DIT v. Hans Raj Samarak Society

35 Taxmann.com 642High Court2013#20693 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing DIT v. Hans Raj Samarak Society

M/S GIAN SAGAR EDUCATIONAL & CHARITABLE TRUST,,CHANDIGARH vs. DCIT, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 3801/DEL/2016[2012-13]Status: DisposedITAT Delhi19 Oct 2023AY 2012-13

Bench: Shri C.M. Garg & Shri M. Balaganeshm/S. Gian Sagar Educational Vs. Dcit & Charitable Trust, Central Circle-29, Sco 10-110, Sector 43B, New Delhi Chandigarh (Appellant) (Respondent) Pan:Aaatg5827B

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Md. Gayasuddin Ansari, CIT DR

Section 115Section 115BSection 133(6)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE Shri C.M. Garg, Judicial Member AND Shri M. Balaganesh, Accountant Member M/s. Gian Sagar Educational Vs. DCIT, and Charitable Trust, Central Circle-29, SCO 10-110, Sector 43B, New Delhi Chandigarh (Appellant) (Respondent) PAN:AAATG5827B Assessee by : Shri Ravi Pratap Mall, Adv Revenue by: Md. Gayasuddin Ansari, CIT DR Date of final Hearing 23/08/2023 Date of pronouncement 19/10/2023 O R D E R PER C. M. GARG, J. M.: 1. This appeal has been filed by the assessee against the order of the ld CIT(A)-30, New Delhi dated 28.03.2016 for AY 2012-13. 2. The…

SOCIETY FOR WELFARE AWARENESS RESEARCH AND GUIDANCE,DELHI vs. ITO (EXEMPTIONS), WARD 2(2), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 4702/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Apr 2022AY 2011-12

Bench: Shri R. K. Panda[Assessment Year: 2011-12]

Section 12ASection 133ASection 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2011-12] Society for Welfare Income Tax Officer(Exemption), Awareness Research Ward-2(2), Guidance, Vs W-151, Greater Kailash-II, RZ-2705/30, New Delhi-110048 Sheel Bhawan, Main Jagdamba Road, Tughalakabad Extension, Delhi-110019 PAN-AADAS6285R Assessee Revenue Assessee by Sh. Mayank Patawari, CA Revenue by Sh. Om Prakash Sr. DR Date of Hearing 28.03.2022 Date of Pronouncement 27.04.2022 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated…

JCIT, NOIDA vs. M/S. SARDAR PATEL INSTITUTE OF MANAGEMENT SOCIETY, GREATER NOIDA

In the result all the grounds of the appeal of the revenue are allowed with above direction

ITA 5499/DEL/2013[2008-09]Status: DisposedITAT Delhi13 Dec 2017AY 2008-09

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri BK Anand, CAFor Respondent: Shri Kaushlendra Tiwari, Sr. DR

Section 11Section 68

…at assessee is not supposed to show the” source of the source‟ of the deposit by the depositor. He therefore submitted that the Ld. CIT (A) has correctly deleted the addition made by the Ld. Assessing Officer. He relied on judicial precedent of 26 SOT 541 and 35 Taxmann.com 642. 6. We have carefully considered the rival contention and perused the orders of the lower authority. The brief facts of the case is that assessee has received a sum of Rs. 70 lakhs from one lady , Mrs. Sneh Pandey , she in turn has received money from 3 companies of Rs. 50 Lacs and further sum of Rs. 20 lakhs from two individuals. The sole…

JCIT, NOIDA vs. M/S. SARDAR PATEL INSTITUTE OF MANAGEMENT SOCIETY, GREATER NOIDA

In the result all the grounds of the appeal of the revenue are allowed with above direction

ITA 5124/DEL/2013[2008-09]Status: DisposedITAT Delhi13 Dec 2017AY 2008-09

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri BK Anand, CAFor Respondent: Shri Kaushlendra Tiwari, Sr. DR

Section 11Section 68