How many judgments cite New Noble Educational Society v. CIT?

52 judgments on BharatTax cite New Noble Educational Society v. CIT (143 Taxmann.com 276), spanning 2022 to 2026.

Which sections of the Income Tax Act does New Noble Educational Society v. CIT come up under?

It is most often cited in judgments turning on Section 2(15), Section 11, Section 143(3), Section 12A, Section 10(23C), Section 11(4A).

New Noble Educational Society v. CIT

143 Taxmann.com 276Supreme Court of India2022#2206 most cited

What is New Noble Educational Society v. CIT authority for?

The Supreme Court clarifies the legal position regarding the conditions for educational institutions to claim income tax exemption under the Income-tax Act, 1961. This ruling specifically concerns the definition of 'charitable purpose' and how the institution's activities impact its eligibility for exemption.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Also referred to as

New Noble Educational Society v. CIT · Supreme Court 2022 · section 2(15) proviso · section 10(23C) exemption · section 11 · charitable purpose educational institution · income tax exemption denial · assessment restoration · activities of educational society

Sections most often in play

Section 2(15)Section 11 Section 143(3)Section 12A Section 10(23C)Section 11(4A)Section 12AB Section 12

Issues it is cited on

section 10(23)section 2(13)section 11(4)section 11(4a)section 10(23c)(vi)section 13(8)section 12a(a)section 2(45)section 2(15)proviso to section 2(15)section 11(5)section 11(2)

Judgments citing New Noble Educational Society v. CIT

VYASA VIDYA MANDIRAM,COIMBATORE vs. CIT, EXEMPTIONS,, CHENNAI

ITA 1287/CHNY/2025[-]Status: DisposedITAT Chennai09 Mar 2026

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

…आयकर अपीलीय अधिकरण 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAI श्री मनुकुमारगिरि, न्यायिक सदस्य एवं श्री एस. आर. रघुनाथा लेखासदस्य BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRIS.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं. ITA No 1286 & 1287/Chny/2025 निर्धारणवर्ष/Assessment Years: NA Vyasa Vidya Mandiram v. CIT (E), Nungambakkam No. SF2 B Block Swapnalok Parsn No. 121, MG, Road, Seshnestle Campus, Nanjundapuram Nungambakkam-600 034 Road, Coimbatore-641 036 Chennai [PAN: AADTV 6860 E] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Assessee by Mr. Y Sridhar…

M/S.AGASTYA GURUKULAM PUBLIC CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

ITA 377/CHNY/2025[-]Status: DisposedITAT Chennai05 Feb 2026

For Appellant: Shri. R. Viswanathan, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T

Section 12ASection 2(15)Section 80G(5)

…आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक सदस्य एवं श्री एस. आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:376 & 377/Chny/2025 M/s. Agastya Gurukulam Public Charitable Trust, Origin Towers, 11-13, Type -2, Dr. VSI Estate, Thiruvanmiyur, Chennai - 600 041. [PAN:AAITA-2106-R] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant by : Shri. R. Viswanathan, C.A. प्रत्यर्थी की ओर से/Respondent by : Ms. E. Pavuna Sundari, C.I.T. सुनवाई की ता…

M/. AGASTYA GURUKULAM PUBLIC CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

The appeals of the assessee are allowed

ITA 376/CHNY/2025[-]Status: DisposedITAT Chennai05 Feb 2026

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

For Appellant: Shri. R. Viswanathan, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T

Section 12ASection 2(15)Section 80G(5)

…आयकर अपील"य अ"धकरण, ‘ए ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ 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 अपील सं./ITA Nos.:376 & 377/Chny/2025 M/s. Agastya Gurukulam Public The Commissioner of Income Charitable Trust, vs. Tax, Origin Towers, 11-13, Type -2, Exemptions, Dr. VSI Estate, Thiruvanmiyur, Chennai. Chennai – 600 041. [PAN:AAITA-2106-R] (अपीलाथ$/Appellant) (%&यथ$/Respondent) अपीलाथ$ क' ओर से/Appellant by : Shri. R. Viswanathan, C.A. %&यथ$ क'…

D.A.V. EDUCATIONAL TRUST,CHENNAI vs. ITO, EXEMPTION WARD-2, CHENNAI

In the result, the appeal of the assessee for AY 2017-18 is allowed

ITA 1670/CHNY/2024[2018-19]Status: DisposedITAT Chennai21 Jan 2026AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, Vs. The Income Tax Officer, 5, S V Illam, Mohanapuri Lake View Exemption Ward 4, Street, Adambakkam, Chennai. Chennai 600 088. [Pan: Aaatc5967A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate & Shri A. Satyaseelan, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 28.10.2025 घोषणा की तारीख /Date Of Pronouncement : 21.01.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Four Appeals Filed By The Assessee Are Directed Against The Orders All Dated 05.04.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2014-15, 2015-16, 2017-18 & 2018-19. 2. Since, The Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To 2

