CIT v. Saifi Hospital Trust

395 ITR 225High Court2017#24804 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Judgments citing CIT v. Saifi Hospital Trust

Karnataka Chinmaya Seva Trust, Bengaluru vs. DCIT-(Exemptions) Circle-1, Bangalore

ITA 1266/BANG/2024[2012-13]Status: DisposedITAT Bangalore19 Nov 2024AY 2012-13

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCHES, BANGALORE BEFORE MRS. BEENA PILLAI, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA Nos.1265 & 1266/Bang/2024 Assessment Years: 2011-12 & 2012-13 Karnataka Chinmaya Seva Trust, Chinmaya Mission, C.M.H. Road, Indiranagar, Bengaluru-560038 Karnataka PAN:AAATK0797Q (Appellant) V. Deputy Commissioner of Income Tax (Exemptions), Circle-1, Bengaluru (Respondent) Assessee by: Revenue by: Date of hearing: Date of pronouncement: Dr. N. Suresh, CA Ms. Neha Sahay, JCIT DR 04.09.2024 19.11.2024 ORDER PER BENCH: These two appeals filed by the assessee,…

Karnataka Chinmaya Seva Trust, Bengaluru vs. DCIT-(Exemptions) Circle-1, Bangalore

ITA 1265/BANG/2024[2011-12]Status: DisposedITAT Bangalore19 Nov 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCHES, BANGALORE BEFORE MRS. BEENA PILLAI, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA Nos.1265 & 1266/Bang/2024 Assessment Years: 2011-12 & 2012-13 Karnataka Chinmaya Seva Trust, Chinmaya Mission, C.M.H. Road, Indiranagar, Bengaluru-560038 Karnataka PAN:AAATK0797Q (Appellant) Assessee by: Revenue by: Date of hearing: Date of pronouncement: V. Deputy Commissioner of Income Tax (Exemptions), Circle-1, Bengaluru (Respondent) Dr. N. Suresh, CA Ms. Neha Sahay, JCIT DR 04.09.2024 19.11.2024 ORDER PER BENCH: These two appeals filed by the assessee,…

Senior Infrabuild P.Ltd, New Delhi vs. ITO, Ward-23(1), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 5977/DEL/2018[2008-09]Status: DisposedITAT Delhi03 Apr 2019AY 2008-09

Bench: Shri H.S. Sidhuassessment Year: 2008-09

For Appellant: SH. C.L. SHARMA, ADVFor Respondent: SH. S.L. ANURAGI, SR. DR
Section 147Section 148Section 151Section 68

…e may be sent back to the file of the Ld. CIT(A) to decide the same afresh, under the law, after considering the various judgments i.e. pr. CIT vs. Meenakshi Overseas Pvt. Ltd. (2017) 395 ITR 677 (Delhi); Rajiv Agarwal & Vijay Laxmi Agarwal vs. ACIT (2017) 395 ITR 225 (Delhi); Pr. CIT vs. RMG Polyvinyl (I) Ltd. (2017) 396 ITR 5 (Delhi); Hon’ble High Court of Madhya Pradesh at Jabalpur ITA No. 82 of 2012 and others in the case of CIT, Jabalpur vs. S. Goyanka Lime and Chemical and Hon’ble Delhi High Court decision in the case of Pr. CIT vs. NC Cables Ltd.; ITAT ‘E’ Bench Decision decided in ITA 3342/Del/2015…

CIT v. Saifi Hospital Trust (395 ITR 225) — Cited in 3 Judgments | BharatTax