What is Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT authority for?

The Supreme Court dismisses appeals seeking condonation of excessive delay in filing, especially when the reasons provided for the delay, such as attributing it to an employee, are not found to be sufficient or convincing.

Which sections of the Income Tax Act does Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT come up under?

It is most often cited in judgments turning on Section 143(1), Section 80P(2)(d), Section 154, Section 80P, Section 80P(2)(a)(i), Section 80P(2)(c).

Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT (119 Taxmann.com 383)

Q: How many judgments cite Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT?

45 judgments on BharatTax cite Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT (119 Taxmann.com 383), spanning 2022 to 2025.

SHRI DEV NARAYAN MANDIR TRUSTJODHPURIYA,TONK vs. CIT EXEMPTION, JAIPUR

In the result, the appeal of the assessee is dismissed with above directions

ITA 773/JPR/2025[2023-24]Status: DisposedITAT Jaipur15 Sept 2025AY 2023-24

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalshri Dev Narayan Mandir Trust Jodhpuriya, Mewai Tonk, Tonk 304 021 Pan No. Aaqts 0979J ...... Appellant

For Appellant: Mr. Anoop Bhatia, CA, Ld. ARFor Respondent: Mrs. Alka Gautam, CIT, Ld. DR

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “B”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Shri Dev Narayan Mandir Trust Jodhpuriya, Mewai Tonk, Tonk 304 021 PAN No. AAQTS 0979J ...... Appellant Vs. CIT (E), Jaipur, Jaipur …...Respondent Appellant by : Mr. Anoop Bhatia, CA, Ld. AR Respondent by : Mrs. Alka Gautam, CIT, Ld. DR Date of hearing : 07/08/2025 Date of pronouncement : 15/09/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of the Ld. CIT(E), Jaipur dated 22.09.2023 passed u/s. 12AB of the Income…

SOLEONE TRADELINKS PRIVATE LIMITED,AHMEDABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(1)(1), AHMEDABAD, CIRCLE 4(1)(1), AHMEDABAD

In the result, the appeal filed by the assessee is hereby dismissed

ITA 603/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jul 2025AY 2018-19

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Smt. Malarkodi R., Sr. DR

Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.603/Ahd/2025 (Assessment Year: 2018-19) Soleone Tradelinks Pvt. Ltd., Vs. Deputy Commissioner of 114, Anandmilan Complex, Opp. Income Tax, Jain Derasar, Navrangpura, Circle-4(1)(1), Ahmedabad-380009 Ahmedabad [PAN No.AAPCS5586D] (Appellant) .. (Respondent) Appellant by : None Respondent by: Smt. Malarkodi R., Sr. DR Date of Hearing 07.07.2025 28.07.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed b…

RUNI IMPEX,SURAT vs. DCIT CIRCLE 3(2), SURAT

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 96/SRT/2025[2012-13]Status: DisposedITAT Surat18 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Satish Mody, ARFor Respondent: Shri Ravindra Sindhu, CIT DR

Section 10ASection 143(3)Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 96/Srt/2025& 221/SRT/2024 (Assessment Year: 2012-13) Runi Impex, Vs. Deputy Commissioner of 32, Madhav Kung Society, Income Tax, Dabholi Road, Surat-395004 Circle-3(2), Surat [PAN No.AAMFR2340A] (Appellant) .. (Respondent) Appellant by : Shri Satish Mody, AR Respondent by: Shri Ravindra Sindhu, CIT DR 16.07.2025 Date of Hearing Date of Pronouncement 18.07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER: These are appeals file…

RUNI IMPEX,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE - 3(2), SURAT

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 221/SRT/2024[2012-13]Status: DisposedITAT Surat18 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Satish Mody, ARFor Respondent: Shri Ravindra Sindhu, CIT DR

Section 10ASection 143(3)Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 96/Srt/2025& 221/SRT/2024 (Assessment Year: 2012-13) Runi Impex, Vs. Deputy Commissioner of 32, Madhav Kung Society, Income Tax, Dabholi Road, Surat-395004 Circle-3(2), Surat [PAN No.AAMFR2340A] (Appellant) .. (Respondent) Appellant by : Shri Satish Mody, AR Respondent by: Shri Ravindra Sindhu, CIT DR 16.07.2025 Date of Hearing Date of Pronouncement 18.07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER: These are appeals file…

