Hans Raj Samarak Society v. Assistant Director of Income Tax

133 ITD 530Income Tax Appellate Tribunal#16653 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2019 to 2022.

Judgments citing Hans Raj Samarak Society v. Assistant Director of Income Tax

Income Tax Officer (Exemption)-1, Raipur vs. Shri Chaitany Mahaprabhu Shikshan Sansthan, Raipur

ITA 235/RPR/2019[2014-15]Status: DisposedITAT Raipur08 Sept 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 235/Rpr/2019 "नधा"रण वष" / Assessment Year : 2014-15 The Income Tax Officer, (Exemption)-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. Shri Chaitany Mahaprabhu Shikshan Sansthan 2, Jindal Niwas, Ramsagarpara, Raipur(C.G.)-492 001 Pan : Aaits4845F ……""यथ" / Respondent Assessee By : Shri Sunil Kumar Agrawal & Smt. Laxmi Sharma, Cas Revenue By : Shri Sanjay Kumar, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 28.07.2022 घोषणा क" तार"ख / Date Of Pronouncement : 09.09.2022

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri Sanjay Kumar, Sr. DR

Section 115BSection 143(2)Section 143(3)Section 158BSection 68

…d donors as anonymous donations under Sec. 115BBC of the Act. The CIT(A) drawing support from the orders of the ITAT, Hyderabad in the case of Vaishnavi Educational Society, 167 TTJ 774 (Hyd) and that of the ITAT, Delhi in the case of Hansraj Samarak Society, 133 ITD 530 (Del), therein concluded that now when the assessee had not only furnished the list of donors but also produced the copies of the receipts issued to them, therefore, there was no justification on the part of the A.O in treating the same as anonymous donations. 7 ITO (Exemption)-1 Vs. Shri Chaitany Mahaprabhu Shikshan Sansthan 5. Adverting to the…

Assistant Commissioner of Income Tax (Exemption) Circle Bhopal, Bhopal vs. Mayank Welfare Society, Indore

In the result, Revenue’s appeal for the AY 2013-14

ITA 776/IND/2018[2015-16]Status: DisposedITAT Indore29 Oct 2021AY 2015-16

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER VIRTUAL HEARING Assessment Year: 2013-14 DCIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN:AANFM0784C Assessment Year: 2015-16 ACIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN: AANFM0784C Revenue by Shri Rajeeb Jain CIT-DR Respondent by Shri Sumit Nema Sr. Adv. With Shri Manjeet Sachdeva & Shri Gagan Tiwari, ARs Mayank Welfare society ITANos.232 & 776/Ind/2018/17 Da…

The DCIT, (Exemption) Circle, Bhopal vs. M/S. Mayank Welfare Society, Bhopal

In the result, Revenue’s appeal for the AY 2013-14

ITA 232/IND/2017[2013-14]Status: DisposedITAT Indore29 Oct 2021AY 2013-14

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

Dy. Commissioner of Income Tax (Exemption), Lucknow vs. M/S Shri Ramswaroop Charitable Trust, Lucknow

In the result, appeal of the Revenue stands dismissed

ITA 557/LKW/2018[2014-15]Status: DisposedITAT Lucknow28 Jun 2019AY 2014-15

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:2014-2015

Section 11

…I.T.A. No.557/Lkw/2018 Assessment Year:2014-15 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year:2014-2015 Dy.C.I.T. (Exemption), Vs. Shri Ramswaroop Charitable Trust Lucknow. B-987, Sector-A, Mahanagar, Lucknow. PAN:AAJTS 5262 R (Appellant) (Respondent) Appellant by Smt. Alka Singh, D.R. Respondent by Shri K. R. Rastogi, F.C. A. Shri Shubham Rastogi, F.C.A. Date of hearing 06/06/2019 Date of pronouncement 28/06/2019 O R D E R PER T. S. KAPOOR, A.M. This is an appeal filed by the Revenue against…

Dy. Commissioner of Income Tax (Exemption), Lucknow vs. M/S Shri Ramswaroop Charitable Trust, Lucknow

In the result, appeal of the Revenue is dismissed

ITA 557/LKW/2017[2013-14]Status: DisposedITAT Lucknow08 Mar 2019AY 2013-14

Bench: Shri A.D Jain & Shri T.S. Kapoora.Y. 2013-14

Section 11Section 32Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI A.D JAIN, VICE PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Y. 2013-14 DCIT (Exemptions), Vs. M/s Shri Ramswaroop Charitable Lucknow Trust, B-987, Sect-A, Mahanagar, Lucknow-226006 PAN AAJTS5262R (Appellant) (Respondent) Appellant by Shri Adhir Kumar Bar, CIT DR Respondent by Shri K.R. Rastogi, FCA Date of hearing 01/03/2019 Date of pronouncement 08/03/2019 O R D E R PER: T.S. KAPOOR, A.M.: This is an appeal filed by the Revenue against the order of ld. CIT(A)-4, Lucknow dated 04.07.2017. The grounds of appeal taken by the R…