National Association of Interlocking Surgeons v. ITO

172 Taxmann.com 9Reported decision2025#16988 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 11Section 143(1)Section 167BSection 12Section 13Section 10(34)Section 11(1)(a)Section 164

Issues it is cited on

section 167section 167bsection 164(2)section 164maximum marginal ratesection 16section 80gsection 10section 12section 11section 143(1)previous year

Judgments citing National Association of Interlocking Surgeons v. ITO

Ramkrishna Bajaj Charitable Trust, Mumbai vs. Deputy Commissioner of Income-Tax, Circle 26(1), Mumbai

ITA 6544/MUM/2025[2013-14]Status: DisposedITAT Mumbai24 Dec 2025AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

For Appellant: Ms. Vasanti Patel, Adv. & MrFor Respondent: Assessee by
Section 10(34)Section 11Section 11(5)Section 12ASection 13(1)(d)Section 143(3)Section 164(2)Section 35ASection 80

…आयकर अपीलीय अिधकरण "याय पीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI ARUN KHODPIA, AM I.T.A. No.6544/Mum/2025 (Assessment Year: 2013-14) Ramkrishna Bajaj Charitable DCIT, Circle-26(1), Trust, Kautilya Bhavan, 2nd Floor, Bajaj Bhawan, Namnalal Mumbai-400051. Vs. Bajaj Marg, 226, Nariman Point, Mumbai-400021. PAN: AAATR1693Q Assessee-अपीलाथ" / Appellant Revenue- ""यथ" / Respondent : Assessee by : Ms. Vasanti Patel, Adv. & Mr. M.A. Gohel, CA Revenue by : Shri Annavaram Kosuri, Sr. DR Date of Hearing 17.12.2025 : Date of Pronouncement : 24.12.2025 O R D E…

Shri Rampurush Mandir Society, Cuncolim vs. Assistant Director of Income Tax - CPC, Bangalore

ITA 76/PAN/2025[2022-23]Status: DisposedITAT Panaji26 Aug 2025AY 2022-23

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 75 & 76/Pan/2025 Assessment Year : 2021-22 & 2022-23 Shri Rampurush Mandir Society Veroda, Cuncolim, Salcete, Goa-403703. Pan : Aadas9268E . . . . . . . Appellant V/S Asstt. Director Of Income Tax, Cpc, Bengaluru. . . . . . . . Respondent Appearances Assessee By : Mr Narcinva Lotlikar [‘Ld. Ar’] Revenue By : Mr Ish Gupta [‘Ld. Dr’] Date Of Conclusive Hearing : 25/08/2025 Date Of Pronouncement : 26/08/2025 Order Per G. D. Padmahshali; The Twin Appeals Of The Appellant Assessee Impugns Separate Din & Orders Both Dt. 10/03/2025 Passed By The Addl./Jt. Commissioner Of Income Tax, Appeals(2), Kolkata [‘Ld. Cit(A)/Nfac’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Emanated Out Of Respective Summary Assessment Dt. 23/09/2022 & 16/03/2023 Passed U/S 143(1) Of The Act By The National Faceless E-Asstt Centre [‘Ld. Ao’ Hereinafter] Anent To Assessment Years 2021- 22 & 2022-23 [‘Ays’ Hereinafter].

For Appellant: Mr Narcinva Lotlikar [‘Ld. AR’]For Respondent: Mr Ish Gupta [‘Ld. DR’]
Section 143(1)Section 164Section 167BSection 2Section 246ASection 250

…he decision of Ld. Co-ordinate benches in catena of cases including; ‘KMR Education Society Vs ACIT’ [2015, 68 SOT 164 (Hyd)], ‘Mahakavi Edasseri Smaraka Vs ITO [2024, 162 taxmann.com 44 (Cochin)], ‘National Association of Interlocking Surgeons Vs ITO’ [2025, 172 Taxmann.com 9 (Pune)] etc. The Revenue could hardly place decision of the higher court to controvert the case laws relied upon by the appellant to drive home the relief for normal taxation on account of inapplicability of provisions of s/s (2) of section 167B of the Act. This in results leads to allowing of ground number 3 in favour of appellant. ITAT-Pa…

