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.

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 1/ASR/2023[2004-05]Status: DisposedITAT Amritsar12 May 2023AY 2004-05

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…

State Bank of India, Jayanagar Branch vs. Income Tax Officer (TDS), Ward-3(2), Bangalore

In the result, all the four appeals filed by the are dismissed and a copy of common order passed is to be placed on the respective case files

ITA 330/BANG/2022[2011-12]Status: DisposedITAT Bangalore19 Jul 2022AY 2011-12

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri Ragavendra Chakravarthy, C.AFor Respondent: Shri Narayana K.R, Addl.DIT (DR)

Section 10(5)Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2011-12 State Bank of India, Vs. The Income Tax Officer, PBB Jayanagar Branch, No.296, Ward-3(2), GVS Complex, 10th Main, Bengaluru. 22nd Cross, Jayanagar 3rd Block, Bangalore-560 011. PAN – AAACS 8577 K APPELLANT RESPONDENT ITA Nos.331 to 333/Bang/2022 Assessment year : 2011-12 to 2013-14 State Bank of India, Vs. The Income Tax Officer, Inspection & Audit Department Ward-3(2), (presently known as Circle Audit Bengaluru. Office) 7th Floor,…

Rrs Shanmugam, Coimbatore vs. ITO Ward 1, Pollachi

In the result, the appeal filed by the Assessee is

ITA 2449/CHNY/2018[2008-09]Status: DisposedITAT Chennai15 Mar 2022AY 2008-09

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Appellant: Mr. Anandd Babunath, FCAFor Respondent: Mr. P. Sajit Kumar, JCIT

…over. In the case of the Assessee for the purpose of filing this appeal, he is merely required to sign the appeal memo. 5. The Hon’ble Apex court in the case of Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya Vs. Commissioner of Income Tax reported in [2020] 119 Taxmann.com 383 (SC) dismissed the SLP filed by the Assessee on merits for the condonation of delay. The relevant portion of the judgement of the Hon’ble Supreme Court of India reads as under: I.T.A. No.2449/Chny/2018 5 “5. We have considered the rival submission of the parties and perused the record. It is a fact that Income Tax Appellate Tribunal p…

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

In the result, all these appeals filed by the assessee are

ITA 483/CHNY/2021[2015-16(Q4)]Status: DisposedITAT Chennai24 Feb 2022

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं/. Ita Nos.469 To 483/Chny/2021 ("नधा"रणवष" / Assessment Years: 2013-14 (26Q – Q3, Q4, Q4) 2014-15 (26Q – Q1, Q2, Q2, Q3, Q4 & Q4) 2015-16 (26Q – Q1, Q2, Q3, Q3, Q4 & Q4) M/S. Captain Media Private Limited Vs Assistant Commissioner Of 2A/2, Mettukuppam Road, Income Tax, Vanagaram, Chennai – 600 095. Central Processing Cell –Tds, Ghaziabad Pan: Aafcc 6575N (अपीलाथ"/Appellant) (""यथ"/Respondent)

Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya v. CIT

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

Also referred to as

Sections most often in play

Issues it is cited on

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

Smt. Krishna Devi Educational Charitable Society, Hoshiarpur vs. Deputy Commissioner of Income Tax Central Circle-1, Jalandhar

State Bank of India, Jayanagar Branch vs. Income Tax Officer (TDS), Ward-3(2), Bangalore

Rrs Shanmugam, Coimbatore vs. ITO Ward 1, Pollachi

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Captain Media Private Limited, Chennai vs. ACIT, CPC-TDS, Ghaziabad

Gharanah, Chennai vs. Deputy Commissioner of Income Tax, CPC-TDS, Ghaziabad

Gharanah, Chennai vs. Deputy Commissioner of Income Tax, CPC-TDS, Ghaziabad

Gharanah, Chennai vs. Deputy Commissioner of Income Tax, CPC-TDS, Ghaziabad