DIT(E) v. NBIE Welfare Society, New Delhi

54 Taxmann.com 196High Court2015#25235 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 11(2)Section 12ASection 13(9)Section 139(1)Section 143(3)

Judgments citing DIT(E) v. NBIE Welfare Society, New Delhi

National Childrens Fund S5, Siri Institutional Area, Hauz Khas New Delhi, New Delhi vs. The Income Tax Officer Ward Exmp 2(4) Delhi, Delhi

In the result, both the appeals are allowed

ITA 3192/DEL/2023[2017-2018]Status: DisposedITAT Delhi28 Aug 2024AY 2017-2018

Bench: the appeal is finally heard or disposed off.”

Section 11(2)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORESHRI KUL BHARAT,JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA,ACCOUNTANT MEMBER ITA No.3156 & 3192/Del/2023, A.Y.2016-17 & 2017-18 National Childrens Fund V/s The Income Tax Officer, 5 Siri Institutional Area, Ward (Exemption) 2(4), Hauz Khas, New Delhi Delhi PAN: AAATN5009N (Appellant) (Respondent) Appellant by Sh.Sudhir Sehgal, Advocate Respondent by Sh. Diwakar Singh, Sr.DR Date of Hearing 20/08/2024 Date of Pronouncement 28/08/2024 ORDER PER AVDHESH KUMAR MISHRA, AM Since the issues involved in these two appeals are identical; hence, these…

National Childrens Fund 5 Siri Institutional Area, Hauz Khas New Delhi, New Delhi vs. The Income Tax Officer Ward Exemption 2(4) Delhi, Delhi

In the result, both the appeals are allowed

ITA 3156/DEL/2023[2016-2017]Status: DisposedITAT Delhi28 Aug 2024AY 2016-2017

Bench: the appeal is finally heard or disposed off.”

Section 11(2)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORESHRI KUL BHARAT,JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA,ACCOUNTANT MEMBER ITA No.3156 & 3192/Del/2023, A.Y.2016-17 & 2017-18 National Childrens Fund V/s The Income Tax Officer, 5 Siri Institutional Area, Ward (Exemption) 2(4), Hauz Khas, New Delhi Delhi PAN: AAATN5009N (Appellant) (Respondent) Appellant by Sh.Sudhir Sehgal, Advocate Respondent by Sh. Diwakar Singh, Sr.DR Date of Hearing 20/08/2024 Date of Pronouncement 28/08/2024 ORDER PER AVDHESH KUMAR MISHRA, AM Since the issues involved in these two appeals are identical; hence, these…

Himalayan Buddhist Cultural Association, Kullu vs. ACIT, Circle/DCIT CPC, Bengluru, Mandi

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

ITA 177/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Jan 2022AY 2015-16

Bench: Due Date Of Filling Of Income Tax Return Was On Bonafide Grounds, The Cit(A) Has Erred In Not Condoning The Delay.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Manveet Singh Sehgal, Addl. CIT
Section 11Section 11(2)Section 11(5)Section 12ASection 139Section 139(1)Section 142Section 143(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH "ी एन.के.सैनी, उपा"य" BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT आयकर अपील सं./ ITA No. 177/Chd/2021 "नधा"रण वष" / Assessment Year : 2015-16 Himalayan Buddhist Cultural ACIT, बनाम Association, Circle Mandi, Vill: Batahar Vihar, P.O. Haripur Himachal Pradesh Dist. Kulu Manali-175136 Himachal Pradesh "थायी लेखा सं./PAN NO: AAATH4732L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri R.S. Singhvi, CA राज"व क" ओर से/ Revenue by : Shri Manveet Singh Sehgal, Addl. CIT सुनव…

DIT(E) v. NBIE Welfare Society, New Delhi (54 Taxmann.com 196) — Cited in 3 Judgments | BharatTax