Information Audit & Control Association v. DDIT (Exemptions)-1

67 Taxmann.com 140Reported decision2016#10709 most cited

What is Information Audit & Control Association v. DDIT (Exemptions)-1 authority for?

The tribunal considers whether an amount represents a double addition for tax purposes.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2019.

Also referred to as

Information Audit & Control Association · DDIT · Exemptions · Chennai ITAT · ITA No. 1693 (Mds.) of 2015 · double addition · tax assessment · verification of income

Judgments citing Information Audit & Control Association v. DDIT (Exemptions)-1

ACIT (E), Circle- 2(1), New Delhi vs. Servants of the People Society, New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 4049/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Nov 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

Servants of the People Society, New Delhi vs. DCIT, Exemption Circle- 2(1), New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3659/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Nov 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

ACIT (E), Circle- 2(1), New Delhi vs. Servants of the People Society, New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 4207/DEL/2018[2013-14]Status: DisposedITAT Delhi01 Nov 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

Servants of the People Society, New Delhi vs. DCIT, Exemption Circle- 2(1), New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3658/DEL/2018[2013-14]Status: DisposedITAT Delhi01 Nov 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

ACIT (E), New Delhi vs. Servants of the People Society, New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3649/DEL/2017[2012-13]Status: DisposedITAT Delhi01 Nov 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

ACIT (E), New Delhi vs. Servants of the People Society, New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3648/DEL/2017[2010-11]Status: DisposedITAT Delhi01 Nov 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

Servants of People Society, New Delhi vs. Addl. DIT(E), New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3082/DEL/2017[2012-13]Status: DisposedITAT Delhi01 Nov 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

Servants of People Society, New Delhi vs. Addl. DIT(E), New Delhi

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 3081/DEL/2017[2010-11]Status: DisposedITAT Delhi01 Nov 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

Section 11Section 11(2)Section 11(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos. 3081 & 3082/Del/2017 AYRS. : 2010-11 & 2012-13 SERVANTS OF PEOPLE SOCIETY, VS. ADDL. CIT(E), LAJPAT BHAWAN, RANGE-II, LAJPAT NAGAR-4, CIVIC CENTRE, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) ITA Nos. 3648 & 3649/Del/2017 AYRS. : 2010-11 & 2012-13 ADDL. CIT(E), VS. SERVANTS OF PEOPLE SOCIETY, RANGE-II, LAJPAT BHAWAN, CIVIC CENTRE, LAJPAT NAGAR-4, NEW DELHI NEW DELHI – 110 024 (PAN: AAATS1730M) (Appellant) (Respondent) IT…

ADIT(E), New Delhi vs. M/S. Ernet India, New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 2874/DEL/2014[2010-11]Status: DisposedITAT Delhi27 Dec 2017AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rachna Singh, CIT DR
Section 11Section 12ASection 143(3)Section 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2873 &2874/Del/2014 (Assessment Year: 2009-10 and 2010-11) ADIT(E), Vs. Ernet India, 10th Floor, Jeevan Prakash TC-II, New Delhi Building, 25, KG Marg, New Delhi PAN:AAATE0202A (Appellant) (Respondent) Revenue by : Ms. Rachna Singh, CIT DR Assessee by: Shri Rohit Jain, Adv Ms. Deepashree Rao, Adv Date of Hearing 05/10/2017 Date of pronouncement 27/12/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the two appeals filed by the revenue against the o…

ADIT(E), New Delhi vs. M/S. Ernet India, New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 2873/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Dec 2017AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rachna Singh, CIT DR
Section 11Section 12ASection 143(3)Section 2(15)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2873 &2874/Del/2014 (Assessment Year: 2009-10 and 2010-11) ADIT(E), Vs. Ernet India, 10th Floor, Jeevan Prakash TC-II, New Delhi Building, 25, KG Marg, New Delhi PAN:AAATE0202A (Appellant) (Respondent) Revenue by : Ms. Rachna Singh, CIT DR Assessee by: Shri Rohit Jain, Adv Ms. Deepashree Rao, Adv Date of Hearing 05/10/2017 Date of pronouncement 27/12/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the two appeals filed by the revenue against the o…

Information Audit & Control Association v. DDIT (Exemptions)-1 (67 Taxmann.com 140) — Cited in 10 Judgments | BharatTax