Maharishi Karve Stree Shikshan Samstha Karvenagar v. ITO

101 Taxmann.com 175Reported decision2019#16400 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 11(1)(a)Section 142(1)Section 143(2)Section 11 Section 11(2)Section 11(4A)Section 12AA Section 143(3)

Issues it is cited on

section 11(1)(a)application of income section 11 section 143(2)person section 14 section 143(3)total income

Judgments citing Maharishi Karve Stree Shikshan Samstha Karvenagar v. ITO

Dy. Commissioner of Income Tax (Exemptions), Circle, Pune, Swargate vs. Dr D Y Patil Unitech Society, Pune

In the result, the appeal filed by the Revenue is dismissed

ITA 1391/PUN/2025[2013-2014]Status: DisposedITAT Pune04 Nov 2025AY 2013-2014

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2013-14 Dcit (Exemption) Dr D Y Patil Unitech Society Circle, Pune Flat No.101, Shree Motisagar Vs. Apartment, G G Thakkar Road, S No.173A, Pune – 411001 Pan: Aabtd1482A (Appellant) (Respondent) Assessee By : Shri Nikhil S Pathak Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 27-10-2025 Date Of Pronouncement : 04-11-2025 O R D E R Per R.K. Panda, Vp:

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar, CIT-DR

Section 11Section 11(1)(a)Section 11(2)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2013-14 DCIT (Exemption) Dr D Y Patil Unitech Society Circle, Pune Flat No.101, Shree Motisagar Vs. Apartment, G G Thakkar Road, S No.173A, Pune – 411001 PAN: AABTD1482A (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 27-10-2025 Date of pronouncement : 04-11-2025 O R D E R PER R.K. PANDA, VP: This appeal filed by the Revenue is directed against the order dated 06.03.2025 of the Ld. Addl…

Artificial Limbs Manufacturing Corporation of India, Kanpur vs. Additional Commissioner of Income Tax, Exemption Range, Ghaziabad

In the result, we are inclined to accept the findings of Ld CIT(A) and AO

ITA 2591/DEL/2023[2015-16]Status: DisposedITAT Delhi18 Dec 2024AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Sanjay Garg, CAFor Respondent: Shri Javed Akhtar, CIT DR

Section 11(1)Section 12ASection 143(2)Section 25

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIALMEMBER ITA No.2586/DEL/2023 (Assessment Year : 2016-17) Artificial Limbs Manufacturing Corporation vs. Addl.CIT, of India, Exemption Range, G.R. Road, Ghaziabad. Kanpur – 209 217 (Uttar Pradesh). (PAN: AABCA8899F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sanjay Garg, CA Shri Akarsh Garg, Advocate REVENUE BY : Shri Javed Akhtar, CIT DR Date of Hearing : 26.09.2024 Date of Order : 18.12.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed two appeals aga…

Artificial Limbs Manufacturing Corporation of India, Kanpur vs. Assisstant Commissioner of Income Tax, Exemoption Circle, Ghaziabad

In the result, we are inclined to accept the findings of Ld CIT(A) and AO

ITA 2586/DEL/2023[2016-17]Status: DisposedITAT Delhi18 Dec 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Sanjay Garg, CAFor Respondent: Shri Javed Akhtar, CIT DR

Section 11(1)Section 12ASection 143(2)Section 25

The ACIT, (Exemption) Circle-1, Ahmedabad vs. Vyakti Vikas Kendra India, Ahmedabad

The appeal of the Revenue is dismissed

ITA 687/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad12 Jan 2022AY 2008-09

For Appellant: Shri S. N. Soparkar, Sr. Advocate with Shri Parin ShahFor Respondent: Shri Alpesh Parmar, Sr. D.R

Section 11Section 11(1)Section 11(1)(a)Section 11(2)Section 12ASection 234BSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Ms. Annapurna Gupta, Accountant Member Assessment Year 2008-09 The Asstt. Commissioner Vyakti Vikas Kendra of Income-tax India, Plot No. 272, Sri (Exemptions), Circle-1, Vs Sri Gyan Mandir, B/h. Ahmedabad Saligram Flat, Opp. (Appellant) Mayor Park, Satellite, Ahmedabad-380015 PAN: AAATV1617L (Respondent) Revenue by: Shri Alpesh Parmar, Sr. D.R. Assessee by: Shri S. N. Soparkar, Sr. Advocate with Shri Parin Shah Date of hearing : 22-12-2021 Date of pronouncement : 12-0…

Deputy Commissioner of Income-Tax, (Exemption) Circle, Pune vs. International Institute of Information Technology, Pune

In the result, the appeal of the Revenue is dismissed

ITA 2163/PUN/2017[2010-11]Status: DisposedITAT Pune19 Nov 2019AY 2010-11

For Appellant: Shri Nikhil PathakFor Respondent: Shri Hoshang B. Irani

…आयकर अपीलीय अिधकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.2163/PUN/2017 िनधा"रण वष" / Assessment Year : 2010-11 DCIT, (Exemption) Circle, .......अपीलाथ" / Appellant Pune. बनाम / V/s. International Institute of Information Technology, Plot No.5, Harmony Complex, ICS Colony, Ganeshkhind Road, Pune-411007. ……""यथ" / Respondent PAN : AAATH0698B Revenue by : Shri Hoshang B. Irani Assessee by : Shri Nikhil Pathak सुनवाई क" तारीख / Date of Hearing : 14.11.2019 घोषणा क" तारीख / Date of Prono…