Last Hour Ministry v. CIT(E)\n

139 Taxmann.com 235Reported decision2022#19066 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2025 to 2025.

Issues it is cited on

section 12ab(1)(b)(i)cancellation of registrationsection 12ab(1)section 12ab(1)(b)section 12a(1)(ac)section 12a(1)registration under section 12asection 12aasection 12absection 80gsection 36section 12a

Judgments citing Last Hour Ministry v. CIT(E)\n

Minhaj Educational & Welfare Trust, Thane vs. CIT(Exemption), Pune

In the result, both the appeals in ITA Nos

ITA 404/PUN/2025[-]Status: DisposedITAT Pune27 Jun 2025
For Appellant: Dr. K ShivaramFor Respondent: Shri Vishwas S. Mundhe
Section 12Section 12ASection 143Section 36A(3)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.401, 402, 403 & 404/PUN/2025 Minhaj Educational & Welfare Trust, River View Gala No. 5, Millat Nagar 2 Nizampura Bhiwandi, Thane - 421302 PAN : AADTM4652M Vs. CIT (Exemption), Pune अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Dr. K Shivaram Department by : Shri Vishwas S. Mundhe Date of hearing : 09-06-2025 Date of Pronouncement : 27-06-2025 आदेश / ORDER PER ASTHA CHANDRA, JM : The above four appeal…

Minhaj Educational & Welfare Trust, Thane vs. CIT(Exemption), Pune

In the result, both the appeals in ITA Nos

ITA 403/PUN/2025[-]Status: DisposedITAT Pune27 Jun 2025
For Appellant: Dr. K ShivaramFor Respondent: Shri Vishwas S. Mundhe
Section 12Section 12ASection 143Section 36A(3)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.401, 402, 403 & 404/PUN/2025 Minhaj Educational & Welfare Trust, River View Gala No. 5, Millat Nagar 2 Nizampura Bhiwandi, Thane - 421302 PAN : AADTM4652M Vs. CIT (Exemption), Pune अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Dr. K Shivaram Department by : Shri Vishwas S. Mundhe Date of hearing : 09-06-2025 Date of Pronouncement : 27-06-2025 आदेश / ORDER PER ASTHA CHANDRA, JM : The above four appeal…

Minhaj Educational & Welfare Trust, Thane vs. CIT(Exemption), Pune

In the result, both the appeals in ITA Nos

ITA 402/PUN/2025[-]Status: DisposedITAT Pune27 Jun 2025
For Appellant: Dr. K ShivaramFor Respondent: Shri Vishwas S. Mundhe
Section 12Section 12ASection 143Section 36A(3)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.401, 402, 403 & 404/PUN/2025 Minhaj Educational & Welfare Trust, River View Gala No. 5, Millat Nagar 2 Nizampura Bhiwandi, Thane - 421302 Vs. PAN : AADTM4652M CIT (Exemption), Pune अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Dr. K Shivaram Department by : Shri Vishwas S. Mundhe Date of hearing : 09-06-2025 Date of Pronouncement : 27-06-2025 आदेश / ORDER PER ASTHA CHANDRA, JM : The above four appeal…

Minhaj Educational & Welfare Trust, Thane vs. CIT(Exemption), Pune

In the result, both the appeals in ITA Nos

ITA 401/PUN/2025[-]Status: DisposedITAT Pune27 Jun 2025
For Appellant: Dr. K ShivaramFor Respondent: Shri Vishwas S. Mundhe
Section 12Section 12ASection 143Section 36A(3)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.401, 402, 403 & 404/PUN/2025 Minhaj Educational & Welfare Trust, River View Gala No. 5, Millat Nagar 2 Nizampura Bhiwandi, Thane - 421302 PAN : AADTM4652M Vs. CIT (Exemption), Pune अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Dr. K Shivaram Department by : Shri Vishwas S. Mundhe Date of hearing : 09-06-2025 Date of Pronouncement : 27-06-2025 आदेश / ORDER PER ASTHA CHANDRA, JM : The above four appeal…

Last Hour Ministry v. CIT(E)\n (139 Taxmann.com 235) — Cited in 4 Judgments | BharatTax