Bhurabhai Punjabhai Parsana Foundation v. CIT(E)

164 Taxmann.com 749Income Tax Appellate Tribunal2024#22963 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 12A Section 80G(5)Section 10(23C)Section 10AB Section 10AC

Issues it is cited on

section 80g(5)section 80g section 12a section 12 section 80 prescribed

Judgments citing Bhurabhai Punjabhai Parsana Foundation v. CIT(E)

Flavaroma Charitable Foundation, Ahmedabad vs. The Commissioner of Income Tax (Exemption), Ahmedabad

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 1071/AHD/2024[NA]Status: DisposedITAT Ahmedabad26 Feb 2025

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 12ASection 3Section 80GSection 80G(5)Section 80G(5)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member Flavaroma Charitable The Commissioner Foundation of Income Tax 401, Aryavart Heights, Vs (Exemption), Prernatirty Derasar Road, Ahmedabad Jodhpur, Satellite, Ahmedabad-380015 Gujarat, India PAN: AAATF8456B (Respondent) (Appellant) Assessee Represented: Ms. Arti N Shah, A.R. Revenue Represented: Shri Prathvi Raj Meena, CIT-DR Date of hearing : 24-02-2025 Date of pronouncement : 26-02-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This a…

Mahatma Gandhi Sabarmati Ashram Memorial Trust(Mgsamt), Ahmedabad vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the Assessee is allowed for statistical purpose…”

ITA 1077/AHD/2024[NA]Status: DisposedITAT Ahmedabad03 Jan 2025

Bench: Dr.Brr Kumarshri Tr Senthil Kumar

For Appellant: Ms Arti N Shah, A.RFor Respondent: Shri Kamlesh Makwana, CIT.DR

Section 10Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE DR.BRR KUMAR, VICE PRESIDENT SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.1077/Ahd/2024 (Assessment Year: NA Mahatma Gandhi Sabarmati Ashram Vs. Deputy Commissioner of Memorial Trust(MGSAMT), Income Tax, Room no.104 to 109 Transferee (Exemption), Hostel, Ahmedabad Shahibag, Ahmedabad-380004 [PAN No.AAHTM5888M] (Appellant) .. (Respondent) Appellant by : Ms Arti N Shah, A.R. Respondent by: Shri Kamlesh Makwana, CIT.DR 30.12.2024 Date of Hearing Date of Pronouncement 03.01.2025 O R D E R PER: DR. BRR KUMAR, VICE PRESIDENT: This appeal has been fi…

Chaloda Seva Samaj Trust, Ahmedabad vs. The CIT(Exemption), Ahmedabad

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 1043/AHD/2024[NA]Status: DisposedITAT Ahmedabad18 Dec 2024

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 12ASection 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Chaloda Seva Samaj Trust The Commissioner 45, Kundan Tenement, of Income Tax Part 3, Opp: Vasna Police Vs (Exemption), Station, Vasna, Ahmedabad Ahmedabad-380007 PAN: AADTC2325H (Appellant) (Respondent) Assessee Represented: Ms. Arti Shah, A.R. Revenue Represented: Shri Nandkumar, CIT-DR Date of hearing : 08-10-2024 Date of pronouncement : 18-12-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Assessee as against…