CIT v. R.S. Bajaj Society

222 Taxmann 111High Court2014#19939 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. R.S. Bajaj Society

Rajasthan Creative Alliance Network, Jaipur vs. CIT(Exemption), Jaipur

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 61/JPR/2021[2021-22]Status: DisposedITAT Jaipur15 Nov 2021AY 2021-22
For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Avdesh Kumar (CIT)
Section 12ASection 25Section 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 60 & 61/JP/2021 cuke Rajasthan Creative Alliance CIT (Exemption), Vs. Network, Jaipur Fateh Singh Market, Opp. Shereton Rajputana Hotel Place Road, Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECR 3414 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Rajeev Sogani (CA) & Sh. Rohan Sogani (CA) jktLo dh vksj ls@…

Rajasthan Creative Alliance Network, Jaipur vs. CIT (Exemption), Jaipur

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 60/JPR/2021[2021-22]Status: DisposedITAT Jaipur15 Nov 2021AY 2021-22
For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Avdesh Kumar (CIT)
Section 12ASection 25Section 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 60 & 61/JP/2021 cuke Rajasthan Creative Alliance CIT (Exemption), Vs. Network, Jaipur Fateh Singh Market, Opp. Shereton Rajputana Hotel Place Road, Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECR 3414 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Rajeev Sogani (CA) & Sh. Rohan Sogani (CA) jktLo dh vksj ls@…

Shree Digamber Jain Bhawan, Ranchi vs. CIT(Exemptio), Patna

In the result, we find that there is no reason to interfere with the impugned judgment of the High Court of Delhi

ITA 28/RAN/2019[0]Status: DisposedITAT Ranchi16 Sept 2020

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, E-Court at KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. No. 28/Ran/2019 Assessment Year: Shree Digamber Jain Bhawan.........................................................................................Appellant [PAN: AAWAS 8148 N] Vs. CIT (Exemption), Patna.………………..….......................................................................Respondent Appearances by: Sh. Devesh Poddar, Adv., appeared on behalf of the Assessee. Sh. Inderjit Singh, CIT, appeared on behalf of the Revenue. Date of concluding the he…

The Corbett Educational Society, Uttrakhand vs. CIT, Haldwani

In the result, the appeal of the assessee is dismissed

ITA 5581/DEL/2014[]Status: DisposedITAT Delhi30 Mar 2016

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: Nil The Corbett Educational Society, Vs. Commissioner Of Income Tax, Hariyawala Chowk, Kashipur, Khurana Complex, Nainital Road, Distt.- Udham Singh Nagar, Haldwani. Uttarakhand. (Pan: Aabtt2988H ) (Appellant) (Respondent)

Section 10Section 12ASection 13(3)Section 133ASection 2(15)

…axmann 11 (P & H) 7. DIT versus JITO Channai chapterr (2012) 204 Taxmann 157 (Madras) 8. CIT versus Bharat Sewa Sansthan (2013) 217 Taxmann 337 (All) 9. CIT versus State Urban Development Agency (2013)218 Taxman 146(All) 10. CIT versus RS Bajaj society (2014) 222 Taxmann 111(All) 7. In the case of Fifth-Generation Education Society (supra), the Hon’ble High Court of Allahabad in the writ petition of the assessee society, who did not carry out any charitable activity, held that “merely because the objects of a charitable trust are general, they do not cease to be charitable. It is also not the requirement of secti…

CIT v. R.S. Bajaj Society (222 Taxmann 111) — Cited in 4 Judgments | BharatTax