Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women

203 ITR 389High Court1993#12385 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2020.

Judgments citing Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women

Asstt. CIT (E)-1(1), Mumbai vs. All India Rubber Industries Association, Mumbai

In the result, we hereby set-aside the order of CIT(A) and the Assessing Officer is directed to allow the benefit of Sec

ITA 2108/MUM/2019[2015-16]Status: DisposedITAT Mumbai17 Sept 2020AY 2015-16

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri Michael Jerald
Section 11Section 12ASection 2(15)Section 25

…ecific services rendered. Other cases on similar lines are: NAME OF CASE CITATION ASSOCIATION OF CIT v. Banaras Brass (2000) 241 ITR 70/117 Brass Merchant Merchant and Manufacturers Taxman 568 (All.) and Manufacturers Association CIT v. Gayathri Women (1993) 203 ITR 389/67 Women's Welfare Welfare Association Taxman 528 (Kar.) 15 All India Rubber Industries Association CIT v. Silk and Art Silk Mills (1990) 182 ITR 38/48 Silk Mills Association Ltd. Taxman 20 (Bom.) [1988] 170 ITR CIT v. A. P. Bankers & Bankers & 476/[1987] 34 Taxman Pawnbrokers Association Pawnbrokers 433 (AP) CIT v. Bengal Mills and [1983] 140…

Confederation of Indian Textile Industry, Mumbai vs. ITO (E) 1(2), Mumbai

In the result, we hereby set-aside the order of CIT(A) and the Assessing

ITA 2435/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Jul 2020AY 2013-14

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S. Confederation Of Indian Vs. Ito(E)(1)(2), Mumbai Textile Industry 1508, Maker Chamber V-221 Nariman Point Mumbai – 400 021 Pan/Gir No.Aaact0174H (Appellant) .. (Respondent)

Section 11Section 12ASection 143(3)Section 25

…s for specific services rendered. Other cases on similar lines are: NAME OF CASE CITATION ASSOCIATION OF Banaras Brass (2000) 241 ITR 70/117 Brass Merchant and Merchant and Taxman 568 (All.) Manufacturers Manufacturers Association CIT v. Gayathri Women (1993) 203 ITR 389/67 Women's Welfare Welfare Association Taxman 528 (Kar.) CIT v. Silk and Art Silk (1990) 182 ITR 38/48 Silk Mills Mills Association Ltd. Taxman 20 (Bom.) CIT v. A. P. Bankers & [1988] 170 ITR Bankers & Pawnbrokers 476/[1987] 34 Taxman Pawnbrokers Association 433 (AP) CIT v. Bengal Mills and [1983] 140 ITR Mills and Steamers Steamers Presbyterian…

All India Rubber Industries Association, Mumbai vs. Asst CIT (E)1(1), Mumbai

Appeals of the assessee are allowed

ITA 247/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Oct 2018AY 2013-14

Bench: Shri G.S. Pannu & Shri Ravish Sood: A.Y : 2011-12

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri V. Justin
Section 11Section 12ASection 143(3)Section 23Section 4Section 44A

…stries Association ITA Nos. 1368 & 3994/M/2016 & 247/M/2017 NAME OF CASE CITATION ASSOCIATION OF CIT v. Banaras Brass (2000) 241 ITR 70/117 Brass Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women (1993) 203 ITR 389/67 Women's Welfare Welfare Association Taxman 528 (Kar.) CIT v. Silk and Art Silk Mills (1990) 182 ITR 38/48 Silk Mills Association Ltd. Taxman 20 (Bom.) CIT v. A. P. Bankers & [1988] 170 ITR Bankers & Pawnbrokers Association 476/[1987] 34 Taxman Pawnbrokers 433 (AP) CIT v. Bengal Mills and [1983] 140 ITR Mills and Steamers Presbyterian 586/[1981…

All India Rubber Industries Association, Mumbai vs. ADIT (E) II(2), Mumbai

Appeals of the assessee are allowed

ITA 3994/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Oct 2018AY 2011-12

Bench: Shri G.S. Pannu & Shri Ravish Sood: A.Y : 2011-12

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri V. Justin
Section 11Section 12ASection 143(3)Section 23Section 4Section 44A

…stries Association ITA Nos. 1368 & 3994/M/2016 & 247/M/2017 NAME OF CASE CITATION ASSOCIATION OF CIT v. Banaras Brass (2000) 241 ITR 70/117 Brass Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women (1993) 203 ITR 389/67 Women's Welfare Welfare Association Taxman 528 (Kar.) CIT v. Silk and Art Silk Mills (1990) 182 ITR 38/48 Silk Mills Association Ltd. Taxman 20 (Bom.) CIT v. A. P. Bankers & [1988] 170 ITR Bankers & Pawnbrokers Association 476/[1987] 34 Taxman Pawnbrokers 433 (AP) CIT v. Bengal Mills and [1983] 140 ITR Mills and Steamers Presbyterian 586/[1981…

