Indore) 3. Director of Income Tax (Exemption) v. Keshav Social & Charitable 19-20 Foundation

146 Taxmann 569High Court2005#10178 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Issues it is cited on

corpus donation section 12 undisclosed income section 68 section 11 section 14

Judgments citing Indore) 3. Director of Income Tax (Exemption) v. Keshav Social & Charitable 19-20 Foundation

M/S Gian Sagar Educational & Charitable Trust, Chandigarh vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3801/DEL/2016[2012-13]Status: DisposedITAT Delhi19 Oct 2023AY 2012-13

Bench: Shri C.M. Garg & Shri M. Balaganeshm/S. Gian Sagar Educational Vs. Dcit & Charitable Trust, Central Circle-29, Sco 10-110, Sector 43B, New Delhi Chandigarh (Appellant) (Respondent) Pan:Aaatg5827B

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Md. Gayasuddin Ansari, CIT DR

Section 115Section 115BSection 133(6)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE Shri C.M. Garg, Judicial Member AND Shri M. Balaganesh, Accountant Member M/s. Gian Sagar Educational Vs. DCIT, and Charitable Trust, Central Circle-29, SCO 10-110, Sector 43B, New Delhi Chandigarh (Appellant) (Respondent) PAN:AAATG5827B Assessee by : Shri Ravi Pratap Mall, Adv Revenue by: Md. Gayasuddin Ansari, CIT DR Date of final Hearing 23/08/2023 Date of pronouncement 19/10/2023 O R D E R PER C. M. GARG, J. M.: 1. This appeal has been filed by the assessee against the order of the ld CIT(A)-30, New Delhi dated 28.03.2016 for AY 2012-13. 2. The…

Ayyappa Seva Samgham Bombay Trust, Mumbai vs. CIT (A)-53, Mumbai

In the result appeal of the assessee is allowed for statistical purposes

ITA 135/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 Pan: Aaata0312K ...... Appellant Vs. Cit (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent

For Appellant: Shri S. C. TiwariFor Respondent: Smt. Shailja Rai CIT-DR

Section 11Section 115BSection 12ASection 133ASection 143(3)Section 263Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Ayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 PAN: AAATA0312K ...... Appellant Vs. CIT (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent Appellant by : Shri S. C. Tiwari Respondent by : Smt. Shailja Rai CIT-DR Date of hearing : 12/04/2023 Date of pronouncement : 15/05/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Ld. Commissioner of Income Tax Ap…

Mother Gian Educational Society, New Delhi vs. ITO(E) Ward - 1(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8173/DEL/2019[2011-12]Status: DisposedITAT Delhi09 Mar 2023AY 2011-12

Bench: Shri Kul Bharat[Assessment Year : 2011-12] Mother Gian Educational Vs Ito(E), Society, F-I/U, Vishakha Ward-1(4), Enclave, New Delhi-110034. New Delhi. Pan-Aabtm0218K Appellant Respondent Appellant By Shri Tarun Rohtagi, Ca Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 20.02.2023 Date Of Pronouncement 09.03.2023

Section 11Section 12ASection 143(2)Section 147Section 148Section 151Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2011-12] Mother Gian Educational vs ITO(E), Society, F-I/U, Vishakha Ward-1(4), Enclave, New Delhi-110034. New Delhi. PAN-AABTM0218K APPELLANT RESPONDENT Appellant by Shri Tarun Rohtagi, CA Respondent by Shri Om Parkash, Sr.DR Date of Hearing 20.02.2023 Date of Pronouncement 09.03.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee for the assessment year 2011-12 is directed against the order of Ld. CIT(A)-40, Delhi dated 09.08.2019. 2. The assessee has raised followin…

Society for Welfare Awareness Research and Guidance, Delhi vs. ITO (Exemptions), Ward 2(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 4702/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Apr 2022AY 2011-12

Bench: Shri R. K. Panda[Assessment Year: 2011-12]

Section 12ASection 133ASection 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2011-12] Society for Welfare Income Tax Officer(Exemption), Awareness Research Ward-2(2), Guidance, Vs W-151, Greater Kailash-II, RZ-2705/30, New Delhi-110048 Sheel Bhawan, Main Jagdamba Road, Tughalakabad Extension, Delhi-110019 PAN-AADAS6285R Assessee Revenue Assessee by Sh. Mayank Patawari, CA Revenue by Sh. Om Prakash Sr. DR Date of Hearing 28.03.2022 Date of Pronouncement 27.04.2022 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated…

Assistant Commissioner of Income Tax (Exemption) Circle Bhopal, Bhopal vs. Mayank Welfare Society, Indore

