Meshri Mahajan Vanda v. Income-tax Officer (Exemption)

178 Taxmann.com 93Reported decision2025#19577 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 11(3)Section 143(1)Section 11(2)Section 11(3)(c)Section 115BBISection 12ABSection 10(23C)Section 11

Issues it is cited on

section 11(2)(a)section 11(3)section 11(2)section 12absection 12asection 10section 12section 143(1)section 11previous yearperson

Judgments citing Meshri Mahajan Vanda v. Income-tax Officer (Exemption)

Green Mumbay Lions Education Trust, Na vs. Arivs.Exemption Ward, Surat, Income-Tax Office Surat

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

ITA 547/SRT/2025[2023-24]Status: DisposedITAT Surat23 Dec 2025AY 2023-24

Bench: Shri T. R. Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita No.547/Srt/2025 Assessment Year: (2023-24) (Hybrid Hearing) Green Mumbay Lions Education Vs. Ito, Trust, Exemption Ward, Opp – Ratnakar Society, C/O Sgm Surat Shiroya English School, Chhapra Road, Navsari - 396445 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aatg8361Q (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Bhupendra Shah, Ca Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 12/11/2025 Date Of Pronouncement 23/12/2025

Section 10Section 11Section 11(2)(a)Section 11(3)Section 11(3)(c)Section 143Section 143(1)Section 143(1)(a)Section 154Section 234A

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.547/SRT/2025 Assessment Year: (2023-24) (Hybrid hearing) Green Mumbay Lions Education Vs. ITO, Trust, Exemption Ward, Opp – Ratnakar Society, C/O SGM Surat Shiroya English School, Chhapra Road, Navsari - 396445 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AATG8361Q (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant by Shri Bhupendra Shah, CA Respondent by Shri Ajay Uke, Sr. DR Date of Hearing 12/11/2025 Date of Pronouncement 23/12/2025 आदेश / O R D E R…

National Foundation for Coporation Governance, Delhi vs. ITO Ward-2(4), Delhi

In the result, the appeal filed by the assessee is allowed

ITA 3462/DEL/2025[2023-24]Status: DisposedITAT Delhi22 Dec 2025AY 2023-24

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumarnational Foundation For Corporate Governance, Vs. Ito, Ward 2 (4), C/O Confederation Of Indian Industry, Delhi. The Mantosh Sondhi Centre, 23, Institutional Area, Lodhi Road, New Delhi – 110 003. (Pan : Aaatn7649E) (Appellant) (Respondent) Assessee By : Ms. Ekta Mumari, Advocate Revenue By : Shri Dheeraj Kumar Jaiswal, Sr. Dr Date Of Hearing : 30.09.2025 Date Of Order : 22.12.2025 O R D E R Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Order Of The Learned Addl / Jcit (A)–7, Kolkata [“Ld. Jcit(A)”, For Short] Dated 01.04.2025 For The Assessment Year 2023-24 Raising Following Grounds Of Appeal :- “1. That The Ld. Cit (A) Has Erred In Disposing The Appeal Against The Principles Of Natural Justice. 2. That The Ld. Cit (A) Has Erred In Law By Passing A Non- Speaking Cryptic Order Against The Principles Of Natural Justice.

For Appellant: Ms. Ekta Mumari, AdvocateFor Respondent: Shri Dheeraj Kumar Jaiswal, Sr. DR
Section 11Section 11(2)Section 11(2)(a)Section 11(3)Section 12ASection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIAL MEMBER National Foundation for Corporate Governance, vs. ITO, Ward 2 (4), C/o Confederation of Indian Industry, Delhi. The Mantosh Sondhi Centre, 23, Institutional Area, Lodhi Road, New Delhi – 110 003. (PAN : AAATN7649E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Ekta Mumari, Advocate REVENUE BY : Shri Dheeraj Kumar Jaiswal, Sr. DR Date of Hearing : 30.09.2025 Date of Order : 22.12.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal…

Shri Taldhwaja Jain Swetamber Tirth Committee, Bhavnagar vs. The ITO (Exemption), Bhavnagar

In the result, the appeal of the assessee is allowed

ITA 1240/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2023-24

Bench: DR. BRR KUMAR (Vice President), Shri Siddhartha Nautiyal (Judicial Member)

Section 11Section 11(2)Section 11(3)Section 115BSection 12ASection 143(1)Section 143(1)(a)Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: DR. BRR Kumar, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No: 1240/Ahd/2025 Assessment Year: 2023-24 Shri Taldhwaja Jain The ITO (Exemption), Swetamber Tirth Bhavnagar, Committee Vs Gujarat-364001 Navi Bazar, Talaja, Bhavnagar Gujarat-364140 PAN: AAATJ2126J (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Advocate Revenue Represented: Shri Pratik Sharma, Sr. D.R. Date of hearing : 07-08-2025 Date of pronouncement : 24-09-2025 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This appea…

Sarangpur Talias Pole Punch Trust, Ahmedabad vs. The ITO, Ward-2, Exemption, Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 929/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad16 Sept 2025AY 2023-24

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri S N Divetia & Shri Samir Vora, ARsFor Respondent: Shri Rajenkumar M Vasavda, Sr. DR
Section 11Section 11(1)Section 11(1)(c)Section 11(2)Section 11(3)Section 115BSection 119(2)(b)Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.929/Ahd/2025 (Assessment Year: 2023-24) Sarangpur Talia’s Pole Punch Vs. Income Tax Officer, Trust, Ward-2 (Exemption), Mota Derasar Valo Khancho, Ahmedabad Sarangpur Talia’s Pole, Sarangpur Ahmedabad-380001 [PAN No.AAATS6790F] (Appellant) .. (Respondent) Appellant by : Shri S N Divetia & Shri Samir Vora, ARs Respondent by: Shri Rajenkumar M Vasavda, Sr. DR 14.08.2025 Date of Hearing Date of Pronouncement 16.09.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL ME…