All India Rubber Industries Association, Mumbai vs. ITO (E) 1(1), Mumbai

Appeals of the assessee are allowed

ITA 1368/MUM/2016[2012-13]Status: DisposedITAT Mumbai12 Oct 2018AY 2012-13

Bench: Shri G.S. Pannu & Shri Ravish Sood: A.Y : 2011-12

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri V. Justin
Section 11Section 12ASection 143(3)Section 23Section 4Section 44A

…stries Association ITA Nos. 1368 & 3994/M/2016 & 247/M/2017 NAME OF CASE CITATION ASSOCIATION OF CIT v. Banaras Brass (2000) 241 ITR 70/117 Brass Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women (1993) 203 ITR 389/67 Women's Welfare Welfare Association Taxman 528 (Kar.) CIT v. Silk and Art Silk Mills (1990) 182 ITR 38/48 Silk Mills Association Ltd. Taxman 20 (Bom.) CIT v. A. P. Bankers & [1988] 170 ITR Bankers & Pawnbrokers Association 476/[1987] 34 Taxman Pawnbrokers 433 (AP) CIT v. Bengal Mills and [1983] 140 ITR Mills and Steamers Presbyterian 586/[1981…

Kranti Mahila Manch, Alwar vs. CIT-Exemption, Jaipur

In the result, all the appeals of the assessees are allowed for

ITA 185/JPR/2016[]Status: DisposedITAT Jaipur03 Mar 2017
For Appellant: Shri Rajiv Sogani &For Respondent: Shri Varinder Mehta (CIT)
Section 12ASection 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 185 & 186/JP/2016 fu/kZkj.k o"kZ@Assessment Year:................. cuke Kranti Mahila Manch, Commissioner of Income Vs. C/o- Rakesh Gupta, Near Bus Tax (Exemptions), Stand, in front of petrol pump, Jaipur. Laxmangarh. PAN No.: AACTK 3916 H vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 187 & 188/JP/2016 fu/kZkj.k o"kZ@Assessment Year:................. cuke Jagrati…

Phd Chamber of Commerce & Industry vs. Director of Income Tax - Exemptions

ITA/369/2012HC Delhi19 Oct 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 11Section 11(1)Section 12A

…3 r * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on : 30^'^ August 2012. % Date of Decision : 19^'^ October, 2012. + ITANO.368-369/2012 PHD CHAMBER OF COMMERCE & INDUSTRY I .... Appellant Thi-QUgh: Mr.C.S.Aggarwal, Sr.Advocate with Mr.Prkash Kumai', Advocate. VERSUS DIRECTOR OF INCOME TAX-EXEMPTIONS Respondent Through: Mr.Anupam Tripdtlii, Sr. Standing Counsel with J Mr. Sumit Kumar, Advocate CORAM: MR. JUSTICE S. RAVINDRA BEAT MR. JUSTICE R.V. EASWAR R.V. EASWAR, J.: These two appeals filed by the aSsessee pertain to the assessment years 2006- . 07 and 2007-08. The assessee is the PFID Chambers…

Phd Chamber of Commerce & Industry vs. Director of Income Tax -Exemptions

ITA/368/2012HC Delhi19 Oct 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 11Section 11(1)Section 12A

…3 r * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on : 30^'^ August 2012. % Date of Decision : 19^'^ October, 2012. + ITANO.368-369/2012 PHD CHAMBER OF COMMERCE & INDUSTRY I .... Appellant Thi-QUgh: Mr.C.S.Aggarwal, Sr.Advocate with Mr.Prkash Kumai', Advocate. VERSUS DIRECTOR OF INCOME TAX-EXEMPTIONS Respondent Through: Mr.Anupam Tripdtlii, Sr. Standing Counsel with J Mr. Sumit Kumar, Advocate CORAM: MR. JUSTICE S. RAVINDRA BEAT MR. JUSTICE R.V. EASWAR R.V. EASWAR, J.: These two appeals filed by the aSsessee pertain to the assessment years 2006- . 07 and 2007-08. The assessee is the PFID Chambers…

Merchant Merchant and Taxman 568 (All.) and Manufacturers Manufacturers Association CIT v. Gayathri Women (203 ITR 389) — Cited in 8 Judgments | BharatTax