MOGAR PARTAPORE VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.DCIT, NAVSARI CIRCLE , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 91/SRT/2025[2015-16]Status: DisposedITAT Surat15 Jul 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR

Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD-3, NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 89/SRT/2025[2018-19]Status: DisposedITAT Surat15 Jul 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR

Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHAKARI MANDLI LTD,NA vs. ARIVS.INCOME TAX OFFICER, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 88/SRT/2025[2016-17]Status: DisposedITAT Surat15 Jul 2025AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR

Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 87/SRT/2025[2015-16]Status: DisposedITAT Surat15 Jul 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR

Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD.,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 86/SRT/2025[2012-13]Status: DisposedITAT Surat15 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR

Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

SHRI KHAMBHAT TALUKA SARVAJANIK KELAVANI MANDAL,ANAND vs. THE ITO, WARD-EXEMPTION, VADODARA

In the result, appeal of the assessee is dismissed

ITA 598/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad17 Jun 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaassessment Year: 2017-18

Section 133(6)Section 142(1)Section 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2017-18 Shri Khambhat Taluka Income Tax Officer, Sarvajanik Kelavani Mandal, Ward – Exemption Kelavani Mandal Office, Vadodara, B D Rao College Campus, Aaykar Bahavan, Bethak Road, Race Course Circle, Vs. Khambhat, Vadodara – 390 007. Anand - 388 620. (Gujarat) [PAN – AAATS 8864 J] (Appellant) (Respondent) Assessee by Shri Jigar Adhyaru, CA Revenue by Shri R.P. Rastogi, CIR-DR Date of Hearing 04.06.2025 Date of Pronouncement 17.06.2025 O…

DIPIKA AQUA FARM,OLPAD vs. ADDL JCIT (A)-11, MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 948/SRT/2024[2013-14]Status: DisposedITAT Surat03 Apr 2025AY 2013-14

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Bhavesh Saraiya, A.RFor Respondent: Shri Mukesh Jain, Sr. DR

Section 143(1)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. No. 948/SRT/2024 (Assessment Year: 2013-14) Dipika Aqua Farm, Vs. ADDL/JCIT(A)-11, 1, Mor Popadi Street, Olpad, Mumbai Surat-394530, Gujarat [PAN No.AAIFD3855C] (Appellant) .. (Respondent) Appellant by : Shri Bhavesh Saraiya, A.R. Respondent by: Shri Mukesh Jain, Sr. DR Date of Hearing 25.03.2025 Date of Pronouncement 03.04.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee against the order passed by the…

UMASHANKAR BHAGWATI PATWA,MUMBAI vs. INCOME TAX DEPARTMENT NATIONAL E-ASSESSMENT CENTRE (DCIT, CIRCLE 20(1), MUMBAI

In the result, appeal of the assessee is allowed for statistical purposes

ITA 4893/MUM/2024[2018-19]Status: DisposedITAT Mumbai29 Nov 2024AY 2018-19

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhailassessment Year: 2018-19

For Appellant: Ms. Mitali ParekhFor Respondent: Ms. Rajeshwari Menon, SR AR

Section 249(2)Section 249(3)Section 250Section 5Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year: 2018-19 Umashankar Bhagwati Income Tax Patwa Department 39/2845 Abhyudaya Nagar, National E- G D Ambedkar Marg, Assessment Centre Kalachowki (DCIT, Circle Vs. Mumbai - 400033 20(1)) PAN: ABPPP2133F DCIT, Circle 20(1), 113, Piramal Chambers, Lalbaugh Parel Mumbai – 400012 (Appellant) (Respondent) Present for: Assessee by : Ms. Mitali Parekh Revenue by : Ms. Rajeshwari Menon, SR AR Date of Hearing : 28.11.2024 Date of Pronouncement : 29.…

M/S C.I. BUILDERS PVT. LTD.,BHOPAL vs. THE DCIT 1(1), BHOPAL

Appeals are dismissed

ITA 248/IND/2023[2012-13]Status: DisposedITAT Indore23 Jan 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 271(1)(c)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.247 & 248/Ind/2023 Assessment Years:2010-11 & 2012-13 C.I. Builders Private ACIT-1(2)/DCIT-1(1), Limited, Bhopal 182, Zone-I, बनाम/ M.P. Nagar, Vs. Bhopal (Appellant/Assessee) (Respondent/Revenue) PAN: AABCC 6163 G Assessee by Shri Rakesh K. Mangal, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 16.01.2024 Date of Pronouncement 23.01.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-orders da…

