Commissioner of Income Tax-II, Jodhpur v. Krishi UpajMandiSamiti

55 Taxmann.com 63High Court2015#18068 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 11Section 12Section 12ASection 13(8)Section 143(3)Section 144BSection 147Section 153(3)

Issues it is cited on

section 17(1)section 11(6)advancement of general public utilitysection 58section 13(8)proviso to section 2(15)maximum marginal ratenon-speaking ordersection 11(1)section 17application of incomeinterest u/s 234b

Judgments citing Commissioner of Income Tax-II, Jodhpur v. Krishi UpajMandiSamiti

Kanpur Development Authority, Kanpur vs. Addl.CIT, Exemption Range, Ghaziabad

In the result the appeal of the revenue is dismissed

ITA 2202/DEL/2023[2017-18]Status: DisposedITAT Delhi21 Mar 2025AY 2017-18

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu
Section 11Section 13(8)Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, /AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITANOS. 2200, 2201 & 2202/Del/2023 A.YRS. : 2015-16, 2016-17 & 2017-18 ADDL. CIT, EXEMPTION, KANPUR DEVELOPMENT VS. RANGE, GHAZIABAD AUTHROITY, 1st floor, KDA Building, Benajhabar CGO COMPLEX-II, PURANI Road, Motijheel, HAPUR CHUNGI, Kanpur, Uttar Pradesh-208002 GHAZIABAD (PAN: AAALK0324M) UTTAR PRADESH (APPELLANT) (RESPONDENT) Dr. Rakesh Gupta, Adv. Appellant by : Shri Dayainder Singh Respondent by : Sidhu, CIT(DR) & Shri Om Prakash, Sr. DR : 17.03.2025 Date of h…

Kanpur Development Authority, Kanpur vs. DCIT, Exemption Range, Ghaziabad

In the result the appeal of the revenue is dismissed

ITA 2201/DEL/2023[2016-17]Status: DisposedITAT Delhi21 Mar 2025AY 2016-17

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu
Section 11Section 13(8)Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, /AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITANOS. 2200, 2201 & 2202/Del/2023 A.YRS. : 2015-16, 2016-17 & 2017-18 ADDL. CIT, EXEMPTION, KANPUR DEVELOPMENT VS. RANGE, GHAZIABAD AUTHROITY, 1st floor, KDA Building, Benajhabar CGO COMPLEX-II, PURANI Road, Motijheel, HAPUR CHUNGI, Kanpur, Uttar Pradesh-208002 GHAZIABAD (PAN: AAALK0324M) UTTAR PRADESH (APPELLANT) (RESPONDENT) Dr. Rakesh Gupta, Adv. Appellant by : Shri Dayainder Singh Respondent by : Sidhu, CIT(DR) & Shri Om Prakash, Sr. DR : 17.03.2025 Date of h…

Kanpur Development Authority, Kanpur vs. Addl.CIT, Exemption Range, Ghaziabad

In the result the appeal of the revenue is dismissed

ITA 2200/DEL/2023[2015-16]Status: DisposedITAT Delhi21 Mar 2025AY 2015-16

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu
Section 11Section 13(8)Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, /AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITANOS. 2200, 2201 & 2202/Del/2023 A.YRS. : 2015-16, 2016-17 & 2017-18 ADDL. CIT, EXEMPTION, KANPUR DEVELOPMENT VS. RANGE, GHAZIABAD AUTHROITY, 1st floor, KDA Building, Benajhabar CGO COMPLEX-II, PURANI Road, Motijheel, HAPUR CHUNGI, Kanpur, Uttar Pradesh-208002 GHAZIABAD (PAN: AAALK0324M) UTTAR PRADESH (APPELLANT) (RESPONDENT) Dr. Rakesh Gupta, Adv. Appellant by : Shri Dayainder Singh Respondent by : Sidhu, CIT(DR) & Shri Om Prakash, Sr. DR : 17.03.2025 Date of h…

Shri Digamber Jain Atikshaya Keshtra, Padampua vs. ITO Exemption Ward 1, Kailash Heights

In the result appeal of the assessee is partly allowed

ITA 424/JPR/2022[2010-11]Status: DisposedITAT Jaipur22 Aug 2023AY 2010-11

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

For Appellant: Shri Rajeev sogani (C.A)&For Respondent: Ms. Monisha Choudhary (Addl.CIT)
Section 11(2)Section 147Section 148Section 151Section 24Section 253(3)

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 424/JPR/2022 fu/kZkj.ko"kZ@AssessmentYear :2010-11 Shri Digamber Jain Atikshaya Keshtra cuke ITO, (Exemptions), Vs. VPO Bada, Padampura, Ward-1, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATS 5225 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev sogani (C.A)& Ms. Ruchika Sogani (Adv.) jkt…

ACIT(E), Jaipur vs. Compucom Foundation, Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 900/JPR/2016[2012-13]Status: DisposedITAT Jaipur31 Jan 2017AY 2012-13
For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri R.A. Verma, Addl. CIT- DR fu/kZkfjrh dh vksj ls@
Section 10Section 11Section 11(1)Section 32

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh HkkxpUn] ys[kk lnL; ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 900/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke The ACIT (Exemption) M/s. Compucom Foundation Vs. Circle 5-A, Tilak Bhawan, Tilak Marg Jaipur C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATC 2922 M vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Shri R.A. Verma, Addl. CIT- DR fu/kZkfjrh dh vksj ls@Assessee by: Shri Rajeev Sogani, CA lquokbZ dh rkjh[k@ Date of…

Commissioner of Income Tax-II, Jodhpur v. Krishi UpajMandiSamiti (55 Taxmann.com 63) — Cited in 5 Judgments | BharatTax