For Appellant: Shri G. Baskar, Advocate &For Respondent: Ms. Gouthami Manivasagam, JCIT

Section 11Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एस.एस. िव"ने" रिव, "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" । Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, Vs. The Income Tax Officer, 5, S V Illam, Mohanapuri Lake View Exemption Ward 4, Street, Adambakkam, Chennai. Chennai 600 088. [PAN: AAATC5967A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri G.…

D.A.V. EDUCATIONAL TRUST,CHENNAI vs. ITO, EXEMPTION WARD-4,, CHENNAI

ITA 1667/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Jan 2026AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, 5, S V Illam, Mohanapuri Lake View Street, Adambakkam, Chennai 600 088. [Pan: Aaatc5967A] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Appellant By Vs. The Income Tax Officer, Exemption Ward 4, Chennai. (प्रत्यर्थी/Respondent) Shri G. Baskar, Advocate & Shri A. Satyaseelan, Advocate Ms. Gouthami Manivasagam, Jcit 28.10.2025 21.01.2026 : प्रत्यर्थी की ओर से/Respondent By : सुनवाई की तारीख / Date Of Hearing : घोषणा की तारीख / Date Of Pronouncement : आदेश/Order Per S.S. Viswanethra Ravi: These Four Appeals Filed By The Assessee Are Directed Against The Orders All Dated 05.04.2024 Passed By The Id. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The

Section 11Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)

…आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B' BENCH, CHENNAI श्री एस.एस. विश्वनेत्र रवि, न्यायिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष । Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, 5, S V Illam, Mohanapuri Lake View Street, Adambakkam, Chennai 600 088. [PAN: AAATC5967A] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Appellant by Vs. The Income Tax Officer, Exemption Ward 4, Chennai. (प…

THE INSTITUTE OF MARINE ENGINEERS INDIA ,MUMBAI vs. ITO WARD 2(4), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 5666/MUM/2025[2009-10]Status: DisposedITAT Mumbai17 Dec 2025AY 2009-10

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Karthik Natarajan, CAFor Respondent: Shri Virabhadra Mahajan, SR DR

Section 11Section 143(3)Section 250Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.5666/Mum/2025 (Assessment Year: 2009-10) The Institute of Marine vs Income-tax Officer, Ward 2(4), Engineers India, Mumbai, Room NO.699, 6th Floor IMEI House, Sector 19, Plot 94, Nerul, Navi Mumbai – 400 706 MTNL Bldgh, Cumballa Hill, Peddar PAN : AAATT3254B Road, Mumbai-400 026 APPELLANT RESPONDENT Assessee by : Shri Karthik Natarajan, CA Respondent by : Shri Virabhadra Mahajan, SR DR Date of hearing : 11/11/2025 Date of pronouncement : 17/12/202…

RAM NIWAS MODI CHARITABLE SOCIETY,JAIPUR vs. CIT-EXEMPTION, JAIPUR, JAIPUR

In the result, both the appeal of the assessee are disposed off\nthereby allowing the appeal of the assessee in ITA No

ITA 118/JPR/2025[2022-23]Status: DisposedITAT Jaipur20 Nov 2025AY 2022-23

For Appellant: Shri Mahendra Gargieya, Adv. &For Respondent: Mrs. Anita Rinesh, Ld. JCIT

Section 12ASection 80GSection 80G(5)

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR\nडा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI,\nआयकर अपीलसं. / ITA No.118 & 779/JPR/2025\nRam Niwas Modi Charitable Vs. The CIT(E),\nSociety, Jaipur.\n152, Modi House, Gumanpura,\nKota.\nस्थायीलेखा सं. / जीआईआर सं. / PAN/GIR No.: AAATR8150J\nअपीलार्थी / Appellant प्रत्यर्थी / Respondent\nनिर्धारिती की ओरसे / Assesseeby : Shri Mahendra Gargieya, Adv. &\nShri Devang Gargieya, Adv.\nराज…

VAISH MODEL PRIMARY SCHOOL EDUCATION SOCIETY,BHIWANI vs. ASSESSING OFFICER EXEMPTION, ROHTAK

The appeal is allowed

ITA 3325/DEL/2024[2009-10]Status: DisposedITAT Delhi12 Nov 2025AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year : 2009-10 Vaish Model Primary School Vs. Ao (Exemption), Education Society, Income Tax Office, Near Denot Gate, Loharu Gate, Rohtak. Haryana – 127021. Pan: Aaaav4102H