M/S C.I. BUILDERS PVT. LTD.,BHOPAL vs. THE ACIT, 1(2), BHOPAL

Appeals are dismissed

ITA 247/IND/2023[2010-2011]Status: DisposedITAT Indore23 Jan 2024AY 2010-2011

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 271(1)(c)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.247 & 248/Ind/2023 Assessment Years:2010-11 & 2012-13 C.I. Builders Private ACIT-1(2)/DCIT-1(1), Limited, Bhopal 182, Zone-I, बनाम/ M.P. Nagar, Vs. Bhopal (Appellant/Assessee) (Respondent/Revenue) PAN: AABCC 6163 G Assessee by Shri Rakesh K. Mangal, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 16.01.2024 Date of Pronouncement 23.01.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-orders da…

SHRI CHINTAN KANJIBHAI KATARIYA,ANJAR-KUTCH vs. THE ITO WARD-1, , GANDHIDHAM-KUTCH

In the result, appeal of the assessee is dismissed

ITA 54/RJT/2022[2013-14]Status: DisposedITAT Rajkot04 Aug 2023AY 2013-14

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Shri Sanjeev Ranjan, Sr. DR

Section 143(3)Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.54/Rjt/2022 (Assessment Year: 2013-14) Chetan Kanji Katariya, Vs. Income Tax Officer, Nr. Pinjora Peer, B/h. Referral Ward-1, Hospital, Anjar-Kutch-370110 Gandhidham [PAN No.ALNPK6008Q] (Appellant) .. (Respondent) Appellant by : None Respondent by: Shri Sanjeev Ranjan, Sr. DR Date of Hearing 25.07.2023 Date of Pronouncement 04.08.2023 O R D E R PER SIDDHARTHA NAUTIYAL, JM: This appeal has been filed by the assess…

SMT. KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

In the result, the appeal is dismissed both being barred by time limitation and on merits also

ITA 6/ASR/2023[2010-11]Status: DisposedITAT Amritsar12 May 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 132Section 142(1)Section 153ASection 250(6)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.1 to 6/Asr/2023 Assessment Years: 2004-05 to 2006-07 & 2008-09 to 2010-11 Smt. Krishna Devi Educational Vs. Dy. Commissioner of Charitable Society, Vill. & P.O. Income Tax, Central Langari, Chandigarh Road, Circle-I, Jalandhar. Hoshiarpur Mahilpur, Distt. [PAN: ABIFS7407A] (Respondent) (Appellant) Appellant by None. Respondent by Smt. Balvinder Kaur, CIT. DR Date of Hearing 08.05.2023 Date of Pronouncement 12.05.2023 ORDER Per: Bench: A batch of appe…

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

In the result, the appeal is dismissed both being barred by time limitation and on merits also

ITA 5/ASR/2023[2009-10]Status: DisposedITAT Amritsar12 May 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 132Section 142(1)Section 153ASection 250(6)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.1 to 6/Asr/2023 Assessment Years: 2004-05 to 2006-07 & 2008-09 to 2010-11 Smt. Krishna Devi Educational Vs. Dy. Commissioner of Charitable Society, Vill. & P.O. Income Tax, Central Langari, Chandigarh Road, Circle-I, Jalandhar. Hoshiarpur Mahilpur, Distt. [PAN: ABIFS7407A] (Respondent) (Appellant) Appellant by None. Respondent by Smt. Balvinder Kaur, CIT. DR Date of Hearing 08.05.2023 Date of Pronouncement 12.05.2023 ORDER Per: Bench: A batch of appe…

SMT. KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

In the result, the appeal is dismissed both being barred by time limitation and on merits also

ITA 4/ASR/2023[2008-09]Status: DisposedITAT Amritsar12 May 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 132Section 142(1)Section 153ASection 250(6)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.1 to 6/Asr/2023 Assessment Years: 2004-05 to 2006-07 & 2008-09 to 2010-11 Smt. Krishna Devi Educational Vs. Dy. Commissioner of Charitable Society, Vill. & P.O. Income Tax, Central Langari, Chandigarh Road, Circle-I, Jalandhar. Hoshiarpur Mahilpur, Distt. [PAN: ABIFS7407A] (Respondent) (Appellant) Appellant by None. Respondent by Smt. Balvinder Kaur, CIT. DR Date of Hearing 08.05.2023 Date of Pronouncement 12.05.2023 ORDER Per: Bench: A batch of appe…

