CIT v. Parrys (Eastern) Pvt Ltd.

176 ITR 449High Court1989#23162 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2020.

Judgments citing CIT v. Parrys (Eastern) Pvt Ltd.

DCIT (Exemptions)-2(1), Mumbai vs. Tata Education and Deveopment Trust, Mumbai

In the result, the appeal filed by the assessee is allowed in the terms indicated above

ITA 1535/MUM/2018[2012-13]Status: DisposedITAT Mumbai24 Jul 2020AY 2012-13
Section 11Section 11(1)(c)Section 12A

…ITA Nos 1423, 1424 and 1535/Mum/2018 Assessment years: 2011-12 and 2012-13 Page 1 of 51 IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI E BENCH, MUMBAI (through web-based video conferencing platform) [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] ITA Nos 1423 and 1424/Mum/2018 Assessment years: 2011-12 and 2012-13 Tata Education and Development Trust ……………...………..Appellant Bombay House, 24 Homi Mody Street, Fort, Mumbai 400 001 [PAN: AABTT5628C] Vs Assistant Commissioner of Income Tax Exemptions Circle 2, Mumbai ……………..…........Respondent Assessment year: 2012-13 Assistant Commissioner of In…

Tata Education and Deveopment Trust, Mumbai vs. ACIT(Exp)-2(1) Now Assessed by DCIT (Exemptions)-2(1), Mumbai

In the result, the appeal filed by the assessee is allowed in the terms indicated above

ITA 1424/MUM/2018[2012-13]Status: DisposedITAT Mumbai24 Jul 2020AY 2012-13
Section 11Section 11(1)(c)Section 12A

…ITA Nos 1423, 1424 and 1535/Mum/2018 Assessment years: 2011-12 and 2012-13 Page 1 of 51 IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI E BENCH, MUMBAI (through web-based video conferencing platform) [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] ITA Nos 1423 and 1424/Mum/2018 Assessment years: 2011-12 and 2012-13 Tata Education and Development Trust ……………...………..Appellant Bombay House, 24 Homi Mody Street, Fort, Mumbai 400 001 [PAN: AABTT5628C] Vs Assistant Commissioner of Income Tax Exemptions Circle 2, Mumbai ……………..…........Respondent Assessment year: 2012-13 Assistant Commissioner of In…

Tata Education and Deveopment Trust, Mumbai vs. ACIT(Exp)-2(1) Now Assessed by DCIT (Exemptions)-2(1), Mumbai

In the result, the appeal filed by the assessee is allowed in the terms indicated above

ITA 1423/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 Jul 2020AY 2011-12
Section 11Section 11(1)(c)Section 12A

…ITA Nos 1423, 1424 and 1535/Mum/2018 Assessment years: 2011-12 and 2012-13 Page 1 of 51 IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI E BENCH, MUMBAI (through web-based video conferencing platform) [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] ITA Nos 1423 and 1424/Mum/2018 Assessment years: 2011-12 and 2012-13 Tata Education and Development Trust ……………...………..Appellant Bombay House, 24 Homi Mody Street, Fort, Mumbai 400 001 [PAN: AABTT5628C] Vs Assistant Commissioner of Income Tax Exemptions Circle 2, Mumbai ……………..…........Respondent Assessment year: 2012-13 Assistant Commissioner of In…

CIT v. Parrys (Eastern) Pvt Ltd. (176 ITR 449) — Cited in 3 Judgments | BharatTax