DIT(Exemption) v. Charanjiv Charitable Trust

223 Taxmann 71High Court2014#19942 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10(23C)Section 11Section 12ASection 12AASection 13(1)(d)(iii)Section 147Section 148Section 2(24)(x)

Judgments citing DIT(Exemption) v. Charanjiv Charitable Trust

Om Kothari Foundation, Jaipur, Rajasthan vs. ITO, (Exemption) Ward-1, Jaipur, Rajasthan

In the result, the appeals of the assessee in ITA No

ITA 57/JPR/2024[2009-10]Status: DisposedITAT Jaipur04 Jun 2024AY 2009-10

Bench: SHRI SANDEEP GOSAIN (Judicial Member), DR MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Anish Maheshwari, CAFor Respondent: Shri A.S. Nehra, Addl.CIT
Section 10Section 11Section 12ASection 13(1)Section 13(1)(d)Section 143(3)Section 147Section 164(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Mk0 ehBk yky ehuk] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & DR MITHA LAL MEENA, AM vk;dj vihy la-@ITA No. 57 to 60/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2009-10, 2012-13 to 2015-16 cuke Om Kothari Foundation ITO (Exemption) Vs. O, Om Tower, M.I. Road Ward-1 Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATO 06161 vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Anish Maheshwari, CA jktLo dh vksj ls@Revenue by: Shri…

M/S. Nabadigant Educational Trust, Bhubaneswar vs. ITO, Ward-2(1), Bhubaneswar

In the result, both appeals of the assessee are dismissed

ITA 137/CTK/2016[2011-12]Status: DisposedITAT Cuttack17 May 2022AY 2011-12
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI ARUN KHODPIA, AM आयकर अपीऱ सं./ITA No.03/CTK/2015 & आयकर अपीऱ सं./ITA No.137/CTK/2016 (नििाारण वषा / Assessment Year :2009-2010 & 2011-2012) M/s Nabadigant Educational Trust, Vs ITO, Ward-2(1), Bhubaneswar Plot No.N.2/17, IRC Village, Bhubaneswar-751015 PAN No. : AAATN 3196 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri B.R.Pattnaik, AR िाजस्व की ओर से /Revenue by : Shri M.K.Goutam, CIT-DR सुनवाई की तािीख / Date of Hearing : 07/03/2022 घोषणा…

M/S. Nabadigant Educational Trust, Bhubaneswar vs. ITO, Ward-2(1), Bhubaneswar

In the result, both appeals of the assessee are dismissed

ITA 3/CTK/2015[2009-10]Status: DisposedITAT Cuttack17 May 2022AY 2009-10
For Appellant: Shri B.R.Pattnaik, ARFor Respondent: Shri M.K.Goutam, CIT-DR
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(d)Section 13(2)(a)Section 143(2)Section 143(3)Section 80G

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI ARUN KHODPIA, AM आयकर अपीऱ सं./ITA No.03/CTK/2015 & आयकर अपीऱ सं./ITA No.137/CTK/2016 (नििाारण वषा / Assessment Year :2009-2010 & 2011-2012) M/s Nabadigant Educational Trust, Vs ITO, Ward-2(1), Bhubaneswar Plot No.N.2/17, IRC Village, Bhubaneswar-751015 PAN No. : AAATN 3196 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri B.R.Pattnaik, AR िाजस्व की ओर से /Revenue by : Shri M.K.Goutam, CIT-DR सुनवाई की तािीख / Date of Hearing : 07/03/2022 घोषणा…

Nekrtc Passenger Accident Relief Fund Trust, Gulbarga vs. Assistant Commissioner of Income Tax, Gulbarga

In the result, the appeal is allowed for statistical purpose

ITA 126/BANG/2017[2010-11]Status: DisposedITAT Bangalore28 Apr 2017AY 2010-11

Bench: Shri Vijay Pal Rao

For Appellant: Shri Shreehari Kutsa, C.AFor Respondent: Shri AR.V.Sreenivasan, JCIT (D.R)
Section 11Section 12ASection 13Section 13(1)(c)Section 13(1)(f)Section 13(3)Section 13(3)(b)Section 13(4)Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH-SMC “ A ” BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No.126 /Bang/2017 (Assessment Year : 2010-11) M/s. NEKRTC Passenger Vs. Asst. Commissioner of Income Accident Relief Fund Trust, Tax, NEKRTC Central Office, Circle 1, Kalaburagi. Sarige Sadan, Main Road, Kalaburagi-585 102 PAN AAATN 6627L Appellant Respondent. Appellant By : Shri Shreehari Kutsa, C.A. Respondent By : Shri AR.V.Sreenivasan, JCIT (D.R) Date of Hearing : 23.03.2017. Date of Pronouncement : 28.04.2017. O R D E R Per Shri Vijay Pal Rao, J.M. : This appeal by the assessee is directed a…

DIT(Exemption) v. Charanjiv Charitable Trust (223 Taxmann 71) — Cited in 4 Judgments | BharatTax