(Exemptions) v. DhamapakashaRajakaryaPrasakta B.M. Sreenivasaiah Educational Trust

59 Taxmann.com 33High Court2015#25310 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 10(23C)(iiiab)Section 143(1)Section 143(3)Section 147Section 250Section 2BBB

Judgments citing (Exemptions) v. DhamapakashaRajakaryaPrasakta B.M. Sreenivasaiah Educational Trust

Guru Nanak Dev University, Amritsar vs. DCIT, Circle-1 (Exemption), Chandigarh

The appeal stand allowed in terms of our above order

ITA 340/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh16 Jun 2025AY 2012-13

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Shri Vinamar Gupta (CA) – Ld. ARFor Respondent: Shri Manav Bansal (CIT) – Ld. DR
Section 10Section 143(1)Section 143(3)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 340/CHANDI/2023 (िनधा"रणवष" / Assessment Year: 2012-13) Guru Nanak Dev University DCIT बनाम/ G T Road Circle-1 (Exemption) Vs. Amritsar-143005. Chandigarh "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAALG-0043-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri Vinamar Gupta (CA) – Ld. AR ""थ"कीओरसे/Respondent by : Shri Manav Bansal (CIT) – Ld. DR सुनवाई की तारीख/Date of Hearing : 27-05-2025 घोषणा की तारीख /Date of Prono…

Institute Management Committee of Government Iti Peth, Peth vs. ITO Ward 1(1), Nashik

In the result, the appeal of the assessee is allowed

ITA 2380/PUN/2024[2022-23]Status: DisposedITAT Pune10 Jan 2025AY 2022-23

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2380/Pun/2024 Assessment Year : 2022-23

For Appellant: Shri Piyush Bafna and Shri Aakash ParakhFor Respondent: Shri Vinod Pawar
Section 10Section 10(23)Section 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2380/PUN/2024 Assessment Year : 2022-23 Institute Management Committee Vs ITO, Ward-1(1), of Government ITI Peth, Nashik Behind BSNL Office, Balsad Road, Peth, Dist. Nashik – 422 208 Maharashtra PAN : AAATI7391A Appellant Respondent Assessee by : Shri Piyush Bafna and Shri Aakash Parakh Revenue by : Shri Vinod Pawar Date of hearing : 24.12.2024 Date of pronouncement : 10.01.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal by the assessee pertaining to Assessm…

M/S Managing Committee Swami Premanand Mahavidalya, Hoshiarpur vs. Commissioner of Income Tax (Exemption), Chandigarh

ITA 476/ASR/2017[0]Status: DisposedITAT Amritsar16 Aug 2021

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 11Section 12Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH: AMRITSAR BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 476/Asr/2017 (ASSESSMENT YEAR-N.A) M/s Managing Committee Swami Vs.. Commissioner of income PremanandMahavidyalaya, Tax (Exemption) Mukerian, Distt. Hoshiarpur Chandigarh PAN-AABAM6300M APPELLANT RESPONDENT Appellant By Sh. Tej Mohan Singh Adv. Respondent By Sh. RajendarKaur, CIT DR Date of Hearing 14.07.2021 Date of Pronouncement 16 .08.2021 ORDER Per, Dr. M.L. Meena, A.M. : This appeal emanates from the order of ld. CIT(E), Chandigarh, dated 30.05.…