Bharati Vidyapeeth v. ITO

119 TTJ 261Income Tax Appellate Tribunal#22163 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2024.

Judgments citing Bharati Vidyapeeth v. ITO

Commissioner of Income-Tax, Patiala vs. Young Scholars Educaiton Society, Barnala

ITA/21/2011HC Punjab & Haryana08 May 2024

Bench: This Court Under Section 260A Of The Income Tax Act, 1961 (Hereinafter To Be Referred As “The Act”) Against The Order Dated 16.07.2010 Passed By The Income Tax Appellate Tribunal, Chandigarh Bench-A, Chandigarh (Hereinafter To Be Referred As “The Itat”) In Ita No. 510/Chd/2010 - M/S Young Scholars Educational Society, Barnala Vs Cit, Patiala, Whereby The Order Dated 26.03.2010 Passed By The Commissioner Of Income Tax, Patiala (Hereinafter To Be Referred As “The Commissioner”) Was Quashed & The Varinder Singh 2024.05.13 10:09 I Attest To The Accuracy & Authencity Of This Order/Judgment

Section 12ASection 2(15)Section 260A

…ause (b) of sub-section (1) of Section 12AA of the Act and did not include in its purview the cases relating to registration granted under Section 12A of the Act. It relied on an earlier order passed by Pune Bench of the Tribunal in Bharati Vidyapeeth vs ITO 119 TTJ 261 (Pune). The amendment in Section 12AA was further made by the Finance Act, 2010 with effect from 01.06.2010 empowering the Commissioner even to cancel registration of institutions under Section 12A of the Act. Thus, on the day when the registration was cancelled i.e. on 02.03.2010, the power was not vested with the Commissioner and, therefore, i…

ACIT, New Delhi vs. Smt. Divya Jain, New Delhi

In the result, the Appeal of the Revenue Dismissed and Cross

ITA 4315/DEL/2011[2007-08]Status: DisposedITAT Delhi09 Oct 2015AY 2007-08

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Md. Mohsin Alam, CIT(DR)
Section 143(2)Section 153ASection 153C

…ITA NO. 4315/Del/2011 & CO No. 355/Del/2011 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 4315/Del/2011 A.Y. : 2007-08 ACIT, Central Circle-03, VS. Smt. Divya Jain, Room No. 355, 3rd floor, C-215, Vivek Vihar, Delhi Jhnadewalan Extension, (PAN: AECPJ4086M) New Delhi – 110 055 (APPELLANT) (RESPONDENT) AND C.O. No. 355/Del/2011 (In ITA No. 4315/Del/2011) A.Y. : 2007-08 Smt. Divya Jain, Vs. ACIT, Central Circle-03, 3rd C-215, Vivek Vihar, Delhi Room No. 355, floor, (PAN: AECPJ4086M) Jhnadewalan Extension, New…

Commissioner of Income Tax-1 vs. Agricultural Market Committee

ITTA/21/2011HC Telangana04 Mar 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN