CIT v. Pujya Shri Jalarambapa & Matushri Virbaima Charitable Trust

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judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Pujya Shri Jalarambapa & Matushri Virbaima Charitable Trust

Sindhu Youth Association, Raipur vs. Commissioner of Income Tax Exemption, Bhopal

In the result, the appeal of the assessee is allowed

ITA 29/RPR/2019[2018-19]Status: DisposedITAT Raipur28 Jul 2022AY 2018-19

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.29/Rpr/2019 (नििाारण वर्ा / Assessment Year :2018-2019) Sindhu Youth Association, Vs Cit(Exemption), Bhopal Sindhu Bhawan, Sector-4, Devendra Nagar, Raipur Pan No. : Aakts 3401 K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Sunil Kumar Agrawal, Smt. Laxmi Sharma & Shri Vimal Agrawal, Cas राजस्व की ओर से /Revenue By : Shri G.N.Singh, Sr. Dr सुनिाई की तारीख / Date Of Hearing : 27/07/2022 घोषणा की तारीख/Date Of Pronouncement : 29/07/2022 आदेश / O R D E R Per Arun Khodpia, Am : This Appeal Is Filed By The Assessee Against The Order Passed By The Cit(E), Bhopal, Dated 24.12.2018 For The Assessment Year 2018-2019. 2. The Sole Ground Raised By The Assessee In This Appeal Is Against The Action Of The Cit(E) In Rejecting The Application Of The Assessee Filed For Exemption U/S.80G Of The Act. 3. Brief Facts Of The Case Are That The Assessee Is A Society Running Charitable Organization Registered U/S 12A Of The Income Tax Act, Which Was Granted Vide Order Dated 28.03.2008, Mainly Engaged In Charitable Activities For The Welfare Of Society Including Relief Of Poor, Blood Donation & Blood Infusion Camps For Thalassemia Patients & Medical Relief For The Poor, Etc. The Office Of The Society Is Situated At Devendra Nagar, Raipur (C.G.). The Assessee Society Had Filed An Application For Exemption U/S 80G Of The Act In Form No. 10G On 07/06/2018. However

For Appellant: Shri Sunil Kumar Agrawal, Smt. LaxmiFor Respondent: Shri G.N.Singh, Sr. DR

Section 11(2)Section 12ASection 13(1)(b)Section 80GSection 80G(5)Section 80G(5)(i)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़विया, लेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.29/RPR/2019 (नििाारण वर्ा / Assessment Year :2018-2019) Sindhu Youth Association, Vs CIT(Exemption), Bhopal Sindhu Bhawan, Sector-4, Devendra Nagar, Raipur PAN No. : AAKTS 3401 K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee by : Shri Sunil Kumar Agrawal, Smt. Laxmi Sharma & Shri Vimal Agrawal, CAs राजस्व की ओर से /Revenue by : Shri…

Manav Adhikari Seva Samiti, Sambalpur vs. CIT(Exemption), Hyderabad

In the result, Appeal of the assessee in ITANo

ITA 249/CTK/2019[2018-19]Status: DisposedITAT Cuttack21 Dec 2021AY 2018-19

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita No.249/Ctk/2019 (नििाारण वषा / Assessment Year :2018-19) Manav Adhikari Seva Samiti Vs Cit, (Exemption ), Society Hyderabad Dhanupali, Sambalpur Odisha Pan No. : Aaaam2540E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri P.R. Mohanty, Ar िाजस्व की ओर से /Revenue By : Shri M.K. Gautham, Cit- Dr सुनवाई की तािीख / Date Of Hearing : 29/10/2021 घोषणा की तािीख/Date Of Pronouncement : 21/12/2021 आदेश / O R D E R Per Manish Borad, Am: The Captioned Appeal Filed At The Instance Of Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax(Exemption), Hyderabad (In Short ‘The Cit(A)’), Dated 29.05.2019 For The Assessment Year 2018-19.The Assessee Has Raised Following Grounds Of Appeal: 1. For That, The Order Of The Forum Below Is Arbitrary, Illegal, Unjustified & Erroneous & Has Been Passed On Improper Application Of Mind, Being Devoid Of Merit As Such Deserves To Be Quashed In Limine. 2. For That, The Denial Of Grant Of Approval U/S 80G On The Ground That, The Assessee Is Acting As A Contractor For Implementation Of The Work Entrusted By The Granting Agency Deserves To Be Allowed

For Appellant: Shri P.R. Mohanty, ARFor Respondent: Shri M.K. Gautham, CIT-

Section 11Section 12ASection 2(15)Section 80G

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.249/CTK/2019 (नििाारण वषा / Assessment Year :2018-19) Manav Adhikari Seva Samiti Vs CIT, (Exemption ), Society Hyderabad Dhanupali, Sambalpur Odisha PAN No. : AAAAM2540E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri P.R. Mohanty, AR िाजस्व की ओर से /Revenue by : Shri M.K. Gautham, CIT- DR सुनवाई की तािीख / Date of Hearing : 29/10/2021 घोषणा की तािीख/Date of Pronouncement : 21/12/2021 आदेश / O R D E R PER…

Ratan Chan D Chhattibai Seva Samiti, Lucknow vs. Commissioner of Income Tax (Exemption), Lucknow

In the result, the appeal of the assessee stands allowed

ITA 570/LKW/2019[NA]Status: DisposedITAT Lucknow16 Dec 2020

Bench: Shri A.D Jain & Shri T.S. Kapoora.Y. N.A.

Section 12ASection 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI A.D JAIN, VICE PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Y. N.A. Ratan Chand Chhattibhai Seva Samiti, Vs. Commissioner of Income 55/57, Kahoo Kothi, Tax(Exemption), Kanpur Lucknow PAN AABAR 9447G (Appellant) (Respondent) Appellant by Shri S.C. Agarwal And Shri Ashish Agarwal, Advocates Respondent by Shri S.K. Madhuk, CIT DR Date of hearing 05/11/2020 Date of pronouncement 16/12/2020 O R D E R PER T.S. KAPOOR, A.M.: This is an appeal filed by the assessee against the order of ld. CIT(E) for refusa…

M/S. Academy of Mass Coomunication, Lucknow vs. Commissioner of Income Tax (Exemption), Lucknow

In the result, the appeal is allowed

ITA 647/LKW/2018[NA]Status: DisposedITAT Lucknow20 Sept 2019

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: N.A. M/S Academy Of Mass Communicaton V. Cit (Exemption) 21, Bilhera House, Rk Tandon Road Lucknow Near Kotwali, Kaiserbagh Lucknow Tan/Pan:Aaata8405F (Appellant) (Respondent) Appellant By: Shri Samrat Chanrda, Fca Respondent By: Shri S. K. Madhuk, Cit (Dr) Date Of Hearing: 16 09 2019 Date Of Pronouncement: 20 09 2019 O R D E R Per A. D. Jain, V.P.:

For Appellant: Shri Samrat Chanrda, FCAFor Respondent: Shri S. K. Madhuk, CIT (DR)

Section 12ASection 80G(5)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: N.A. M/s Academy of Mass Communicaton v. CIT (Exemption) 21, Bilhera House, RK Tandon Road Lucknow Near Kotwali, Kaiserbagh Lucknow TAN/PAN:AAATA8405F (Appellant) (Respondent) Appellant by: Shri Samrat Chanrda, FCA Respondent by: Shri S. K. Madhuk, CIT (DR) Date of hearing: 16 09 2019 Date of pronouncement: 20 09 2019 O R D E R PER A. D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT (Exemption), Lucknow dated 13/7/2018, passed u…

Indian Leather Technologists' Association, Kolkata vs. CIT(Exemption), Kolkata

In the result, the appeal of assessee is allowed

ITA 1634/KOL/2017[-----]Status: DisposedITAT Kolkata11 Jul 2018

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

Section 12ASection 80GSection 80G(5)Section 80G(5)(vi)

…1 Indian Leather Technologists Association, आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M.Balaganesh, AM] I.T.A. No. 1634/Kol/2017 Assessment Year: Indian Leather Technologists Vs. Commissioner of Income-tax Association (PAN: AAATI3153L) (Expemption), Kolkata Appellant Respondent Date of Hearing 03.07.2018 Date of Pronouncement 11.07.2018 For the Appellant Shri Pijush De, FCA For the Respondent Shri Sallong Yaden, Addl. CIT ORDER Per Shri A.T.…

Dr. Gyanendra Goel Foundation, Mathura vs. CIT Exmp., Lucknow

In the result, the appeal is allowed

ITA 173/AGR/2017[-]Status: DisposedITAT Agra07 Mar 2018

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

For Appellant: Shri Anurag Sinha, AdvocateFor Respondent: Shri Rajarshi Dwivedi, CIT DR

Section 12ASection 80GSection 80G(5)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI A.D. JAIN, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA No. 173 /AGR/2017 (N.A.) Dr. Gyanendra Goel CIT(Exemption) Foundation, Maa Saraswati Vs. Aaykar Bhawan, Hospital, Jai Singh Pura, Vibhuti Khand Gomti Nagar, Mathura Lucknow PAN AACTD 2905 K APPELLANT RESPONDENT Appellant by: Shri Anurag Sinha, Advocate Respondent by: Shri Rajarshi Dwivedi, CIT DR Date of hearing: 06/02/2018 Date of Pronouncement: 08/03/2018 ORDER PER, A.D. JAIN, JUDICIAL MEMBER, JM: 1. This appeal is directed against the order dated 23.02.2017 pas…