India Trade Promotion Organization v. DGIT(E)

37 ITR 333Reported decision#24700 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 10(23c)(iv)section 13(8)proviso to section 2(15)section 10(23c)section 2(15)section 12aasection 10scrutiny assessmentsection 11section 143(2)section 13section 250

Judgments citing India Trade Promotion Organization v. DGIT(E)

DCIT (E) 2(1), Mumbai vs. Neia Trust, Mumbai

In the result, all the appeals of the revenue stand dismissed

ITA 2168/MUM/2022[2013-14]Status: DisposedITAT Mumbai15 Nov 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Mahesh AkhadeFor Respondent: Arati Vissanji
Section 10Section 11Section 12ASection 13(8)Section 143(2)Section 2(15)Section 250

…ITA Nos. 2166 to 2168/Mum/2022 1 DCIT (E)2(1) Vs. Neia Trust IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 2166 to 2168/Mum/2022 (A.Ys.2013-14, 2016-17 and 2017-18) Dy. Commissioner of Vs. NEIA Trust Income Tax (Exemption)- C/o ECGC of India 2(1), Room No. 608,6th 10th Floor, Express Tower Floor, MTNL Building, Nariman Point Cumballa Hill, Mumbai - 400021 Mumbai – 400026 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAATN9999F Appellant .. Respondent Appellant by : Mahesh Akhade Respondent by : Arati Vissanji Date…

DCIT (E) 2(1), Mumbai vs. Neia Trust, Mumbai

In the result, all the appeals of the revenue stand dismissed

ITA 2167/MUM/2022[2016-17]Status: DisposedITAT Mumbai15 Nov 2022AY 2016-17

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Mahesh AkhadeFor Respondent: Arati Vissanji
Section 10Section 11Section 12ASection 13(8)Section 143(2)Section 2(15)Section 250

…ITA Nos. 2166 to 2168/Mum/2022 1 DCIT (E)2(1) Vs. Neia Trust IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 2166 to 2168/Mum/2022 (A.Ys.2013-14, 2016-17 and 2017-18) Dy. Commissioner of Vs. NEIA Trust Income Tax (Exemption)- C/o ECGC of India 2(1), Room No. 608,6th 10th Floor, Express Tower Floor, MTNL Building, Nariman Point Cumballa Hill, Mumbai - 400021 Mumbai – 400026 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAATN9999F Appellant .. Respondent Appellant by : Mahesh Akhade Respondent by : Arati Vissanji Date…

DCIT (E)- 2(1), Mumbai vs. Neia Trust, Mumbai

In the result, all the appeals of the revenue stand dismissed

ITA 2166/MUM/2022[2017-18]Status: DisposedITAT Mumbai15 Nov 2022AY 2017-18

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Mahesh AkhadeFor Respondent: Arati Vissanji
Section 10Section 11Section 12ASection 13(8)Section 143(2)Section 2(15)Section 250

…ITA Nos. 2166 to 2168/Mum/2022 1 DCIT (E)2(1) Vs. Neia Trust IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 2166 to 2168/Mum/2022 (A.Ys.2013-14, 2016-17 and 2017-18) Dy. Commissioner of Vs. NEIA Trust Income Tax (Exemption)- C/o ECGC of India 2(1), Room No. 608,6th 10th Floor, Express Tower Floor, MTNL Building, Nariman Point Cumballa Hill, Mumbai - 400021 Mumbai – 400026 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAATN9999F Appellant .. Respondent Appellant by : Mahesh Akhade Respondent by : Arati Vissanji Date…

India Trade Promotion Organization v. DGIT(E) (37 ITR 333) — Cited in 3 Judgments | BharatTax