CIT v. Society for the Promn. of Edn

238 Taxmann 330Supreme Court of India2016#23862 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 12AA Section 153(3)Section 17A Section 2(15)Section 263 Section 80G

Judgments citing CIT v. Society for the Promn. of Edn

Arya Samaj Mandir, Bhilwara vs. CIT(E), Jaipur

ITA 1021/JPR/2024[2019-20]Status: DisposedITAT Jaipur22 Apr 2025AY 2019-20

Bench: The Date Of Hearing.”

For Appellant: Shri Devang Gargieya, Advocate &For Respondent: Smt. Runi Pal, CIT-DR

Section 12ASection 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B-Bench” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 1015 & 1021/JPR/2024 Arya Samaj Mandir, cuke The Commissioner of Vs. 1, Dayanand Marg, Income-tax (Exemption), Bhilwara. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABAA7514R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Devang Gargieya, Advocate & Shri Hemang Gargieya, Advocate. jktLo dh…

Sophical Shikshan Sansthan, Ajmer vs. CIT, Exemption, Jaipur

In the result, appeal of the assessee is allowed

ITA 11/JPR/2023[2021-22]Status: DisposedITAT Jaipur14 Feb 2023AY 2021-22

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh.Sunil Porwal (C.A.)For Respondent: Sh. Ajey Malik (CIT)

Section 12ASection 12A(1)Section 80

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrk y{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.11/JPR/2023 fu/kZkj.k o"kZ@Assessment Years :2021-22 cuke Sophical Sikshan Sansthan CIT, Exemption, Vs. 4, B.K. Kaul Nagar, Jaipur Ajmer. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAJS1682A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Sh.Sunil Porwal (C.A.) jktLo dh vksjls@Revenue by: Sh. Ajey Malik (CIT) lqu…

Addor Foundation, Ahmedabad vs. CIT (Exemption ), Ahmedabad

In the result, appeal filed by the assessee is allowed

ITA 1754/AHD/2018[N.A]Status: DisposedITAT Ahmedabad27 May 2019

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.1754/Ahd/2018 ("नधा"रण वष" / Assessment Year : - )

For Appellant: Shri Hitesh Shah, ARFor Respondent: Shri Subhash Bins, CIT-DR

Section 12(1)Section 12ASection 12A(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘बी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD सव"ी "द"प कुमार के"डया, लेखा सद"य एवं महावीर "साद, "या"यक सद"य के सम" । BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.1754/Ahd/2018 ("नधा"रण वष" / Assessment Year : - ) Addor Foundation The Commissioner of बनाम/ C/o. Mehta Lodha & Co. Income Tax Vs. Chartered Accountants (Exemptions) 105, Sakar-I Ahmedabad-380 009 Nr.Gandhigram Rly Station Off Ashram Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :AAFTA 1287 J .. (अपीलाथ" /A…