DIT (Exemption) v. Indraprastha Cancer Society

229 Taxmann 93High Court2015#13781 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing DIT (Exemption) v. Indraprastha Cancer Society

ACIT(E), New Delhi vs. India International Centre, New Delhi

In the result, this appeal of Revenue is dismissed

ITA 5191/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Sept 2019AY 2012-13

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri Angad Gulati, AdvFor Respondent: Shri Janardan Das, Sr. DR
Section 10Section 12ASection 143(3)Section 2(15)

…ITA No.- 5191/Del/2016 India International Centre. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘C’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 5191/Del/2016 (Assessment Year: 2012-13) Asstt. Commissioner of Income India International Centre, Tax (E), Vs. 40, Max Muller Marg, Lodhi Circle1(1), E-2 Block, Estate, Pratyaksh Kar Bhawan, New Delhi-110003. New Delhi-110002. PAN No: AAATI0669C APPELLANT RESPONDENT Revenue by : Shri Janardan Das, Sr. DR Assessee by : Shri Angad Gulati, Adv. ORDER Per Anadee Nath Misshra, AM (A) This appeal…

DCIT (Exemption), Ghaziabad vs. M/S. Lajpat Rai Educational Society, Ghaziabad

In the result, appeal of the revenue is dismissed and the appeal of the assessee is allowed in part

ITA 1928/DEL/2016[2011-12]Status: DisposedITAT Delhi16 May 2019AY 2011-12

Bench: Shri N. K. Billaiya & Shri K. Narasimha Chary

Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No-1826/Del/2016 (Assessment Year: 2011-12) Lajpat Rai Educational Society vs Addl. CIT IMT Campus, Range-1 Hapur Road Ghaziabad Ghaziabad PAN: AAATL1391H ITA No-1928/Del/2016 (Assessment Year: 2011-12) DCIT (Exemption) vs Lajpat Rai Educational Room No. 105, 1st Floor, Society CGO-2, Hapur Road Hapur Road Ghaziabad Ghaziabad PAN: AAATL1391H Revenue by Sh. Abhishek Kumar, SR. DR Assessee by Sh. Rakesh Gupta, Adv &Sh. Somil Aggarwal, Adv Date of Hearing…

Lajpat Rai Educational Society, Ghaziabad vs. Addl. CIT, Ghaziabad

In the result, appeal of the revenue is dismissed and the appeal of the assessee is allowed in part

ITA 1826/DEL/2016[2011-12]Status: DisposedITAT Delhi16 May 2019AY 2011-12

Bench: Shri N. K. Billaiya & Shri K. Narasimha Chary

Section 11

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No-1826/Del/2016 (Assessment Year: 2011-12) Lajpat Rai Educational Society vs Addl. CIT IMT Campus, Range-1 Hapur Road Ghaziabad Ghaziabad PAN: AAATL1391H ITA No-1928/Del/2016 (Assessment Year: 2011-12) DCIT (Exemption) vs Lajpat Rai Educational Room No. 105, 1st Floor, Society CGO-2, Hapur Road Hapur Road Ghaziabad Ghaziabad PAN: AAATL1391H Revenue by Sh. Abhishek Kumar, SR. DR Assessee by Sh. Rakesh Gupta, Adv &Sh. Somil Aggarwal, Adv Date of Hearing…

M/S. Indraprastha Cancer Society and Research Centre, New Delhi vs. ITO (Exemption), New Delhi

In the result appeal filed by the Assessee stands partly allowed

ITA 2555/DEL/2015[2010-11]Status: DisposedITAT Delhi02 Jul 2018AY 2010-11

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastavaa.Y. 2010-11

Section 10(23)(VI)Section 11Section 11(1)Section 12A

…red in favour of the assessee in assessee’s own case by the order of Hon’ble Delhi High Court in DIT(Exemptions) vs. ITA No.2555/Del/2015 A.Y.:2010-11 Indraprastha Cancer Society and Research Centre vs. ITO(Exemptions) Indraprastha Cancer Society reported in 229 Taxmann 93 (Del). With respect to the provision for bad and doubtful debts, reliance was placed on the judgement of Hon’ble Delhi High Court in the case of DIT(E) vs. National Association of Software and Services Companies reported in 345 ITR 362 (Del.). With respect to the third ground pertaining to disallowance of loss with respect to the assets writte…

