CIT-II, Lucknow v. Audh Educational Society

15 Taxmann.com 235High Court2011#19224 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2021.

Judgments citing CIT-II, Lucknow v. Audh Educational Society

Shri Guru Ram Dass Educational Society, Mohali vs. Pr.CIT(Central) Gurgaon, at Chandigarh

ITA 98/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 96/Chd/2021 "नधा"रण वष" / Assessment Year : Chandigarh Educational Trust The PCIT(Central)- Gurgaon at बनाम 2368, Phase-10, Mohali Chandigarh Punjab-160060 C.R. Building, Himalaya Marg, Sector-17-E, Chandigarh- 160017 "थायी लेखा सं./PAN NO: PTLM12857F अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 97/Chd/2021 "नधा"रण वष" / Assessment Year : Chan…

Chandigarh Educational Society, Mohali vs. Pr.CIT(Central)-Gurgaon, at Chandigarh

ITA 97/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 96/Chd/2021 "नधा"रण वष" / Assessment Year : Chandigarh Educational Trust The PCIT(Central)- Gurgaon at बनाम 2368, Phase-10, Mohali Chandigarh Punjab-160060 C.R. Building, Himalaya Marg, Sector-17-E, Chandigarh- 160017 "थायी लेखा सं./PAN NO: PTLM12857F अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 97/Chd/2021 "नधा"रण वष" / Assessment Year : Chan…

Chandigarh Educational Trust, Mohali vs. Pr.CIT-Central, Gurgaon, at Chandigarh

ITA 96/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 96/Chd/2021 "नधा"रण वष" / Assessment Year : Chandigarh Educational Trust The PCIT(Central)- Gurgaon at बनाम 2368, Phase-10, Mohali Chandigarh Punjab-160060 C.R. Building, Himalaya Marg, Sector-17-E, Chandigarh- 160017 "थायी लेखा सं./PAN NO: PTLM12857F अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 97/Chd/2021 "नधा"रण वष" / Assessment Year : Chan…

St. Francis Educational Trust, Chennai vs. ITO, Exemption Ward-2, Chennai

In the result, the appeal filed by assessee in ITA No

ITA 3395/CHNY/2019[2016-17]Status: DisposedITAT Chennai24 Aug 2020AY 2016-17

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.AR.V.Sreenivasan, JCITFor Respondent: 20.07.2020
Section 11Section 12ASection 13(1)(c)Section 13(2)Section 143(3)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी र"मत कोचर, लेखा सद"य एवं "ी धु#वु$ आर.एल. रे&डी, "या(यक सद"य के सम) BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI DUVVURU R.L.REDDY, JUDICIAL MEMBER HEARD THROUGH VIDEO CONFERENCING (./यथ-/Respondent) : Mr.L.Shibi, C.S. अपीलाथ- क0 ओर से/ Appellant by : Mr.AR.V.Sreenivasan, JCIT ./यथ- क0 ओर से /Respondent by : 20.07.2020 सुनवाई क0 तार"ख/Date of Hearing : 24.08.2020 घोषणा क0 तार"ख /Date of Pronouncement आदेश / O R D E R PER RAMIT KOCHAR, ACCOUNTANT MEMBER: This appeal filed by assessee is directed against a…

CIT-II, Lucknow v. Audh Educational Society (15 Taxmann.com 235) — Cited in 4 Judgments | BharatTax