College (2015) 374 ITR 17 (P &H) (HC), Shiv Mandir Devsttan Panch Committee Sansthan v. CIT

79 DTR 276Income Tax Appellate Tribunal2012#25636 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 12AB Section 13(1)(b)Section 80G Section 11 Section 12 Section 12A Section 12A(1)(ab)(vi)Section 12A(1)(ac)(iii)

Judgments citing College (2015) 374 ITR 17 (P &H) (HC), Shiv Mandir Devsttan Panch Committee Sansthan v. CIT

Vardhman Sathanakvasi Jain Sravak Sangh, Ajmer vs. CIT(E), Jaipur

ITA 696/JPR/2024[NA]Status: DisposedITAT Jaipur27 Sept 2024

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Ajey Malik (CIT)

Section 12ASection 12A(1)(ab)Section 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(ii)Section 80G(5)(iii)

…was entitled to registration u/s 80G(5) and no merit in order of CIT(A) in this regard and reversing same, it held that renewal of registration u/s section 80G(5) was to be granted to assessee society. Shiv MandirDevsttanPanch Committee SansthanVs. CIT (2012) 79 DTR 276 (Nag.)(Trib.) In this case, assessee was duly registered u/s 12A of the IT Act. It filed an application in Form No.10G seeking approval u/s 80G(5)(vi) of the IT Act. CIT did not approved the same on the ground that one of the object clause of the trust deed i.e. worship of Lord Shiva, Hanumanji, goddess Durga& maintaining of temple, celebrating fe…

Vardhman Sathanakvasi Jain Sravak Sangh, Ajmer vs. CIT(E), Jaipur

ITA 695/JPR/2024[NA]Status: DisposedITAT Jaipur27 Sept 2024

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Ajey Malik (CIT)

Section 12ASection 12A(1)(ab)Section 12A(1)(ac)Section 80GSection 80G(5)Section 80G(5)(ii)Section 80G(5)(iii)

Ministry of Compassion India, Jaipur vs. Commissioner of Income Tax- Exemptions, Jaipur

In the result, both the appeals are allowed for statistical purposes

ITA 713/JPR/2015[2015-16]Status: DisposedITAT Jaipur15 Jun 2017AY 2015-16

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Verindra Mehta (CIT)

Section 11Section 12ASection 13(1)Section 13(1)(b)Section 2(15)Section 80G(5)Section 80G(5)(vi)

…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.713/JP/15 fu/kZkj.k o"kZ@Assessment Year : cuke Ministry of Compassion India, The CIT (Exemptions), Vs. D-3/169, Chitrakoot, Vaishali Jaipur. Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN No.: AABTM8172C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No.714/JP/15 fu/kZkj.k o"kZ@Assessment Year : cuke Ministry of Compassion India, The CIT (Exemptions)…