CIT v. Shree P.Subramaniam Religious Trust

179 Taxmann 144High Court2009#15131 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10(1)Section 10(34)Section 10(36)Section 10(38)Section 11Section 11(1)Section 11(2)Section 194A

Issues it is cited on

section 198section 11(2)section 10(34)section 11(1)application of incometax deducted at sourceagricultural incomelong term capital gainsection 10section 11transferopportunity of being heard

Judgments citing CIT v. Shree P.Subramaniam Religious Trust

Tattwajnana Vidyapeeth, Mumbai vs. DCIT(E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4800/MUM/2024[2009-10]Status: DisposedITAT Mumbai27 Nov 2024AY 2009-10

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…| | | | आयकरअपीलीयअिधकरण"ायपीठ,मुंबई| IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, HON’BLE JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, HON’BLE ACCOUNTANT MEMBER I.T.A. No.4800/Mum/2024 Assessment Year: 2009-10 I.T.A. No. 4798/Mum/2024 Assessment Year: 2010-11 & I.T.A. No. 4799/Mum/2024 Assessment Year: 2011-12 Tattwajnana Vidyapeeth DCIT(E)-2(1), Mumbai 2, Nirmal Niketan Vs Dr. Bhajekar Street Prathna Samaj Mumbai - 400004 [PAN: AAATT0261E] अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri Rajesh Shah, A/R Revenue by : Shri Raj Singh Meel, Sr. D/R सुनवाईकीतारीख/Dat…

Tattwajnana Vidyapeeth, Mumbai vs. DCIT (E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4799/MUM/2024[2011-12]Status: DisposedITAT Mumbai27 Nov 2024AY 2011-12

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…| | | | आयकरअपीलीयअिधकरण"ायपीठ,मुंबई| IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, HON’BLE JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, HON’BLE ACCOUNTANT MEMBER I.T.A. No.4800/Mum/2024 Assessment Year: 2009-10 I.T.A. No. 4798/Mum/2024 Assessment Year: 2010-11 & I.T.A. No. 4799/Mum/2024 Assessment Year: 2011-12 Tattwajnana Vidyapeeth DCIT(E)-2(1), Mumbai 2, Nirmal Niketan Vs Dr. Bhajekar Street Prathna Samaj Mumbai - 400004 [PAN: AAATT0261E] अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri Rajesh Shah, A/R Revenue by : Shri Raj Singh Meel, Sr. D/R सुनवाईकीतारीख/Dat…

Tattwajnana Vidyapeeth, Mumbai vs. DCIT (E)-2(1), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 4798/MUM/2024[2010-11]Status: DisposedITAT Mumbai27 Nov 2024AY 2010-11

Bench: Shri Sandeep Gosain, Hon’Ble & Shri Prabhash Shankar, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Raj Singh Meel, Sr. D/R
Section 10Section 10(34)Section 147

…| | | | आयकरअपीलीयअिधकरण"ायपीठ,मुंबई| IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, HON’BLE JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, HON’BLE ACCOUNTANT MEMBER I.T.A. No.4800/Mum/2024 Assessment Year: 2009-10 I.T.A. No. 4798/Mum/2024 Assessment Year: 2010-11 & I.T.A. No. 4799/Mum/2024 Assessment Year: 2011-12 Tattwajnana Vidyapeeth DCIT(E)-2(1), Mumbai 2, Nirmal Niketan Vs Dr. Bhajekar Street Prathna Samaj Mumbai - 400004 [PAN: AAATT0261E] अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri Rajesh Shah, A/R Revenue by : Shri Raj Singh Meel, Sr. D/R सुनवाईकीतारीख/Dat…

Association of Relief Voluntreers, Vijayawada vs. The Income Tax Officer(Exemptions), Rajamahendravaram

In the result, appeal of the assessee is dismissed

ITA 194/VIZ/2020[2016-17]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.194/Viz/2020 ("नधा"रणवष"/ Assessment Year:2016-17) Association Of Relief Volunteers, Vs. Income Tax Officer, Vijayawada. (Exemptions), Pan: Aacta 0213 B Rajahmundry. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri Gvn Hari, Advocate ""याथ"क"ओरसे/ Respondent By : Sri On Hari Prasada Rao, Sr. Ar

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao, Sr. AR
Section 11Section 11(2)Section 12ASection 143(2)Section 154

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.194/Viz/2020 ("नधा"रणवष"/ Assessment Year:2016-17) Association of Relief Volunteers, Vs. Income Tax Officer, Vijayawada. (Exemptions), PAN: AACTA 0213 B Rajahmundry. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant by : Sri GVN Hari, Advocate ""याथ"क"ओरसे/ Respondent by : Sri ON Hari Prasada Rao,…

Tatwajnana Vidyapeeth, Mumbai vs. ITO (W) WD 2(4), Mumbai

In the result, the appeal of the revenue is dismissed and that of the assessee is allowed for statistical purposes

ITA 185/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Jun 2018AY 2012-13

Bench: Shri C.N. Prasad & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Rajesh P. Shah, A.RFor Respondent: Shri V. Justin, D.R
Section 10Section 10(34)Section 10(36)Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Tatwajnana Income Tax Officer (E), Vidyapeeth Nirmal Ward 2(4), Niketan, Vs. Mumbai 2nd Dr. Bhajrekar Street, Mumbai – 400 004 PAN: AAATT 0261E (Appellant) (Respondent) Assessment Year: 2012-13 Income Tax Officer of M/s. Tatwajnana Income Tax (E)-2(4), Vidyapeeth Nirmala Room No.503, Niketan,2, Dr. Bhajekar 5th Floor, Vs. Street, Piramal Chambers, Mumbai – 400 004 Lalbaug, PAN: AAATT 0261E Lower Parel, Mumbai – 400 077 (Appellant) (Resp…

ITO, New Delhi vs. M/S National Meat and Polutry Processing Board, New Delhi

In the result, appeal of the department is dismissed

ITA 568/DEL/2017[2010-11]Status: DisposedITAT Delhi28 Jun 2017AY 2010-11

Bench: Shri N. K. Sainiita No. 568/Del/2017 : Asstt. Year : 2010-11

For Appellant: Sh. V.K.Sabharwal & Sh. Ravi Kapoor, AdvtFor Respondent: Sh. Amrit Lal, Sr. DR
Section 12ASection 13Section 143(1)Section 143(3)Section 154Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER ITA No. 568/Del/2017 : Asstt. Year : 2010-11 ITO Vs National Meat and Polutry Ward-2(4), Room No. 2409, Processing Board E-2 Block Room no. 118B, Panchsheel E-2 Block, Dr. S.P. Mukherjee Civic Bhawan Centre August Kranti Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAAAN7041H Assessee by : Sh. V.K.Sabharwal & Sh. Ravi Kapoor, Advt. Revenue by : Sh. Amrit Lal, Sr. DR Date of Hearing : 18.05.2017 Date of Pronouncement : 28 .06.2017 ORDER Per N. K. Saini, AM: This is an appeal by the dep…

CIT v. Shree P.Subramaniam Religious Trust (179 Taxmann 144) — Cited in 6 Judgments | BharatTax