N.J.Charitable Foundation v. CIT(E)

161 Taxmann.com 21Reported decision2024#23026 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 12AB Section 80G Section 119 Section 11AA Section 12A Section 80G(5)

Issues it is cited on

section 80g(5)section 80g section 12a section 12 section 80 section 11 interest

Judgments citing N.J.Charitable Foundation v. CIT(E)

SHREE MARUTI SEVA FOUNDATION,AHMEDABAD vs. CIT (EXEMPTION), AHMEDABAD, AHMEDABAD

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

ITA 2345/AHD/2025[2024-25]Status: DisposedITAT Ahmedabad18 Feb 2026AY 2024-25

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Respondent by: Shri Rignesh Das, CIT DRFor Respondent: Shri Rignesh Das, CIT DR

Section 119Section 12ASection 80GSection 80G(5)Section 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. No.2345/Ahd/2025 (Assessment Year: 2024-25) Shree Maruti Seva Foundation, Vs. Commissioner of 52/A, Taiteniyam, Opp. AUDA Income Tax (Exemption), Garden, Prahladnagar, Vejalpur, Ahmedabad Ahmedabad-380015 [PAN No.ABGCS6236E] (Appellant) .. (Respondent) Shri D M Thakkar, CA Appellant by : Respondent by: Shri Rignesh Das, CIT DR Date of Hearing 17.02.2026 Date of Pronouncement 18.02.2026 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal h…

CHANDRAKALA GMJAIN CHARITABLE TRUST,CHENNAI vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION), CHENNAI

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

ITA 2411/CHNY/2025[2025-26]Status: DisposedITAT Chennai20 Nov 2025AY 2025-26

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunatha

For Appellant: Shri Vishva Padmanabhan, C.AFor Respondent: Shri. AR. V. Sreenivasan, C.I.T

Section 10Section 11Section 12Section 12ASection 5Section 80G

…आयकर अपील"य अ"धकरण,‘डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी मनु कुमार "ग"र ,"या"यक सद"य एवं "ी एस .आर.रघुनाथा, लेखा सद"य के सम# BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ITA No.2411/CHNY/2025 ("नधा$रण वष$ / Assessment Year:2025-26) Chandrakala GMJain Charitable Trust, The CIT(Exemptions), 57 New No.26, Taylors Road, vs. Chennai. REMS Street, Kilpauk Chennai - 600 010. PAN: AABTC-2899-J (अपीलाथ&/Appellant) ('(यथ&/Respondent) अपीलाथ& क) ओर से/Appellant by : Shri Vishva Padmanabhan, C.A. '(यथ& क) ओर से/Respondent by…

JODHPUR CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

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

ITA 931/CHNY/2025[-]Status: DisposedITAT Chennai12 Sept 2025

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:931/Chny/2025 Jodhpur Charitable Trust, Cit (Exemptions), No.12/2, Valliyammal Street, Vs. Chennai. Vepery, Chennai – 600 007. [Pan:Aaetj-0517-F] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. K. L. Jain, C.A. प्रत्यथी की ओर से/Respondent By : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की तारीख/Date Of Hearing : 17.06.2025 घोषणा की तारीख/Date Of Pronouncement 12.09.2025 : आदेश /O R D E R

For Appellant: Shri. K. L. Jain, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T

Section 12ASection 5Section 80G

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI श्री जॉजज जॉजज के, उपाध्यक्ष एवं श्री एस.आर.रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:931/Chny/2025 Jodhpur Charitable Trust, CIT (Exemptions), No.12/2, Valliyammal Street, vs. Chennai. Vepery, Chennai – 600 007. [PAN:AAETJ-0517-F] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant by : Shri. K. L. Jain, C.A. प्रत्यथी की ओर से/Respondent by : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की तारीख/Date of Hearing :…