Meerut v. Shree 73-77 Shiv Vankeshawar Educational & Social Welfare Trust

106 Taxmann.com 249High Court2019#16506 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Meerut v. Shree 73-77 Shiv Vankeshawar Educational & Social Welfare Trust

INCOME TAX OFFICER (EXEMPTION)-1, RAIPUR vs. SHRI CHAITANY MAHAPRABHU SHIKSHAN SANSTHAN, RAIPUR

ITA 235/RPR/2019[2014-15]Status: DisposedITAT Raipur08 Sept 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 235/Rpr/2019 "नधा"रण वष" / Assessment Year : 2014-15 The Income Tax Officer, (Exemption)-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. Shri Chaitany Mahaprabhu Shikshan Sansthan 2, Jindal Niwas, Ramsagarpara, Raipur(C.G.)-492 001 Pan : Aaits4845F ……""यथ" / Respondent Assessee By : Shri Sunil Kumar Agrawal & Smt. Laxmi Sharma, Cas Revenue By : Shri Sanjay Kumar, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 28.07.2022 घोषणा क" तार"ख / Date Of Pronouncement : 09.09.2022

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri Sanjay Kumar, Sr. DR
Section 115BSection 143(2)Section 143(3)Section 158BSection 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 235/RPR/2019 "नधा"रण वष" / Assessment Year : 2014-15 The Income Tax Officer, (Exemption)-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. Shri Chaitany Mahaprabhu Shikshan Sansthan 2, Jindal Niwas, Ramsagarpara, Raipur(C.G.)-492 001 PAN : AAITS4845F ……""यथ" / Respondent Assessee by : Shri Sunil Kumar Agrawal & Smt. Laxmi Sharma, CAs Revenue by : Shri Sanjay Kumar, Sr. DR सुनवाई क" तार"ख / Date of Hearing…

VALUELABS TECHNOLOGIES,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-8(1), HYDERABAD

In the result, appeal of the assessee is partly allowed for statistical purposes in above terms

ITA 1718/HYD/2019[2015-16]Status: DisposedITAT Hyderabad29 Nov 2021AY 2015-16

Bench: Shri Chandra Mohan Garg & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Y.V.S.T. Sai
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA-TP No. 1718/H/2019 A.Y.: 2015-16 Value Labs Technologies, Vs. Asst. Commissioner of Hyderabad. Income-tax, Circle – 8(1), PAN – AAIFV 6716 G Hyderabad. (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri Y.V.S.T. Sai Date of hearing: 11/10/2021 Date of pronouncement: 29/11/2021 O R D E R PER BENCH: This appeal filed by the assessee is directed against the order passed u/s 143(3) r.w.s. 144C…

ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION) CIRCLE BHOPAL, BHOPAL vs. MAYANK WELFARE SOCIETY, INDORE

In the result, Revenue’s appeal for the AY 2013-14

ITA 776/IND/2018[2015-16]Status: DisposedITAT Indore29 Oct 2021AY 2015-16

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…, I hereby delete the addition made u/s. 115BBC by the AO. This ground of appeal is allowed.” 23. Our view is further supported by the decision of Coordinate Bench Delhi in the case of ACIT v. Shri Shiv Vankeshawar Educational & Social Welfare Trust (2019) 106 Taxmann.com 249 (Delhi –Tribunal): 7. We have carefully considered the rival contention and perused the orders of the lower authorities. Admittedly the assessee has received a donation of INR 16265000/- from 1038 individuals and ld CIT (A) has noted that same is credited to the income and expenditure account of the assessee, However ld AO has noted that…

THE DCIT, (EXEMPTION) CIRCLE, BHOPAL vs. M/S. MAYANK WELFARE SOCIETY, BHOPAL

In the result, Revenue’s appeal for the AY 2013-14

ITA 232/IND/2017[2013-14]Status: DisposedITAT Indore29 Oct 2021AY 2013-14

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing Assessment Year: 2013-14

Section 115BSection 143(3)

…, I hereby delete the addition made u/s. 115BBC by the AO. This ground of appeal is allowed.” 23. Our view is further supported by the decision of Coordinate Bench Delhi in the case of ACIT v. Shri Shiv Vankeshawar Educational & Social Welfare Trust (2019) 106 Taxmann.com 249 (Delhi –Tribunal): 7. We have carefully considered the rival contention and perused the orders of the lower authorities. Admittedly the assessee has received a donation of INR 16265000/- from 1038 individuals and ld CIT (A) has noted that same is credited to the income and expenditure account of the assessee, However ld AO has noted that…

SHREE BANKEY BIHARI EDUCATIONAL SOCIETY(REGD),GHAZIABAD vs. JT. COMMISSIONER OF INCOME-TAX, GHAZIABAD

The appeal of the assessee stands partly allowed for statistical purposes

ITA 3405/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Oct 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantasstt. Year: 2011-12

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri G. Johnson, Sr. DR
Section 11Section 11(6)Section 115BSection 12ASection 68Section 80G

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2011-12 Shree Bankey Bihari Vs. Jt. Commissioner of Educational Society (regd.) Income-tax Range-2, NH-24, Near Masuri Canal Ghaziabad Dasna Mauri Ghaziabad 201302 PAN AADTS4243H (Appellant) (Respondent) Assessee by: Shri Akhilesh Kumar, Advocate Shri Arun Kumar Agarwal, Shri Vipin Garg, CA Department by : Shri G. Johnson, Sr. DR Date of Hearing 01/08/2019 Date of 18/10/2019 pronouncement O R D E R PER SUDHANSHU SRIVASTAVA, JM: This appeal is pref…

Meerut v. Shree 73-77 Shiv Vankeshawar Educational & Social Welfare Trust (106 Taxmann.com 249) — Cited in 5 Judgments | BharatTax