CIT v. Savior Charitable Trust

35 Taxmann.com 295High Court2013#20690 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 10(23C)(iiiab)Section 11(4)Section 11(4A)Section 115BBCSection 119(2)(b)Section 12ASection 12AASection 12AB

Issues it is cited on

section 2(15)section 12aasection 12asection 12section 11prescribedpersondocument

Judgments citing CIT v. Savior Charitable Trust

RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PUNE, PUNE

In the result, the appeal of the appellant is partly allowed for statistical purposes

ITA 1024/PUN/2023[-]Status: DisposedITAT Pune21 Apr 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ajay Kumar Keshari
Section 10Section 115BSection 119Section 12Section 12ASection 12A(1)Section 12A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1024/PUN/2023 Rajarshi Shahu Shikshan Vs. CIT (Exemptions), Sanstha Inam Dhamani, Pune A/P. Inam Dhamani, Tal. Miraj, Dist. Sangli – 416 416 Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B. Phadke Revenue by : Shri Ajay Kumar Keshari Date of hearing : 11.02.2025 Date of pronouncement : 21.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of appellant is directed a…

AMS EDUCATIONAL AND WELFARE FOUNDATION,KISHANGANJ vs. CIT(EXEMPTION), PATNA

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

ITA 311/PAT/2018[2018-19]Status: HeardITAT Patna29 Mar 2022AY 2018-19

Bench: Shri A.T. Varkey & Shri Girish Agrawal

For Appellant: Shri K.M. Mishra, Advocate (AR)For Respondent: Shri Sanjay Mukherjee, CIT(DR)
Section 12ASection 80Section 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PATNA BENCH, VIRTUAL HEARING AT KOLKATA BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 311 & 312/Pat/2018 Assessment Year: 2018-19 AMS EDUCATIONAL & CIT(EXEMPTION), WELFARE Patna FOUNDATION 1st Floor, Abdur Vs. Rahman Complex, Churipatti, Kishanganj - 855107, Bihar. PAN: AAEAA4729P (Appellant) (Respondent) Present for: Appellant by : Shri K.M. Mishra, Advocate (AR) Respondent by : Shri Sanjay Mukherjee, CIT(DR) Date of Hearing : 22.03.2022 Date of Pronouncement : 29.03.2022 O R D E R Per Girish Agrawal, Accountant Memb…

SAT KABIR SIDHANT PARCHAR TRUST,SONEPAT vs. CIT(EXEM), CHANDIGARH

The appeals of the assessee are allowed for statistical purposes

ITA 4789/DEL/2017[NA]Status: DisposedITAT Delhi19 Mar 2021

Bench: Sh. K. N. Charydr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4788/Del/2017 : Asstt. Year : Ita No. 4789/Del/2017 : Asstt. Year : Sat Kabir Sidhant Parchar Vs Cit(Exemptions) Trust, Vpo Kheri Dhamkan, Chandigarh Gohana, Sonepat, Haryana (Appellant) (Respondent) Pan No. Aaqts7275P Assessee By : Sh. Ved Jain, Adv. Revenue By : Ms. Aashna Paul, Cit Dr Date Of Hearing: 25.02.2021 Date Of Pronouncement: 19.03.2021

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Aashna Paul, CIT DR
Section 12ASection 2(15)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. K. N. Chary, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 4788/Del/2017 : Asstt. Year : ITA No. 4789/Del/2017 : Asstt. Year : Sat Kabir Sidhant Parchar Vs CIT(Exemptions) Trust, VPO Kheri Dhamkan, Chandigarh Gohana, Sonepat, Haryana (APPELLANT) (RESPONDENT) PAN No. AAQTS7275P Assessee by : Sh. Ved Jain, Adv. Revenue by : Ms. Aashna Paul, CIT DR Date of Hearing: 25.02.2021 Date of Pronouncement: 19.03.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeals have been filed…

SAT KABIR SIDHANT PARCHAR TRUST,SONEPAT vs. CIT(EXEM), CHANDIGARH

The appeals of the assessee are allowed for statistical purposes

ITA 4788/DEL/2017[NA]Status: DisposedITAT Delhi19 Mar 2021

Bench: Sh. K. N. Charydr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4788/Del/2017 : Asstt. Year : Ita No. 4789/Del/2017 : Asstt. Year : Sat Kabir Sidhant Parchar Vs Cit(Exemptions) Trust, Vpo Kheri Dhamkan, Chandigarh Gohana, Sonepat, Haryana (Appellant) (Respondent) Pan No. Aaqts7275P Assessee By : Sh. Ved Jain, Adv. Revenue By : Ms. Aashna Paul, Cit Dr Date Of Hearing: 25.02.2021 Date Of Pronouncement: 19.03.2021

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Aashna Paul, CIT DR
Section 12ASection 2(15)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. K. N. Chary, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 4788/Del/2017 : Asstt. Year : ITA No. 4789/Del/2017 : Asstt. Year : Sat Kabir Sidhant Parchar Vs CIT(Exemptions) Trust, VPO Kheri Dhamkan, Chandigarh Gohana, Sonepat, Haryana (APPELLANT) (RESPONDENT) PAN No. AAQTS7275P Assessee by : Sh. Ved Jain, Adv. Revenue by : Ms. Aashna Paul, CIT DR Date of Hearing: 25.02.2021 Date of Pronouncement: 19.03.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeals have been filed…

CIT v. Savior Charitable Trust (35 Taxmann.com 295) — Cited in 4 Judgments | BharatTax