For Appellant: Shri Mohit Bassi, AdvocateFor Respondent: Shri Jitender Singh, CIT-DR

Section 10

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year : 2009-10 Vaish Model Primary School Vs. AO (Exemption), Education Society, Income Tax Office, Near Denot Gate, Loharu Gate, Rohtak. Haryana – 127021. PAN: AAAAV4102H (Appellant) (Respondent) Assessee by : Shri Mohit Bassi, Advocate Revenue by : Shri Jitender Singh, CIT-DR Date of Hearing : 04.11.2025 Date of Pronouncement : 12.11.2025 ORDER PER ANUBHAV SHARMA, JM: This is an appeal preferred by the Assessee against the order dated 16.05.20…

GANDHINAGAR AROGYA NILAYAM CHARITABLE TRUST,CHENNAI vs. CIT (EXEMPTIONS), CHENNAI

The appeal of the assessee is allowed for statistical purposes

ITA 2705/CHNY/2024[-]Status: DisposedITAT Chennai30 Jun 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकरअपील सं./Ita Nos.2705/Chny/2024 Assessment Year: - Gandhinagar Arogya Nilayam Vs. Commissioner Of Income Tax Charitable Trust, (Exemption), New No.56, Old No.62, Chennai. 4Th Main Road, Gandhi Nagar, Adyar, Chennai- 600 020. [Pan:Aaatg2771L] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V.Swaminathan, C.A प्रत्यर्थी की ओर से /Respondent By : Mr.R.Clement Ramesh Kumar, Cit सुनवाई की तारीख/Date Of Hearing : 02.04.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025

For Appellant: Mr. V.Swaminathan, C.AFor Respondent: Mr.R.Clement Ramesh Kumar, CIT

Section 11(4)Section 143(3)Section 2(15)Section 80GSection 80G(5)Section 80G(5)(iii)

…आयकर अपीलीय अधिकरण ’सी’ न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय श्री मनु कुमार गिरि, न्यागयक सदस्य एवं माननीय श्री एस.आर.रघुनाथा ,लेखा सदस्य के समक्ष । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकरअपील सं./ITA Nos.2705/Chny/2024 Assessment Year: - Gandhinagar Arogya Nilayam Vs. Commissioner of Income Tax Charitable Trust, (Exemption), New No.56, Old No.62, Chennai. 4th Main Road, Gandhi Nagar, Adyar, Chennai- 600 020. [PAN:AAATG2771L] (अपीलार्थी/Assessee) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assesse…

KANTIBHAI PUNJYABHAI PATEL HUF,SURAT vs. INCOME TAX OFFICER, WARD 1(3)(7), SURAT

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

ITA 723/SRT/2023[2017-18]Status: DisposedITAT Surat22 May 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.723/Srt/2023 Assessment Year: (2017-18) (Physical Hearing) Kantibhai Punjyabhai Patel Huf, Vs. The Ito, B-1, Durgauri Society, Mora Ward - 1(3)(7), Bhagal Road, Morabhagal, Surat Surat – 395005, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaihk6444A (Appellant) (Respondent) Appellant By Shri Sapnesh Sheth, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 12/03/2025 Date Of Pronouncement 22/05/2025

Section 115BSection 144Section 2(31)Section 250Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.723/SRT/2023 Assessment Year: (2017-18) (Physical Hearing) Kantibhai Punjyabhai Patel HUF, Vs. The ITO, B-1, Durgauri Society, Mora Ward - 1(3)(7), Bhagal Road, Morabhagal, Surat Surat – 395005, Gujarat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAIHK6444A (Appellant) (Respondent) Appellant by Shri Sapnesh Sheth, CA Respondent by Shri Mukesh Jain, Sr. DR Date of Hearing 12/03/2025 Date of Pronouncement 22/05/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM:…

SHRI MUKUND BHAVAN TRUST,PUNE vs. CIT(E), PUNE

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

ITA 1552/PUN/2024[-]Status: DisposedITAT Pune29 Apr 2025

Bench: Shri R. K. Panda & Ms. Astha Chandrashri Mukund Bhavan Trust Cit (Exemption), Pune 1105, Raviwar Peth, Mukund Vs. Bhavan, Pune – 411002 Pan: Aaats5170R (Appellant) (Respondent) Assessee By : Shri V.L. Jain Department By : Shri Mallikarjun Utture, Cit Date Of Hearing : 05-02-2025 Date Of Pronouncement : 29-04-2025 O R D E R

