CIT v. Chandra Charitable Trust

156 Taxmann 19High Court2006#19297 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

section 13(1)(b)section 13(1)registration under section 12asection 12absection 12asection 12section 13section 11indiadocument

Judgments citing CIT v. Chandra Charitable Trust

Santhome Charitable and Educational Trust, Erode vs. ITO, Exemption Ward Chennai, Chennai

In the result, appeal filed by the assessee is allowed for statistical

ITA 498/CHNY/2023[--]Status: DisposedITAT Chennai30 May 2024

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.498/Chny/2023 िनधा"रण वष"/Assessment Year: - V. Santhome Charitable & The Income Tax Officer, Educational Trust, Exemption Ward, 378, Shenbagapudur, Chennai. Sathyamangalam, Erode District-638 402. [Pan: Aaots 6317 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 12ASection 12A(1)(ac)Section 13(1)(b)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.498/Chny/2023 िनधा"रण वष"/Assessment Year: - v. Santhome Charitable & The Income Tax Officer, Educational Trust, Exemption Ward, 378, Shenbagapudur, Chennai. Sathyamangalam, Erode District-638 402. [PAN: AAOTS 6317 E] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant by Shri N. Arjun Raj, Advocate : ""यथ" क" ओर से /…

Shri Buhari Vibhag Dasha Shrimali Jain Gnyati Samaj, Valod, Tapi, Surat vs. The CIT(Exemption), Ahemdabad, Ahemadabad

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

ITA 71/SRT/2023[2022-23]Status: DisposedITAT Surat31 Jul 2023AY 2022-23

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) Shri Buhari Vibhag Dasha The Commissioner Of Income Shrimali Jain Gnyati Samaj, Tax (Exemptions), Vs. Vaniya Bazar, Buhari, Tal.- Ahmedabad, Room No. 609, Valod, Dist.-Tapi, Floor-6, Aayakar Bhawan Surat-394630. (Vejalpur), Nr. Sachin Tower, Pan: Aaatu 8250 E 100 Foot Road, Anandnagar- Prahladnagar Road, Ahmedabad-380015. Appellant Respondednt

Section 11Section 12ASection 13(1)(b)Section 13(1)(d)Section 21A(1)(ac)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) Shri Buhari Vibhag Dasha The Commissioner of Income Shrimali Jain Gnyati Samaj, Tax (Exemptions), Vs. Vaniya Bazar, Buhari, Tal.- Ahmedabad, Room No. 609, Valod, Dist.-Tapi, Floor-6, Aayakar Bhawan Surat-394630. (Vejalpur), Nr. Sachin Tower, PAN: AAATU 8250 E 100 Foot Road, Anandnagar- Prahladnagar Road, Ahmedabad-380015. APPELLANT RESPONDEDNT Assessee by Shri Hiren Vepari, CA & Miss Himali Mistri CA Department by Shri Ashok B. Koli (CIT-DR) Date…

Sindhu Seva Samiti, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

In the result, both the appeals are allowed for statistical purposes in above terms

ITA 265/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.214/Srt/2023 (Physical Hearing) Mar Baselius Orthodox Syrian Church, Vs. The Cit(Exemption), Ranchhod Nagar, Opp. Magdalla Port Colony, Ahmedabad Dumas Road, Magdalla B.O., Magdalla, Surat – 395007. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaatm3808N (Appellant) (Respondent) आयकर अपील सं./Ita No.265/Srt/2023 (Physical Hearing) Sindhu Seva Samiti, Vs. The Cit(Exemption), Tp No.3 Fp 53, Anand Mahal Road, Ahmedabad Near Sneh Sankul Wadi, Adajan Choryasi, Surat – 395009. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabts3067J (Appellant) (Respondent)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.214/SRT/2023 (Physical Hearing) Mar Baselius Orthodox Syrian Church, Vs. The CIT(Exemption), Ranchhod Nagar, Opp. Magdalla Port Colony, Ahmedabad Dumas Road, Magdalla B.O., Magdalla, Surat – 395007. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAATM3808N (Appellant) (Respondent) आयकर अपील सं./ITA No.265/SRT/2023 (Physical Hearing) Sindhu Seva Samiti, Vs. The CIT(Exemption), TP No.3 FP 53, Anand Mahal Road, Ahmedabad Near Sneh Sankul Wadi, Adajan Choryasi, Surat – 395009. "थायीलेखासं./जीआइआरसं./PA…

Mar Baselius Orthodox Syrian Church, Surat vs. The Commissioner of Income Tax (Exemption), Ahmedabad

In the result, both the appeals are allowed for statistical purposes in above terms

ITA 214/SRT/2023[2022-23]Status: DisposedITAT Surat17 Jul 2023AY 2022-23

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.214/Srt/2023 (Physical Hearing) Mar Baselius Orthodox Syrian Church, Vs. The Cit(Exemption), Ranchhod Nagar, Opp. Magdalla Port Colony, Ahmedabad Dumas Road, Magdalla B.O., Magdalla, Surat – 395007. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaatm3808N (Appellant) (Respondent) आयकर अपील सं./Ita No.265/Srt/2023 (Physical Hearing) Sindhu Seva Samiti, Vs. The Cit(Exemption), Tp No.3 Fp 53, Anand Mahal Road, Ahmedabad Near Sneh Sankul Wadi, Adajan Choryasi, Surat – 395009. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabts3067J (Appellant) (Respondent)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.214/SRT/2023 (Physical Hearing) Mar Baselius Orthodox Syrian Church, Vs. The CIT(Exemption), Ranchhod Nagar, Opp. Magdalla Port Colony, Ahmedabad Dumas Road, Magdalla B.O., Magdalla, Surat – 395007. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAATM3808N (Appellant) (Respondent) आयकर अपील सं./ITA No.265/SRT/2023 (Physical Hearing) Sindhu Seva Samiti, Vs. The CIT(Exemption), TP No.3 FP 53, Anand Mahal Road, Ahmedabad Near Sneh Sankul Wadi, Adajan Choryasi, Surat – 395009. "थायीलेखासं./जीआइआरसं./PA…

CIT v. Chandra Charitable Trust (156 Taxmann 19) — Cited in 4 Judgments | BharatTax