Late Shri Mohanlal Kanjibhai Pansara Education & Charitable Trust v. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing Late Shri Mohanlal Kanjibhai Pansara Education & Charitable Trust v. CIT

SRI DEVARAJ URS EDUCATIONAL TRUST ,KOLAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) , BANGALORE

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 1463/BANG/2018[2018-19]Status: DisposedITAT Bangalore20 Oct 2021AY 2018-19

Bench: Shri George George K. & Shri B.R. Baskaranassessmentyear:2018-19

For Appellant: Shri S. Ramasubramanian, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 11Section 12ASection 132

…ITA No.1463/Bang/2018 Shri Devaraj Urs Educational Trust, Kolar IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AssessmentYear:2018-19 Shri Devaraj Urs Educational Trust For Backward Classes Tamaka Kolar 563 101 C/o MSSV & Co. Pr. CIT Chartered Accountants Vs. (Central) 2nd Floor, Above Canara Bank Bengaluru 63/2, Railway Parallel Road K.P. West, Bangalore 560 020 PAN NO :AAATS5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramanian, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing :…

RAHEE FOUNDATION,MUMBAI vs. DIT (E), MUMBAI

In the result appeal is allowed for statistical purposes

ITA 2913/MUM/2013[]Status: DisposedITAT Mumbai23 Sept 2016

Bench: Shri R C Sharma & Shri Amit Shukla

Section 12ASection 12A(1)(b)Section 2(15)

…आयकर अपीलीय अिधकरण “डी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI "ी आर सी शमा", लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI R C SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 2913/Mum/2013 राह" फ़ाउंडेशन Vs Asst. CIT -Range -25(3), 308, C-11, Bandra-Kurla Rahee Foundation, Complex, Bandra (East), Room No.4, Plot No.8, Mumbai -400 051 Gate No.7, New Collector Compound, Malwani, Malad (West), Mumbai -400 095 PAN:AABTR 9066 N ""यथ" (Respondent) अपीलाथ" (Appellant) Appellant by "ी द"पक "ा"शावाला : Shri Deepak Tralshawala Respondent…

THE DUBARIA PARIVAR CHARITABLE TRUST,MUMBAI vs. DIT (E), MUMBAI

In the result, the appeal filed by the applicant is allowed

ITA 4890/MUM/2013[2013-14]Status: DisposedITAT Mumbai26 Aug 2016AY 2013-14

Bench: Shri Saktijit Dey() & Shri N.K. Pradhan () The Dubaria Parivar Charitabl Trust Vs. Dit(E) 75 Mint Rd, Shreeji House 6Th Floor, 3Rd Floor, Fort Piramal Chambers Mumbai- 400001 Parel, Mumbai-400012

For Appellant: Shri. Harsh R. ShahFor Respondent: Shri. B. Jaya Kumar

Section 12Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SAKTIJIT DEY(JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) The Dubaria Parivar Charitabl Trust Vs. DIT(E) 75 Mint Rd, Shreeji House 6th Floor, 3rd Floor, Fort Piramal Chambers Mumbai- 400001 Parel, Mumbai-400012 PAN No. AABTD5307N (Appellant) (Respondent) Appellant by : Shri. Harsh R. Shah Shri Paras S. Savla Respondent By : Shri. B. Jaya Kumar Date of Hearing : 09/08/2016 Date of pronouncement : 26/08/2016 ORDER PER N.K. PRADHAN, A.M This appeal has been filed by the applicant- trust. It is directed against the order…