CIT v. Rajasthan & Gujarati Charitable Foundation

253 Taxmann 165Supreme Court of India2018#13860 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Rajasthan & Gujarati Charitable Foundation

DCIT(Exemption), Bhopal vs. Vanashpati Smriti Shiksha Samiti, Bhopal

In the result the appeal of Revenue is dismissed and the cross- objection of assessee is allowed

ITA 24/IND/2021[2016-17]Status: DisposedITAT Indore11 May 2022AY 2016-17

Bench: Shri Mahavir Prasad & Shri Bhagirath Mal Biyani(Virtual Hearing) & C.O. No.33/Ind/2021 Assessment Year: 2016-17 Dcit (Exemption) Vanashpati Smriti Bhopal Shiksha Samiti, Bhopal बनाम/ (Appellant / Revenue) (Respondent / Assessee) Vs. P.A. No. Aadts0547H Appellant By Shri P.K. Mitra Sr. Dr Respondent By Shri Pavan Ved, Ar Date Of Hearing: 03.03.2022 Date Of Pronouncement: 11.05.2022 आदेश / O R D E R

Section 11Section 12ASection 143(2)Section 143(3)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) and C.O. No.33/Ind/2021 Assessment Year: 2016-17 DCIT (Exemption) Vanashpati Smriti Bhopal Shiksha Samiti, Bhopal बनाम/ (Appellant / Revenue) (Respondent / Assessee) Vs. P.A. No. AADTS0547H Appellant by Shri P.K. Mitra Sr. DR Respondent by Shri Pavan Ved, AR Date of Hearing: 03.03.2022 Date of Pronouncement: 11.05.2022 आदेश / O R D E R PER BHAGIRATH MAL BIYANI, A.M.: 1. This appeal filed by the Revenue is d…

Harish Chand Ram Kali Charitable Trust, Ghaziabad vs. Addl. CIT, Ghaziabad

In the result, we allow appeal of the assessee partly

ITA 4240/DEL/2015[2011-12]Status: DisposedITAT Delhi27 May 2020AY 2011-12

Bench: Ms. Sushma Chowla & Shri Prashant Maharishiharish Chand Ram Kali Vs. The Addl Commissioner Of Charitable Trust Income Tax Kf-91, Kavi Nagar Range-1 Ghaziabad Ghaziabad Up Up Pan: Aath3018B (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri James Singdon Sr DR

Section 11Section 12Section 143Section 147Section 2

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE MS. SUSHMA CHOWLA, VICE PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Harish Chand Ram Kali Vs. The Addl Commissioner of Charitable Trust Income Tax KF-91, Kavi Nagar Range-1 Ghaziabad Ghaziabad UP UP PAN: AATH3018B (Appellant) (Respondent) Assessee by : None Revenue by: Shri James Singdon Sr DR Date of Hearing 19/03/2020 Date of pronouncement 27/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the appellant, charitable trust [ The „Assessee‟, „Appellant‟, „Trust‟ ] against the order of The Commissioner Of Incom…

DCIT (E), New Delhi vs. M/S Smt. Angoori Devi Educational & Cultural Society (Regd), New Delhi

In the result appeal of the revenue is dismissed

ITA 3884/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Aug 2019AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kantasstt. Year: 2011-12 Dcit (E) Vs. Smt. Angoori Devi Educational Circle 2 (1) & Cultural Society (Regd), New Delhi 88A, Pocket-1, Mayur Vihar, Phase-1, New Delhi – 110 091 Pan Aaata1505E (Appellant) (Respondent)

For Appellant: Shri Manoj Kumar, CAFor Respondent: Shri Manoj Kumar Mahar

Section 11Section 12ASection 143(3)Section 70

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2011-12 DCIT (E) Vs. Smt. Angoori Devi Educational Circle 2 (1) & Cultural Society (Regd), New Delhi 88A, Pocket-1, Mayur Vihar, Phase-1, New Delhi – 110 091 PAN AAATA1505E (Appellant) (Respondent) Department by: Shri Manoj Kumar Mahar, Sr. DR Assessee by : Shri Manoj Kumar, CA Date of Hearing 08/08/2019 Date of 08/ 08/2019 pronouncement O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against impugned order dated 18.4.2016,…

