CIT v. A.R Trust

86 Taxmann.com 6High Court2017#25768 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 1961Section 12ASection 12A of the Income Tax ActSection 80GSection 80G of the Income Tax Act

Judgments citing CIT v. A.R Trust

Dipl Foundation Sco No. 327-328, Sec-20 Market, Huda, Kaithal, Haryana vs. CIT Exemptions Chandigarh, Chandigarh

In the result, appeals of the assessee are allowed for statistical purpose

ITA 1707/DEL/2024[2023-2024]Status: DisposedITAT Delhi14 Nov 2024AY 2023-2024

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1707 & 1706/िद"ी/2024 (िन.व. 2023-24)

For Appellant: Shri Sudhir Sehgal, Chartered AccountantFor Respondent: Shri Surender Pal, CIT- DR
Section 12ASection 8Section 80G

…आयकर अपीलीय अिधकरण िद"ी पीठ “बी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी एस "रफौर रहमान, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.1707 & 1706/िद"ी/2024 (िन.व. 2023-24) ITA Nos.1707 & 1706/DEL/2024 (A.Y.2023-24) DIPL Foundation, SCO No. 327-328, Sector-20 Market, Huda, Kaithal, Haryana 136027 ...... अपीलाथ"/Appellant PAN: AAJCD-8419-L बनाम Vs. Commissioner of Income Tax (Exemptions), ..... "ितवादी/Respondent Chandigarh 160017 अपीलाथ" "ारा/ Appellant by : Shri Sudhir Sehgal, Chartered A…

Dipl Foundation Sco No.327-328, Sec-20 Market, Huda, Kaithal, Haryana vs. CIT Exemptions Chandigarh, Chandigarh

In the result, appeals of the assessee are allowed for statistical purpose

ITA 1706/DEL/2024[2023-24]Status: DisposedITAT Delhi14 Nov 2024AY 2023-24

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1707 & 1706/िद"ी/2024 (िन.व. 2023-24)

For Appellant: Shri Sudhir Sehgal, Chartered AccountantFor Respondent: Shri Surender Pal, CIT- DR
Section 12ASection 8Section 80G

…आयकर अपीलीय अिधकरण िद"ी पीठ “बी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी एस "रफौर रहमान, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.1707 & 1706/िद"ी/2024 (िन.व. 2023-24) ITA Nos.1707 & 1706/DEL/2024 (A.Y.2023-24) DIPL Foundation, SCO No. 327-328, Sector-20 Market, Huda, Kaithal, Haryana 136027 ...... अपीलाथ"/Appellant PAN: AAJCD-8419-L बनाम Vs. Commissioner of Income Tax (Exemptions), ..... "ितवादी/Respondent Chandigarh 160017 अपीलाथ" "ारा/ Appellant by : Shri Sudhir Sehgal, Chartered A…

Om Gupta Educational Trust, New Delhi vs. CIT(E), New Delhi

ITA 2824/DEL/2019[-]Status: DisposedITAT Delhi22 Jul 2019

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Saubhagya Agarwal, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2824/Del./2019 M/s. Om Gupta Educational Trust, vs. CIT (E), 04 & 05, Southern Park, 3rd Floor, Delhi. Saket District Center, New Delhi – 110 017. (PAN : AAATO6442J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Saubhagya Agarwal, Advocate REVENUE BY : Ms. Pramita M. Biswas, CIT DR Date of Hearing : 08.07.2019 Date of Order : 22.07.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Om Gupta Educational Trust (hereinafter referred to as th…

CIT v. A.R Trust (86 Taxmann.com 6) — Cited in 3 Judgments | BharatTax