DIT (Exemptions) v. Framjee Cawasjee Institute

49 Taxmann.com 22High Court2014#11924 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also reported as

227 Taxmann 266

Sections most often in play

Section 11 Section 12 Section 12A Section 13(8)Section 143(3)Section 144B Section 147 Section 153(3)

Issues it is cited on

section 17(1)section 11(6)advancement of general public utility section 58 section 13(8)proviso to section 2(15)maximum marginal rate non-speaking order section 11(1)section 17 interest u/s 234b section 2(15)

Judgments citing DIT (Exemptions) v. Framjee Cawasjee Institute

KANPUR DEVELOPMENT AUTHORITY,KANPUR vs. ADDL.CIT, EXEMPTION RANGE, GHAZIABAD

In the result the appeal of the revenue is dismissed

ITA 2202/DEL/2023[2017-18]Status: DisposedITAT Delhi21 Mar 2025AY 2017-18

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu

Section 11Section 13(8)Section 143(3)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, /AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITANOS. 2200, 2201 & 2202/Del/2023 A.YRS. : 2015-16, 2016-17 & 2017-18 ADDL. CIT, EXEMPTION, KANPUR DEVELOPMENT VS. RANGE, GHAZIABAD AUTHROITY, 1st floor, KDA Building, Benajhabar CGO COMPLEX-II, PURANI Road, Motijheel, HAPUR CHUNGI, Kanpur, Uttar Pradesh-208002 GHAZIABAD (PAN: AAALK0324M) UTTAR PRADESH (APPELLANT) (RESPONDENT) Dr. Rakesh Gupta, Adv. Appellant by : Shri Dayainder Singh Respondent by : Sidhu, CIT(DR) & Shri Om Prakash, Sr. DR : 17.03.2025 Date of h…

KANPUR DEVELOPMENT AUTHORITY,KANPUR vs. DCIT, EXEMPTION RANGE, GHAZIABAD

In the result the appeal of the revenue is dismissed

ITA 2201/DEL/2023[2016-17]Status: DisposedITAT Delhi21 Mar 2025AY 2016-17

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu

Section 11Section 13(8)Section 143(3)Section 234B

KANPUR DEVELOPMENT AUTHORITY,KANPUR vs. ADDL.CIT, EXEMPTION RANGE, GHAZIABAD

In the result the appeal of the revenue is dismissed

ITA 2200/DEL/2023[2015-16]Status: DisposedITAT Delhi21 Mar 2025AY 2015-16

Bench: Shri Shamim Yahya, /And Shri Sudhir Pareek

For Appellant: Shri Dayainder SinghFor Respondent: Sidhu

Section 11Section 13(8)Section 143(3)Section 234B

ASSISTANT COMMISSIONER OF INCOME-TAX, BANGALORE vs. M/S.KARNATAKA STATE CRICKET ASSOCIATION, BANGALORE

In the result, Revenue’s appeal for asst

ITA 1615/BANG/2016[2006-07]Status: DisposedITAT Bangalore01 Jun 2017AY 2006-07

Bench: Shri Vijaypal Rao & Shri Jason P Boazthe Asst. Commissioner Of Income-Tax, (E), Circle – 1, Bangalore. . Appellant Vs. M/S Karnataka State Cricket Association, Chinnaswamy Stadium, Mg Road, Bangalore. . Respondent

For Appellant: Smt. Swapna Das, JCITFor Respondent: Shri Narendra Sharma, Advocate

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘A’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER The Asst. Commissioner of Income-tax, (E), Circle – 1, Bangalore. . Appellant Vs. M/s Karnataka State Cricket Association, Chinnaswamy Stadium, MG Road, Bangalore. . Respondent Appellant by : Smt. Swapna Das, JCIT Respondent by : Shri Narendra Sharma, Advocate Date of Hearing : 1-6-2017 Date of Pronouncement : 2-6-2017 O R D E R PER SHRI JASON P BOAZ, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of Commissioner of Income-tax (Appeals) -…

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…

ACIT (E) 2(1), MUMBAI vs. MANDKE FOUNDATION, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 2551/MUM/2015[2010-11]Status: DisposedITAT Mumbai07 Mar 2017AY 2010-11