For Appellant: Shri V.L. JainFor Respondent: Shri Mallikarjun Utture, CIT

Section 12ASection 13(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Shri Mukund Bhavan Trust CIT (Exemption), Pune 1105, Raviwar Peth, Mukund Vs. Bhavan, Pune – 411002 PAN: AAATS5170R (Appellant) (Respondent) Assessee by : Shri V.L. Jain Department by : Shri Mallikarjun Utture, CIT Date of hearing : 05-02-2025 Date of pronouncement : 29-04-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 30.06.2024 of the Ld. CIT(Exemption), Pune cancelling the registration granted u/s 12AB(4) of the…

ARYA SAMAJ MANDIR ,BHILWARA vs. CIT(E) , JAIPUR

In the result, the appeals of the assessee in ITA No

ITA 1015/JPR/2024[2019-20]Status: DisposedITAT Jaipur22 Apr 2025AY 2019-20

For Appellant: Shri Devang Gargieya, Advocate &For Respondent: Smt. Runi Pal, CIT-DR

Section 12ASection 80G

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,\"B-Bench” JAIPUR\nडॉ. एस.सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM\nआयकर अपील सं./ITA No. 1015 & 1021/JPR/2024\n\n\nArya Samaj Mandir,\n1, Dayanand Marg,\nBhilwara.\nबनाम\nVs.\nThe Commissioner of\nIncome-tax (Exemption),\nJaipur.\nस्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AABAA7514R\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respondent\nनिर्धारिती की ओरसे / Assessee by : Shri Devang Gargieya, Advoca…

DEPUTY COMMISSIONER OF INCOME TAX(EXEMPTIONS) 2 MUMBAI, MUMBAI vs. OTTERS CLUB, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 3080/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Mar 2025AY 2014-15

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Shri Krishna Kumar, Sr. DR

Section 11Section 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 3078 and 3080/MUM/2024 Assessment Years: 2015-16 and 2014-15 Deputy Commissioner of Otters Club, Income Tax (Exemptions)-2(1), 29C, Otters Club, Carter Road, Mumbai Bandra (West), Vs. Mumbai – 400 050 (PAN : AAATO0013F) (Appellant) (Respondent) Present for: Assessee : Shri Porus Kaka, Sr. Advocate, Shri Nitesh Joshi, Advocate and Ms. Sonakshi Jhunjhunwala, AR Revenue : Shri Krishna Kumar, Sr. DR Date of Hearing : 23.12.2024 Date of Pronouncement : 21.03.2025…

DEPUTY COMMISSIONER OF INCOME TAX EXEMPTIONS 2(1), MUMBAI, MUMBAI vs. OTTERS CLUB, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 3078/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Mar 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Shri Krishna Kumar, Sr. DR

Section 11Section 143(3)Section 2(15)

TREHAN SEVA BHARTI CHARITABLE TRUST,ALWAR vs. CIT(E), JAIPUR, JAIPUR

In the result, both the appeals of the assessee are allowed

ITA 1027/JPR/2024[NA]Status: DisposedITAT Jaipur15 Jan 2025

Section 12(1)Section 12ASection 80G

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nJAIPUR BENCH “B”, JAIPUR\nBEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND\nSHRI GAGAN GOYAL, ACCOUNTANT MEMBER\nITA Nos.1027 & 1028/JPR/2024\n\nTrehan Seva Bharti Charitable Trust,\nKalani & Co., 5th Floor, Milestone Building\nGandhi Nagar Turn, Tonk Road,\nJaipur - 302 015.\nPAN No.:AADTT8776F\nAppellant\n\nVs.\n\nCIT Exemption,\nJaipur - 302 015.\nRespondent\n\nAppellant by\n: Mr. P. C. Parwal, CA, Ld. AR\nRespondent by\n: Ms. Alka Gautam, CIT, Ld. DR\nDate of hearing\n: 08/01/2025\nDate of pronouncement : 15/01/2025\n\nORDER\nPER GAGAN GOYAL, A.M:\n\nTh…

RAMDULARI BANSAL WELFARE SOCIETY,JAIPUR vs. CIT(E), JAIPUR, JAIPUR

In the result, appeal of the assessee society is dismissed

ITA 790/JPR/2024[NA]Status: DisposedITAT Jaipur28 Nov 2024

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: Mr. Arvind Kumar, Ld. CIT-DR

