DIT v. Meenakshi Amma Endowment Trust

143 Taxmann.com 143Reported decision2022#16733 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 154Section 234BSection 234CSection 271(1)(c)Section 37

Issues it is cited on

previous yearpersondocumentsection 143(3)total incomebusiness

Judgments citing DIT v. Meenakshi Amma Endowment Trust

Hammond Power Solutions Private Limited, Hyderabad vs. DCIT, Circle 2(1), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 76/HYD/2022[2017-18]Status: DisposedITAT Hyderabad09 Apr 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Madhusudan Sawdia, Hon’Ble

For Appellant: Shri P.V.S.S. Prasad, C.AFor Respondent: Ms. M. Narmada, CIT-DR
Section 143(3)Section 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER ITA-TP-No.76/Hyd/2022 Assessment Year: 2017-18 Hammond Power Solutions Vs. Deputy Commissioner of Income Tax, Private Limited, Circle-2(1), Hyderabad. Hyderabad. PAN : AABCP2097C. (Appellant) (Respondent) Assessee by: Shri P.V.S.S. Prasad, C.A. Revenue by: Ms. M. Narmada, CIT-DR Date of hearing: 05/02/2025 Date of pronouncement: 09/04/2025 O R D E R PER MADHUSUDAN SAWDIA, A.M.: This appeal is filed by Ha…

Abdulla Mohamed Yusuf Patel, Mumbai vs. NFAC, Delhi

In the result, both the appeals of the assessee are allowed

ITA 3133/MUM/2024[2012-13]Status: DisposedITAT Mumbai28 Oct 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Appellant: Mr. Ram Krishn Kedia, Sr. DRFor Respondent: Mr. Hari S. Raheja
Section 143(3)Section 148Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA Nos. 3132 & 3133/MUM/2024 Assessment Years: 2011-12 & 2012-13 Abdulla Mohamed Yusuf Patel, NFAC, ACIT 20(1), 1101, A1-Hashmi, 24, Motibai Piramal Chamber, Vs. Street, Agripada, Mumbai. Mumbai-400 008. PAN NO. ACYPA 9986 H Appellant Respondent : Mr. Hari S. Raheja Assessee by : Mr. Ram Krishn Kedia, Sr. DR Revenue by : 24/10/2024 Date of Hearing Date of pronouncement : 28/10/2024 ORDER PER OM PRAKASH KANT, AM These appeals by the assessee are directed aga…

Abdulla Mohamed Yusuf Patel, Mumbai vs. Assistant Commissioner of Income Tax 20(1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 3132/MUM/2024[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Appellant: Mr. Ram Krishn Kedia, Sr. DRFor Respondent: Mr. Hari S. Raheja
Section 143(3)Section 148Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA Nos. 3132 & 3133/MUM/2024 Assessment Years: 2011-12 & 2012-13 Abdulla Mohamed Yusuf Patel, NFAC, ACIT 20(1), 1101, A1-Hashmi, 24, Motibai Piramal Chamber, Vs. Street, Agripada, Mumbai. Mumbai-400 008. PAN NO. ACYPA 9986 H Appellant Respondent : Mr. Hari S. Raheja Assessee by : Mr. Ram Krishn Kedia, Sr. DR Revenue by : 24/10/2024 Date of Hearing Date of pronouncement : 28/10/2024 ORDER PER OM PRAKASH KANT, AM These appeals by the assessee are directed aga…

Shri Ram Krishna Ramdev Sewa Sanstrhan, Vidisha vs. The CIT Exemption, Bhopal

In the result, appeals of the assesse are allowed

ITA 407/IND/2022[00]Status: DisposedITAT Indore09 Nov 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 12ASection 80GSection 80G(5)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.406 & 407/Ind/2022 (Assessment Years: ) Shri Ram Krishna Ramdev Sewa CIT Exemption Sansthan Bhopal House no.101, Ward no.10 Gali Vs. No.-6 Gaushala Road, Ganjbasoda, Dist, Vidisha (Appellant / Assessee) (Revenue) PAN: ABBTS 7948B Assessee by Shri Ashish Goyal & N.D. Patwa, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 26.09.2023 Date of Pronouncement .11.2023 O R D E R Per Vijay Pal Rao, JM: These two appeals by…

Shri Ram Krishna Ramdev Sewa Sanstrhan, Vidisha vs. Yhe CIT Exemption, Bhopal

In the result, appeals of the assesse are allowed

ITA 406/IND/2022[00]Status: DisposedITAT Indore09 Nov 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 12ASection 80GSection 80G(5)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.406 & 407/Ind/2022 (Assessment Years: ) Shri Ram Krishna Ramdev Sewa CIT Exemption Sansthan Bhopal House no.101, Ward no.10 Gali Vs. No.-6 Gaushala Road, Ganjbasoda, Dist, Vidisha (Appellant / Assessee) (Revenue) PAN: ABBTS 7948B Assessee by Shri Ashish Goyal & N.D. Patwa, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 26.09.2023 Date of Pronouncement .11.2023 O R D E R Per Vijay Pal Rao, JM: These two appeals by…

DIT v. Meenakshi Amma Endowment Trust (143 Taxmann.com 143) — Cited in 5 Judgments | BharatTax