Council for the Indian School Certificate Examinations v. Director General of Income Tax

364 ITR 508Reported decision2014#20617 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2018.

Judgments citing Council for the Indian School Certificate Examinations v. Director General of Income Tax

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2220/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…s or specified persons, Section 13(1) (c) of the Act could not be applied. Reliance was also placed on the judgment of Hon’ble Delhi High Court in the case of Council for the Indian School Certificate Examinations vs. Director General of Income Tax, (2014) 364 ITR 508 and that of Hon’ble Gujarat High Court in the case of Surat City Gymkhana vs. DCIT, (2002) 254 ITR 733. 30. Viz-a-viz, the allegations of specific violations coming within the ambit of Section 13(1) (c) of the Act, ld. Authorised Representative submitted that the first one related to acquisition of a property by the assessee from Smt. B. Raman…

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2219/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…s or specified persons, Section 13(1) (c) of the Act could not be applied. Reliance was also placed on the judgment of Hon’ble Delhi High Court in the case of Council for the Indian School Certificate Examinations vs. Director General of Income Tax, (2014) 364 ITR 508 and that of Hon’ble Gujarat High Court in the case of Surat City Gymkhana vs. DCIT, (2002) 254 ITR 733. 30. Viz-a-viz, the allegations of specific violations coming within the ambit of Section 13(1) (c) of the Act, ld. Authorised Representative submitted that the first one related to acquisition of a property by the assessee from Smt. B. Raman…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2126/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…s or specified persons, Section 13(1) (c) of the Act could not be applied. Reliance was also placed on the judgment of Hon’ble Delhi High Court in the case of Council for the Indian School Certificate Examinations vs. Director General of Income Tax, (2014) 364 ITR 508 and that of Hon’ble Gujarat High Court in the case of Surat City Gymkhana vs. DCIT, (2002) 254 ITR 733. 30. Viz-a-viz, the allegations of specific violations coming within the ambit of Section 13(1) (c) of the Act, ld. Authorised Representative submitted that the first one related to acquisition of a property by the assessee from Smt. B. Raman…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2125/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…s or specified persons, Section 13(1) (c) of the Act could not be applied. Reliance was also placed on the judgment of Hon’ble Delhi High Court in the case of Council for the Indian School Certificate Examinations vs. Director General of Income Tax, (2014) 364 ITR 508 and that of Hon’ble Gujarat High Court in the case of Surat City Gymkhana vs. DCIT, (2002) 254 ITR 733. 30. Viz-a-viz, the allegations of specific violations coming within the ambit of Section 13(1) (c) of the Act, ld. Authorised Representative submitted that the first one related to acquisition of a property by the assessee from Smt. B. Raman…

Council for the Indian School Certificate Examinations v. Director General of Income Tax (364 ITR 508) — Cited in 4 Judgments | BharatTax