Fateh Chand Trust and College Committee v. Commissioner of Income Tax (Exemption), Lucknow

101 Taxmann.com 364Reported decision2019#18582 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 12A(1)(ac)(iii)Section 12A(1)(ac)(vi)Section 12AB

Issues it is cited on

person document

Judgments citing Fateh Chand Trust and College Committee v. Commissioner of Income Tax (Exemption), Lucknow

The Sursez Unit Holders Association, Surat vs. CIT(Exemption), Ahmedabad

In the result, appeal of the assessee is dismissed

ITA 593/SRT/2024[NA]Status: DisposedITAT Surat15 Jan 2025

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.593/Srt/2024 (Physical Hearing) The Sursez Unit Holders Vs. The Cit(Exemption), Association, Ahmedabad 33-35, Sahjanand Tech. P. Ltd., Surat Sez, Surat – 394230. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aactt0367M (Appellant) (Respondent) Appellant By Shri Suresh K. Kabra, Ca Respondent By Shri Ravi Kant Gupta, Cit(Dr) Date Of Hearing 17/12/2024 Date Of Pronouncement 15/01/2025

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.593/SRT/2024 (Physical Hearing) The Sursez Unit Holders Vs. The CIT(Exemption), Association, Ahmedabad 33-35, Sahjanand Tech. P. Ltd., Surat SEZ, Surat – 394230. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACTT0367M (Appellant) (Respondent) Appellant by Shri Suresh K. Kabra, CA Respondent by Shri Ravi Kant Gupta, CIT(DR) Date of Hearing 17/12/2024 Date of Pronouncement 15/01/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal emanates from the or…

Nandadevi Outdoor Leadership School India, New Delhi vs. ITO, New Delhi

In the result, appeal in ITA No

ITA 979/DEL/2022[-]Status: DisposedITAT Delhi31 Jan 2023

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 12ASection 2(15)Section 25Section 80G

…1 ITAs. 978 & 979/Del/2022 Nanda Devi Outdoor Leadership, ND. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : “E” NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 978/DEL/2022 Nanda Devi Outdoor Leadership Vs. Income Tax Officer, School India, Ward Exemption-2(4), DDA Commercial Complex, 14-Nanakpura, Moti Bagh, New Delhi. New Delhi – 110 021. PAN No. AADCN4574G AND I.T.A. No. 979/DEL/2022 Income Tax Officer, Nanda Devi Outdoor Leadership Vs. School India, Ward Exemption-2(4), DDA Commercial Complex, New Delhi. 14-Nanakpura, Moti Bagh, N…

Nandadevi Outdoor Leadership School India, Delhi vs. ITO, New Delhi

In the result, appeal in ITA No

ITA 978/DEL/2022[-]Status: DisposedITAT Delhi31 Jan 2023

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 12ASection 2(15)Section 25Section 80G

Mesers Shri Swami Shankarnath Parvat Charitable and Welfare Trust, Kapurthala vs. The Commissioner of Income Tax (Exemptions), Chandigarh

In the result, the assessee appeal is allowed

ITA 602/ASR/2018[2018-19]Status: DisposedITAT Amritsar21 Sept 2021AY 2018-19

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 602/Asr/2018 Assessment Year: N.A.

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. LALIET KUMAR, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 602/Asr/2018 Assessment Year: N.A. M/s Sh. Swami Shankarnath Vs. The Commissioner of Parvat Charitable and Welfare Income Tax (Exemption), Trust, Nakodar Road, Hadiabad, Chandigarh Phagwara, Kapurthala. [PAN: AAUTS 4845H] (Respendent) (Appellant) Appellant by Written Submission Respondent by Sh. Sanjay Dhariwal, CIT-DR Date of Hearing 13.09.2021 Date of Pronouncement 21.09.2021 ORDER Per Laliet Kumar, J.M. This appeal of the assessee is directed agains…