Vs. Apchalnagar Sahib, Nanded, Aurangabad – 431002 Maharashtra PAN: AABTT2452Q (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Amol Khairnar CIT-DR Date of hearing : 05-03-2025 Date of pronouncement : 26-05-2025 O R D E R PER R.K. PANDA, VP: The above 2 appeals filed by the Revenue are directed aga…

Assistant Commissioner of Income Tax, Exemption Circle, Aurangabad, Near Holy Cross English School vs. The Nanded Sikhgurudwara Sachkhand Hazur Sahib, Apchalnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 808/PUN/2024[2016-17]Status: DisposedITAT Pune26 May 2025AY 2016-17

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 10Section 139Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.808 & 809/PUN/2024 Assessment Years : 2016-17 & 2017-18 ACIT, Exemption Circle, The Nanded Sikhgurudwara Sachkhand Aurangabad Hazur Sahib Vs. Apchalnagar Sahib, Nanded, Aurangabad – 431002 Maharashtra PAN: AABTT2452Q (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Amol Khairnar CIT-DR Date of hearing : 05-03-2025 Date of pronouncement : 26-05-2025 O R D E R PER R.K. PANDA, VP: The above 2 appeals filed by the Revenue are directed aga…

ITO, New Delhi vs. M/S. Yadu Steels & Power Pvt. Ltd., New Delhi

In the result, this ground stands allowed for statistical purposes

ITA 25/DEL/2014[2009-10]Status: PendingITAT Delhi12 Feb 2019AY 2009-10

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2009-10 Ito, Ward 18(4) Vs. M/S Yadu Steels & Power Pvt.Ltd. New Delhi 503, 5Th Floor Dda Building District Centre Laxmi Nagar Delhi 110 092

For Appellant: NoneFor Respondent: Smt. Naina Soin Kapil, Sr.D.R
Section 131Section 143Section 143(1)Section 271(1)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘D’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 2009-10 ITO, Ward 18(4) Vs. M/s Yadu Steels & Power Pvt.Ltd. New Delhi 503, 5th floor DDA building District Centre Laxmi Nagar Delhi 110 092 PAN: AAACY2843G (Appellant) (Respondent) Revenue by : Smt. Naina Soin Kapil, Sr.D.R. Assessee by : None Date of Hearing : 28/01/2019 Date of Pronouncement: 12/02/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by revenue against order dated 30/10/13 passed by Ld.CIT(A)-21 fo…

DCIT (E), C-2, Chandigarh vs. M/S Aggarwal Vidya Pracharni Sabha, Faridabad

Appeal of the Revenue is dismissed

ITA 207/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh04 Oct 2018AY 2014-15
For Appellant: NoneFor Respondent: Smt. Chandrakanta
Section 11Section 11(1)Section 11(2)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं, डा. बी.आर.आर. कुमार, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & Dr. B.R.R. KUMAR , AM आयकर अपील सं./ ITA No. 207/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 DCIT (Exemption) बनाम M/s Aggarwal Vidya Circle-2, Chandigarh Pracharni Sabha, Tigaon Road, Ballabgarh, Faridabad "थायी लेखा सं./PAN No: AABTA3409Q अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : None राज"व क" ओर से/ Revenue by : Smt. Chandrakanta सुनवाई क" तार"ख/Date of Hearing : 25/0…

Association of Corporation & Apex Societies of Handlooms v. ADIT (30 Taxmann.com 22) — Cited in 7 Judgments | BharatTax