CIT v. Baba Kartar Singh Dukki Educational

ADVOCAYE WELFARE FUND TRUSTEE COMMITTEE,NEW DELHI vs. CIT(E), NEW DELHI

Bench: Shri Kuldip Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) (THROUGH VIDEO CONFERENE) SHRI R.K. PANDA, ACCOUNTANT MEMBER and BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.9334/Del./2019 Advocate Welfare Fund Trustee Committee, vs. CIT (Exemption), 1 – F, Lawyers Chambers, New Delhi. Delhi High Court, New Delhi – 110 003. (PAN : AAGTA7153C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri C.S. Agarwal, Senior Advocate Mrs. Prem Lata Bansal, Senior Advocate Shri R.P. Mall, Advocate Shri Madhur Agarwal, Advocate Shri Divyanshu Agarwal, Advocate REVENUE BY : Shri Sanjay Goel, CIT DR Date of Hearing : 24.06.2020…

BAR COUNCIL OF DELHI,NEW DELHI vs. CIT(E), NEW DELHI

Bench: Shri Kuldip Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) (THROUGH VIDEO CONFERENE) SHRI R.K. PANDA, ACCOUNTANT MEMBER and BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.9333/Del./2019 Bar Council of Delhi, vs. CIT (Exemption), 2/6, Siri Fort Institutional Area, New Delhi. Andrews Ganj, S.O. Shahpur Jat, New Delhi – 110 049. (PAN : AAGFB5063Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri C.S. Agarwal, Senior Advocate Mrs. Prem Lata Bansal, Senior Advocate Shri R.P. Mall, Advocate Shri Madhur Agarwal, Advocate Shri Divyanshu Agarwal, Advocate REVENUE BY : Shri Sanjay Goel, CIT DR Date of Hearing : 24.06…

REGIONAL EDUCATION DEVELOPMENT WELFARE SOCIETY,GURGAON vs. CIT, FARIDABAD

The appeal of the assessee is allowed

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.6513 /Del /2014 Assessment Year: ---- Regional Education Development CIT, and Welfare Society, Rajpal New CGO vs Chauhan, President, Complex, C/o Kumar Vijay Gupta & Co., B-Block, NH-IV, 301, 3rd floor, Apna Bazar, Faridabad. Gurgaon-122001 (Appellant) (Respondent) Appellant by : Shri Kapil Goel, Adv. Respondent by: Shri Atiq Ahmad, Sr. DR Date of Hearing : 11.09.2017 Date of Pronouncement: 04.10.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This…

INDIAN EDUCATION SOCIETY,HISAR vs. CIT, HISAR

The appeal is allowed

Bench: Shri I.C. Sudhir & Shri O.P. Kant Assessment Year: -- Indian Education Society, Vs. Cit 705- Yadav Colony, Aayakar Bhawan, Hisar (Hr.) Hisar (Hr.) (Pan: Aaati3921J) (Appellant) (Respondent) Assessee By: S/Shri Dinesh Gupta, Ca & Raja Kumar, Adv. Department By: Shri A.K. Saroha, Cit(Dr) Date Of Hearing : 28 .01.2016 Date Of Pronouncement: 26 :04.2016 Order Per I.C. Sudhir:The Appellant – Indian Education Society (The Society For Short) Has Preferred This Appeal Against The Cancellation Of Registration Under Section 12Aa Of The Income-Tax Act, 1961 By The Learned Cit On The Following Four Grounds: 1. On The Facts & In The Circumstances Of The Case & In Law, The Cit Erred In Holding That The Assessee Society Did Not Exist For Educational Purposes, Without Assigning Any Cogent Reasoning For This Conclusion; 2. On The Facts & In The Circumstances Of The Case & In Law, The Cit Erred In Ordering Cancellation Of The Assessee’S Registration Under Section 12-Aa Of The Income-Tax Act;

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “C” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI O.P. KANT Assessment Year: -- Indian Education Society, vs. CIT 705- Yadav Colony, Aayakar Bhawan, Hisar (Hr.) Hisar (Hr.) (PAN: AAATI3921J) (Appellant) (Respondent) Assessee by: S/Shri Dinesh Gupta, CA & Raja Kumar, Adv. Department by: Shri A.K. Saroha, CIT(DR) Date of hearing : 28 .01.2016 Date of pronouncement: 26 :04.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER The appellant – Indian Education Society (the Society for short) has preferred this appeal against the cancellation of registration under section 12AA of t…

SARASWATI DEVI EDUCATIONAL & CHARITABLE TRUST,HARYANA vs. CIT, ROHTAK

In the result, both the appeals of the assessee are allowed

Bench: Shri G.D. Agrawal & Shri Chandra Mohan Garg

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT, AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER ITA No. 3766 & 3767/Del/2013 Saraswati Devi Educational & Vs. The C.I.T. Charitable Trust Rohtak 34, Anaj Mandi, Sonepat Haryana PAN : AAKTS 2846 L [Appellant] [Respondent] Date of Hearing : 17.02.2016 Date of Pronouncement : 31.03.2016 Assessee by : Shri R.P. Basia, CA Department by : Shri Sunil Chand Sharma, DR ORDER PER CHANDRA MOHAN GARG, JUDICIAL MEMBER The above captioned two appeals have been filed against the separate orders dated 05.04.2013 of ld…