Credai Bengal v. ITO (Exemptions), Ward-1(1), Kolkata

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2023.

Judgments citing Credai Bengal v. ITO (Exemptions), Ward-1(1), Kolkata

Sarswati Vidhya Pratishthan M.P, Bhupal vs. The ACIT 2(1), Bhopal

In the result, appeal of assessee is allowed

ITA 392/IND/2022[2012-13]Status: DisposedITAT Indore30 Aug 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanisarswati Vidhya Pratishthan Dcit (E) M.P. Bhopal Vs. 01, Harshwardhan Nagar Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Aadas0899M Assessee By Shri Santosh Deshmukh & Shri Parth Jhawar, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 23.08.2023 Date Of Pronouncement 30.08.2023

Section 11Section 11(1)(a)Section 12ASection 143Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Sarswati Vidhya Pratishthan DCIT (E) M.P. Bhopal Vs. 01, Harshwardhan Nagar Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AADAS0899M Assessee by Shri Santosh Deshmukh & Shri Parth Jhawar, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 23.08.2023 Date of Pronouncement 30.08.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 14.09.2022 of Commissioner of Income…

M/S. Indian Society for Technical Education, New Delhi vs. ITO, New Delhi

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

ITA 3280/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Sept 2021AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing) M/S. Indian Society For Vs. Ito, Technical Education, Ward-1(2), C/O. M/S. Rra Taxindia, New Delhi D-28, South Extension, Parti-I, New Delhi – 110 049. Pan: Aaati2760D (Appellant) (Respondent)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Anima, Sr. D.R

Section 11Section 11(1)Section 12ASection 143Section 234Section 80G(5)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “C”: NEW DELHI ] BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) M/S. Indian Society for Vs. ITO, Technical Education, Ward-1(2), C/o. M/s. RRA Taxindia, New Delhi D-28, South Extension, Parti-I, New Delhi – 110 049. PAN: AAATI2760D (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate; Revenue by: Ms. Anima, Sr. D.R.; Date of Hearing 14/07//2021 Date of pronouncement 13/09/2021 O R D E R PER PRASHANT MAHARISHI, A.M. 1. This appeal is filed by the assessee against the or…

Mancan Foundation, Udaipur vs. Commissioner of Income Tax (Exemption), Jaipur

In the result, this appeal of the assessee is allowed

ITA 1092/JPR/2019[0]Status: DisposedITAT Jaipur29 Jan 2021

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1092/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :.................. Cuke Mancan Foundation, C.I.T.(Exemption) Vs. Udaipur. Jaipur. C/O-Shah Patni & Co. Chartered Accountants, S.B. One, Babu Nagar, Jln Marg, Jaipur- 302015. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aaftm 7600 K Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Pramod Patni (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri Ambrish Bedi (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 12/01/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 29/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Exemption), Jaipur (In Short, The Cit(E)) Dated 27/06/2019 Passed U/S 12Aa(1)(B)(Ii) Of The Income Tax Act, 1961 (In Short, The Act). In This Appeal, The Assessee Has Taken Following Grounds: “1. The Learned Commissioner Of Income Tax Has Grossly Erred In Fact As Well As In Law In Rejection The Application For Registration U/S. 12Aa Of Income Tax Act, 1961 Of The Appellant Company:

For Appellant: Shri Pramod Patni (CA)For Respondent: Shri Ambrish Bedi (CIT-DR)

Section 12ASection 2(15)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1092/JP/2019 fu/kZkj.k o"kZ@Assessment Year :.................. cuke Mancan Foundation, C.I.T.(Exemption) Vs. Udaipur. Jaipur. C/o-Shah Patni & Co. Chartered Accountants, S.B. One, Babu Nagar, JLN Marg, Jaipur- 302015. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFTM 7600 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri…