Marine Drishti and Costal Foundation v. ITO(Exemptions)

SHI vs. IDDHI EDUCATION SOCIETY,SATARAVS.CIT EXEMPTION PUNE, PUNE

In the result, appeal filed by the assessee is allowed

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1774 & 1786/Pun/2025 निर्धारण वषा / Assessment Year: - Shivsiddhi Education Society, V The Cit Exemption, 10, S.No.272/A, Midc S. Pune. Chandan Nagar, Degaon, Satara – 415004. Pan: Aapts1266F Appellant/ Assessee Respondent / Revenue Assessee By Ca Rani C. Mutha Revenue By Shri Amit Bobde- Cit Date Of Hearing 10/09/2025 Date Of Pronouncement 24/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Rejecting The Application For Grant Of Registration U/S.12A R.W.S 12Ab & 80G(5) Of The Income Tax Act, 1961(Hereinafter Referred To As „The Act‟) Both Dated 20.09.2024Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This Common Order. We Treat The Appeal In Ita

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.1774 & 1786/PUN/2025 निर्धारण वषा / Assessment Year: - Shivsiddhi Education Society, V The CIT Exemption, 10, S.No.272/A, MIDC s. Pune. Chandan Nagar, Degaon, Satara – 415004. PAN: AAPTS1266F Appellant/ Assessee Respondent / Revenue Assessee by CA Rani C. Mutha Revenue by Shri Amit Bobde- CIT Date of hearing 10/09/2025 Date of pronouncement 24/09/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: These two app…

SHI vs. IDDHI EDUCATION SOCIETY,SATARAVS.CIT EXEMPTION PUNE, PUNE

In the result, appeal filed by the assessee is allowed

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1774 & 1786/Pun/2025 निर्धारण वषा / Assessment Year: - Shivsiddhi Education Society, V The Cit Exemption, 10, S.No.272/A, Midc S. Pune. Chandan Nagar, Degaon, Satara – 415004. Pan: Aapts1266F Appellant/ Assessee Respondent / Revenue Assessee By Ca Rani C. Mutha Revenue By Shri Amit Bobde- Cit Date Of Hearing 10/09/2025 Date Of Pronouncement 24/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Rejecting The Application For Grant Of Registration U/S.12A R.W.S 12Ab & 80G(5) Of The Income Tax Act, 1961(Hereinafter Referred To As „The Act‟) Both Dated 20.09.2024Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being Disposed Of By This Common Order. We Treat The Appeal In Ita

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.1774 & 1786/PUN/2025 निर्धारण वषा / Assessment Year: - Shivsiddhi Education Society, V The CIT Exemption, 10, S.No.272/A, MIDC s. Pune. Chandan Nagar, Degaon, Satara – 415004. PAN: AAPTS1266F Appellant/ Assessee Respondent / Revenue Assessee by CA Rani C. Mutha Revenue by Shri Amit Bobde- CIT Date of hearing 10/09/2025 Date of pronouncement 24/09/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: These two app…

THE NEW EDUCATION SOCIETY,THANE vs. CIT-EXEMPTION,PUNE, PUNE

In the result, appeal filed by the assessee is allowed

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं./Ita Nos.1323 & 1324/Pun/2025 निर्धारण वषा / Assessment Year :- The New Education Society, V The Commissioner Of 1, Opp Sai Arcade, Netaji S. Income Tax, Exemption, Chowk, G S Pammani Marg, Pune. Ulhasnagar, Thane – 421004. Pan: Aaatt7011L Appellant/ Assessee Respondent / Revenue Assessee By Ms. Sailee Gujarathi Revenue By Shri Amit Bobde – Cit(Dr) Date Of Hearing 09/09/2025 Date Of Pronouncement 22/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Rejecting The Application For Grant Of Registration U/S.12A R.W.S 12Ab & 80G(5) Of The Income Tax Act, 1961(Hereinafter Referred To As „The Act‟) Both Dated 27.01.2024 Respectively. For The Sake Of Convenience, These Two Appeals Were Heard Together & Are Being

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं./ITA Nos.1323 & 1324/PUN/2025 निर्धारण वषा / Assessment Year :- The New Education Society, V The Commissioner of 1, Opp Sai Arcade, Netaji s. Income Tax, Exemption, Chowk, G S Pammani Marg, Pune. Ulhasnagar, Thane – 421004. PAN: AAATT7011L Appellant/ Assessee Respondent / Revenue Assessee by Ms. Sailee Gujarathi Revenue by Shri Amit Bobde – CIT(DR) Date of hearing 09/09/2025 Date of pronouncement 22/09/2025 आदेश/ O…

THE NEW EDUCATION SOCIETY,THANE vs. CIT-EXEMPTION,PUNE, PUNE

In the result, appeal filed by the assessee is allowed

…{ "clean_text": "आयकर अपीलीय अधिकरण \"बी\" न्यायपीठ पुणेमें।\nIN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCHES \"B\" :: PUNE\nBEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER\nAND\nSHRI VINAY BHAMORE, JUDICIAL MEMBER\nआयकर अपील सं./ITA Nos.1323 & 1324/PUN/2025\nनिर्धारण वर्ष / Assessment Year :-\nThe New Education Society,\n1, Opp Sai Arcade, Netaji\nChowk, G S Pammani Marg,\nUlhasnagar, Thane – 421004.\nPAN: AAATT7011L\nAppellant/Assessee\nAssessee by\nRevenue by\nDate of hearing\nDate of pronouncement\nV The Commissioner of\ns. Income Tax, Exemption,\nPune.\nMs. Sailee Gujarathi\nShri Amit Bobde – CIT(DR)\n09/0…

KOSUKE SPORTS FOUNDATION,PUNE vs. DCIT, EXEMPTION CIRCLE, PUNE, PUNE

In the result, appeal” Unquote

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamore

…आयकर अपीलीय अिधकरण ”A” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. /ITA Nos.1194 and 1195/PUN/2025 Kosuke Sports Foundation V DCIT, Exemption Circle, FNO B501 SNO 15/7/8A s Pune Bravuria, Near Sanskriti Pra, Baner Gaon, Haveli, Pune, N.I.A. S.O, Murkutenagar (N.V.), Pune 411045, Maharashtra PAN: AALCK1346B Appellant/ Assessee Respondent/ Revenue Assessee by Shri Piyush P Bafna - (AR) Revenue by Shri Ajay Kumar Keshari - (DR) Date of hearing 14/08/2025 Date of pronouncement 29 /08…

KOSUKE SPORTS FOUNDATION,PUNE vs. DCIT, EXEMPTION CIRCLE, PUNE, PUNE

In the result, appeal” Unquote

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamore

…आयकर अपीलीय अिधकरण ”A” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. /ITA Nos.1194 and 1195/PUN/2025 Kosuke Sports Foundation V DCIT, Exemption Circle, FNO B501 SNO 15/7/8A s Pune Bravuria, Near Sanskriti Pra, Baner Gaon, Haveli, Pune, N.I.A. S.O, Murkutenagar (N.V.), Pune 411045, Maharashtra PAN: AALCK1346B Appellant/ Assessee Respondent/ Revenue Assessee by Shri Piyush P Bafna - (AR) Revenue by Shri Ajay Kumar Keshari - (DR) Date of hearing 14/08/2025 Date of pronouncement 29 /08…