DIT (Exemptions) v. Dhamapakasha Rajakarya Prasakta B.M. Sreesnivasaiah Educational Trust

372 ITR 307Reported decision2015#24718 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 10(23C)(iiiab)Section 143(1)Section 250

Judgments citing DIT (Exemptions) v. Dhamapakasha Rajakarya Prasakta B.M. Sreesnivasaiah Educational Trust

Institute Management Committee of Government Iti Peth, Peth vs. ITO Ward 1(1), Nashik

In the result, the appeal of the assessee is allowed

ITA 2380/PUN/2024[2022-23]Status: DisposedITAT Pune10 Jan 2025AY 2022-23

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2380/Pun/2024 Assessment Year : 2022-23

For Appellant: Shri Piyush Bafna and Shri Aakash ParakhFor Respondent: Shri Vinod Pawar

Section 10Section 10(23)Section 143(1)Section 143(1)(a)Section 250

…tion under s. 10(23C)(iiiab) of the Act. In that view of the matter, the substantial question of law which was framed is answered in favour of the assessee." (4) DIT (Exemptions) v. Dhamapakasha Rajakarya Prasakta B.M. Sreesnivasaiah Educational Trust [2015] 372 ITR 307 (Mag.)/232 Taxman 575/59 taxmann.com 33 (Kar.). The Hon'ble High Court in this case observed as under: "(5) Insofar as the claim of the assessee under s. 10(23C)(iiiab) of the Act is concerned, the material on record discloses that Government has financed the institutions and their share is roughly about 25 per cent. It is not in dispute that th…

K.J. Khilanani Education Trust, Mumbai vs. ITO (E) II(1), Mumbai

Accordingly, the additional ground no. 3 raised by the assessee is allowed

ITA 1019/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Feb 2021AY 2011-12

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 1019/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito (E) - Ii(1), K. J. Khilnani Education बिधम/ Mumbai Trust, Pin- Mori Road, Mahim Vs. Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaatk3073F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri N. M. Porwal, Ar प्रत्यथीकीओरसे/Respondentby : Shri Brajendra Kumar, Dr सुनवाईकीतारीख/ : 21.01.2021 Date Of Hearing घोषणाकीतारीख / : 11.02.2021 Date Of Pronouncement आदेश / O R D E R Per S. Rifaur Rahman (): The Present Appeal Has Been Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals) -1 In Short Referred As 'Ld. Cit(A)', Mumbai, Dated 18.12.2015 For Assessment Year (In Short Ay) 2011-12. Assessee Filed The 2

For Appellant: Shri N. M. Porwal, ARFor Respondent: Shri Brajendra Kumar

Section 10

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAVISH SOOD, JM आयकरअपीलसं./ I.T.A. No. 1019/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) ITO (E) - II(1), K. J. Khilnani Education बिधम/ Mumbai Trust, Pin- Mori Road, Mahim Vs. Mumbai-400 016 स्थायीलेखासं./जीआइआरसं./ PAN No. AAATK3073F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri N. M. Porwal, AR प्रत्यथीकीओरसे/Respondentby : Shri Brajendra Kumar, DR सुनवाईकीतारीख/ : 21.01.2021 Date of Hearing घोषणाकीतारीख / : 11.02.2021 Date of Pronouncement आदेश / O R D E R PER S. RIFAUR RAHM…

Sanatan Dharam Shiksha Samittee, Haryana vs. ITO (Exemptions), Rohtak

In the result, appeal of the assessee is allowed

ITA 871/DEL/2017[2010-11]Status: DisposedITAT Delhi18 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P.Meenaआ.अ.सं././././I.T.A No.871/Del/2017 "नधा"रण वष"/Assessment Year: 2010-11 Sanatan Dharam Shiksha Vs. Income Tax Officer Samittee, (Exemption), Rohtak. C/S. S. D. Public School, Narwana, Distt. Jind, Haryana- 126116. [Pan: Aaets 6172 P] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 147Section 148

…Sanatan Dharam Shiksha Samittee Vs. ITO,(E), Rohtak/ITA No.871/Del/2017 for A.Y. 2010-11 Page 1 of 18 आयकरअपील"यअ"धकरण, "द"ल" "यायपीठ ‘जी’, नई "द"ल" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.871/Del/2017 "नधा"रण वष"/Assessment Year: 2010-11 Sanatan Dharam Shiksha Vs. Income Tax Officer Samittee, (Exemption), Rohtak. C/s. S. D. Public School, Narwana, Distt. Jind, Haryana- 126116. [PAN: AAETS 6172 P] अपीलाथ" / Appellant ""यथ"/Respondent Ms. Rano Jain, Advocate, Ms. Mansi "नधा"रतीक"ओरसे /A…