Deshpande Education Trust v. Assistant Commissioner of Income-tax

181 Taxmann.com 796High Court2025#17052 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Also reported as

309 Taxmann 106

Sections most often in play

Section 11Section 12A(1)(ac)(iii)Section 12A(1)(ac)(vi)Section 12ABSection 2(15)Section 80GSection 80G(5)(iii)
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Judgments citing Deshpande Education Trust v. Assistant Commissioner of Income-tax

Deshpande Educational Trust, Hubli vs. DCIT, Exemptions Circle-1, Mangalore

In the result, Appeal of the Assessee is allowed as indicated above

ITA 3101/BANG/2025[2017-18]Status: DisposedITAT Bangalore15 Apr 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubey

For Appellant: Shri L. Bharath, CA
Section 11Section 147Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 3099-3101/Bang/2025 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s. Deshpande Educational Trust, DCSE Building, BVB CET Campus, The DCIT (Exemptions), Vidyanagar, Hubli, Circle – 1, Karnataka – 580 031. Vs. Mangalore. PAN: AABTD4450G APPELLANT RESPONDENT Assessee by : Shri L. Bharath, CA : Shri Balusamy N – JCIT Revenue by Date of Hearing : 16-03-2026 Date of Pronouncement : 15-04-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are three appea…

Deshpande Educational Trust, Hubli vs. DCIT, Exemptions Circle-1, Mangalore

In the result, Appeal of the Assessee is allowed as indicated above

ITA 3100/BANG/2025[2016-17]Status: DisposedITAT Bangalore15 Apr 2026AY 2016-17

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubey

For Appellant: Shri L. Bharath, CA
Section 11Section 147Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 3099-3101/Bang/2025 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s. Deshpande Educational Trust, DCSE Building, BVB CET Campus, The DCIT (Exemptions), Vidyanagar, Hubli, Circle – 1, Karnataka – 580 031. Vs. Mangalore. PAN: AABTD4450G APPELLANT RESPONDENT Assessee by : Shri L. Bharath, CA : Shri Balusamy N – JCIT Revenue by Date of Hearing : 16-03-2026 Date of Pronouncement : 15-04-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are three appea…

Deshpande Educational Trust, Hubli vs. DCIT, Exemptions Circle-1, Mangalore

In the result, Appeal of the Assessee is allowed as indicated above

ITA 3099/BANG/2025[2015-16]Status: DisposedITAT Bangalore15 Apr 2026AY 2015-16

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubey

For Appellant: Shri L. Bharath, CA
Section 11Section 147Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 3099-3101/Bang/2025 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s. Deshpande Educational Trust, DCSE Building, BVB CET Campus, The DCIT (Exemptions), Vidyanagar, Hubli, Circle – 1, Karnataka – 580 031. Vs. Mangalore. PAN: AABTD4450G APPELLANT RESPONDENT Assessee by : Shri L. Bharath, CA : Shri Balusamy N – JCIT Revenue by Date of Hearing : 16-03-2026 Date of Pronouncement : 15-04-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are three appea…

Yakshit Yuva Foundation, Belagavi vs. CIT (Exemption), Bengaluru

Appeals stands Allowed

ITA 234/PAN/2025[80G]Status: DisposedITAT Panaji06 Mar 2026

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 233 & 234/Pan/2025 Yakshit Yuva Foundation O/O Taekwondo Master Rao, 1St Fl, Gadekar Complex, P B Road, Kakati S.O., Belagavi. Pan : Aaaty9435D . . . . . . . Appellant V/S The Commissioner Of Income Tax, Exemption, Bangalore. . . . . . . . Respondent

For Appellant: Mr Shreepada Ravi Rao [‘Ld. AR’]For Respondent: Mr Azar Zain [‘Ld. DR’]
Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 233 & 234/PAN/2025 Yakshit Yuva Foundation O/o Taekwondo Master Rao, 1st Fl, Gadekar Complex, P B Road, Kakati S.O., Belagavi. PAN : AAATY9435D . . . . . . . Appellant V/s The Commissioner of Income Tax, Exemption, Bangalore. . . . . . . . Respondent Appearances Assessee by : Mr Shreepada Ravi Rao [‘Ld. AR’] Revenue by : Mr Azar Zain [‘Ld. DR’] Date of conclusive Hearing : 12/02/2026 Date of Pronouncement : 06/03/2026 ORDER PER G. D. PADMAHS…

Yakshit Yuva Foundation, Belagavi vs. CIT (Exemption), Bengalore

Appeals stands Allowed

ITA 233/PAN/2025[12AB]Status: DisposedITAT Panaji06 Mar 2026

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 233 & 234/Pan/2025 Yakshit Yuva Foundation O/O Taekwondo Master Rao, 1St Fl, Gadekar Complex, P B Road, Kakati S.O., Belagavi. Pan : Aaaty9435D . . . . . . . Appellant V/S The Commissioner Of Income Tax, Exemption, Bangalore. . . . . . . . Respondent

For Appellant: Mr Shreepada Ravi Rao [‘Ld. AR’]For Respondent: Mr Azar Zain [‘Ld. DR’]
Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 233 & 234/PAN/2025 Yakshit Yuva Foundation O/o Taekwondo Master Rao, 1st Fl, Gadekar Complex, P B Road, Kakati S.O., Belagavi. PAN : AAATY9435D . . . . . . . Appellant V/s The Commissioner of Income Tax, Exemption, Bangalore. . . . . . . . Respondent Appearances Assessee by : Mr Shreepada Ravi Rao [‘Ld. AR’] Revenue by : Mr Azar Zain [‘Ld. DR’] Date of conclusive Hearing : 12/02/2026 Date of Pronouncement : 06/03/2026 ORDER PER G. D. PADMAHS…

Deshpande Education Trust v. Assistant Commissioner of Income-tax (181 Taxmann.com 796) — Cited in 5 Judgments | BharatTax