DCIT, New Delhi vs. M/S. Angoori Devi Educational & Curtural Society, New Delhi

Accordingly, appeal filed by the ld AO is dismissed

ITA 4886/DEL/2016[2012-13]Status: DisposedITAT Delhi05 Aug 2019AY 2012-13

Bench: Smt Beena A Pillai & Shri Prashant Maharishidcit(E), Vs. Smt. Angoori Devi Circle-2(1), Educational & Cultural New Delhi Society, 88A, Pocket-1, Mayor Vihar, Phase-1, New Delhi Pan: Aaata1505E (Appellant) (Respondent)

For Appellant: Shri Vijay Kumar Goel, CAFor Respondent: Shri S. N. Pandey, Sr. DR

Section 11Section 12ASection 70Section 80

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SMT BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER DCIT(E), Vs. Smt. Angoori Devi Circle-2(1), Educational & Cultural New Delhi Society, 88A, Pocket-1, Mayor Vihar, Phase-1, New Delhi PAN: AAATA1505E (Appellant) (Respondent) Revenue by : Shri S. N. Pandey, Sr. DR Assessee by: Shri Vijay Kumar Goel, CA Shri Manoj Kumar, CA Date of Hearing 14/05/2019 Date of pronouncement /07/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the Id Deputy Commissioner of Income tax ( exemption) , Circle 2 (1),…

ITO(Exemptions), Ahmedabad vs. Chamunda Foundation, Ahmedabad

In the result, the CO No.83/Ahd/2015 filed by the assessee is allowed for statistical purposes

ITA 829/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad31 May 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl.

For Appellant: Shri M.S. Chhajed, ARFor Respondent: Shri Jagdish, CIT-DR &

Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s)/CO Assessment Appeal(s) by Nos. No(s) Year (s) Appellant vs. Respondent Appellant Respondent 1. 1071/Ahd/2013 - Chamunda CIT Foundation Gandhinagar 8/182, Sun Drive Park Nr.Asia School Drive in Road Ahmedabad (Assessee) PAN: AAATC8826G 2. 1072/Ahd/2013 2009-10 -do- Assessee ACIT, Gandhinagar Circle, Gandhinagar 3. CO 82/Ahd/2015 2010-11 -do- Assessee ITO (in ITA (Exemption) 828/Ahd/2015) Ward-1 Ahmedabad 4. ITA 2011-12 ITO (Exemption) Assessee No.829/Ahd/20…

Chamunda Foundation, Ahmedabad vs. The CIT, Gandhinagar

In the result, the CO No.83/Ahd/2015 filed by the assessee is allowed for statistical purposes

ITA 1071/AHD/2013[-]Status: DisposedITAT Ahmedabad31 May 2019

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl.

For Appellant: Shri M.S. Chhajed, ARFor Respondent: Shri Jagdish, CIT-DR &

Section 12ASection 2(15)

Malik Educational Society, Ghaziabad vs. Addl. CIT, Ghaziabad

Appeal of the assessee is partly allowed

ITA 3406/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Nov 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishimalik Educational Society, Vs. Addl. Cit, Iii-A-41, Nehru Nagar, Range-1, Ghaziabad Ghaziabad Pan: Aaatm3509N (Appellant) (Respondent)

For Appellant: Shri Pramod Kumar, CAFor Respondent: Shri Surender Pal, Sr. DR

Section 11Section 11(6)Section 12Section 143

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Malik Educational Society, Vs. Addl. CIT, III-A-41, Nehru Nagar, Range-1, Ghaziabad Ghaziabad PAN: AAATM3509N (Appellant) (Respondent) Assessee by : Shri Pramod Kumar, CA Revenue by: Shri Surender Pal, Sr. DR Date of Hearing 30/08/2018 Date of pronouncement 28/11/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the appellant assessee against the order of the Commissioner of income tax (appeals) – Muzaffarnagar dated 16/2/2015 confirming all the a…