Navodaya Education Trust v. Deputy Commission of Income Tax, Central Circle, Bellary

130 Taxmann.com 256Income Tax Appellate Tribunal2021#18973 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 1961 Section 11(2)Section 11(2) of the Income Tax Act Section 139(1)Section 143(1)Section 143(3) of the Income Tax Act Section 1962 Section 250

Issues it is cited on

section 11(2)section 139(1)section 250 nfac

Judgments citing Navodaya Education Trust v. Deputy Commission of Income Tax, Central Circle, Bellary

Shree Saptashree Greeshma Residency-1 Chs, Thane vs. Centralized Processing Centre, Bengaluru

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

ITA 1446/MUM/2025[2021-22]Status: HeardITAT Mumbai29 Apr 2025AY 2021-22

Bench: Hon’Ble Shri Sandeep Gosainshree Satptashree Vs. Centralized Processing Greeshma Residency -1, Centre Chs Mental Hospital Road, Nalpada, Thane – 400 604. Pan/Gir No. Abdas9103K (Applicant) (Respondent)

Section 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Shree Satptashree Vs. Centralized Processing Greeshma Residency -1, Centre CHS Mental Hospital Road, Nalpada, Thane – 400 604. PAN/GIR No. ABDAS9103K (Applicant) (Respondent) Assessee by Shri Tanmay Milind Phadke Revenue by Shri Avinash Karpe, Sr. DR Date of Hearing 28.04.2025 Date of Pronouncement 29.04.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order 30.11.2023 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the Nation…

Deputy Commissioner of Income Tax Exemption -2(1), Mumbai vs. Maneckji Cooper Education Trust, Mumbai

ITA 2346/MUM/2024[2016]Status: DisposedITAT Mumbai09 Oct 2024

Bench: MS. PADMAVATHY S., ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Jay BhansaliFor Respondent: Shri Joginder Singh

Section 11(1)(a)Section 11(2)Section 139(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI MS. PADMAVATHY S., ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Deputy Commissioner of Income Tax Exemption – 2(1) Mumbai, 6th Floor, MTNL Building, Cumbala Hill, Dr. G.D.Deshmukh Marg, Mumbai - 400026 …………… Appellant Maneckji Cooper Education Trust Vs Juhu Tara Road, Mumbai – 400 049. Respondent ……………. [PAN: AAATM0173G] Appearance For the Appellant/Department : Shri Joginder Singh For the Respondent/Assessee : Shri Jay Bhansali Date Conclusion of hearing : 18.07.2024 Pronouncement of order : 09 .10.2024 O R D E R Per Rahul Chaudhary, Judicial M…

Sree Siddaganga Matha Educational Association, Davanagere vs. Income Tax Officer, Exemptions Ward-1, Hubli

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

ITA 881/BANG/2024[2021-22]Status: DisposedITAT Bangalore03 Sept 2024AY 2021-22

Bench: Shri George George K & Shri Waseem Ahmedassessment Year : 2021-22

For Appellant: Shri K Kotresh, C.AFor Respondent: Shri Ramanathan, Addl. CIT (DR)

Section 11(2)Section 139(1)Section 143(1)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year : 2021-22 Sree Siddaganga Matha Educational Vs. The Income Tax Officer, Association., (Exemptions), Ward – 1, 2347, Siddalingeshwara Nagar, Davanagere City S.O, Hubli. Davanagere – 577 002. PAN – AANTS 1958 G APPELLANT RESPONDENT Assessee by : Shri K Kotresh, C.A Revenue by : Shri Ramanathan, Addl. CIT (DR) Date of hearing : 12.06.2024 Date of Pronouncement : 03.09.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed by the…

M/S. Arham Mitra Mandal, Bangalore vs. Income-Tax Officer(Exemptions)-Ward-1, Bangalore

ITA 1110/BANG/2023[2018-19]Status: DisposedITAT Bangalore27 Jun 2024AY 2018-19

Bench: Shri George George K & Shri Waseem Ahmed

For Appellant: Shri. Narendra Kumar Jain, AdvocateFor Respondent: Shri. Ganesh R. Gale, Standing Counsel for Department

Section 119Section 119(2)(b)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.1110/Bang/2023 Assessment Year : 2018-19 M/s. Arham Mitra Mandal, No.27/28, Old No.991/990, Arham, Hampinagar, 30 Feet Service Road, RPC Layout, Vijayanagar, Bengaluru – 560 104. PAN : AAATA 8438 Q APPELLANT Vs. ITO, Ward - 1, Bengaluru. RESPONDENT Assessee by : Shri. Narendra Kumar Jain, Advocate Revenue by : Shri. Ganesh R. Gale, Standing Counsel for Department. Date of hearing : 18.06.2024 Date of Pronouncement: 27.06.2024 ORDER Per George George K, Vice Presid…