In the result, Revenue’s appeal for the AY 2013-14

ITA 776/IND/2018[2015-16]Status: DisposedITAT Indore29 Oct 2021AY 2015-16

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER VIRTUAL HEARING Assessment Year: 2013-14 DCIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN:AANFM0784C Assessment Year: 2015-16 ACIT(E) Bhopal : Appellant V/s Mayank Welfare Society, Indore : Respondent PAN: AANFM0784C Revenue by Shri Rajeeb Jain CIT-DR Respondent by Shri Sumit Nema Sr. Adv. With Shri Manjeet Sachdeva & Shri Gagan Tiwari, ARs Mayank Welfare society ITANos.232 & 776/Ind/2018/17 Da…

The DCIT, (Exemption) Circle, Bhopal vs. M/S. Mayank Welfare Society, Bhopal

In the result, Revenue’s appeal for the AY 2013-14

ITA 232/IND/2017[2013-14]Status: DisposedITAT Indore29 Oct 2021AY 2013-14

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

Dy. Commissioner of Income Tax (Exemption), Lucknow vs. M/S Shri Ramswaroop Charitable Trust, Lucknow

In the result, appeal of the Revenue stands dismissed

ITA 557/LKW/2018[2014-15]Status: DisposedITAT Lucknow28 Jun 2019AY 2014-15

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:2014-2015

Section 11

…I.T.A. No.557/Lkw/2018 Assessment Year:2014-15 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year:2014-2015 Dy.C.I.T. (Exemption), Vs. Shri Ramswaroop Charitable Trust Lucknow. B-987, Sector-A, Mahanagar, Lucknow. PAN:AAJTS 5262 R (Appellant) (Respondent) Appellant by Smt. Alka Singh, D.R. Respondent by Shri K. R. Rastogi, F.C. A. Shri Shubham Rastogi, F.C.A. Date of hearing 06/06/2019 Date of pronouncement 28/06/2019 O R D E R PER T. S. KAPOOR, A.M. This is an appeal filed by the Revenue against…

Lakshya Educational Trust, Ghaziabad vs. Addl. CIT, Range-1, Ghaziabad

In the result appeal of the assessee is dismissed

ITA 4128/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jun 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishilakshya Educational Trust, Vs. Addl. Cit, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad No. 206-207, Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Pan: Aatl6943M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 11Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lakshya Educational Trust, Vs. Addl. CIT, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad NO. 206-207, Ansal Satyam, RDC Raj Nagar, Ghaziabad, PAN: AATL6943M (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 01/04/2019 Date of pronouncement 04/06/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee, Lakshya Educational Trust, AOP, through its trustee against the o…

Dy. Commissioner of Income Tax (Exemption), Lucknow vs. M/S Shri Ramswaroop Charitable Trust, Lucknow

In the result, appeal of the Revenue is dismissed

ITA 557/LKW/2017[2013-14]Status: DisposedITAT Lucknow08 Mar 2019AY 2013-14

Bench: Shri A.D Jain & Shri T.S. Kapoora.Y. 2013-14

Section 11Section 32Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI A.D JAIN, VICE PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Y. 2013-14 DCIT (Exemptions), Vs. M/s Shri Ramswaroop Charitable Lucknow Trust, B-987, Sect-A, Mahanagar, Lucknow-226006 PAN AAJTS5262R (Appellant) (Respondent) Appellant by Shri Adhir Kumar Bar, CIT DR Respondent by Shri K.R. Rastogi, FCA Date of hearing 01/03/2019 Date of pronouncement 08/03/2019 O R D E R PER: T.S. KAPOOR, A.M.: This is an appeal filed by the Revenue against the order of ld. CIT(A)-4, Lucknow dated 04.07.2017. The grounds of appeal taken by the R…

ACIT, Meerut vs. M/S. Kastoori Devi Foundation, Meerut

In the result, the appeal of the Revenue stands dismissed

ITA 5098/DEL/2012[2009-10]Status: DisposedITAT Delhi07 Jan 2016AY 2009-10

Bench: Shri J.S. Reddy & Shri Chandra Mohan Garg

For Appellant: Shri P. DAM Kanunjna, Sr.DRFor Respondent: Shri S.K. Kalra, Adv

Section 11Section 115Section 115BSection 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER, AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER ITA No. 5098/Del /2012 Assessment Year: 2009-10 The A.C.I.T. Vs. M/s Kastoori Devi Foundation Circle - 1 46/13, Kalyani, Civil Lines Meerut Meerut PAN : AABTK 0441 N [Appellant] [Respondent] Date of Hearing : 31.12.2015 Date of Pronouncement: 07.01.2016 Appellant by : Shri P. DAM Kanunjna, Sr.DR. Respondent by : Shri S.K. Kalra, Adv ORDER PER CHANDRA MOHAN GARG, JUDICIAL MEMBER This appeal filed by the Revenue is directed against the order of the CIT(A…