DCIT v. Moogambigai Charitable Educational Trust

281 Taxmann.com 349High Court#24335 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2024.

Judgments citing DCIT v. Moogambigai Charitable Educational Trust

KARNATAKA CHINMAYA SEVA TRUST,BENGALURU vs. DCIT-(EXEMPTIONS) CIRCLE-1, BANGALORE

ITA 1266/BANG/2024[2012-13]Status: DisposedITAT Bangalore19 Nov 2024AY 2012-13

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing

Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCHES, BANGALORE BEFORE MRS. BEENA PILLAI, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA Nos.1265 & 1266/Bang/2024 Assessment Years: 2011-12 & 2012-13 Karnataka Chinmaya Seva Trust, Chinmaya Mission, C.M.H. Road, Indiranagar, Bengaluru-560038 Karnataka PAN:AAATK0797Q (Appellant) V. Deputy Commissioner of Income Tax (Exemptions), Circle-1, Bengaluru (Respondent) Assessee by: Revenue by: Date of hearing: Date of pronouncement: Dr. N. Suresh, CA Ms. Neha Sahay, JCIT DR 04.09.2024 19.11.2024 ORDER PER BENCH: These two appeals filed by the assessee,…

KARNATAKA CHINMAYA SEVA TRUST,BENGALURU vs. DCIT-(EXEMPTIONS) CIRCLE-1, BANGALORE

ITA 1265/BANG/2024[2011-12]Status: DisposedITAT Bangalore19 Nov 2024AY 2011-12

Bench: Mrs. Beena Pillai & Shri Ramit Kochar

For Appellant: Revenue byFor Respondent: Date of hearing

Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCHES, BANGALORE BEFORE MRS. BEENA PILLAI, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA Nos.1265 & 1266/Bang/2024 Assessment Years: 2011-12 & 2012-13 Karnataka Chinmaya Seva Trust, Chinmaya Mission, C.M.H. Road, Indiranagar, Bengaluru-560038 Karnataka PAN:AAATK0797Q (Appellant) Assessee by: Revenue by: Date of hearing: Date of pronouncement: V. Deputy Commissioner of Income Tax (Exemptions), Circle-1, Bengaluru (Respondent) Dr. N. Suresh, CA Ms. Neha Sahay, JCIT DR 04.09.2024 19.11.2024 ORDER PER BENCH: These two appeals filed by the assessee,…

ASSISTANT COMMISSIONER OF INCOME (E), CIRCLE -1, BANGALORE vs. M/S. KARNATAKA CHINMAYA SEVA TRUST, BANGALORE

In the result, this ground in both the Revenue’s appeals are dismissed

ITA 1667/BANG/2019[2013-14]Status: DisposedITAT Bangalore02 Nov 2021AY 2013-14

Bench: Shri Chandra Poojariandshri George George K

For Appellant: Dr. N Suresh, C.AFor Respondent: Shri Shankar Ganeshan, JCIT (DR)

Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ANDSHRI GEORGE GEORGE K, JUDICIAL MEMBER ITA Nos.1667 & 1668/Bang/2019 Assessment year : 2013-14 & 2014-15 The Dy. Commissioner of Income- Vs. M/s Karnataka ChinmayaSeva tax (Exemption), Trust, Circle-1, CMH Road, Bengaluru. Indiranagar, Bengaluru-560 038. PAN – AAATK 0797 Q APPELANT RESPONDENT CO Nos.3 & 4/Bang/2021 Assessment year : 2013-14 & 2014-15 (By assessee) Revenue by : Shri Shankar Ganeshan, JCIT (DR) Assessee by : Dr. N Suresh, C.A Date of hearing : 02.11.2021 Date of Pronouncement : 02.11.…