ITO, New Delhi vs. M/S. Indian Youth Centre Trust Vishwa Yuvak Kendra, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1625/DEL/2015[2010-11]Status: DisposedITAT Delhi22 Dec 2017AY 2010-11

Bench: Shri N.K. Saini & Shri K.N. Chary

Section 11Section 11(1)Section 12ASection 2(15)Section 80G

…ITA No. 1625/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-1625/Del/2015 (Assessment Year: 2010-11) ITO vs Indian Youth Centre Trust Ward 1(2) Vishwa Yuvak Kendra, New Delhi. Circular Road, Chanakya Puri, New Delhi. AAAT10141C Assessee by Ms. Rano Jain Ms Devina Sharma, Adv. & Mr. Ashish Goel, CA Revenue by Sh. Arun Kumar Yadav, Sr.DR Date of Hearing 19.12.2017 Date of Pronouncement 22.12.2017 ORDER PER K. NARSIMHA CHARY, J.M. Aggrieved by the order dated 15.09.2014 in appeal no. 242/2013-14 Rev…

ACIT (Exemption) - 1(1), Mumbai vs. Gujrat Research Society, Mumbai

In the result, the appeal is dismissed

ITA 5151/MUM/2016[2011-12]Status: DisposedITAT Mumbai31 Oct 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Dcit-1(1) Gujrat Research Society Room No. 506, 5Th Floor, Dr. Madhuri Shah Vs. Piramal Chamber, Lalbaug, Campus, Ram Krishna Mumbai-400012. Mission Marg, Mumbai-400052. Pan No. Aaatb1718N Appellant Respondent Revenue By : Ms. Arju Garodia, Dr Assessee By : Mr. Rupam J. Shukla, Ar Date Of Hearing : 05/09/2017 Date Of Pronouncement : 31/10/2017

For Appellant: Mr. Rupam J. Shukla, ARFor Respondent: Ms. Arju Garodia, DR
Section 10Section 11Section 143(3)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 DCIT-1(1) Gujrat Research Society Room No. 506, 5th floor, Dr. Madhuri Shah Vs. Piramal Chamber, Lalbaug, Campus, Ram Krishna Mumbai-400012. Mission Marg, Mumbai-400052. PAN No. AAATB1718N Appellant Respondent Revenue by : Ms. Arju Garodia, DR Assessee by : Mr. Rupam J. Shukla, AR Date of Hearing : 05/09/2017 Date of pronouncement : 31/10/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The relevant assessment year…

ITO (Exemptions), New Delhi vs. M/S. Indian Youth Centre Trust Vishwa Yuvak Kendra, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 3635/DEL/2015[2011-12]Status: DisposedITAT Delhi23 May 2016AY 2011-12

Bench: Smt Diva Singh & Sh.Prashant Maharishi

Section 11Section 12ASection 2Section 2(15)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A .No.-3635/Del/2015 (ASSESSMENT YEAR-2011-12) ITO(Exemptions), vs Indian Youth Centre Trust, Ward-12, Room No.2417, Vishwa Yuvak Kendra, 24th Floor, E-2-Block, Pratyaksh Kar Circular Road, Chanakya Bhawan, Dr. Shyama Prasad Puri, New Delhi-110021. Mukerjee Civic Centre, Jawahar Lal PAN-AAATI0141C Nehru Marg, New Delhi-110002. (APPELLANT) (RESPONDENT) Assessee by Sh. K.K.Jaiswal, DR Revenue by Sh.Ved Jain, Adv. Date of Hearing 28.03.2016 Date of Pronouncem…