CIT (Exemption) v. Khatu Ji Para Medical Technology Educational & Research Society

106 Taxmann.com 344High Court2019#13207 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT (Exemption) v. Khatu Ji Para Medical Technology Educational & Research Society

Geeta Bal Shiksha Samiti, Faridabad vs. CIT(E), Chandigarh

In the result, the appeal filed by the Appellant stands allowed for statistical purposes

ITA 4672/DEL/2018[-]Status: DisposedITAT Delhi31 Aug 2022

Bench: Narender Kumar Choudhry & Dr. Brr Kumar

Section 10Section 12A

…nt the registration to the then Society . 3.5.1 The order passed by the Coordinate Bench in the aforesaid case was challenged before the Hon’ble Punjab & Haryana High Court and Hon'ble Court vide its judgment dated 8th April, 2019 in appeal No.141/2018 [2019]106 Taxmann.com 344 (P&H), upheld the finding of the Tribunal. For the sake of brevity and ready reference the relevant part of the order is reproduced herein below. “2. A few facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The assessee is an educational society registered on 19.9.2003 under the Societies Registrat…

G.B. Public Educational Society, Faridabad vs. CIT(E), Chandigarh

In the result, the appeal filed by the Appellant stands allowed for statistical purposes

ITA 4671/DEL/2018[-]Status: DisposedITAT Delhi31 Aug 2022

Bench: Narender Kumar Choudhry & Dr. Brr Kumar

Section 10Section 11Section 12A

…nt the registration to the then Society . 4.4.1 The order passed by the Coordinate Bench in the aforesaid case was challenged before the Hon’ble Punjab & Haryana High Court and Hon'ble Court vide its judgment dated 8th April, 2019 in appeal No.141/2018 [2019]106 Taxmann.com 344 (P&H), upheld the finding of the Tribunal. For the sake of brevity and ready reference the relevant part of the order is reproduced herein below. “2. A few facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The assessee is an educational society registered on 19.9.2003 under the Societies Registrat…

M/S Joshph'S School, Ludhiana vs. The Dy. Commissioner of Income Tax (Exceptions), Chandigarh

ITA 463/ASR/2016[]Status: DisposedITAT Amritsar16 Sept 2021

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 463/Asr/2016 Assessment Year:2016-17 M/S Joseph’S School Dugri Vs. Cit(E), Dhandra Road, Ludhiana. Chandigarh. [Pan: Aaatj3850H] (Appellant) (Respendent)

Section 10Section 11Section 12ASection 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. LALIET KUMAR, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 463/Asr/2016 Assessment Year:2016-17 M/s Joseph’s School Dugri Vs. CIT(E), Dhandra Road, Ludhiana. Chandigarh. [PAN: AAATJ3850H] (Appellant) (Respendent) Appellant by Sh. Sudhir Sehgal, Adv. Respondent by Sh. Sanjay Dhariwal, DR Date of Hearing 13.09.2021 Date of Pronouncement 16.09.2021 ORDER Per Dr. M. L. Meena, AM: This appeal by the assessee is directed against the order dated 29.07.2016 passed by the CIT(E) whereby the application of the assessee fo…

Kalyan Educational Society, Kolkata vs. C.I, T, Durgapur

In the result, the appeal of assessee is partly allowed and for statistical purpose

ITA 779/KOL/2013[2012-2013]Status: DisposedITAT Kolkata31 Jul 2020AY 2012-2013

Bench: Shri P.M. Jagtap(Kz) & Shri A. T. Varkey, Jm]

Section 12ASection 2(15)Section 80G

…आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA (सम")"ी पी. एम.जगताप,उपा"य" एवं "ी ए.ट". वक","या"यक सद"य) [Before Shri P.M. Jagtap, Vice President (KZ) & Shri A. T. Varkey, JM] ITA Nos.778 & 779/Kol/2013 Assessment Year: - Kalyan Educational Society Vs. Commissioner of Income-tax-Durgapur (PAN: AABTK2860K) Appellant Respondent Date of Hearing 13.07.2020 Date of Pronouncement 31.07.2020 For the Appellant Shri S. K. Tulsiyan, Advocate For the Respondent Shri Vijay Shankar, CIT, DR ORDER Per A. T. Varkey, JM: Both these appeals preferred by the assessee are agai…

Kalyan Educational Society, Kolkata vs. C.I, T, Durgapur

In the result, the appeal of assessee is partly allowed and for statistical purpose

ITA 778/KOL/2013[2012-2013]Status: DisposedITAT Kolkata31 Jul 2020AY 2012-2013

Bench: Shri P.M. Jagtap(Kz) & Shri A. T. Varkey, Jm]

Section 12ASection 2(15)Section 80G

Mesers Border People Education Society, Ferozpur vs. Commissioner of Income Tax (Exemptions), Chandigarh

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 469/ASR/2018[2016-17]Status: DisposedITAT Amritsar15 Jan 2020AY 2016-17

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiassessment Year: Nil Border People Educational Cit(Exemptions) Society, Chandigarh. Ferozepur City, Vs. [Pan:Aaabb 0422F] (Appellant) (Respondent)

For Appellant: Sh. P. N. Arora (Ld. Adv.)For Respondent: Smt. Prabjot Kaur (Ld. CIT-DR)

Section 10Section 12A

…o grant the registration to the then Society . The order passed by the Co- ordinate Bench in the aforesaid case was challenged before the Hon’ble Punjab & Haryana High Court and Hon'ble Court vide its judgment dated 8th April, 2019 in appeal No.141/2018 [2019]106 Taxmann.com 344 (P&H), upheld the finding of the Tribunal. For the sake of brevity and ready reference the relevant part of the order is reproduced herein below. “2. A few facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The assessee is an educational society registered on 19.9.2003 under the Societies Registrat…

Gram Vikas Educational Society, Ferozpur vs. Commissioner of Income Tax (Exemptions), Chandigarh

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 470/ASR/2018[2017-18]Status: DisposedITAT Amritsar09 Oct 2019AY 2017-18

Bench: Sh. B.R. Baskaran & Sh. N.K.Choudhryassessment Year:Nil

For Appellant: Sh. P. N. Arora (Ld. Adv.)For Respondent: Sh. Sandeep Chauhan (Ld. CIT- DR)

Section 10Section 12A

…ning the registration u/s 12AA of the Act. The order passed by the Co-ordinate Bench in the aforesaid case was challenged before the Hon’ble Punjab & Haryana High Court and Hon'ble High Court vide its judgment dated 8th April, 2019 in appeal No.141/2018 [2019]106 Taxmann.com 344 (P&H) upheld the finding of the Tribunal. For the sake of brevity and ready reference the relevant part of the order is reproduced herein below. 3 ITA N0.470/Asr/ 2018 Gram Vikas Educational Society vs. CIT(E) “2. A few facts necessary for adjudication of the instant appeal as narrated therein may be noticed. The assessee is an educat…