DDIT(Exemption) v. Adi Sankara Trust

12 Taxmann.com 105Income Tax Appellate Tribunal2011#18829 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing DDIT(Exemption) v. Adi Sankara Trust

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1475/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./I.T.A.Nos.1474 & 1475/Mds./2013 "नधा"रण वष" /Assessment years : 2010-11 & 2011-12 M/s. Chettinad Academy of Vs. The Deputy Director of Research and Education, Income tax (Exemptions), Rani Seethai Hal, V floor, Chennai Circle, 603,Anna Salai, Chennai 600 034. Chennai 600 006. [PAN AAATC 8714 H ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/…

Chettinad Academy of Research and Education, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2010-11 & 2011-12 are allowed

ITA 1474/CHNY/2016[2010-11]Status: DisposedITAT Chennai26 Sept 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./I.T.A.Nos.1474 & 1475/Mds./2013 "नधा"रण वष" /Assessment years : 2010-11 & 2011-12 M/s. Chettinad Academy of Vs. The Deputy Director of Research and Education, Income tax (Exemptions), Rani Seethai Hal, V floor, Chennai Circle, 603,Anna Salai, Chennai 600 034. Chennai 600 006. [PAN AAATC 8714 H ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/…

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1473/CHNY/2016[2012-13]Status: DisposedITAT Chennai26 Sept 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…आयकर अपील"य अ"धकरण, ‘’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1472 & 1473/Mds./2016 "नधा"रण वष" /Assessment years : 2011-12 & 2012-13 M/s. Raja Muthiah Chettiar Vs. The Deputy Director of Income Charitable and Educational tax (Exemptions), Trust, Chennai Circle, Rani Seethai Hal, V floor, Chennai 600 034. 603,anna Salai, Chennai 600 006. {PAN AAATR 3208 F) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"…

Raja Muthiah Chettiar Charitable and Educational Trust, Chennai vs. DDIT, Chennai

In the result, both the appeals of the assessee for assessment years 2011-12 & 2012-13 are allowed

ITA 1472/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Sept 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri George Mathan

For Appellant: Mr.R.Vijayaraghavan,AdvocateFor Respondent: Mr.K.Ravi, JCIT,DR
Section 11Section 14Section 6

…आयकर अपील"य अ"धकरण, ‘’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1472 & 1473/Mds./2016 "नधा"रण वष" /Assessment years : 2011-12 & 2012-13 M/s. Raja Muthiah Chettiar Vs. The Deputy Director of Income Charitable and Educational tax (Exemptions), Trust, Chennai Circle, Rani Seethai Hal, V floor, Chennai 600 034. 603,anna Salai, Chennai 600 006. {PAN AAATR 3208 F) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"…

DDIT(Exemption) v. Adi Sankara Trust (12 Taxmann.com 105) — Cited in 4 Judgments | BharatTax