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

In the result, the appeal is dismissed both being barred by time limitation and on merits also

ITA 3/ASR/2023[2006-07]Status: DisposedITAT Amritsar12 May 2023AY 2006-07

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 132Section 142(1)Section 153ASection 250(6)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.1 to 6/Asr/2023 Assessment Years: 2004-05 to 2006-07 & 2008-09 to 2010-11 Smt. Krishna Devi Educational Vs. Dy. Commissioner of Charitable Society, Vill. & P.O. Income Tax, Central Langari, Chandigarh Road, Circle-I, Jalandhar. Hoshiarpur Mahilpur, Distt. [PAN: ABIFS7407A] (Respondent) (Appellant) Appellant by None. Respondent by Smt. Balvinder Kaur, CIT. DR Date of Hearing 08.05.2023 Date of Pronouncement 12.05.2023 ORDER Per: Bench: A batch of appe…

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOE TAX CENTRAL CIRCLE -1, JALANDHAR

In the result, the appeal is dismissed both being barred by time limitation and on merits also

ITA 2/ASR/2023[2005-06]Status: DisposedITAT Amritsar12 May 2023AY 2005-06

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 132Section 142(1)Section 153ASection 250(6)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos.1 to 6/Asr/2023 Assessment Years: 2004-05 to 2006-07 & 2008-09 to 2010-11 Smt. Krishna Devi Educational Vs. Dy. Commissioner of Charitable Society, Vill. & P.O. Income Tax, Central Langari, Chandigarh Road, Circle-I, Jalandhar. Hoshiarpur Mahilpur, Distt. [PAN: ABIFS7407A] (Respondent) (Appellant) Appellant by None. Respondent by Smt. Balvinder Kaur, CIT. DR Date of Hearing 08.05.2023 Date of Pronouncement 12.05.2023 ORDER Per: Bench: A batch of appe…

Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT

What is Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT authority for?

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Issues it is cited on

Judgments citing Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT

SHRI DEV NARAYAN MANDIR TRUSTJODHPURIYA,TONK vs. CIT EXEMPTION, JAIPUR

SOLEONE TRADELINKS PRIVATE LIMITED,AHMEDABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(1)(1), AHMEDABAD, CIRCLE 4(1)(1), AHMEDABAD

RUNI IMPEX,SURAT vs. DCIT CIRCLE 3(2), SURAT

RUNI IMPEX,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE - 3(2), SURAT

MOGAR PARTAPORE VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.DCIT, NAVSARI CIRCLE , NAVSARI

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD-3, NAVSARI

NAVAGAM VIBHAG SEVA SAHAKARI MANDLI LTD,NA vs. ARIVS.INCOME TAX OFFICER, WARD 3 , NAVSARI

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD.,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

SHRI KHAMBHAT TALUKA SARVAJANIK KELAVANI MANDAL,ANAND vs. THE ITO, WARD-EXEMPTION, VADODARA

DIPIKA AQUA FARM,OLPAD vs. ADDL JCIT (A)-11, MUMBAI

UMASHANKAR BHAGWATI PATWA,MUMBAI vs. INCOME TAX DEPARTMENT NATIONAL E-ASSESSMENT CENTRE (DCIT, CIRCLE 20(1), MUMBAI

M/S C.I. BUILDERS PVT. LTD.,BHOPAL vs. THE DCIT 1(1), BHOPAL

M/S C.I. BUILDERS PVT. LTD.,BHOPAL vs. THE ACIT, 1(2), BHOPAL

SHRI CHINTAN KANJIBHAI KATARIYA,ANJAR-KUTCH vs. THE ITO WARD-1, , GANDHIDHAM-KUTCH

SMT. KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

SMT. KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

SMT KRISHNA DEVI EDUCATIONAL CHARITABLE SOCIETY ,HOSHIARPUR vs. DEPUTY COMMISSIONER OF INCOE TAX CENTRAL CIRCLE -1, JALANDHAR