DIT (Exemption) v. Delhi Public School Society (92 Taxmann.com 132)

Bahadur Ke Textiles & Knitwear Association, Ludhiana vs. Commissioner of Income Tax (Exemptions), Chandigarh

The appeals of the assessee are disposed off in the terms indicated as above

ITA 86/ASR/2020[2019-20]Status: DisposedITAT Amritsar11 Aug 2022AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir SehgalFor Respondent: Sh. Amlendu Nath Misra, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 501 & 86/Asr/2019 & 2020 Assessment Year: 2019-20 Bahadur Ke Textiles & Vs. Commissioner of Income Tax Knitwear Association, (Exemptions), Chandigarh Bahadur Ke Road, Tarf, Karabara, Near Kali Mata Mandir, Ludhiana-143001 [PAN: AAFCB 3034P] (Appellant) (Respondent) Appellant by : Sh. Sudhir Sehgal Respondent by: Sh. Amlendu Nath Misra, CIT DR Date of Hearing: 06.07.2022 Date of Pronouncement: 11.08.2022 ORDER Per Dr. M. L. Meena, A.M.: Both th…

Bahuder Ke Textiles and Knitwears Association, Ludhiana vs. Commissioner of Income Tax ( Exemption ), Chandigarh

The appeals of the assessee are disposed off in the terms indicated as above

ITA 501/ASR/2019[2019-20]Status: DisposedITAT Amritsar11 Aug 2022AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir SehgalFor Respondent: Sh. Amlendu Nath Misra, CIT DR

Section 12ASection 2(15)Section 25

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 501 & 86/Asr/2019 & 2020 Assessment Year: 2019-20 Bahadur Ke Textiles & Vs. Commissioner of Income Tax Knitwear Association, (Exemptions), Chandigarh Bahadur Ke Road, Tarf, Karabara, Near Kali Mata Mandir, Ludhiana-143001 [PAN: AAFCB 3034P] (Appellant) (Respondent) Appellant by : Sh. Sudhir Sehgal Respondent by: Sh. Amlendu Nath Misra, CIT DR Date of Hearing: 06.07.2022 Date of Pronouncement: 11.08.2022 ORDER Per Dr. M. L. Meena, A.M.: Both th…

D.C.I.T, Circle-1(Exemption), Chandigarh vs. M/S Om Prakash Bansal Charitable Trust, Jammu

In the result, both the appeals filed by the Revenue are dismissed and both the Cross Objections filed by the assessee are allowed

ITA 340/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh20 Sept 2021AY 2016-17

For Appellant: Shri P.N. Arora, AdvFor Respondent: Shri Ashok Khanna, Addl. CIT

Section 11Section 13Section 13(1)(c)Section 13(3)Section 2(15)Section 250(6)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R.L. NEGI, JUDICIAL MEMBER आयकरअपील सं./ITA No.339 /Chd/2020 "नधा"रणवष"/ Assessment Years : 2015-16 The D.C.I.T., M/s Om Prakash Bansal Charitable बनाम Circle-1, (Exemptions), Trust, C/o G.D. Goenka Public School, Akhnoor Road, Jammu. Chandigarh. "थायीलेखासं./PAN NO: AAA TO1533A अपीलाथ"/Appellant ""यथ"/Respondent & C.O. No.3/Chd/2021 In आयकर अपील सं./ ITA No.339/Chd/2020 "नधा"रण वष" / Assessment Year : 2015-16 M/s Om Prakash Bansal The…

D.C.I.T., Circle-1(Exemption), Chandigarh vs. M/S Om Prakash Bansal Charitable Trust, Jammu

In the result, both the appeals filed by the Revenue are dismissed and both the Cross Objections filed by the assessee are allowed

ITA 339/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh20 Sept 2021AY 2015-16

For Appellant: Shri P.N. Arora, AdvFor Respondent: Shri Ashok Khanna, Addl. CIT

Section 11Section 13Section 13(1)(c)Section 13(3)Section 2(15)Section 250(6)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R.L. NEGI, JUDICIAL MEMBER आयकरअपील सं./ITA No.339 /Chd/2020 "नधा"रणवष"/ Assessment Years : 2015-16 The D.C.I.T., M/s Om Prakash Bansal Charitable बनाम Circle-1, (Exemptions), Trust, C/o G.D. Goenka Public School, Akhnoor Road, Jammu. Chandigarh. "थायीलेखासं./PAN NO: AAA TO1533A अपीलाथ"/Appellant ""यथ"/Respondent & C.O. No.3/Chd/2021 In आयकर अपील सं./ ITA No.339/Chd/2020 "नधा"रण वष" / Assessment Year : 2015-16 M/s Om Prakash Bansal The…

M/S Sant Shri Mahesh Muni Ji Borewale Educational Welfare, Moga vs. Comm. of Income Tax ( Examption), Chandigarh

In the result, the appeal of the assessee is allowed

ITA 227/ASR/2017[0]Status: DisposedITAT Amritsar16 Aug 2021

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year - 2016-17

Section 11Section 12Section 12A

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year - 2016-17 V.S. CIT (Exmp.) M/s. Sant Shri Mahesh Muni Ji Borewale Eductional Welfare Chandigarh Society, Purane wala road, Village Mehna, Distt. -Moga PAN:AAABS3855K (Respondent) (Appellant) Appellant by Sh. Ashwani Kumar, & Sh. Bhavesh Singhal, C.A. Respondent by Sh. J.S. Kahlon, D.R. Date of Hearing 13.07.2021 Date of Pronouncement 16.08.2021 ORDER Per Laliet Kumar, J.M. This appeal filed by the assessee is against the order of ld. CIT(Exem…

DCIT (Exemption), New Delhi vs. The Delhi Public School Society, New Delhi

In the result, this appeal is dismissed

ITA 6084/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Jan 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshrady. Cit (Exemptions) The Delhi Public School Circle-2(1), Society, New Delhi. F-Block, East Of Kailash, Vs. New Delhi-110065. Pan –Aaatt 0740J (Appellant) (Respondent)

Section 11Section 12ASection 2Section 4ASection 70

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI (Through Video Conferencing) BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Dy. CIT (Exemptions) The Delhi Public School Circle-2(1), Society, New Delhi. F-Block, East of Kailash, Vs. New Delhi-110065. PAN –AAATT 0740J (Appellant) (Respondent) Revenue By Sh. H.K.Choudhary, (CIT-DR) Assessee By Sh. Nirbhay Mehta, Adv. ORDER PER ANADEE NATH MISSHRA, AM: This appeal is preferred by the Revenue against order dated 28.09.2016 passed by the Learned Commissioner of Income Tax (Appeals)-36, New De…

DIT (Exemption) v. Delhi Public School Society