Shri Rampurush Mandir Society, Cuncolim vs. Assistant Director, CPC, Bangalore

ITA 75/PAN/2025[2021-22]Status: DisposedITAT Panaji26 Aug 2025AY 2021-22

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 75 & 76/Pan/2025 Assessment Year : 2021-22 & 2022-23 Shri Rampurush Mandir Society Veroda, Cuncolim, Salcete, Goa-403703. Pan : Aadas9268E . . . . . . . Appellant V/S Asstt. Director Of Income Tax, Cpc, Bengaluru. . . . . . . . Respondent Appearances Assessee By : Mr Narcinva Lotlikar [‘Ld. Ar’] Revenue By : Mr Ish Gupta [‘Ld. Dr’] Date Of Conclusive Hearing : 25/08/2025 Date Of Pronouncement : 26/08/2025 Order Per G. D. Padmahshali; The Twin Appeals Of The Appellant Assessee Impugns Separate Din & Orders Both Dt. 10/03/2025 Passed By The Addl./Jt. Commissioner Of Income Tax, Appeals(2), Kolkata [‘Ld. Cit(A)/Nfac’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Emanated Out Of Respective Summary Assessment Dt. 23/09/2022 & 16/03/2023 Passed U/S 143(1) Of The Act By The National Faceless E-Asstt Centre [‘Ld. Ao’ Hereinafter] Anent To Assessment Years 2021- 22 & 2022-23 [‘Ays’ Hereinafter].

For Appellant: Mr Narcinva Lotlikar [‘Ld. AR’]For Respondent: Mr Ish Gupta [‘Ld. DR’]
Section 143(1)Section 164Section 167BSection 2Section 246ASection 250

…he decision of Ld. Co-ordinate benches in catena of cases including; ‘KMR Education Society Vs ACIT’ [2015, 68 SOT 164 (Hyd)], ‘Mahakavi Edasseri Smaraka Vs ITO [2024, 162 taxmann.com 44 (Cochin)], ‘National Association of Interlocking Surgeons Vs ITO’ [2025, 172 Taxmann.com 9 (Pune)] etc. The Revenue could hardly place decision of the higher court to controvert the case laws relied upon by the appellant to drive home the relief for normal taxation on account of inapplicability of provisions of s/s (2) of section 167B of the Act. This in results leads to allowing of ground number 3 in favour of appellant. ITAT-Pa…

Rose Trust, Delhi vs. DCIT, Circle-49(1), Delhi

Appeal is allowed

ITA 3036/DEL/2024[2021-22]Status: DisposedITAT Delhi05 Aug 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2021-22

Section 11Section 143(1)Section 143(1)(a)Section 167BSection 234C

…1 A.Y. 2021-22 Rose Trust v. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2021-22 Rose Trust, Vs DCIT, Circle-49(1), B-60/61, C/o Bajaj Auto Limited, New Delhi. Naraina Industrial Area, Phase-II, New Delhi-110028. PAN: AAATR 0380 G APPELLANT RESPONDENT Assessee represented by Ms. Vasanti Patel, Av. & Shri Mahender Goel, CA Department represented by Shri Rajesh Kumar Dhanesta, Sr. DR Date of hearing 05.08.2025 Date of pronouncement 05.08.2025 O R D E R PER SATBEER SINGH GODARA,…

Vindhya Trust, New Delhi vs. Deputy Commissioner of Income Tax, New Delhi

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

ITA 131/DEL/2025[2021-22]Status: DisposedITAT Delhi23 Jul 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanvindhya Trust, Vs. Dcit, Circle 49 (1), B – 60/61, C/O Bajaj Auto Limited, Delhi. Naraina Industrial Estate, Delhi – 110 028. (Pan : Aaatv0303K) (Appellant) (Respondent) Assessee By : Shri Mahender Gohel, Ca Revenue By : Shri Ramesh Chand, Sr. Dr Date Of Hearing : 13.05.2025 Date Of Order : 23.07.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Addl/Joint Commissioner Of Income-Tax (Appeals) – 3, Hyderabad [Hereinafter Referred To As ‘Ld. Jcit (A)] Dated 12.11.2024 For Assessment Year 2021-22 Raising Following Grounds Of Appeal :- “Ground 1 - Rate Of Tax: The Learned Commissioner Of Income Tax (Appeals) [Cit(A)] Has Erred In Upholding Levy Of Tax At Flat Rate Of30%, Instead Of Normal Slab Rates Applicable In The Case Of The Appellant. The Learned Cit(A) & The Learned Assessing Officer Failed To Appreciate That The Appellant Is An Association Of Persons (Aop)/Charitable Trust Not Claiming Benefits Of Section 11 Of The Act & Is Liable To Pay Tax At The Slab Rates Applicable In The Case Of An Individual, Etc. The Appellant Prays That The Learned Assessing Officer Be Directed To Re-Compute

For Appellant: Shri Mahender Gohel, CAFor Respondent: Shri Ramesh Chand, Sr. DR
Section 11Section 143(1)Section 167BSection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Vindhya Trust, vs. DCIT, Circle 49 (1), B – 60/61, C/o Bajaj Auto Limited, Delhi. Naraina Industrial Estate, Delhi – 110 028. (PAN : AAATV0303K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Mahender Gohel, CA REVENUE BY : Shri Ramesh Chand, Sr. DR Date of Hearing : 13.05.2025 Date of Order : 23.07.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of ld. Addl/Joint Commissioner of Income-tax (App…

National Association of Interlocking Surgeons v. ITO (172 Taxmann.com 9) — Cited in 5 Judgments | BharatTax