Nanak Chand Jain Charitable Trust v. CIT (E), Chandigarh

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Nanak Chand Jain Charitable Trust v. CIT (E), Chandigarh

M/S SANTOSH FOUNDATION ,RAMPURA PHUL vs. COMMISSIONER OF INCOME TAX (EXEMPTION), CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 286/ASR/2017[2017-18]Status: DisposedITAT Amritsar12 Sept 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal & Sh. P.N. Arora, AdvFor Respondent: Sh. Hitendra Bhauraoji Ninawe, CIT DR

Section 12ASection 135(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 286/Asr/2017 Assessment Year: NA M/s Santosh Foundation Vs. Commissioner of Income Tax H. No. 2, Friends Enclave, (Exemptions), Chandigarh Near Star Resorts, Bye Pass Road, Rampura Phul. [PAN: AAQTS1243M] (Appellant) (Respondent) Appellant by: Sh. Sudhir Sehgal & Sh. P.N. Arora, Adv. Respondent by: Sh. Hitendra Bhauraoji Ninawe, CIT DR Date of Hearing: 08.08.2023 Date of Pronouncement: 12.09.2023 ORDER Per Dr. M. L. Meena, AM: The captioned appeal i…

APEX FOUNDATION,PANASAPADU vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 653/VIZ/2019[2019-2020]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2019-2020

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./ I.T.A. No.653/Viz/2019 (ननधधारण वषा / Assessment Year :Na) Apex Foundation, Vs. The Commissioner Of Income Kakinada. Tax (Exemptions), Pan: Aagta 1866 Q Hyderabad. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथी की ओर से/ Appellant By : Sri G.V.N. Hari प्रत्यधथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri G.V.N. HariFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 12ASection 13Section 135

…आयकर अपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./ I.T.A. No.653/Viz/2019 (ननधधारण वषा / Assessment Year :NA) Apex Foundation, Vs. The Commissioner of Income Kakinada. Tax (Exemptions), PAN: AAGTA 1866 Q Hyderabad. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथी की ओर से/ Appellant by : Sri G.V.N. Hari प्रत्यधथी की ओर से / Respondent by : Sr…

MADHAV HELPING HANDS FOUNDATION,PATIALA vs. CIT(E), CHANDIGARH

In the result, the appeal of the assessee stands allowed

ITA 956/CHANDI/2019[2019-20]Status: DisposedITAT Chandigarh02 Mar 2021AY 2019-20

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No. 956/Chd/2019 "नधा"रणवष" / Assessment Year : 2019-20 Madhav Helping Hands Foundation The Cit (Exemption), बनाम Vill.Akal Garh, C.R. Building, Himalaya Marg, Amloh – Bhadson Road, Sector 17-E, Chandigarh Near Toll Plaza, Patiala Punjab 147203 "थायीलेखासं./Pan No: Aaftm9555R अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Ashok Goyal, CAFor Respondent: Sh Sandeep Dhaiya, CIT

Section 12A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,”B” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B” CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 956/CHD/2019 "नधा"रणवष" / Assessment Year : 2019-20 Madhav Helping Hands Foundation The CIT (Exemption), बनाम Vill.Akal Garh, C.R. Building, Himalaya Marg, Amloh – Bhadson Road, Sector 17-E, Chandigarh Near Toll Plaza, Patiala Punjab 147203 "थायीलेखासं./PAN NO: AAFTM9555R अपीलाथ"/Appellant ""यथ"/Respondent Hearing through video Conferenci…

ESCORTS SKILL DEVELOPMENT,FARIDABAD vs. CIT (EXEMPTIONS), CHANDIGARH

ITA 528/DEL/2017[]Status: DisposedITAT Delhi26 Apr 2019

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri R.M. Mehta, ARFor Respondent: Smt. Nidhi Srivastava, CIT DR

Section 12ASection 2(15)Section 8Section 80GSection 80G(5)(vi)

…N THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.527/Del./2017 ITA No.528/Del./2017 Escorts Skill Development, vs. CIT (Exemptions), 15/5, Mathura Road, Chandigarh. Faridabad. (PAN : AADCE8404A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.M. Mehta, AR REVENUE BY : Smt. Nidhi Srivastava, CIT DR Date of Hearing : 24.04.2019 Date of Order : 26.04.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Since common questions of facts and law have been raised in both the aforesaid appeals, the same are being disposed…

ESCORTS SKILL DEVELOPMENT,FARIDABAD vs. CIT (EXEMPTIONS), CHANDIGARH

ITA 527/DEL/2017[]Status: DisposedITAT Delhi26 Apr 2019

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri R.M. Mehta, ARFor Respondent: Smt. Nidhi Srivastava, CIT DR

Section 12ASection 2(15)Section 8Section 80GSection 80G(5)(vi)