CIT v. Ansal Properties

98 Taxmann.com 398High Court2018#4977 most cited
24

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 11Section 13Section 131(1A)Section 132Section 132(4)Section 132(4A)Section 133ASection 142(1)

Issues it is cited on

section 292ccsection 153(c)(1)section 153(c)section 2(45)retraction of statementsection 131(1)corpus donationdumb documentssection 132(4a)section 292cstatement under section 132(4)section 153c(1)

Judgments citing CIT v. Ansal Properties

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, NOIDA, NOIDA vs. SARASWATI AMMAL EDUCATION AND CHARITABLE TRUST, CHENNAI

Appeals are dismissed

ITA 2291/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Sept 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, NOIDA, NOIDA vs. SARASWATI AMMAL EDUCATION AND CHARITABLE TRUST, CHENNAI

ITA 2290/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Sept 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2181/DEL/2023 (A.Y. 2016-17) ІТА No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust, Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2288/DEL/2023 (A.Y. 2014-15) ITA N…

DY. COMMISSIONER OF INCOME TAX, NOIDA vs. SARASWATI AMMAL EDUCATION AND CHARITABLE TRUST, CHENNAI

Appeals are dismissed

ITA 2289/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Sept 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

DY. COMMISSIONER OF INCOME TAX, , NOIDA vs. SARASWATI AMMAL EDUCATION AND CHARITABLE TRUST, , CHENNAI

Appeals are dismissed

ITA 2288/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Sept 2025AY 2014-15

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

SARASWATHI AMMAL EDUCATIONAL AND CHARITABLE TRUST,CHENNAI vs. ACIT CENTRE CIRCLE II, NOIDA

Appeals are dismissed

ITA 2181/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Sept 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

DCIT CENTRAL CIRCLE 7 (1) , MUMBAI vs. RAMRAO ADIK EDUC SOCIETY, MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 2276/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Sept 2025AY 2014-15
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

DCIT CENTRAL CIRCLE 7 (1) , MUMBAI vs. RAMRAO ADIK EDUC SOCIETY, MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 2275/MUM/2025[2016-17]Status: DisposedITAT Mumbai04 Sept 2025AY 2016-17
Section 12ASection 132Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

DCIT CENTRAL CIRCLE 7 (1) , MUMBAI vs. RAMRAO ADIK EDUC SOCIETY, MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 2273/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

DCIT CENTRAL CIRCLE 7 1, MUMBAI vs. RAMRAO ADIK EDUC SOCIETY, MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 2272/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Sept 2025AY 2013-14
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

DCIT CENTRAL CIRCLE 7 (1) , MUMBAI vs. RAMRAO ADIK EDUC SOCIETY, MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 2271/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOMETAX CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1515/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOMETAX CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1514/MUM/2025[2016-17]Status: DisposedITAT Mumbai04 Sept 2025AY 2016-17
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOMETAX CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1513/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1511/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Sept 2025AY 2013-14
Section 12ASection 132Section 132(4)Section 153CSection 250Section 4Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1510/MUM/2025[2012-13]Status: DisposedITAT Mumbai04 Sept 2025AY 2012-13
Section 12ASection 132Section 132(4)Section 153CSection 250Section 4Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

RAMRAO ADIK EDUCATION SOCIETY ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE 7(1), MUMBAI

Accordingly. The ground raised by the revenue is partly allowed for\nstatistical purposes

ITA 1509/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Sept 2025AY 2011-12
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“D” BENCH, MUMBAI\nBEFORE SHRI AMIT SHUKLA, JM &\nMS PADMAVATHY S, AM\nI.T.A. No. 1509/Mum/2025\n(Assessment Year: 2011-12)\nI.T.A. No. 1510/Mum/2025\n(Assessment Year: 2012-13)\nI.T.A. No. 1511/Mum/2025\n(Assessment Year: 2013-14)\nI.T.A. No. 1512/Mum/2025\n(Assessment Year: 2014-15)\nI.T.A. No. 1513/Mum/2025\n(Assessment Year: 2015-16)\nI.T.A. No. 1514/Mum/2025\n(Assessment Year: 2016-17)\nI.T.A. No. 1515/Mum/2025\n(Assessment Year: 2017-18)\nRamrao Adik Education Society,\nPatil Building, Adarsh Nagar,\nOpp Mig Colony, Worli,\nMumbai-400018.\nPAN: AAATR3…

NATASHA CHOPRA,NEW DELHI vs. DCIT, CIRCLE-16(1), DELHI

Appeals are dismissed

ITA 2291/DEL/2024[2019-20]Status: HeardITAT Delhi03 Feb 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

NATASHA CHOPRA,NEW DELHI vs. DCIT, CIRCLE- 16(1), DELHI

Appeals are dismissed

ITA 2290/DEL/2024[2018-19]Status: HeardITAT Delhi03 Feb 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

DCIT, CC-7(1), MUMBAI vs. PADMASHREE DR. D.Y. PATIL UNIVERSITY, MUMBAI

In the result, all the appeals of the assessee are allowed and all the

ITA 675/MUM/2023[2017-18]Status: DisposedITAT Mumbai04 Jan 2024AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale

Section 11Section 11(1)(d)Section 115BSection 12ASection 132Section 143(3)Section 153ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale I.T.A. No. 3264/Mum/2022 (A.Y. 2013-14) I.T.A. No. 3265/Mum/2022 (A.Y. 2014-15) I.T.A. No. 3266/Mum/2022 (A.Y. 2015-16) I.T.A. No. 3267/Mum/2022 (A.Y. 2016-17) I.T.A. No. 3268/Mum/2022 (A.Y. 2017-18) Padmashree Dr. D.Y. Vs. DCIT, CC-7(1) Patil University Aayakar Bhavan Sector 7, Nerul M.K. Road Navi Mumbai-400 706. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 673/Mum/2023 (A.Y. 2014-15) I.T.A. No. 674/Mum/2023 (A.Y. 2016-17) I.T.A. No. 675/Mum/2023 (A.Y. 2017-18) Aayakar Bhavan Vs. Padmas…

DCIT, CC-7(1), MUMBAI vs. PADMASHREE DR. D.Y. PATIL UNIVERSITY, NAVI MUMBAI

ITA 674/MUM/2023[2016-17]Status: DisposedITAT Mumbai04 Jan 2024AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale

Section 11Section 11(1)(d)Section 115BSection 12ASection 132Section 143(3)Section 153ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI "C" BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale I.T.A. No. 3264/Mum/2022 (A.Y. 2013-14) I.T.A. No. 3265/Mum/2022 (A.Y. 2014-15) I.T.A. No. 3266/Mum/2022 (A.Y. 2015-16) I.T.A. No. 3267/Mum/2022 (A.Y. 2016-17) I.T.A. No. 3268/Mum/2022 (A.Y. 2017-18) Padmashree Dr. D.Y. Patil University Sector 7, Nerul Navi Mumbai-400 706. (Appellant) Vs. DCIT, CC-7(1) Aayakar Bhavan M.K. Road Mumbai-400 020. (Respondent) I.T.A. No. 673/Mum/2023 (A.Y. 2014-15) I.T.A. No. 674/Mum/2023 (A.Y. 2016-17) I.T.A. No. 675/Mum/2023 (A.Y. 2017-18) Aayakar Bhavan Vs. DCIT,…

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