DHARMA SANSTHAPAK SANGH (NIYAS) v. CIT

118 TTJ 823Income Tax Appellate Tribunal2008#18878 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2019.

Judgments citing DHARMA SANSTHAPAK SANGH (NIYAS) v. CIT

SIKH EDUCATIONAL COUNCIL,HOSHIAR PUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION ), CHANDIGARH

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

ITA 580/ASR/2018[2018-19]Status: DisposedITAT Amritsar18 Dec 2019AY 2018-19

Bench: Sh. N. K. Choudhry & Sh. O. P. Meenai.T.A. No. 580/Asr/2018 Assessment Year:

For Appellant: Sh. Surinder Mahajan (C.A.)For Respondent: Sh. Alok Kumar CIT-DR

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. N. K. CHOUDHRY, JUDICIAL MEMBER AND SH. O. P. MEENA ACCOUNTANT MEMBER I.T.A. No. 580/Asr/2018 Assessment Year: Sikh Educational Council, vs. CIT (Exemptions), Chandigarh VPO Mahilpur, Hoshiarpur [PAN: AAGAS 9970E] (Appellant) (Respondent) Appellant by : Sh. Surinder Mahajan (C.A.) Respondent by: Sh. Alok Kumar CIT-DR Date of Hearing: 16.12.2019 Date of Pronouncement: 18.12.2019 ORDER Per O. P. Meena, AM: This appeal filed by the Assessee is directed against the order of learned Commissioner of Income Tax (Exemptions), Chandigarh…

SUNRISE EDUATION SOCIETY ,HOSHIAR PUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION ), CHANDIGARH

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

ITA 579/ASR/2018[2018-19]Status: DisposedITAT Amritsar18 Dec 2019AY 2018-19

Bench: Sh. N. K. Choudhry & Sh. O. P. Meenai.T.A. No. 579/Asr/2018 Assessment Year:

For Appellant: Sh. Surinder Mahajan (C.A.)For Respondent: Sh. Alok Kumar CIT-DR

Section 10Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. N. K. CHOUDHRY, JUDICIAL MEMBER AND SH. O. P. MEENA ACCOUNTANT MEMBER I.T.A. No. 579/Asr/2018 Assessment Year: Sunrise Educational Society, vs. CIT (Exemptions), Chandigarh VPO Mananhana, Garhshanker, Hoshiarpur [PAN: AANAS 8872Q] (Appellant) (Respondent) Appellant by : Sh. Surinder Mahajan (C.A.) Respondent by: Sh. Alok Kumar CIT-DR Date of Hearing: 16.12.2019 Date of Pronouncement: 18.12.2019 ORDER Per O. P. Meena, AM: This appeal filed by the Assessee is directed against the order of learned Commissioner of Income Tax (Exempt…

SHRI SIDDIVINAYAK EDUCATIONAL AND CHARITABLE TRUST,MUMBAI vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4918/MUM/2018[2017-18]Status: DisposedITAT Mumbai13 Sept 2019AY 2017-18

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2017-18

For Appellant: Shri Vipul Joshi, A.RFor Respondent: Shri Laxmi Vara Prasad Gude, D.R

Section 12A

…2014) 35 ITR (T) 267 (Hyd - Trib) 6. Soham For Kids Education Society Centre v/s. DIT (Exemption) - ((2014) 31 ITR(T) 170(Del-Trib) 7. Jasoda Devi Charitable Trust v/s. CIT - [(2010) 4 ITR (T) 547 (Jaipur) 8. Dharma Sansthapak Sangh (Niyas) v/s. CIT - [(2008) 118 TTJ 823 (Del - Trib) 9. Sardari Lal Oberai Memorial Charitable Trust v/s. ITO - |(200S) 3 SOT 229 (Delhi-Trib) 10. M/s. Organisation for Autistic Individuals (OAI) v/s. DIT (Exemption) - JI.T.A. No. 1935 / M / 13, Order Dated 30.03.2013] Hardayal Charitable & Educational Trust v/s. CIT - II - [I.T. Appeal No. 107 of 11. 2012, Order Dated 15,03.2013, Alla…

SAINT KABIR EDUCATION SOCIETY,HISAR vs. CIT(E), CHANDIGARH

ITA 6449/DEL/2017[-]Status: DisposedITAT Delhi13 Jun 2019

Bench: Shri R. K. Panda & Ms Suchitra Kamblem/S Saint Kabir Education Society Vs Commissioner Of Income Sector-13P, Dabra Road, Hisar Tax (Exemptions) Haryana C. R. Building, 5Th Floor, Aafts2436K Sector-17-E, Chandigarh- 160017 (Appellant) (Respondent)

Section 11Section 12ASection 13Section 9(4)

…ust v. CIT " 212 CTR 394 (All) CIT vs. Red Rose School " 9 SOT 636 (Bom) St. George Educational Trust vs. DIT[E] " 13 SOT 54 (Del) (URO) Acharya Sewa Niyas Uttaranchal vs. CIT " ITA No. 1089/09 in the case of Shri Krishna Education and Welfare Trust vs. CIT " 118 TTJ 823 (Del) Dharma Sansthapak Singh (Niyas) vs. CIT " Order of Hon’ble ITAT in the case of M/s Aggarwal Sabha Meham vs. CIT in ITA No. 5009/D/2007 dated 29.05.2009 approved by Hon’ble High Court of Punjab & Haryana dated 27.08.2010 " 117 ITR 284 (AP) Governing Body of Rangaraya Medical College” 6. The Ld. AR further submitted that according to Section…