DCIT ITA.No.525/PUN./2023; Shri Namiyun Parswanath Jain Swetamber Manidhari Trust v. ITO (Exemption)

155 Taxmann.com 407Reported decision2023#22901 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

section 143(1)section 11section 250

Judgments citing DCIT ITA.No.525/PUN./2023; Shri Namiyun Parswanath Jain Swetamber Manidhari Trust v. ITO (Exemption)

AARTI SINGAL FOUNDATION,NEW DELHI vs. CENTRALIZED PROCESSING CENTER, BENGALURU

In the result, the appeal filed by the assessee is allowed

ITA 89/DEL/2025[2021-22]Status: DisposedITAT Delhi23 Dec 2025AY 2021-22

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year : 2021-22 Aarti Singal Foundation, Vs. Cpc, 4, Amrita Shergil Marg, Bengaluru Delhi – 110 003. Pan: Aacta1263F

For Appellant: Shri Ashwani Kumar, CA &For Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 11(1)Section 143(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2021-22 Aarti Singal Foundation, Vs. CPC, 4, Amrita Shergil Marg, Bengaluru Delhi – 110 003. PAN: AACTA1263F (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar, CA & Shri Ankur Agarwal, Advocate Revenue by : Shri Ajay Kumar Arora, Sr. DR Date of Hearing : 09.12.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the assessee is against the order dated 25.11.2024 of the ld. Commissioner of Income-tax (A…

AL AMEEN EDUCATION SOCIETY,PUNE vs. INCOME TAX OFFICER, EXEMPTION, KOLHAPUR, KOLHAPUR

ITA 168/PUN/2024[2017-18]Status: DisposedITAT Pune07 Jun 2024AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 11Section 143(1)Section 143(1)(a)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.Nos.167 & 168/PUN./2024 Assessment Years 2016-2017 & 2017-2018 Al Ameen Education The Income Tax Officer, Society, 5883, B-Block, (Exemption), Aayakar Bhavan, Gothan Galli, Miraj. 31-C/2, E-Ward, Tara Bai Park, vs. PIN – 416 410. KOLHAPUR – 416 003. Maharashtra. Maharashtra. PAN AAATA8544M (Appellant) (Respondent) For Assessee : Smt. Deepa Khare For Revenue : Shri Ramnath P. Murkunde Date of Hearing : 05.06.2024 Date of Pronouncement : 07.06.2024 ORDER P…

AL AMEEN EDUCATION SOCIETY,PUNE vs. INCOME TAX OFFICER, EXEMPTION, KOLHAPUR, KOLHAPUR

ITA 167/PUN/2024[2016-17]Status: DisposedITAT Pune07 Jun 2024AY 2016-17

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 11Section 143(1)Section 143(1)(a)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.Nos.167 & 168/PUN./2024 Assessment Years 2016-2017 & 2017-2018 Al Ameen Education The Income Tax Officer, Society, 5883, B-Block, (Exemption), Aayakar Bhavan, Gothan Galli, Miraj. 31-C/2, E-Ward, Tara Bai Park, vs. PIN – 416 410. KOLHAPUR – 416 003. Maharashtra. Maharashtra. PAN AAATA8544M (Appellant) (Respondent) For Assessee : Smt. Deepa Khare For Revenue : Shri Ramnath P. Murkunde Date of Hearing : 05.06.2024 Date of Pronouncement : 07.06.2024 ORDER P…

DCIT ITA.No.525/PUN./2023; Shri Namiyun Parswanath Jain Swetamber Manidhari Trust v. ITO (Exemption) (155 Taxmann.com 407) — Cited in 3 Judgments | BharatTax