Education, Adventure,Sports and Conservation of Environment v. CIT

171 Taxmann 113High Court2008#19490 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,416 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 142(1)Section 144 Section 147 Section 148 Section 151 Section 190 Section 250 Section 251

Judgments citing Education, Adventure,Sports and Conservation of Environment v. CIT

Anil Kumar Meena, Jaipur vs. ITO Ward 1(3), Jaipur

In the result, appeal of the assessee is allowed

ITA 834/JPR/2025[2009-10]Status: DisposedITAT Jaipur26 Sept 2025AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Ashok Kanodia, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 147Section 148Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 834/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Anil Kumar Meena Income Tax Officer, Vs. 12/391, Sector-12, Malviya Nagar, Ward-1(3), Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ALRPM0569J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Ashok Kanodia, C.A. jktLo dh vksjls@Revenue by : Shri Gautam Singh C…

Shree Jain Swetamber Deharshar Upshraya Trust, Thane vs. Asst CIT Palghar Circle, Palghar

The appeal of the assessee is partly allowed

ITA 264/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Mar 2017AY 2011-12

Bench: Shri Joginder Singh & Shri N.K.Pradhanassessment Year: 2011-12 Shree Jain Swetamber Acit, Palghar Circle, Deharshar Upshraya Trust Palghar बनाम/ C/O. Anoopchandji Karnava, T Vs. Main Road, Dahanu Town Dahanu Road, Dist: Thane ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaets4024L

Section 10Section 11Section 12ASection 143(2)Section 143(3)Section 164Section 164(2)

…uved Trust v. Department of Income Tax, ITA No. 386/Agra/2012. 4. Shri Shankar Bhagwan Estate v. Income Tax Officer (Calcutta), [1997] 061 ITD 0196(Cal). 5. Society for the promotion of Education, Adventure,Sports and Conservation of Environment v. CIT (2008) 171 Taxmann 113(All.) 6. Rev. Father Trust Oscar Colaso Memorial Medical Association v. CIT (2009) 31 SOT 1(Mum.) 7. R.B.Shreeram Religious & Charitable Trust v. CIT (1988) 172 ITR 373(Bom) The assessee submitted that the A.O. has erred in bringing to tax the income of the assessee at maximum marginal rate in the status of AOP. The ld. CIT(A) after consider…

Chandraprabhu Swetamber Jain Mandir Upshraya, Dhanu vs. Asst CIT Palghar Circle, Palghar

In the result, the appeal of the Revenue is dismissed

ITA 230/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Aug 2016AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Respondent: Shri Vishwas S. Jadhav,Sr

Section 10Section 11Section 11(1)(d)Section 12ASection 143(2)Section 143(3)Section 164(2)Section 167B(1)Section 2(24)(iia)

…uved Trust v. Department of Income Tax, ITA No. 386/Agra/2012. 4. Shri Shankar Bhagwan Estate v. Income Tax Officer (Calcutta), [1997] 061 ITD 0196(Cal). 5. Society for the promotion of Education, Adventure,Sports and Conservation of Environment v. CIT (2008) 171 Taxmann 113(All.) ITA 230/Mum/2016 6 6. Rev. Father Trust Oscar Colaso Memorial Medical Association v. CIT (2009) 31 SOT 1(Mum.) 7. R.B.Shreeram Religious & Charitable Trust v. CIT (1988) 172 ITR 373(Bom) The assessee submitted that the A.O. has erred in bringing to tax the income of the assessee at maximum marginal rate in the status of AOP. The l…

Padmashri Annasaheb Jadhav Bhartiya Samaj Unnati Mandal, Bhiwadi, Mumbai vs. CIT II, Thane

In the result, the appeal of the Assessee is allowed for statistical purpose

ITA 563/MUM/2012[2003-04]Status: DisposedITAT Mumbai10 Jun 2016AY 2003-04

Bench: S/Shri Sanjay Arora & Amarjit Singhआयकर अपील सं/ I.T.A. No.563/Mum/2012 ("नधा"रण वष" / Assessment Year: 2003-04) Padmashri Annasaheb Jadhav Commissioner Of Income बनाम/ Bhartiya Samaj Unnati Tax Ii, Vs. Mandal Thane C/O. H.N.Motiwalla & Co. 508, Sharda Chambers, 33 , New Marine Lines, Mumbai - 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatp2888F .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri H. N. MotiwallaFor Respondent: Dr. Rajeev Harit (CIT-DR)

Section 12ASection 12A(1)(aa)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE S/SHRI SANJAY ARORA, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.563/Mum/2012 ("नधा"रण वष" / Assessment Year: 2003-04) Padmashri Annasaheb Jadhav Commissioner of Income बनाम/ Bhartiya Samaj Unnati Tax II, Vs. Mandal Thane C/o. H.N.Motiwalla & Co. 508, Sharda Chambers, 33 , New Marine Lines, Mumbai - 400020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAATP2888F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri H. N. Motiwalla Department by: Dr. Rajeev Harit (CIT-DR) सुनवाई क" तार"ख / Date of Hearing: 17.03.20…