CIT v. Bhagwan Shree Laxmi Narayan Dham Trust

62 Taxmann.com 358High Court2015#21178 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 11Section 115BBCSection 12AASection 234BSection 234DSection 35ACSection 80G

Issues it is cited on

anonymous donationsection 115bbccorpus donationsection 115bbsection 115bsection 12asection 12section 115section 11section 13section 143person

Judgments citing CIT v. Bhagwan Shree Laxmi Narayan Dham Trust

Shri Sheshavtar 1008 Shri Kallaji Vedpith Evam Shodh Sansthan, Nimbahera, Chittorgarh vs. ITO Exemption Ward, Udaipur, Aaykar Bhawan

In the result, appeal of the assessee is partly allowed

ITA 268/JODH/2024[2017-18]Status: DisposedITAT Jodhpur01 Apr 2025AY 2017-18

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Sunil Surana, CA &For Respondent: Shri Karni Dan, Addl. CIT, Sr.DR
Section 115BSection 12ASection 142Section 143(1)Section 143(2)Section 234BSection 234DSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, JODHPUR BENCH ‘DB’, JODHPUR BEFORE: DR. MITHA LAL MEENA, AM & DR. S. SEETHALAKSHMI, JM Assessment Year : 2017-18. Shri Sheshavtar 1008 Shri Vs. ITO Exemption Ward, KallajiVedpith Evam Shodh Udaipur. Sansthan, Nimbahera, Chittorgarh. PAN/GIR No. AADTS9149K Appellant Respondent Assessee by : Shri Sunil Surana, CA & Shri Rahul Parmanandanmi, CA. Revenue by : Shri Karni Dan, Addl. CIT, Sr.DR Date of Hearing: 05/02/2025 Date of Pronouncement: 01/04/2025 ORDER PER DR. S. SEETHALAKSHMI, J.M. This is an appeal filed by the assessee against the order of ld. CIT (Appeals), National F…

Faizan E Burhane Millat Trust, Jabalpur vs. The CIT Exemption, Bhopal

In the result, appeal of the assessee is allowed

ITA 55/IND/2023[00]Status: DisposedITAT Indore20 Mar 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanifaizan E Burhane Millat Cit(Exemption) Trust Bhopal 181/1, Baitla Colony Vfj Society, Ward Shaheed, Abdul Vs. Hameed, Raza Chowk Milk, Scheme Road, Jabalpur (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaatf8671J Assessee By Shri Ashish Goyal & Nd Patwa, Ars Revenue By Shri Ashish Porwal, Sr. -Dr Date Of Hearing 13.02.2024 Date Of Pronouncement 20.03.2024

Section 11Section 12ASection 13(1)(b)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Faizan E burhane Millat CIT(Exemption) Trust Bhopal 181/1, Baitla Colony VFJ Society, Ward Shaheed, Abdul Vs. Hameed, Raza Chowk Milk, Scheme Road, Jabalpur (Appellant / Assessee) (Respondent/ Revenue) PAN: AAATF8671J Assessee by Shri Ashish Goyal & ND Patwa, ARs Revenue by Shri Ashish Porwal, Sr. -DR Date of Hearing 13.02.2024 Date of Pronouncement 20.03.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by the Assessee is direc…

Ayyappa Seva Samgham Bombay Trust, Mumbai vs. CIT (A)-53, Mumbai

In the result appeal of the assessee is allowed for statistical purposes

ITA 135/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 Pan: Aaata0312K ...... Appellant Vs. Cit (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent

For Appellant: Shri S. C. TiwariFor Respondent: Smt. Shailja Rai CIT-DR
Section 11Section 115BSection 12ASection 133ASection 143(3)Section 263Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Ayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 PAN: AAATA0312K ...... Appellant Vs. CIT (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent Appellant by : Shri S. C. Tiwari Respondent by : Smt. Shailja Rai CIT-DR Date of hearing : 12/04/2023 Date of pronouncement : 15/05/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Ld. Commissioner of Income Tax Ap…

DCIT CC-5(2) Central Range-5, Mumbai vs. Jayanand Religious Trust, Mumbai

In the result, appeal filed by the assessing officer is dismissed

ITA 1727/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Sept 2022AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Jayananad Religious Trust Dcit Cc-5(2) Shop No. 1, 148, Rasik Kunj, Central Range-5, Room No. 1908, Air India Bldg, Jain Society, Sion (W), Vs. Nariman Point, Mumbai-400 021 Mumbai-400 022 (Respondent) (Appellant) Pan No. Aaatj8901F Assessee By : Sh. Sanjay Kapadia, Ar Revenue By : Sh. Nishant Somaiya, Dr Date Of Hearing: 22.09.2022 Date Of Pronouncement : 30.09.2022

For Appellant: Sh. Sanjay Kapadia, ARFor Respondent: Sh. Nishant Somaiya, DR
Section 115BSection 12Section 131Section 133ASection 143Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM Jayananad Religious Trust DCIT Cc-5(2) Shop No. 1, 148, Rasik Kunj, Central Range-5, Room No. 1908, Air India Bldg, Jain Society, Sion (W), Vs. Nariman Point, Mumbai-400 021 Mumbai-400 022 (Respondent) (Appellant) PAN No. AAATJ8901F Assessee by : Sh. Sanjay Kapadia, AR Revenue by : Sh. Nishant Somaiya, DR Date of hearing: 22.09.2022 Date of pronouncement : 30.09.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by The Deputy Commissioner Of Income Tax – Central Circle 5 (2),…