DIT (Exemption) v. Daulat Ram Education Society

156 Taxmann 399High Court2006#19381 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

section 11(3)section 11(2)section 11(1)capital expendituresection 80gsection 12asection 12section 11interest

Judgments citing DIT (Exemption) v. Daulat Ram Education Society

SALWAN EDUCATION TRUST,NEW DELHI vs. DCIT, EXMP 2(1), DELHI

In the result, the appeal of the assessee is allowed as above

ITA 5275/DEL/2024[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh[Assessment Year: 2018-19] Salwan Education Trust, Dcit, Salwan Schools Campus, Pt Exemption 2(1), Girdhari Lal Salwan Marg, Vs Delhi, Rajinder Nagar, 24Th Floor, Civic Centre, New Delhi-110060, New Delhi-110002. Pan- Aacts9741A Assessee Revenue

Section 11(1)Section 11(2)Section 12ASection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, G: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2018-19] Salwan Education Trust, DCIT, Salwan Schools Campus, PT Exemption 2(1), Girdhari Lal Salwan Marg, Vs Delhi, Rajinder Nagar, 24th floor, civic centre, New Delhi-110060, New Delhi-110002. PAN- AACTS9741A Assessee Revenue Assessee by Shri Navneet Jerath, CA Revenue by Shri Manish Gupta, Sr. DR Date of Hearing 13.11.2025 Date of Pronouncement 12.12.2025 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal has been preferred by the as…

SASKEN FOUNDATION ,BANGALORE vs. INCOME TAX OFFICER, WARD-1, EXEMPTIONS, , BANGALORE

In the result, appeal of the assessee is allowed

ITA 1248/BANG/2024[2018-19]Status: DisposedITAT Bangalore13 Aug 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2018-19

For Appellant: Sri Padam Chand Khincha, A.RFor Respondent: Shri V. Parithivel, D.R
Section 11Section 11(2)Section 12ASection 142Section 143Section 234ASection 234BSection 250Section 80G

…ITA No.1248/Bang/2024 Sasken Foundation, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2018-19 Sasken Foundation 139/25, Amarjyothi Layout ITO (Exemptions) Ring Road Ward-1 Vs. Bangalore 560 071 Bangalore PAN NO : AASTS4105L APPELLANT RESPONDENT Appellant by : Sri Padam Chand Khincha, A.R. Respondent by : Shri V. Parithivel, D.R. Date of Hearing : 06.08.2024 Date of Pronouncement : 13.08.2024 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This appeal by assessee is directed against…

DCIT, C-1 (E), CHANDIGARH vs. M/S SHRI AUROBINDO SOCIO ECONOMIC & MANAGEMENT RESEARCH INSTITUTE, LUDHINA

In the result, whereas the assessee's appeal in ITA

ITA 1375/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh01 May 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 11Section 11(1)Section 11(2)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1348/CHD/2019 "नधा"रण वष" / Assessment Year : 2015-16 Sri Aurobindo Socio Economic & The DCIT, बनाम Management Research Institute, Circle-1(Exemptions), VS Vardhman Complex, Chandigarh. Ludhiana. "थायी लेखा सं./PAN /TAN No: AABTS9004P अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ ITA No. 1375/CHD/2019 "नधा"रण वष" / Assessment Year : 2015-16 The DCIT, Sri Aurobindo Socio Economic & ब…

SIR AUROBINDO SOCIO ECONOMIC & MANAGEMENT RESEARCH INSTITUTE,LUDHIANA vs. DCIT, C-1 (E), CHANDIGARH

In the result, whereas the assessee's appeal in ITA

ITA 1348/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh01 May 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 11Section 11(1)Section 11(2)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1348/CHD/2019 "नधा"रण वष" / Assessment Year : 2015-16 Sri Aurobindo Socio Economic & The DCIT, बनाम Management Research Institute, Circle-1(Exemptions), VS Vardhman Complex, Chandigarh. Ludhiana. "थायी लेखा सं./PAN /TAN No: AABTS9004P अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ ITA No. 1375/CHD/2019 "नधा"रण वष" / Assessment Year : 2015-16 The DCIT, Sri Aurobindo Socio Economic & ब…

DIT (Exemption) v. Daulat Ram Education Society (156 Taxmann 399) — Cited in 4 Judgments | BharatTax