Harnam Singh Harbans Kaur v. Director of Income Tax (Exemption), Delhi (17 Taxmann.com 103)

Aarambh Foundation, Indore vs. The CIT Exemption, Byhopal

In the result, appeal of the assessee is allowed

ITA 90/IND/2023[2021-2022]Status: DisposedITAT Indore04 Jan 2024AY 2021-2022

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniaarambh Foundation Cit-(Exemption) 220 Saket Nagar Bhopal Saket Nagar Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabaa 0609F Assessee By Shri Kunal Agrawal Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.12.2023 Date Of Pronouncement 04.01.2024

Section 12A

…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 Aarambh Foundation CIT-(Exemption) 220 Saket Nagar Bhopal Saket Nagar Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AABAA 0609F Assessee by Shri Kunal Agrawal AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 12.12.2023 Date of Pronouncement 04.01.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the Assessee is directed against the order dated 20.10.2022 of Commissioner of Income Tax (Exemption), passed u/…

Crisp Society, Bhopal vs. DCIT Exemption, Bhopal

In the result, both appeals filed by the assessee are allowed

ITA 298/IND/2020[2012-13]Status: DisposedITAT Indore20 Dec 2021AY 2012-13

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Manish Borad

For Appellant: Shri Ashish Goyal & Shri

Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 297 & 298/Ind/2020 ("नधा"रण वष" / Assessment Years : 2014-15 & 2017-18) CRISP Society बनाम/ DCIT-Exemption Opp. Manas Bhavan, Aayakar Bhawan, Vs. Shyamla Hills, Bhopal - Hoshangabad Road, 452002 Bhopal "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAATC1353N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/Appellant by : Shri Ashish Goyal & Shri N. D. Patwa, Advs. Shri Amit Soni, Sr. D.R. ""यथ" क" ओर से…

Crisp Society, Bhopal vs. DCIT -Exemption, Bhopal

In the result, both appeals filed by the assessee are allowed

ITA 297/IND/2020[2014-15]Status: DisposedITAT Indore20 Dec 2021AY 2014-15

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Manish Borad

For Appellant: Shri Ashish Goyal & Shri

Section 11Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 297 & 298/Ind/2020 ("नधा"रण वष" / Assessment Years : 2014-15 & 2017-18) CRISP Society बनाम/ DCIT-Exemption Opp. Manas Bhavan, Aayakar Bhawan, Vs. Shyamla Hills, Bhopal - Hoshangabad Road, 452002 Bhopal "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAATC1353N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/Appellant by : Shri Ashish Goyal & Shri N. D. Patwa, Advs. Shri Amit Soni, Sr. D.R. ""यथ" क" ओर से…

ITO (E), New Delhi vs. M/S. Society Fo Participatory Research in Asia, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 6165/DEL/2016[2012-13]Status: DisposedITAT Delhi05 Nov 2019AY 2012-13

Bench: Shri Amit Shukla & Shri O.P.Meena

Section 10(22)Section 11Section 12ASection 2(15)Section 80G

…ITO (E), Ward-2(2), New Delhi V. Society for Participatory Research in Asia/ITA No.6165/DEL/2016 for A.Y. 2012-13 Page 1 of 9 आयकरअपील"यअ"धकरण, "द"ल" "यायपीठ ‘जी’, नई "द"ल" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.6165/Del/2016 "नधा"रण वष"/Assessment Year: 2012-13 The Income Tax Officer(E), Vs Society for Participatory Research Ward-2(2), New Delhi. . in Asia, 42, Tughlakabad Institutional Area, New Delhi. [PAN: AAATS 1994 H] अपीलाथ$ / Appellant %&यथ$/Respondent "नधा"रतीक"ओरसे /Assess…

Society for Participatory Research in Asia, New Delhi vs. ITO (E), New Delhi

In the result, the Appeal filed by the Assessee stand allowed

ITA 1553/DEL/2015[2010-11]Status: DisposedITAT Delhi17 Feb 2017AY 2010-11

For Appellant: Ms. Shaily Gupta, CAFor Respondent: Shri Rakesh Kumar, Sr. DR

Section 11Section 11(1)Section 12ASection 2(15)

…INCOME TAX APPELLATE TRIBUNAL, NEW DELHI BENCHES, NEW DELHI ‘SMC’ BENCH SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. 2010-11 SOCIETY FOR PARTICIPATORY Vs. ITO(E), RESEARCH IN ASIA, TRUST WARD-II, 42, TUGHLAKABAD NEW DELHI INSTITUTIONAL AREA, NEW DELHI – 110 062 (PAN: AAATS1994H) Assessee by : Ms. Shaily Gupta, CA Department by: Shri Rakesh Kumar, Sr. DR ORDER This Appeal by the Assessee is directed against the Order dated 12.1.2014 for the A.Y. 2010-11 of the Ld. CIT(A)-40, New Delhi relating to assessment year 2010-11. 2. The grounds raised by the assessee read as under:- 1. That the learned Commissioner of Income…

M/S Society for Participatory Research in Asia, New Delhi vs. ITO (E), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 2657/DEL/2013[2009-10]Status: DisposedITAT Delhi27 May 2016AY 2009-10

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2009-10 Society For Participatory Research In Vs. Income Tax Officer(E), Trust Ward-Iii, Asia, 42,Tughlakabad Instutional Area, New Delhi New Delhi Gir/Pan : Aaats1994H (Appellant) (Respondent)

Section 11Section 11(5)Section 12ASection 2(15)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’: NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2009-10 Society for Participatory Research in Vs. Income Tax Officer(E), Trust Ward-III, Asia, 42,Tughlakabad Instutional Area, New Delhi New Delhi GIR/PAN : AAATS1994H (Appellant) (Respondent) Appellant by Sh. Ajay Vohra, Sr. Adv.; Sh. Rohit Jain, Adv. & Ms. Shaily Gupta, CA Respondent by Smt. Parmita M. Vishvash, CIT (DR) Date of hearing 30.03.2016 Date of pronouncement 27.05.2016 ORDER PER O.P. KANT, A.M.: This appeal filed by the assessee is directed…

Harnam Singh Harbans Kaur v. Director of Income Tax (Exemption), Delhi