Mhalasakant Deosthan Mandir v. CIT

172 Taxmann.com 284Reported decision2025#13587 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 12A Section 80G Section 12A(1)(ac)Section 80G(5)Section 12A(1)(ac)(i)Section 10 Section 11 Section 11AA(2)(h)

Issues it is cited on

section 12a(1)(ac)(ii)section 12a(1)(ac)section 12a(1)section 12a(1)(ac)(iii)section 80g(5)section 80g section 12a section 12 section 80 previous year opportunity of being heard prescribed

Judgments citing Mhalasakant Deosthan Mandir v. CIT

Ashirwad Seva Samiti, Nashik vs. CIT, Exemption, Pune

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 106/PUN/2025[-]Status: DisposedITAT Pune31 Jul 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanjeev MuthaFor Respondent: Shri Amol Khairnar

Section 11Section 12ASection 12A(1)(ac)Section 13(3)Section 36ASection 80GSection 80G(5)Section 80G(5)(iv)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.106/PUN/2025 Ashirwad Seva Samiti, CIT(Exemption), Pune 3rd Floor, Viraj Corner, Canada Corner Signal, Vs. Nashik-422002 PAN : AAATA6063F अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sanjeev Mutha (through virtual) Department by : Shri Amol Khairnar Date of hearing : 30-07-2025 Date of 31-07-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed agai…

Leela Krishnan Nair Foundation, Mumbai vs. CIT(Exemption), Mumbai

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

ITA 1353/MUM/2025[N.A ]Status: DisposedITAT Mumbai03 Jul 2025

Bench: SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER\n&\nSHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER\nΙ.Τ.Α. No. 1353/Mum/2025\nLeela Krishnan Nair Foundation\n1, Leela Baug, Andheri Kurla Road\nAndheri East, J.B. Nagar S.O.\nMumbai - 400059\n[PAN: AAECL7036L]\nअपीलार्थी/ (Appellant)\nCIT (Exemptions), Mumbai\nVs\nप्रत्यर्थी/ (Respondent)\nAssessee by:\nMs. Kinjal Bhuta, A/R\nRevenue by :\nShri Rajesh Kumar Yadav, CIT D/R\nसुनवाई की तारीख/Date of Hearing\n: 01/07/2025\nघोषणा की त

For Appellant: Ms. Kinjal Bhuta, A/RFor Respondent: Shri Rajesh Kumar Yadav, CIT D/R

Section 11Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER Ι.Τ.Α. No. 1353/Mum/2025 Leela Krishnan Nair Foundation 1, Leela Baug, Andheri Kurla Road Andheri East, J.B. Nagar S.O. Mumbai - 400059 [PAN: AAECL7036L] अपीलार्थी/ (Appellant) CIT (Exemptions), Mumbai Vs प्रत्यर्थी/ (Respondent) Assessee by: Ms. Kinjal Bhuta, A/R Revenue by : Shri Rajesh Kumar Yadav, CIT D/R सुनवाई की तारीख/Date of Hearing : 01/07/2025 घोषणा की तारीख / Date of Pronouncement: 03/07/2025 आदेश…

Krantidevta Savitribai Phule Shikshan Sanstha, Titwala vs. Commissioner of Income Tax-(Exemption), Pune

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

ITA 2287/MUM/2025[2025-26]Status: DisposedITAT Mumbai04 Jun 2025AY 2025-26

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Himanshu Gandhi, C.AFor Respondent: Shri Ritesh Misra. CIT, D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अधिकरण न्यायपीठ, म ुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 2287/Mum/2025 Krantidevta Savitribai Phule Commissioner of Income Shikshan Sanstha Tax – (Exemption), Pune Vs C/o Himanshu Gandhi 16th Floor, D Wing Trade World Tower Kamala Mill Compound Lower Parel Mumbail - 400013 [PAN: AACTK4976F] अपीलार्थी/ (Appellant) प्रत् यर्थी/ (Respondent) Assessee by : Shri Himanshu Gandhi, C.A. Revenue by : Shri Ritesh Misra. CIT, D/R सुनवाई की तारीख/Date of Hearing : 02/06/…

Workers Education Society, Mumbai vs. CIT (Exemption), Mumbai

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

ITA 2051/MUM/2025[2025-26]Status: DisposedITAT Mumbai15 May 2025AY 2025-26

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Bhupendra Shah, A/RFor Respondent: Shri Arun Kati Datta, CIT, D/R

Section 12ASection 12A(1)(ac)

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 2051/Mum/2025 Assessment Year: 2025-26 Workers Education Society CIT (Exemptions), Mumbai Vs C/o Bharat K Oza 9, 1st Floor Vrindavan Building Ghaswala Compound Sir M V Road Andheri (East) Maharashtra - 400069 [PAN: AAATW0051D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Bhupendra Shah, A/R Revenue by : Shri Arun Kati Datta, CIT, D/R सुनवाई की तारीख/Date of Hearing : 15/05/2025…

SAR vs. Amadhan Foundation, Mumbaivs.CIT(Exemption), Mumbai

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

ITA 1373/MUM/2025[NA]Status: DisposedITAT Mumbai21 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Ms. Kinjal Bhuta, AdvocateFor Respondent: Shri Bhagnepatil Pushkaraj Ramesh, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 1373/Mum/2025 CIT (Exemptions), Mumbai Sarvsamadhan Foundation Vs 717, Gold Crest Business Park Complex LBS Marg, Ghatkopar (West) Opp. Shreyas Cinema Mumbai - 400086 [PAN: ABBCS9958C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Kinjal Bhuta, Advocate Revenue by : Shri Bhagnepatil Pushkaraj Ramesh, Sr. D/R सुनवाई की तारीख/Date of Hearing : 21/04/2025 घोषणा की तारीख /Date of Pron…

Wey We Empower You Foundation, Mumbai vs. Commissioner of Income Tax (Exemption), Mumbai

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

ITA 952/MUM/2025[N.A ]Status: HeardITAT Mumbai08 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Nishit Gandhi, Advocate, A/RFor Respondent: Ms. Ramapriya Raghavan, CIT, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON’BLE JUDICIAL MEMBER I.T.A. No. 951/Mum/2025 & I.T.A. No. 952/Mum/2025 Wey We Empower You Foundation Commissioner of Income Tax (Exemptions), Mumbai 502, Morya Landmark I Vs Off Link Road Andheri West Andheri Railway Station, S.O. Mumbai - 400058 [PAN: AACCW8328G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Nishit Gandhi, Advocate, A/R Revenue by : Ms. Ramapriya Raghavan, CIT, Sr. D/R सुनवाई की तारीख/Date of Hearing…

Wey We Empower You Foundation, Mumbai vs. Commissioner of Income Tax Exemption, Mumbai

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

ITA 951/MUM/2025[N.A ]Status: HeardITAT Mumbai08 Apr 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Nishit Gandhi, Advocate, A/RFor Respondent: Ms. Ramapriya Raghavan, CIT, Sr. D/R

Section 12ASection 12A(1)(ac)Section 80G