Bench: Shri C.N. Prasad & Shri Rajesh Kumar: (A.Y : 2010-11) Acit (E) 2(1) Vs. M/S Mandke Foundation R.No.510, Piramal Chambers Rao Saheb Achut Rao Lalbaug Parel Patwardhan Marg Mumbai – 400 012 Four Bunglow Andheri (West) Mumbai - 400 053 Pan : Aaatm4557G (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant By : Shrikant Namdeo प्रत्यर्थी की ओर से / Respondent By : Shri Jitendra Sanghvi सुनवाई की तारीख / Date Of Hearing : 28/12/2016 घोषणा की तारीख Date Of Pronouncement : 07/03/2017 आदेश / O R D E R Per C.N.Prasad (J.M.) : This Appeal Is Filed By The Revenue Against The Order Of The Ld. Cit (Appeals)-1, Mumbai Dated 05.02.2015 For The Assessment Year 2010-11 Arising Out Of The Assessment Order Passed U/S 143(3) Of The Act. The Revenue Has Raised The Following Grounds : "1. On The Facts Of The Case & In Law The Id. Cit(A) Erred In Allowing The Appeal Of The Assessee On Account Of Disallowing

For Appellant: Shrikant NamdeoFor Respondent: Shri Jitendra Sanghvi

Section 1Section 11Section 143(3)Section 32

…आयकर अपीलीय अधिकरण “डी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER : (A.Y : 2010-11) ACIT (E) 2(1) Vs. M/s Mandke Foundation R.No.510, Piramal Chambers Rao Saheb Achut Rao Lalbaug Parel Patwardhan Marg Mumbai – 400 012 Four Bunglow Andheri (West) Mumbai - 400 053 PAN : AAATM4557G (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant by : Shrikant Namdeo प्रत्यर्थी की ओर से / Respondent by : Shri Jitendra Sanghvi सुनवाई की तारीख / Date of Hearing : 28/12/2016 घोषणा क…

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…

ACIT (E) 2(1), MUMBAI vs. MANDKE FOUNDATION, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 3837/MUM/2015[2009-10]Status: DisposedITAT Mumbai29 Feb 2016AY 2009-10

Bench: Me.

For Appellant: Shri Vishwas JadhavFor Respondent: Shri Jitendra B. Sanghavi

Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEORE SHRI G.S.PANNU, ACCOUNTANT MEMBER The ACIT 2(1), R.No.510, Piramal Chambers, Lalbaug, Parel, Mumbai 400012 ... Appellant Vs. M/s. Mandke Foundtion Rao Saheb Achut Rao Patwardhan Marg, Four Bunglows, Andheri(W), Mumbai 400 053 PAN:AAATM 4557G .... Respondent Appellant by : Shri Vishwas Jadhav Respondent by : Shri Jitendra B. Sanghavi Date of hearing : 08/12/2015 Date of pronouncement : 29/02/2016 ORDER The captioned appeal is preferred by the Revenue and is directed against the impugned order dated 27/03/2015 of CIT(A)-7, Mumbai, pertainin…

ASSTT CIT (E) -I(1), MUMBAI vs. K.J.SOMAIYA TRUST, MUMBAI

The appeal of the Revenue is dismissed

ITA 3774/MUM/2015[2008-09]Status: DisposedITAT Mumbai05 Jan 2016AY 2008-09

Bench: Shri Joginder Singh, Assessment Year: 2008-09

Section 11(6)

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2008-09 Asst. CIT(Exemption)I-1, K.J. Somaiya Trust, Room No.506, 5th Floor, 4th Floor, Fazalbhoy बनाम/ Piramal Chambers, Lalbaug, Building, 45-47, M.G. Road, Vs. Mumbai-400012 Fort, Mumbai-400023 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAATK0474C Assessment Year: 2008-09 K.J. Somaiya Trust, Asst. CIT(Exemption)II-1, 4th Floor, Fazalbhoy Room No.616, 6th Floor, बनाम/ Building, 45-47, M.G. Road, Piram…