CIT v. UP Forest Corporation

97 Taxmann 259Supreme Court of India1988#14575 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 2(15)application of incomeregistration under section 12asection 12aasection 12asection 12section 11prescribedpersondocumentinterest

Judgments citing CIT v. UP Forest Corporation

SETU, AHMEDNAGAR,,AHMEDNAGAR vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD -1,, NASHIK

Appeals are allowed for statistical purposes in above terms

ITA 2210/PUN/2017[2004-05]Status: DisposedITAT Pune06 May 2022AY 2004-05

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Hari KrishanFor Respondent: Shri S.P. Walimbe
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL A BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos. 2209 to 2212/PUN/2017 (Assessment Years: 2003-04 to 2006-07) SETU Ahmednagar ITO (Exemption), Ward-1 Collector Office Kendriya Rajaswa Bhavan Vs. Ahmednagar 414001 Gadkari Chowk Nasik 422022 PAN – AAHTS3279C Appellant Respondent Appellant by: Shri Hari Krishan Respondent by: Shri S.P. Walimbe Date of Hearing: 26.04.2022 Date of Pronouncement: 06.05.2022 O R D E R Per S.S. Godara, JM These assessee’s four appeals for AYs 2003-04 to 2006-07 arise against the CIT(A)-3, Nas…

SETU, AHMEDNAGAR,,AHMEDNAGAR vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD -1,, NASHIK

Appeals are allowed for statistical purposes in above terms

ITA 2209/PUN/2017[2003-04]Status: DisposedITAT Pune06 May 2022AY 2003-04

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Hari KrishanFor Respondent: Shri S.P. Walimbe
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL A BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos. 2209 to 2212/PUN/2017 (Assessment Years: 2003-04 to 2006-07) SETU Ahmednagar ITO (Exemption), Ward-1 Collector Office Kendriya Rajaswa Bhavan Vs. Ahmednagar 414001 Gadkari Chowk Nasik 422022 PAN – AAHTS3279C Appellant Respondent Appellant by: Shri Hari Krishan Respondent by: Shri S.P. Walimbe Date of Hearing: 26.04.2022 Date of Pronouncement: 06.05.2022 O R D E R Per S.S. Godara, JM These assessee’s four appeals for AYs 2003-04 to 2006-07 arise against the CIT(A)-3, Nas…

SETU, AHMEDNAGAR,,AHMEDNAGAR vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD -1,, NASHIK

Appeals are allowed for statistical purposes in above terms

ITA 2212/PUN/2017[2006-07]Status: DisposedITAT Pune06 May 2022AY 2006-07

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Hari KrishanFor Respondent: Shri S.P. Walimbe
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL A BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos. 2209 to 2212/PUN/2017 (Assessment Years: 2003-04 to 2006-07) SETU Ahmednagar ITO (Exemption), Ward-1 Collector Office Kendriya Rajaswa Bhavan Vs. Ahmednagar 414001 Gadkari Chowk Nasik 422022 PAN – AAHTS3279C Appellant Respondent Appellant by: Shri Hari Krishan Respondent by: Shri S.P. Walimbe Date of Hearing: 26.04.2022 Date of Pronouncement: 06.05.2022 O R D E R Per S.S. Godara, JM These assessee’s four appeals for AYs 2003-04 to 2006-07 arise against the CIT(A)-3, Nas…

SETU, AHMEDNAGAR,,AHMEDNAGAR vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD -1,, NASHIK

Appeals are allowed for statistical purposes in above terms

ITA 2211/PUN/2017[2005-06]Status: DisposedITAT Pune06 May 2022AY 2005-06

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Hari KrishanFor Respondent: Shri S.P. Walimbe
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL A BENCH, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos. 2209 to 2212/PUN/2017 (Assessment Years: 2003-04 to 2006-07) SETU Ahmednagar ITO (Exemption), Ward-1 Collector Office Kendriya Rajaswa Bhavan Vs. Ahmednagar 414001 Gadkari Chowk Nasik 422022 PAN – AAHTS3279C Appellant Respondent Appellant by: Shri Hari Krishan Respondent by: Shri S.P. Walimbe Date of Hearing: 26.04.2022 Date of Pronouncement: 06.05.2022 O R D E R Per S.S. Godara, JM These assessee’s four appeals for AYs 2003-04 to 2006-07 arise against the CIT(A)-3, Nas…

IILM UNIVERSITY,GURGAON vs. CIT (EXEMPTION), CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 1263/DEL/2019[-]Status: DisposedITAT Delhi22 Mar 2021

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1263/Del/2019 : Asstt. Year : Iilm University, Vs Cit(Exemptions), Plot No. 69-71, Dlf Golf Course Chandigarh Road, Sector-53, Gurgaon, Haryana-122003 (Appellant) (Respondent) Pan No. Aaaji0518H Assessee By : Sh. Rohit Jain, Adv. Revenue By : Ms. Vanita Sharma, Cit Dr Date Of Hearing: 17.03.2021 Date Of Pronouncement: 22.03.2021

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Ms. Vanita Sharma, CIT DR
Section 12ASection 13(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1263/Del/2019 : Asstt. Year : IILM University, Vs CIT(Exemptions), Plot No. 69-71, DLF Golf Course Chandigarh Road, Sector-53, Gurgaon, Haryana-122003 (APPELLANT) (RESPONDENT) PAN No. AAAJI0518H Assessee by : Sh. Rohit Jain, Adv. Revenue by : Ms. Vanita Sharma, CIT DR Date of Hearing: 17.03.2021 Date of Pronouncement: 22.03.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against…

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. UP Forest Corporation (97 Taxmann 259) — Cited in 7 Judgments | BharatTax