Inclusive Recycling Foundation v. Commissioner of Income-tax, Exemption

171 Taxmann.com 386Reported decision2025#23081 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 11 Section 12 Section 12A Section 12AA Section 12AB Section 12AB(4)Section 10(23C)Section 12A(1)(ac)(iii)

Issues it is cited on

section 12ab(4)section 12a(1)(ac)section 12a(1)registration under section 12a section 12aa section 12ab section 12a section 12 section 11 company business

Judgments citing Inclusive Recycling Foundation v. Commissioner of Income-tax, Exemption

Muktisar Welfare Club, Muktsar, Punjab vs. ITO Ward 2(2), Muktsar

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 235/ASR/2025[2024-2025]Status: DisposedITAT Amritsar21 Nov 2025AY 2024-2025

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Das Gupta(Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. Ito, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/O Rinku Pharma Muktsar, Muktsar, Punjab. [Pan: Aadam2794B] (Respondent) (Appellant)

Section 12ASection 12A(1)Section 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH: AMRITSAR. BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER (Hybrid Hearing) I.T.A. No. 182 & 235/Asr/2025 Assessment Year.: 2024-25 Muktisar Welfare Club, Near Vs. ITO, Ward-2(2), Manga Petrol Pump Ajit Muktsar. Cinema Road, C/o Rinku Pharma Muktsar, Muktsar, Punjab. [PAN: AADAM2794B] (Respondent) (Appellant) Appellant by Sh. Rohit Kapoor, Adv & Sh. V.S. Aggarwal, ITP Respondent by Sh. Jivandeep Singh Kahlon, CIT. DR Date of Hearing 14.10.2025 Date of Pronouncement 21.11.2025 ORDER Per: Udayan Das Gupta, J.M.: Th…

Muktisar Welfare Club, Muktsar vs. ITO Ward 2(2), Muktsar/, Punjab

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 182/ASR/2025[2024-25]Status: DisposedITAT Amritsar21 Nov 2025AY 2024-25

Section 12ASection 12A(1)Section 12A(1)(ac)

Sinhagad Technical Education Society, Pune vs. PCIT(Central), Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 419/PUN/2025[-]Status: DisposedITAT Pune29 May 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoresinhagad Technical Education Society Pcit (Central), Pune Smt. Khilare Marg, Off Karve Road, Vs. Pune – 411004 Pan: Aabts9900Q (Appellant) (Respondent) Assessee By : Shri Suhas Bora & Miss Sampada Ingale Department By : Shri Ajay Kumar Keshari - Cit Date Of Hearing : 25-03-2025 Date Of Pronouncement : 29-05-2025 O R D E R

For Appellant: Shri Suhas Bora and Miss Sampada IngaleFor Respondent: Shri Ajay Kumar Keshari - CIT

Section 11Section 12ASection 12A(1)(ac)Section 132

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sinhagad Technical Education Society PCIT (Central), Pune Smt. Khilare Marg, Off Karve Road, Vs. Pune – 411004 PAN: AABTS9900Q (Appellant) (Respondent) Assessee by : Shri Suhas Bora and Miss Sampada Ingale Department by : Shri Ajay Kumar Keshari - CIT Date of hearing : 25-03-2025 Date of pronouncement : 29-05-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 05.02.2025 of the Ld. PCIT(Central), Pune cancelling the reg…