CIT v. Sree Anjaneya Medical, 2016, Supreme Court of India

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing CIT v. Sree Anjaneya Medical, 2016, Supreme Court of India

SANATAN DHARAM SHIKSHA SAMMITTEE,HARYANA vs. CIT (EXEMPTIONS), CHANDIGARH

ITA 363/DEL/2016[]Status: DisposedITAT Delhi31 Jul 2019

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 11(5)Section 12ASection 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 363/DEL/2016 Sanatan Dharam Shiksha Vs. CIT (Exemptions) Sammittee Aayakar Bhawan, C/o. S.D.Senior Secondary Sector-17-E School, Chandigarh Narwana, Distt. Jind Haryana PAN : AAETS6172P (APPELLANT) (RESPONDENT) Appellant by Smt. Rano Jain, Adv. Respondent by Sh. Sanjay Goyal, CIT-DR Date of Hearing 29.07.2019 Date of Pronouncement 31.07.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 27.11.2015 passed by Comm…

SRINIWAS BANWARILAL SARAF CHARITABLE TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA, KOLKATA

Appeal is allowed in above terms

ITA 1632/KOL/2018[-------]Status: DisposedITAT Kolkata12 Oct 2018

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1632/Kol/2018 Assessment Year :

For Appellant: Shri S. Jhajharia, ARFor Respondent: Shri Md. Usman, CIT DR

Section 11(1)(d)Section 12ASection 2(15)Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 1632/Kol/2018 Assessment Year : Sriniwas Banwarilal Saraf Charitable Trust -vs- CIT(E), Kolkata. [PAN: AANTS 7662 P] (Appellant) (Respondent) For the Appellant : Shri S. Jhajharia, AR Shri Sujoy Sen, AR For the Respondent : Shri Md. Usman, CIT DR Date of Hearing : 29.08.2018 Date of Pronouncement : 12.10.2018 ORDER Per S.S. Godara, JM 1. This assessee’s appeal challenges correctness of the CIT(E)-Kolkata’s order dated 07.06.2018 passed in case no. CIT(E)/Kol/10E/554/2016-1…

AUROVEDA INTEGRAL FOUNDATION,JAIPUR vs. CIT(EXEMPTIONS), JAIPUR

In the result, appeal of the assessee is allowed for statistical purposes

ITA 988/JPR/2016[]Status: DisposedITAT Jaipur23 Feb 2017

For Appellant: Shri Pramod Patni (CA)For Respondent: Smt. Pratima Kaushik (CIT)

Section 12ASection 2(15)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 988/JP/2016 fu/kZkj.k o"kZ@Assessment Year : cuke Auroveda Integral Foundation, CIT (Exemption), Jaipur. Vs. Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AANCA9058Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Pramod Patni (CA) jktLo dh vksj ls@ Revenue by : Smt. Pratima Kaushik (CIT) lquokbZ dh rkjh[k@ Date of Hearing : 09.2.2…