Hind Charitable Trust v. Principal Commissioner of Income Tax, (Central), Lucknow

93 Taxmann.com 483High Court2018#25910 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2021.

Judgments citing Hind Charitable Trust v. Principal Commissioner of Income Tax, (Central), Lucknow

Shri Guru Ram Dass Educational Society, Mohali vs. Pr.CIT(Central) Gurgaon, at Chandigarh

ITA 98/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…roceedings and wait for its conclusion for granting or cancelling the registration under section 12AA of the Act. The reliance was placed on the following case laws : • Hind Charitable Trust Vs. Principal Commissioner of Income Tax, (Central), Lucknow [2018] 93 Taxmann.com 483(All.) • CIT Vs. SPL’S Siddhartha Ltd. [2012] 17 Taxmann.com 138 (Delhi) • Kalinga Institute of Industrial Technology Vs. CIT [ 2011] 336 ITR 389 (Orissa) 5.5 The Ld. Pr. CIT observed that a detailed show cause notice had been issued to the assessee which was based on the statement, documents and evidence etc. collected during the search a…

Chandigarh Educational Society, Mohali vs. Pr.CIT(Central)-Gurgaon, at Chandigarh

ITA 97/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…roceedings and wait for its conclusion for granting or cancelling the registration under section 12AA of the Act. The reliance was placed on the following case laws : • Hind Charitable Trust Vs. Principal Commissioner of Income Tax, (Central), Lucknow [2018] 93 Taxmann.com 483(All.) • CIT Vs. SPL’S Siddhartha Ltd. [2012] 17 Taxmann.com 138 (Delhi) • Kalinga Institute of Industrial Technology Vs. CIT [ 2011] 336 ITR 389 (Orissa) 5.5 The Ld. Pr. CIT observed that a detailed show cause notice had been issued to the assessee which was based on the statement, documents and evidence etc. collected during the search a…

Chandigarh Educational Trust, Mohali vs. Pr.CIT-Central, Gurgaon, at Chandigarh

ITA 96/CHANDI/2021[2021-22]Status: DisposedITAT Chandigarh27 Aug 2021AY 2021-22
For Appellant: Shri M.S. Syali, Sr. AdvocateFor Respondent: Smt. Chandrakanta, CIT
Section 11Section 12ASection 13(1)(c)

…roceedings and wait for its conclusion for granting or cancelling the registration under section 12AA of the Act. The reliance was placed on the following case laws : • Hind Charitable Trust Vs. Principal Commissioner of Income Tax, (Central), Lucknow [2018] 93 Taxmann.com 483(All.) • CIT Vs. SPL’S Siddhartha Ltd. [2012] 17 Taxmann.com 138 (Delhi) • Kalinga Institute of Industrial Technology Vs. CIT [ 2011] 336 ITR 389 (Orissa) 5.5 The Ld. Pr. CIT observed that a detailed show cause notice had been issued to the assessee which was based on the statement, documents and evidence etc. collected during the search a…

Hind Charitable Trust v. Principal Commissioner of Income Tax, (Central), Lucknow (93 Taxmann.com 483) — Cited in 3 Judgments | BharatTax