Bhagwan Mahaveer Jain Relief Trust v. CIT(E)

171 Taxmann.com 574Reported decision2025#20023 most cited
4

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 80GSection 80G(5)Section 12ASection 12A(1)(ac)(iii)Section 10ABSection 10ACSection 12A(1)(ac)Section 12AB

Issues it is cited on

section 80g(5)reasoned orderregistration under section 12asection 80gsection 12asection 12section 80condonation of delayopportunity of being hearddocument

Judgments citing Bhagwan Mahaveer Jain Relief Trust v. CIT(E)

BARODA YOUTH FEDERATION,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD

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

ITA 633/AHD/2025[NA]Status: DisposedITAT Ahmedabad15 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Sanket Bakshi, ARFor Respondent: Shri Sher Singh, CIT-DR
Section 12ASection 12A(1)(ac)Section 8

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. Nos.632 & 633/Ahd/2025 (Assessment Year: N.A.) Baroda Youth Federation, Vs. Commissioner of Income Tax 59, Subhash Park, Sangam Char (Exemption), Rasta, Vadodara-390006 Ahmedabad [PAN No.AAKCB1031F] (Appellant) .. (Respondent) Appellant by : Shri Sanket Bakshi, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 11.09.2025 Date of Pronouncement 15.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both appeals have been filed by the As…

BARODA YOUTH FEDERATION,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD

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

ITA 632/AHD/2025[NA]Status: DisposedITAT Ahmedabad15 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Sanket Bakshi, ARFor Respondent: Shri Sher Singh, CIT-DR
Section 12ASection 12A(1)(ac)Section 8

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. Nos.632 & 633/Ahd/2025 (Assessment Year: N.A.) Baroda Youth Federation, Vs. Commissioner of Income Tax 59, Subhash Park, Sangam Char (Exemption), Rasta, Vadodara-390006 Ahmedabad [PAN No.AAKCB1031F] (Appellant) .. (Respondent) Appellant by : Shri Sanket Bakshi, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 11.09.2025 Date of Pronouncement 15.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both appeals have been filed by the As…

SHREE FOFARIA CHARITABLE FAMILY TRUST,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD

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

ITA 1082/AHD/2025[NA]Status: DisposedITAT Ahmedabad12 Sept 2025

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Shri Viranch Modi, CAFor Respondent: Shri Sher Singh, CIT-DR
Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. No.1082/Ahd/2025 (Assessment Year: N.A.) Shree Fofaria Family Charitable Vs. Commissioner of Income Tax Trust, (Exemption), 79, Vishwas Colony, Alkapuri, Ahmedabad Alkapuri S.O., Vadodara-390007 [PAN No.AAATS5722R] (Appellant) .. (Respondent) Appellant by : Shri Viranch Modi, CA Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 10.09.2025 Date of Pronouncement 12.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been fi…

YOUTH SERVICE CENTRE,VADODARA vs. THE CIT(EXEMPTION), AHMEDABAD

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

ITA 585/AHD/2025[NA]Status: DisposedITAT Ahmedabad20 Jun 2025

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Viranch Modi, A.RFor Respondent: Shri Sher Singh, CIT DR
Section 12ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.585/Ahd/2025 (Assessment Year: N.A.) Youth Service Centre, Vs. Commissioner of Income 30, Shankuntal Park Society, Behind Tax (Exemption), Shreyash School Pratapnagar R.S. Ahmedabad S.O. Vadodara-390004 [PAN No.AAATY1629F] (Appellant) .. (Respondent) Appellant by : Shri Viranch Modi, A.R. Respondent by: Shri Sher Singh, CIT DR Date of Hearing 10.06.2025 20.06.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has b…