ITO v. Shri Hanuman Mandir Trust

84 ITD 83Income Tax Appellate Tribunal2003#25734 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Judgments citing ITO v. Shri Hanuman Mandir Trust

Shree Vyadeshwar Devasthan Fund, Ratnagiri vs. Deputy Commissioner of Income-Tax, CPC-Bangalore, Bangalore

In the result, the appeal of assessee is allowed

ITA 1678/PUN/2019[2015-16]Status: DisposedITAT Pune10 Oct 2022AY 2015-16

Bench: Shri S.S. Viswanethra Ravi

For Appellant: Shri Pramod ShingteFor Respondent: Shri M.G. Jasnani
Section 11Section 12ASection 13(1)(c)Section 164Section 164(2)

…the CIT(A) without considering the Point No. 28.1 applied conveniently as if there was a violation of conditions mentioned in Point No. 28.2. 8. Further, the ld. AR placed on record orders of this Tribunal in the case of Shri Hanuman Mandir Trust reported in 84 ITD 83 (Pune- Trib.)(SMC) and in the case of Vijaya Durga Devi Trust in ITA No. 494/PUN/2019. On perusal of the order in the case of Shri Hanuman Mandir Trust (supra) which held the income derived from property held under trust wholly for charitable or religious purposes, provisions of section 164(2) will come into operation and proviso to section 164(2)…

Shree Vyadeshwar Devasthan Fund, Ratnagiri vs. Deputy Commissioner of Income-Tax, CPC- Bangalore, Bangalore

In the result, the appeal of assessee is allowed

ITA 1677/PUN/2019[2014-15]Status: DisposedITAT Pune10 Oct 2022AY 2014-15

Bench: Shri S.S. Viswanethra Ravi

For Appellant: Shri Pramod ShingteFor Respondent: Shri M.G. Jasnani
Section 11Section 12ASection 13(1)(c)Section 164Section 164(2)

…the CIT(A) without considering the Point No. 28.1 applied conveniently as if there was a violation of conditions mentioned in Point No. 28.2. 8. Further, the ld. AR placed on record orders of this Tribunal in the case of Shri Hanuman Mandir Trust reported in 84 ITD 83 (Pune- Trib.)(SMC) and in the case of Vijaya Durga Devi Trust in ITA No. 494/PUN/2019. On perusal of the order in the case of Shri Hanuman Mandir Trust (supra) which held the income derived from property held under trust wholly for charitable or religious purposes, provisions of section 164(2) will come into operation and proviso to section 164(2)…

Golla'S Educational and Research Trust, Vijayawada vs. ACIT(CPC), Bengaluru

In the result, the appeal of the assessee is allowed

ITA 541/VIZ/2017[2014-15]Status: DisposedITAT Visakhapatnam26 Apr 2018AY 2014-15

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri V. Appala Raju, DR
Section 11Section 114Section 12Section 13Section 143(1)Section 160Section 164(2)Section 2

…ITA No.541 /Vizag/2017 M/s. Golla’s Educational & Research Trust, Vijayawada आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. . . . सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.541/Vizag/2017 ("नधा"रण वष" / Assessment Year: 2014-15) M/s. Golla’s Educational & The ACIT, (CPC) Research Trust Bangalore Vijayawada [PAN No.AABTG8836H] (अपीलाथ' / Appellant) (()याथ' / Respondent) अपीलाथ" क" ओर से / Appellant by…

ITO v. Shri Hanuman Mandir Trust (84 ITD 83) — Cited in 3 Judgments | BharatTax