CIT v. Leuva Patel Sewa Samaj Trust

221 Taxmann 75High Court2014#23705 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 12ASection 12ABSection 11Section 115TDSection 12Section 12A(1)(ac)(iii)Section 13Section 13(1)(b)

Judgments citing CIT v. Leuva Patel Sewa Samaj Trust

Shree Aath Paragana Gurjar Prajapati Samaj Trust, Ahmedabad vs. CIT(Exemption), Ahmedabad, Vejalpur

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

ITA 2025/AHD/2024[N.A.]Status: DisposedITAT Ahmedabad12 Aug 2025

Bench: Ms.Suchitra R. Kamble & Shri Makarand V.Mahadeokarasstt.Year : - Shree Aath Paragana Gurjar Prajapati The Cit(Exemption) Samaj Trust Vs. Vejalpur Prajapati Bhavan Chatrala Ahmedabad. Sola Railway Over Bridge Naittar Chede, Sola Ghatlodia. Pan : Abfts 9086 E (Applicant) (Responent) : Assessee By Shri Prakash D. Shah & Shri Saiyam Shah, Ar : Shri Rignesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 30/07/2025 घोषणा क" तारीख /Date Of Pronouncement: 12/08/2025

Section 12ASection 12A(1)(ac)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE MS.SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : - Shree Aath Paragana Gurjar Prajapati The CIT(Exemption) Samaj Trust Vs. Vejalpur Prajapati Bhavan Chatrala Ahmedabad. Sola Railway Over bridge Naittar Chede, Sola Ghatlodia. PAN : ABFTS 9086 E (Applicant) (Responent) : Assessee by Shri Prakash D. Shah, and Shri…

Ladhabapa Chararitable and Welf Trust, Rajkot vs. CIT(Exemption) Ahmedabad, Ahmedabad

In the result the appeal filed by the assessee is allowed for Statistical purpose

ITA 928/RJT/2024[2024-25]Status: DisposedITAT Rajkot01 Jul 2025AY 2024-25

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No. 928/Rjt/2024 (िनधा"रण वष" / Assessment Year: (2024-25) (Hybrid Hearing) Ladhabapa Charitable & Welf Trust Vs. Cit (E), Ahmedabad Shraddha Estate 3Rd Floor, Tagore Marg Virani High School Chowk, Rajkot- 363641, Gujarat India "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaatl2581K (Appellant) (Respondent)

For Appellant: Shri Bakul. Ganatra, Ld. ARFor Respondent: Shri Sanjay Punglia, Ld. CIT (DR)
Section 12ASection 13Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA, JM आयकर अपील सं./ITA No. 928/RJT/2024 (िनधा"रण वष" / Assessment Year: (2024-25) (Hybrid Hearing) Ladhabapa Charitable And Welf Trust Vs. CIT (E), Ahmedabad Shraddha Estate 3rd Floor, Tagore Marg Virani High School Chowk, Rajkot- 363641, Gujarat India "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAATL2581K (Appellant) (Respondent) Appellant by : Shri Bakul. Ganatra, Ld. AR Respondent by : Shri Sanjay Punglia, Ld. CIT (DR) सुनवाई क" तारीख/ Date of Hearing : 05/05/2025 घोषणा क" तारीख/Date of Pronouncement : 01/07…

The Ahbab Bahu Uddeshiya Education Society, Nagpur vs. CIT(Exemptions ), Pune

In the result, assessee’s appeal is allowed

ITA 160/NAG/2018[00]Status: DisposedITAT Nagpur26 Oct 2018

Bench: Shri Sandeep Gosain & Shri G. Manjunatha

For Appellant: Shri Abhay AgrawalFor Respondent: Shri R.K. Baral
Section 12ASection 13aSection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.160/Nag./2018 (Assessment Year : N.A.) The Ahbab Bahu Uddeshiya Education Society, Dr. Saquib Hussain, Secretary …………… Appellant 43, Ahbab Colony, Bhind Police Lind Takli, Nagpur 440 013 PAN–AACTT6506A v/s Commissioner of Income Tax (Exemp.) ..…….………. Respondent Pune Assessee by : Shri Abhay Agrawal Revenue by : Shri R.K. Baral Date of Hearing – 24.10.2018 Date of Order – 26.10.2018 O R D E R PER G. MANJUNATHA, A.M. The present appeal filed by the assesse…