Director of Income Tax v. Al Ameen Charitable Trust

242 Taxmann 4Supreme Court of India#20152 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing Director of Income Tax v. Al Ameen Charitable Trust

DCIT, BANGALORE vs. M/S SUBRAMANYA EDUCATION SOCIETY, BANGALORE

In the result, both the appeals filed by the revenue are dismissed

ITA 770/BANG/2016[2012-13]Status: DisposedITAT Bangalore13 Oct 2017AY 2012-13

For Appellant: NoneFor Respondent: Shri N. Sukumar, Addl. CIT (DR)

Section 11Section 11(6)Section 6

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORESHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 769 & 770/Bang/2016 Assessment Years : 2011-12 & 2012-13 M/s. Subramanya Education Society, The Deputy Commissioner of No. 1954, 8th Main, E Block, Income Tax (E), 2nd Stage, Rajajinagar, Vs. Circle – 1, Bangalore – 560 010. Bangalore. PAN: AACTS 0427R APPELLANT RESPONDENT Assessee by : None Revenue by : Shri N. Sukumar, Addl. CIT (DR) Date of hearing : 13.09.2017 Date of Pronouncement : 13.10.2017 O R D E R Per Shri A.K. Garodia, Accountant Member Both t…

DCIT, BANGALORE vs. M/S SUBRAMANYA EDUCATION SOCIETY, BANGALORE

In the result, both the appeals filed by the revenue are dismissed

ITA 769/BANG/2016[2011-12]Status: DisposedITAT Bangalore13 Oct 2017AY 2011-12

For Appellant: NoneFor Respondent: Shri N. Sukumar, Addl. CIT (DR)

Section 11Section 11(6)Section 6

ASSISTANT COMMISSIONER OF INCOME-TAX, BANGALORE vs. SRI. DEVARAJ URS EDUCATIONAL TRUST, KOLAR

In the result, the appeal of revenue is dismissed

ITA 134/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Sept 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri R.N. Prabat, CIT-III (DR)For Respondent: None

Section 11Section 28

…lowed by the CIT (Appeals) by following the decision of Hon'ble jurisdictional High Court. The ld. DR has submitted that the Hon'ble Supreme Court has admitted the SLP filed by the department in the case of Director of Income Tax Vs. Al Ameen Charitable Trust 242 Taxmann 4 (SC). However, the decision of the Hon'ble jurisdictional High Court is neither stayed nor reversed by the Hon'ble Supreme Court but the SLP has been admitted 4 by the Hon'ble Supreme Court to grant leave to W.P. on merits. Thus this issue is covered by the Hon'ble jurisdictional High Court in the case of CIT Vs. Bangalore Baptist Hospital Soc…

INCOME TAX OFFICER (EXEMPTIONS), BANGALORE vs. M/S. SRI. LAKSHMI EDUCATION SOCIETY, BANGALORE

In the result, the appeals of revenue are dismissed

ITA 128/BANG/2017[2012-13]Status: DisposedITAT Bangalore22 Sept 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Sunil Kumar Agarwal, Addl. CIT (DR)For Respondent: None

Section 11Section 28

…lowed by the CIT (Appeals) by following the decision of Hon'ble jurisdictional High Court. The ld. DR has submitted that the Hon'ble Supreme Court has admitted the SLP filed by the department in the case of Director of Income Tax Vs. Al Ameen Charitable Trust 242 Taxmann 4 (SC). However, the decision of the Hon'ble jurisdictional High Court is neither stayed nor reversed by the Hon'ble Supreme Court but the SLP has been admitted by the Hon'ble Supreme Court to grant leave to W.P. on merits. Thus this issue is covered by the Hon'ble jurisdictional High Court in the case of CIT Vs. Bangalore Baptist Hospital Societ…