Director of Income-tax Exemption v. Society for Applied Microwave Electronic Engineering & Research

106 Taxmann.com 203High Court2019#16439 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 117section 11(1)(d)carry forward of lossessection 11(1)(a)corpus donationput to useapplication of incomesatisfaction notesection 28section 80gsection 153csection 12a

Judgments citing Director of Income-tax Exemption v. Society for Applied Microwave Electronic Engineering & Research

Dy Commissioner of Income Tax, Central Circle-7(1), Mumbai vs. Dr D.Y. Patil Aducation Academy, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1350/MUM/2022[2013-2014]Status: DisposedITAT Mumbai24 Aug 2022AY 2013-2014

Bench: This Tribunal Falls Within The Said Pandemic Period. Accordingly, After Considering The Relaxation Of Period Provided By The Hon’Ble Supreme Court, We Find That There Is No Delay In Filing Of Appeal Before Us. Accordingly, The Appeal Is Admitted & Taken Up For Adjudication.

Section 12ASection 132Section 143(3)Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER Dy. Commissioner of Vs. Dr. D.Y. Patil Educational Income Tax, CC-7(1) Academy R.No.676B, 6th Floor Patil Building Aayakar Bhavan Adarsh Nagar, M.K.Road, Opp. MIG Colony, Worli Mumbai – 400 020 Mumbai – 400 018 PAN/GIR No.AAATD7470M (Appellant) .. (Respondent) Assessee by Shri Satyaprakash Singh Revenue by Shri T. Shankar Date of Hearing 24/08/2022 Date of Pronouncement 24/08/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1350/Mum/2022 for A.Y.2013-…

Dy CIT-CC-7(1), Mumbai vs. Dr. D Y Patil Educational Academy, Mumbai

ITA 1035/MUM/2021[2013-14]Status: DisposedITAT Mumbai11 Feb 2022AY 2013-14

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R
Section 11Section 12ASection 132Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.1033, 1034 & 1035/M/2021 Assessment Years: 2011-12, 2012-13 & 2013-14 DCIT 2(1)(2), Dr. D.Y. Patil Educational Circle-7(1), Academy, Room No.676B, Opp: M.I.G. Colony, Vs. 6th Floor, Adarsh Nagar, Aayakar Bhavan, Worli, M.K. Road, Mumbai – 400 025 Mumbai - 400020 PAN: AAATD7470M (Appellant) (Respondent) Present for: Assessee by : Shri Satyaprakash Singh, A.R. Revenue by : Shri Sandeep Raj, D.R. Date of Hearing : 06.01.2022 Date of Pronouncement : 11.02.2022 O R…

Dy CIT-CC-7(1), Mumbai vs. Dr. D Y Patil Educational Academy, Mumbai

ITA 1034/MUM/2021[2012-13]Status: DisposedITAT Mumbai11 Feb 2022AY 2012-13

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R
Section 11Section 12ASection 132Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.1033, 1034 & 1035/M/2021 Assessment Years: 2011-12, 2012-13 & 2013-14 DCIT 2(1)(2), Dr. D.Y. Patil Educational Circle-7(1), Academy, Room No.676B, Opp: M.I.G. Colony, Vs. 6th Floor, Adarsh Nagar, Aayakar Bhavan, Worli, M.K. Road, Mumbai – 400 025 Mumbai - 400020 PAN: AAATD7470M (Appellant) (Respondent) Present for: Assessee by : Shri Satyaprakash Singh, A.R. Revenue by : Shri Sandeep Raj, D.R. Date of Hearing : 06.01.2022 Date of Pronouncement : 11.02.2022 O R…

Dy CIT-CC-7(1), Mumbai vs. Dr. D Y Patil Educational Academy, Mumbai

ITA 1033/MUM/2021[2011-12]Status: DisposedITAT Mumbai11 Feb 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Kuldip Singh

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Sandeep Raj, D.R
Section 11Section 12ASection 132Section 153CSection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.1033, 1034 & 1035/M/2021 Assessment Years: 2011-12, 2012-13 & 2013-14 DCIT 2(1)(2), Dr. D.Y. Patil Educational Circle-7(1), Academy, Room No.676B, Opp: M.I.G. Colony, Vs. 6th Floor, Adarsh Nagar, Aayakar Bhavan, Worli, M.K. Road, Mumbai – 400 025 Mumbai - 400020 PAN: AAATD7470M (Appellant) (Respondent) Present for: Assessee by : Shri Satyaprakash Singh, A.R. Revenue by : Shri Sandeep Raj, D.R. Date of Hearing : 06.01.2022 Date of Pronouncement : 11.02.2022 O R…

Dy CIT, CC-7(1), Mumbai vs. Dr. D.Y. Patil Sports Academy, Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 155/MUM/2021[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Shri Satyaprakash Singh, A.RFor Respondent: Shri Ajay Kumar Sharma, D.R
Section 11Section 12ASection 132(1)Section 143(1)Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos.155, 156, 157 & 158/M/2021 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 DCIT, CC-7(1), M/s. Dr. D.Y. Patil Sports Room No.676B, 6th Floor, Academy, Aayakar Bhavan, Patil Building, M.K. Road, Vs. Opp. MIG Colony, Mumbai - 400020 Adarsh Nagar, Worli, Mumbai – 400 025 PAN: AAATD3202G (Appellant) (Respondent) Present for: Assessee by : Shri Satyaprakash Singh, A.R. Revenue by : Shri Ajay Kumar Sharma, D.R. Date of Hearing : 24.11.2021 Date of Pronouncemen…

Director of Income-tax Exemption v. Society for Applied Microwave Electronic Engineering & Research (106 Taxmann.com 203) — Cited in 5 Judgments | BharatTax