CIT (Exemptions) v. Maria Social Service Society4

137 Taxmann.com 133High Court2022#22581 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 11 Section 12 Section 12A Section 12A(a)Section 12AA Section 143(3)Section 234B Section 250(4)

Judgments citing CIT (Exemptions) v. Maria Social Service Society4

INCOME TAX OFFICER(E) WARD- 2(4), NEW DELHI, CIVIC CENTRE NEW DELHI vs. PRAKASH SEWA TRUST, PASCHIM VIHAR

ITA 4305/DEL/2024[2016-17]Status: DisposedITAT Delhi07 Jan 2026AY 2016-17

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal

Section 11Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.4305/Del/2024 (ASSESSMENT YEAR 2016-17) Income Tax Officer (E) Ward-2(4), New Delhi. Prakash Sewa Trust, B-3/330, Paschim Vihar, New Delhi-110063. Vs. PAN-AAATP0339B (Appellant) (Respondent) Assessee by Dr. Kapil Goel, Adv. Department by Shri Rajesh Kumar Dhanesta, Sr.DR Date of Hearing 30/10/2025 Date of Pronouncement 07/01/2026 ORDER PER MANISH AGARWAL, AM: This appeal is filed by Revenue against the order of Learned Commissioner of Income Tax (Appeals)…

M/S. DR. M NAGARAJU & RENUKA NAGARAJU CHARITABLE TRUST (R),BENGALURU vs. INCOME TAX OFFICER, (EXEMPTIONS), WARD-2, , BANGALORE

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

ITA 519/BANG/2024[2017-18]Status: DisposedITAT Bangalore21 May 2024AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri Siddesh Nagaraj Gaddi, CAFor Respondent: Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru

Section 11Section 12ASection 250Section 250(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2017-18 M/s. Dr. M. Nagaraju & Renuka Vs. The Income Tax Officer Nagaraju Charitable Trust (R), (Exemptions), Vaderahalli Village, Harohalli Hobli, Ward 2, Kaggalahalli, Ramanagar, Bangalore. Kaggala Halli B.O. – 562 112. PAN : AAATM 8955C APPELLANT RESPONDENT Appellant by : Shri Siddesh Nagaraj Gaddi, CA Respondent by : Shri Srinath S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 07.05.2024 Date of Pronouncement : 21.05.2024 O R D E R Per Laxm…

PRINCIPAL COMMISSIONER OF INCOME TAX vs. M/S MEDICAL RELIEF SOCIETY OF

Appeal is dismissed by

ITA/179/2021HC Karnataka25 Mar 2024

Bench: S.G.PANDIT,C.M. POONACHA

Section 11Section 260

…- 1 - NC: 2024:KHC:12157-DB ITA No. 179 of 2021 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF MARCH, 2024 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE C.M. POONACHA INCOME TAX APPEAL NO.179 OF 2021 BETWEEN: 1. PRINCIPAL COMMISSIONER OF INCOME TAX C.R. BUILDING ATTAVARA MANGALURU - 575001. 2. INCOME TAX OFFICER (EXEMPTIONS) WARD-1, MANGALURU. …APPELLANTS (BY SRI. E. I. SANMATHI, ADVOCATE) AND: M/S. MEDICAL RELIEF SOCIETY OF SOUTH KANARA, UNIVERSITY BUILDING MANGLAURU - 576104 PAN: AAAAM 2004P. …RESPONDENT…