CIT v. Babu Ram Education Society, 28, Supreme Court of India

96 Taxmann.com 607Supreme Court of India2018#18452 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2021.

Judgments citing CIT v. Babu Ram Education Society, 28, Supreme Court of India

Kutchi Lohana Youth Forum Mumbai, Mumbai vs. CIT (Exemption), Pune

In the result, the appeal of the assessee is allowed

ITA 2004/MUM/2020[2020-21]Status: DisposedITAT Mumbai29 Oct 2021AY 2020-21

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2020-21

For Appellant: Shri Nimesh Chothani, A.RFor Respondent: Shri Nikhil Choudhary, D.R
Section 11Section 11(1)(d)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2020-21 M/s. Kutchi Lohana CIT (Exemption), Youth Forum, Room No.322, Shop No.2, 3rd Floor, Prabhu Krupa, Vs. Income Tax Office, Tilak Road, PMT Building, Ghatkopar (E), Shankar Sheth Road, Mumbai – 400 077 Pune, PAN: AACTK6580B Maharashtra-411037 (Appellant) (Respondent) Present for: Assessee by : Shri Nimesh Chothani, A.R. Revenue by : Shri Nikhil Choudhary, D.R. Date of Hearing : 29.10.2021 Date of Pronouncement : 29.10.2021 O R D E R Per Rajesh K…

Mahavir Foundation, Ahmedabad vs. The Pr. CIT (Exemptions), Ahmedabad

In the result, the appeal of the assessee in I

ITA 2832/AHD/2017[NA]Status: DisposedITAT Ahmedabad17 Sept 2019

Bench: Shri O. P Meena & Ms Madhumita Royआ.अ.सं/.I.T.A No.2831 & 2832/Ahd/2017 िनधा"रण वष"/Assessment Year: बनाम 1.Mahavir Foundation, 1.Pr. Cit (Exemptions) Vs. 7, Dev Apartment , Opp. Hari Ahmedabad Krishna Complex, Pritamnagar, Aaaykar Bhavan Esllisbridge Ahmedabad Ahmedabad 380 009 380006 Pan: Aaetm 8016A 2. Pr. Cit (Exemption) 2.Mahavir Foundation, Ahmedabad 380 009 7, Dev Apartment , Opp. Hari Aayakar Bhavan Krishna Complex, Pritamnagar, Ahmedabad 380 009 Esllisbridge Ahmedabad 380006 Pan: Aaetm 8016A अपीलाथ" Appellant ""यथ"/Respondent

Section 12ASection 80G(5)

…Mahavir Foundation v. Pr. CIT (E) Ahmedabad /I.T.A.No. 2831&2832/2017 1 आयकर अपील"य अ"धकरण, अहमदाबाद “C” "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’BENCH, AHMEDABAD BEFORE SHRI O. P MEENA, ACCOUNTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2831 & 2832/AHD/2017 िनधा"रण वष"/Assessment Year: बनाम 1.Mahavir Foundation, 1.Pr. CIT (Exemptions) Vs. 7, Dev Apartment , Opp. Hari Ahmedabad Krishna Complex, Pritamnagar, Aaaykar Bhavan Esllisbridge Ahmedabad Ahmedabad 380 009 380006 PAN: AAETM 8016A 2. Pr. CIT (Exemption) 2.Mahavir Foundation, Ahmedabad 380 009 7, Dev Apartment , Opp. Hari Aay…

Mahavir Foundation, Ahmedabad vs. The Pr. CIT (Exemptions), Ahmedabad

In the result, the appeal of the assessee in I

ITA 2831/AHD/2017[NA]Status: DisposedITAT Ahmedabad17 Sept 2019

Bench: Shri O. P Meena & Ms Madhumita Royआ.अ.सं/.I.T.A No.2831 & 2832/Ahd/2017 िनधा"रण वष"/Assessment Year: बनाम 1.Mahavir Foundation, 1.Pr. Cit (Exemptions) Vs. 7, Dev Apartment , Opp. Hari Ahmedabad Krishna Complex, Pritamnagar, Aaaykar Bhavan Esllisbridge Ahmedabad Ahmedabad 380 009 380006 Pan: Aaetm 8016A 2. Pr. Cit (Exemption) 2.Mahavir Foundation, Ahmedabad 380 009 7, Dev Apartment , Opp. Hari Aayakar Bhavan Krishna Complex, Pritamnagar, Ahmedabad 380 009 Esllisbridge Ahmedabad 380006 Pan: Aaetm 8016A अपीलाथ" Appellant ""यथ"/Respondent

Section 12ASection 80G(5)

…Mahavir Foundation v. Pr. CIT (E) Ahmedabad /I.T.A.No. 2831&2832/2017 1 आयकर अपील"य अ"धकरण, अहमदाबाद “C” "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’BENCH, AHMEDABAD BEFORE SHRI O. P MEENA, ACCOUNTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2831 & 2832/AHD/2017 िनधा"रण वष"/Assessment Year: बनाम 1.Mahavir Foundation, 1.Pr. CIT (Exemptions) Vs. 7, Dev Apartment , Opp. Hari Ahmedabad Krishna Complex, Pritamnagar, Aaaykar Bhavan Esllisbridge Ahmedabad Ahmedabad 380 009 380006 PAN: AAETM 8016A 2. Pr. CIT (Exemption) 2.Mahavir Foundation, Ahmedabad 380 009 7, Dev Apartment , Opp. Hari Aay…

Sanatan Dharam Shiksha Sammittee, Haryana vs. CIT (Exemptions), Chandigarh

ITA 363/DEL/2016[]Status: DisposedITAT Delhi31 Jul 2019

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 11(5)Section 12ASection 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 363/DEL/2016 Sanatan Dharam Shiksha Vs. CIT (Exemptions) Sammittee Aayakar Bhawan, C/o. S.D.Senior Secondary Sector-17-E School, Chandigarh Narwana, Distt. Jind Haryana PAN : AAETS6172P (APPELLANT) (RESPONDENT) Appellant by Smt. Rano Jain, Adv. Respondent by Sh. Sanjay Goyal, CIT-DR Date of Hearing 29.07.2019 Date of Pronouncement 31.07.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 27.11.2015 passed by Comm…

Seervi Samaj Gujrat, Surat vs. CIT(E), Ahmedabad

In the result, the appeal of the assessee stands allowed

ITA 343/SRT/2018[--]Status: DisposedITAT Surat21 Feb 2019

Bench: Shri Kul Bharat & Shri O. P. Meena

Section 12ASection 80GSection 80G(5)

…Sirvi Samaj Gujarat Surat v. CIT( E) Ahmedabad/I.T.A. No.343/SRT/2018/ Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No.343/SRT/2018: Assessment Year: Sirvi Samaj Gujarat (Surat), Vs. Commissioner of Income-tax Aai Mata Chowk, Aai Mata Road, (Exemptions) Ahmedabad B/h Auto Point, Parvat Patia, C/O 2015 North Extension Market, Near Sahara Darwaja, Surat PAN: AABTS 8171M Appellant Respondent Assessee by Shri P.C. Choudhary, CA Revenue by Shri Prasenjit Singh, CIT(D.R.) Date of hearing 21.02.2019 Date of pr…

CIT v. Babu Ram Education Society, 28, Supreme Court of India (96 Taxmann.com 607) — Cited in 5 Judgments | BharatTax