DIT, Exemptions v. Envisions

58 Taxmann.com 184High Court2015#13126 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also reported as

232 Taxmann 164

Issues it is cited on

section 11(3)section 11(2)tax benefitsection 11(1)section 80gsection 12asection 12section 10section 11previous yearsection 13section 250

Judgments citing DIT, Exemptions v. Envisions

HARMONY FOUNDATION,MUMBAI vs. ITO EXEM WARD 1(3), MUMBAI

ITA 5725/MUM/2025[2016-17]Status: DisposedITAT Mumbai20 Nov 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri Haridas Bhat, Ld. A.RFor Respondent: Shri A.M.K. Mahadevan, Ld. Sr
Section 11Section 11(2)Section 12ASection 142(1)Section 143(2)Section 250Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No.5725/M/2025 Assessment Year: 2016-17 M/s. Harmony Foundation 2 Mini Rose Apartment, CST Road, Kalina, Santacruz East, Mumbai 400098 PAN: AAATH6002R (Appellant) Vs. ITO, Exem. Ward 1 (3), Piramal Chambers, Lalbaug, Mumbai - 400012 (Respondent) Present for: Assessee by: Shri Haridas Bhat, Ld. A.R. Revenue by : Shri A.M.K. Mahadevan, Ld. Sr. DR Date of Hearing : 20.11.2025 Date of Pronouncement : 20.11.2025 ORDER Per : Narender Kumar Choudhry, Judicial Member: This appeal has been preferred b…

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…

DY COMMISSIONER OF INCOME TAX (E)-1 (1), MUMBAI-400026 vs. M/S GURU NANAK VIDYAK SOCIETY, MUMBAI-400037

In the result, appeal filed by the Revenue is dismissed

ITA 1265/MUM/2022[2016-17]Status: DisposedITAT Mumbai19 Dec 2022AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyaldy.Cit (Exemption)-1(1), 6Th Floor, Mtnl Building, Cumballa Hill Dr. Gd Deshmukh Marg, (Padder Road), Mumbai- 400026. ...... Appellant Vs. M/S Guru Nanak Vidyak Society, Ground Floor, Guru Tesh Bahadur Nagar, Sion Koliwada, Sion Koliwada, Mumbai-400037. Pan: Aaatg2095D ..... Respondent Appellant/Revenue By : Sh. Satyapal Kumar, Cit-Dr Respondent/Assessee By : Sh. Priyank Ghia & Kanu Chokshi, Ar Date Of Hearing : 22/09/2022 Date Of Pronouncement : 19/12/2022 Order Per Gagan Goyal, A.M: This Appeal By Revenue Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short ‘Nfac’] Passed Under Section 250 Of The Income Tax Act, 1961 [For Short ‘The Act’] Vide Order Dated 29.03.2022 For Assessment Year (Ay) 2016-17. The Revenue Has Raised The Following Grounds Of Appeal: “1. Whether, On The Facts & In The Circumstances Of The Case & In Law The Ld Cit(A) Erred In Allowing The Condonation For Return Of Income When Only

For Appellant: Sh. Priyank Ghia & Kanu Chokshi, ARFor Respondent: Sh. Satyapal Kumar, CIT-DR
Section 11(1)(a)Section 11(2)Section 11(3)Section 12ASection 139(4)Section 139(9)Section 143(3)Section 250Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Dy.CIT (Exemption)-1(1), 6th Floor, MTNL Building, Cumballa Hill Dr. GD Deshmukh Marg, (Padder Road), Mumbai- 400026. ...... Appellant Vs. M/s Guru Nanak Vidyak Society, Ground Floor, Guru Tesh Bahadur Nagar, Sion Koliwada, Sion Koliwada, Mumbai-400037. PAN: AAATG2095D ..... Respondent Appellant/Revenue by : Sh. Satyapal Kumar, CIT-DR Respondent/Assessee by : Sh. Priyank Ghia & Kanu Chokshi, AR Date of hearing : 22/09/2022 Date of pronouncement : 19/12/2022 ORDER PER…

DCIT, BANGALORE vs. THE MYSORE EDUCATION SOCIETY, BANGALORE

In the result, the appeal of revenue is dismissed

ITA 1346/BANG/2015[2008-09]Status: DisposedITAT Bangalore23 Sept 2016AY 2008-09

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Shri A R V Sreenivasan, JCIT (D.R)For Respondent: None
Section 11Section 11(1)(a)Section 11(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER I.T. A. No.1346/Bang/2015 (Assessment Year : 2008-09) Dy. Commissioner of Income Tax (Exemptions), Circle 1, Bangalore. …. Appellant. Vs. The Mysore Education Society, 15th Cross, Malleswaram, Bangalore. ….. Respondent. PAN AAATT 1677Q Appellant By : Shri A R V Sreenivasan, JCIT (D.R) Respondent By : None. Date of Hearing : 19.09.2016. Date of Pronouncement : 23.09.2016. O R D E R Per Shri Vijay Pal Rao, J.M. : This appeal by the revenue is directed against the o…

DAIVADNYA SAMJONNATI PARISHAD MAHAJANWADI MANDAL,MUMBAI vs. ITO (E) I(1), MUMBAI

In the result, assessee’s appeal is allowed

ITA 5494/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Sept 2016AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri V.G. GindeFor Respondent: Shri B.S. Bist
Section 11Section 11(2)Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.5494/Mum./2015 (Assessment Year : 2011–12) Daivadnya Samjonnati Parishad Mahajanwadi Mandal 26, Kusum Bhalchandra Vedak ……………. Appellant Vidyamandir, Mangalwadi Girgaon, Mumbai 400 004 PAN – AAATD6140L v/s Income Tax Officer (E) Ward–1(1),Piramal Chambers ……………. Respondent Lalbaug, Parel, Mumbai 400 012 Assessee by : Shri V.G. Ginde Revenue by : Shri B.S. Bist Date of Hearing – 10.08.2016 Date of Order – 16.09.2016 O R D E R PER SAKTIJIT DEY, J.M. Instant appeal…

DEPUTY DIRECTOR OF INCOME TAX (EXEMPTION), BANGALORE vs. OHIO UNIVERSITY CHRIST COLLEGE ACADEMY FOR MANAGEMENT EDUCATION, BANGALORE

In the result, Revenue’s appeals for both Assessment Years 2008-09 and 2009-10 are dismissed

ITA 1075/BANG/2014[2008-09]Status: DisposedITAT Bangalore09 Oct 2015AY 2008-09
For Appellant: Dr.P.K. Srihari, Addl. CIT (D.R.)For Respondent: Shri K.R. Vasudevan, Advocate
Section 11Section 12ASection 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T. A. Nos.1075 & 1076/Bang/2014 (Assessment Years : 2008-09 & 2009-10) Dy. Director of Income Tax (Exemptions), Circle 17(2), Bangalore. …. Appellant. Vs. Ohio University Christ College, Academy for Management Education, 4th Floor, Christ University Campus, Hosur Road, Bangalore. ….. Respondent. PAN AAATO 1522D Appellant By : Dr.P.K. Srihari, Addl. CIT (D.R.) Respondent By : Shri K.R. Vasudevan, Advocate. Date of Hearing : 06.08.2015. Date of Pronouncement : 9.10.201…

DIT, Exemptions v. Envisions (58 Taxmann.com 184) — Cited in 8 Judgments | BharatTax