Buxar Diocesan Society v. Commissioner of Income Tax, Patna

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Judgments citing Buxar Diocesan Society v. Commissioner of Income Tax, Patna

Santhome Charitable and Educational Trust, Erode vs. ITO, Exemption Ward Chennai, Chennai

In the result, appeal filed by the assessee is allowed for statistical

ITA 498/CHNY/2023[--]Status: DisposedITAT Chennai30 May 2024

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.498/Chny/2023 िनधा"रण वष"/Assessment Year: - V. Santhome Charitable & The Income Tax Officer, Educational Trust, Exemption Ward, 378, Shenbagapudur, Chennai. Sathyamangalam, Erode District-638 402. [Pan: Aaots 6317 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 12ASection 12A(1)(ac)Section 13(1)(b)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.498/Chny/2023 िनधा"रण वष"/Assessment Year: - v. Santhome Charitable & The Income Tax Officer, Educational Trust, Exemption Ward, 378, Shenbagapudur, Chennai. Sathyamangalam, Erode District-638 402. [PAN: AAOTS 6317 E] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant by Shri N. Arjun Raj, Advocate : ""यथ" क" ओर से /…

Shree Govatts Foundation, Hyderabad vs. Commissioner of Income Tax, (Exemptions), Hyderabad

Appeal is allowed

ITA 182/HYD/2021[NA]Status: DisposedITAT Hyderabad17 Nov 2021

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahuassessment Year – N.A.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Ravi Kiran

Section 11Section 12Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member Assessment Year – N.A. Shree Govatts Foundation, Vs. The Commissioner of 14-4-259, Joshi Wadi Income Tax (Exemptions), Begum Bazar, Hyderabad. Hyderabad – 500012, Telangana. PAN : ABJAS0420P (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri Ravi Kiran Date of hearing: 21/10/2021 Date of pronouncement: 18/11/2021 O R D E R Per S. S. Godara, J.M. This assessee’s appeal arises from the Commission…

Tarehati Chariable Trust, Mumbai vs. CIT (E), Mumbai

In the result, the appeal of the assessee is allowed

ITA 7503/MUM/2016[]Status: DisposedITAT Mumbai26 Jul 2018

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2008-09

For Appellant: Shri Dhirendra M. Shah, A.RFor Respondent: Shri V. Janardhan, D.R

Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Tarehati Charitable The Commissioner of Trust, Income Tax C/o. Shri Deepak Dalal, (Exemptions) 28-A, 2nd Floor, Room No.617, Vs. 6th Floor, Murad Mansion, S.V.P. Road, Piramal Chambers, Opera House, Parel, Mumbai – 400 004 Mumbai – 400 012 PAN: AACTT 6668B (Appellant) (Respondent) Present for: Assessee by : Shri Dhirendra M. Shah, A.R. Revenue by : Shri V. Janardhan, D.R. Date of Hearing : 22.06.2018 Date of Pronouncement : 26.07.2018…