DIT (Exemptions) v. Al-Ameen Charitable Fund Trust

238 Taxmann 148Reported decision#17395 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing DIT (Exemptions) v. Al-Ameen Charitable Fund Trust

SETH ANANDRAM JAIPURIA EDUCATION SOCIETY,GHAZIABAD vs. ACIT, EXEMPTION CIRCLE , GHAZIABAD

In the result appeals of the assessee are allowed

ITA 1790/DEL/2018[2014-15]Status: DisposedITAT Delhi21 May 2019AY 2014-15

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi and Shri Satyajit Goel, CAFor Respondent: Shri S.S. Rana, CIT(DR)
Section 11Section 12ASection 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 250 & 251/Del/2017 Asstt. Years: 2011-12 & 2012-13 Seth Anandram Jaipuria ACIT, Exemption Circle Education Society Ghaziabad Vs. Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P (Appellant) (Respondent) Asstt. Year 2014-15 Seth Anandram Jaipuria JCIT, Range-2, Education Society Vs. Ghaziabad Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P Assessee by: Shri R.S. Singhvi and…

SETH ANANDRAM JAIPURIA EDUCATION SOCIETY,GHAZIABAD vs. ACIT, GHAZIABAD

In the result appeals of the assessee are allowed

ITA 251/DEL/2017[2012-13]Status: DisposedITAT Delhi21 May 2019AY 2012-13

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi and Shri Satyajit Goel, CAFor Respondent: Shri S.S. Rana, CIT(DR)
Section 11Section 12ASection 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 250 & 251/Del/2017 Asstt. Years: 2011-12 & 2012-13 Seth Anandram Jaipuria ACIT, Exemption Circle Education Society Ghaziabad Vs. Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P (Appellant) (Respondent) Asstt. Year 2014-15 Seth Anandram Jaipuria JCIT, Range-2, Education Society Vs. Ghaziabad Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P Assessee by: Shri R.S. Singhvi and…

SETH ANANDRAM JAIPURIA EDUCATION SOCIETY,GHAZIABAD vs. JCIT, GHAZIABAD

In the result appeals of the assessee are allowed

ITA 250/DEL/2017[2011-12]Status: DisposedITAT Delhi21 May 2019AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi and Shri Satyajit Goel, CAFor Respondent: Shri S.S. Rana, CIT(DR)
Section 11Section 12ASection 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 250 & 251/Del/2017 Asstt. Years: 2011-12 & 2012-13 Seth Anandram Jaipuria ACIT, Exemption Circle Education Society Ghaziabad Vs. Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P (Appellant) (Respondent) Asstt. Year 2014-15 Seth Anandram Jaipuria JCIT, Range-2, Education Society Vs. Ghaziabad Seth Anand Ram Jaipuria School, Sector -14C, Vasundhara, Ghaziabad Uttar Pradesh. PAN AAAAS0860P Assessee by: Shri R.S. Singhvi and…

DY.DIRECTOR OF INCOME TAX, AHMEDABAD vs. MONARK EDUCATION TRUST,, AHMEDABAD

In the result, the appeal is dismissed

ITA 3088/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad24 May 2017AY 2011-12
Section 143(3)Section 28Section 32

…ITA No.3088/Ahd/2014 Assessment Year: 2011-12 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD C BENCH, AHMEDBAD [Coram: Pramod Kumar AM and S.S. Godara JM] Assessment Year: 2011-12 Dy. Director of Income Tax (Exemption), Ahmedabad. ....................Appellant Vs. Monark Education Trust, ....…..….…Respondent Mahadev Vas, Nikol Gam, Nikol, Ahmedabad – 382 345. [PAN: AABTM 3910 C] Appearances by: James Kurian for the appellant None for the respondent Date of concluding the hearing : 23.05.2017 Date of pronouncing the order : 24.05.2017 O R D E R Per Pramod Kumar AM: 1. This appeal, filed by the Asse…

ASST.C.I.T., MANGALORE vs. VISHWACHETAN FOUNDATION, HUBLI

In the result, the appeal filed by the Revenue is dismissed

ITA 957/BANG/2015[2009-10]Status: DisposedITAT Bangalore20 May 2016AY 2009-10

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raothe Asst. Commissioner Of Income-Tax(Exemption), Circle-1, Mangalore. . Appellant Vs. Vishwachetan Foundation Ibmr, 1St Main, Jaynagar, Opp: Kims, Hubbali. Appellant By : Shri S Nambirajan, Jcit Respondent By : Shri Naginchand Khincha, Ca Date Of Hearing : 17-5-2016 Date Of Pronouncement : 20-5-2016 O R D E R

For Appellant: Shri S Nambirajan, JCITFor Respondent: Shri Naginchand Khincha, CA
Section 11Section 148Section 28Section 32Section 35(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘B’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER The Asst. Commissioner of Income-tax(Exemption), Circle-1, Mangalore. . Appellant Vs. Vishwachetan Foundation IBMR, 1st Main, Jaynagar, Opp: KIMS, Hubbali. Appellant by : Shri S Nambirajan, JCIT Respondent by : Shri Naginchand Khincha, CA Date of Hearing : 17-5-2016 Date of Pronouncement : 20-5-2016 O R D E R SHRI VIJAYPAL RAO, JUDICIAL MEMBER : This appeal by the Revenue is directed against the order dated 19/2/2015 of Commissioner of Income-tax (Appeals), Hubli for…

DIT (Exemptions) v. Al-Ameen Charitable Fund Trust (238 Taxmann 148) — Cited in 5 Judgments | BharatTax