Section 12ASection 12A(1)(ac)Section 13(3)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos. 789 & 790/JPR/2024 Ramdulari Bansal Welfare Society, C/o. M/s. Kalani & Co., 5th Floor, Milestone Building, Gandhi Nagar Turn, Tonk Road, Jaipur – 302 015. PAN No.: AAIAR 5828A ..... Appellant Vs. CIT (E), Jaipur, Jaipur – 302 015. ..... Respondent Appellant by : Mr. P. C. Parwal, CA, Ld. AR Respondent by : Mr. Arvind Kumar, Ld. CIT-DR Date of hearing : 26/11/2024 Date of pronouncement : 28/11/2024 O R D E R PER GAGAN GOYAL, A.M: These two appeals by asse…

RAMDULARI BANSAL WELFARE SOCIETY,JAIPUR vs. CIT(E), JAIPUR, JAIPUR

In the result, appeal of the assessee society is dismissed

ITA 789/JPR/2024[NA]Status: DisposedITAT Jaipur28 Nov 2024

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. P. C. Parwal, CA, Ld. ARFor Respondent: Mr. Arvind Kumar, Ld. CIT-DR

Section 12ASection 12A(1)(ac)Section 13(3)Section 80G

ITO(EXMP)-2(4), MUMBAI vs. MEHLI MEHTA MUSIC FOUNDATION, MUMBAI

In the result the appeal filed by the revenue stands dismissed

ITA 4545/MUM/2023[2018-19]Status: DisposedITAT Mumbai22 Nov 2024AY 2018-19

Bench: Smt Beena Pillai & Shri Prabhash Shankar[Assessment Year: 2018-19] Income Tax Officer, Mehli Mehta Music Exemption Ward- 2(4) Foundation 609, 6Th Floor, 2, Banoo Mansion, Mtnl Building, Cumballa Hill Road, Vs. Cumballa Hill, Kemps Corner, Mumbai- 400026. Mumbai- 400026. Pan: Aaatt2799K (Appellant) (Respondent)

For Appellant: Shri P. J. Pardiwala & Mayank ThosarFor Respondent: Shri R. R. Makwana (SR. D.R.)

Section 11Section 11(1)(d)Section 2Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER [Assessment Year: 2018-19] Income Tax Officer, Mehli Mehta Music Exemption Ward- 2(4) Foundation 609, 6th floor, 2, Banoo Mansion, MTNL Building, Cumballa Hill Road, Vs. Cumballa Hill, Kemps Corner, Mumbai- 400026. Mumbai- 400026. PAN: AAATT2799K (Appellant) (Respondent) Present for: Assessee by : Shri P. J. Pardiwala & Mayank Thosar Revenue by : Shri R. R. Makwana (SR. D.R.) Date of Hearing : 12.11.2024 Date of Pronouncement : 22.11.2024 O R D E R Per Beena Pillai…

SMT. LINGAMMAL RAMARAJU SHASTRA PRATHISHTA TRUST,RAJAPALAYAM vs. ACIT (EXEMPTIONS), COIMBATORE

ITA 1250/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Nov 2024AY 2018-19

Section 11Section 12ASection 142(1)Section 143(2)Section 143(3)Section 263Section 264

…आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH: CHENNAΙ श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री मनोज कुमार अग्रवाल, लेख सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1250/Chny/2024 निर्धारण वर्ष / Assessment Year: 2018-19 Smt. Lingammal Ramaraju Shastra Prathistha Trust, No.1, Gandhi Kalaimanram Road, Rajapalayam – 626 117. [PAN: AABTS 2841L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Appellant by प्रत्यर्थी की ओर से /Respondent by The Asst. Commissioner of Vs. Income Tax (Exemptions), Co…

DEPUTY COMMISSIONER OF INCOME TAX EXEMPTIONS 2 1 MUMBAI, MUMBAI vs. NEHRU CENTRE, MUMBAI

ITA 3088/MUM/2024[2018-19]Status: DisposedITAT Mumbai23 Oct 2024AY 2018-19

Bench: Shri. Prashant Maharishi & Shri. Raj Kumar Chauhan

Section 11Section 11(4)Section 12ASection 13(8)Section 142(1)Section 143(2)Section 2(15)Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI. PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 3076/MUM/2024 (A.Y: 2011-12) & ITA NO. 3077/MUM/2024 (A.Y: 2012-13) & ITA NO. 3088/MUM/2024 (A.Y: 2018-19) Deputy Commissioner of Vs. Nehru Centre Income Tax Exemptions 2(1), 13th Floor, Discovery of Mumbai India Building, DR 603, 6th Floor, MTNL Annie Besant Road, Telephone Exchange Worli, Mumbai Building, Dr. GD Deshmukh 400018. Marg, Peddar Road, Cumbala Hill, Mumbai – 400026. (Appellant) (Respondent) Assessee Represented by : Shri. Dilip J. Thakk…

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