India Brand Equity v. ACIT(E)

21 Taxmann.com 231High Court#23600 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2022.

Judgments citing India Brand Equity v. ACIT(E)

M/S Gokula Education Foundation, Bangalore vs. Additional Director of Income Tax Range-17, Bangalore

In the result, appeal of the assessee is partly allowed

ITA 945/BANG/2017[2011-12]Status: DisposedITAT Bangalore18 Aug 2022AY 2011-12

Bench: Shri George George K. & Shri Padmavathy Sassessment Year: 2011-12

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri Dev Ratan Kumar, CIT(DR)(ITAT), Bengaluru
Section 11(1)(a)Section 11(2)Section 12ASection 139(1)Section 142(1)Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER Assessment year: 2011-12 M/s. Gokula Education Foundation, Vs. The Additional Director MSRIT Post, MSR Nagar, of Income Tax, Bangalore – 560 054. Range 17, PAN: AAATG 1781E Bangalore. ASSESSEE RESPONDENT Assessee by : Shri Narendra Sharma, Advocate Respondent by : Shri Dev Ratan Kumar, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.08.2022 Date of Pronouncement : 18.08.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is directed against…

M/S Gokula Education Foundation Medical, Bangalore vs. Additional Director of Income Tax Range-17, Bangalore

In the result, appeal of the assessee is partly allowed

ITA 946/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 Jul 2022AY 2011-12

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy Sassessment Year : 2011-12

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 11(2)Section 12ASection 139(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2011-12 M/s. Gokula Education Foundation – Medical, Vs. The Additional Director MSRIT Post, MSR Nagar, of Income Tax, Bangalore – 560 054. Range 17, PAN: AAATG 1779Q Bangalore. ASSESSEE RESPONDENT Assessee by : Shri Narendra Sharma, Advocate Respondent by : Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru. Date of hearing : 28.06.2022 Date of Pronouncement : 25.07.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is dire…

ACIT-(E), Circle-1, Bangalore vs. M/S. Bhagwan Mahaveer Memorial Jain Educational and Cultural Trust, Bangalore

In the result, the appeal of the Revenue are dismissed while the appeals by the assessee are partly allowed

ITA 1514/BANG/2016[2010-11]Status: DisposedITAT Bangalore21 Aug 2019AY 2010-11

Bench: Shri N.V. Vasudevan, Vice- & Shri Jason P.Boaz

For Appellant: Shri H.N Khincha, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(3)Section 32Section 35(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE-PRESIDENT AND SHRI JASON P.BOAZ, ACCOUNTANT MEMBER ITA Nos. 1514 & 1515 /Bang/2016 Assessment years : 2010-11 & 2011-12 ITA No. 137 /Bang/2017 Assessment years : 2012-13 The Asst. Commissioner of Vs. Bhagwan Mahaveer Memorial Income-tax (Exemption), Jain Educational and Cultural Bangalore. Trust, No.285, II Floor, Eswari Mansion, Avenue Road, Bangalore-560 002. PAN – AABTS 1497 G APPELLANT RESPONDENT ITA Nos. 1730, 1731 & 1732 Assessment years : 2010-11, 2011-12 & 2012-13 Bhagwan Mahaveer Memorial Vs. The Asst. Commis…