How many judgments cite Nitdaa Foundation v. CIT?

17 judgments on BharatTax cite Nitdaa Foundation v. CIT (167 Taxmann.com 111), spanning 2024 to 2025.

Which sections of the Income Tax Act does Nitdaa Foundation v. CIT come up under?

It is most often cited in judgments turning on Section 80G, Section 80G(5), Section 12A, Section 80G(5)(iii), Section 80G(5)(vi), Section 12AA.

Nitdaa Foundation v. CIT

167 Taxmann.com 111Income Tax Appellate Tribunal2024#6555 most cited

What is Nitdaa Foundation v. CIT authority for?

An existing trust that has previously been granted approval under sections 12AA and 80G should apply under clause (i) of the first proviso to section 80G(5) as an old entity, not under clause (iii) as a new trust. Applying under the incorrect clause may lead to unnecessary provisional certificates and delays.

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

Also referred to as

Nitdaa Foundation v. CIT · section 80G(5) · section 12AA · existing trust · old entity · clause (i) · clause (iii) · provisional certificate · approval

Sections most often in play

Section 80G Section 80G(5)Section 12A Section 80G(5)(iii)Section 80G(5)(vi)Section 12AA Section 12AB Section 80G(5)(i)

Issues it is cited on

section 80g(5)(vi)section 80g(5)(iv)section 12a(1)(ac)(i)section 80g(5)section 80g(5)(iii)section 80g child section 12aa section 80 section 12a section 12 section 12ab

Judgments citing Nitdaa Foundation v. CIT

Pushpa Devi Sobhasaria Foundation, Kolkata vs. CIT(Exemption), Kolkata

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

ITA 1884/KOL/2025[---]Status: DisposedITAT Kolkata23 Oct 2025

Bench: Shri Udayan Das Gupta & Shri Rakesh Mishra

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA Before SHRI UDAYAN DAS GUPTA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1884/KOL/2025 Assessment Year: N.A. Pushpa Devi Sobhasaria CIT (Exemption), Kolkata Foundation Vs. (Appellant) (Respondent) PAN: AAETP6625Q Appearances: Assessee represented by : None. Department represented by : Sanat Kumar Raha, CIT(DR). Date of concluding the hearing : 22-October-2025 Date of pronouncing the order : 23-October-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Ld. Commissione…

Shri Vardhaman Sthanakwasi Jain Shrawak Sangh, Pune vs. CIT (Exemption), Pune

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

ITA 1912/PUN/2025[2025-26]Status: DisposedITAT Pune18 Sept 2025AY 2025-26

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1912/Pun/2025 Shri Vardhaman Vs. Cit, Exemption, Pune. Sthanakwasi Jain Shrawak Sangh, 1 Guru Ganesh Bhavan, Paavan Tapodham, Near Shivaji Statue, Jalna- 431203. Pan : Aahts5220K Appellant Respondent Assessee By : None Revenue By : Shri Amit Bobde Date Of Hearing : 16.09.2025 Date Of Pronouncement : 18.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.05.2025 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 80G(5) Of The It Act. 2. There Is Delay Of 8 Days In Filing Of The Present Appeal. We Are Satisfied With The Reasons Mentioned In The Affidavit For Condonation That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeal Within The Prescribed Time Limit. After Hearing Ld. Dr

For Appellant: NoneFor Respondent: Shri Amit Bobde

Section 80GSection 80G(5)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1912/PUN/2025 Shri Vardhaman Vs. CIT, Exemption, Pune. Sthanakwasi Jain Shrawak Sangh, 1 Guru Ganesh Bhavan, Paavan Tapodham, Near Shivaji Statue, Jalna- 431203. PAN : AAHTS5220K Appellant Respondent Assessee by : None Revenue by : Shri Amit Bobde Date of hearing : 16.09.2025 Date of pronouncement : 18.09.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 23.05.2025 passed by Ld. CIT, Exempt…

Skilletz Foundation, Pune vs. Commissioner of Income Tax- Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1798/PUN/2025[2025-2026]Status: DisposedITAT Pune18 Sept 2025AY 2025-2026

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1797 & 1798/Pun/2025 Skilletz Foundation, Vs. Cit, Exemption, Pune. Sn-209/1, Fl-301-A, Building-B, Lunkad Orchids, Viman Nagar, Pune- 411104. Pan : Abgcs2189C Appellant Respondent Assessee By : Shri Ketankumar H. Sakariya Revenue By : Shri Amit Bobde Date Of Hearing : 15.09.2025 Date Of Pronouncement : 18.09.2025 आदेश / Order Per Vinay Bhamore, Jm:

For Appellant: Shri Ketankumar H. SakariyaFor Respondent: Shri Amit Bobde

Section 80GSection 80G(5)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1797 & 1798/PUN/2025 Skilletz Foundation, Vs. CIT, Exemption, Pune. SN-209/1, FL-301-A, Building-B, Lunkad Orchids, Viman Nagar, Pune- 411104. PAN : ABGCS2189C Appellant Respondent Assessee by : Shri Ketankumar H. Sakariya Revenue by : Shri Amit Bobde Date of hearing : 15.09.2025 Date of pronouncement : 18.09.2025 आदेश / ORDER PER VINAY BHAMORE, JM: ITA No.1797/PUN/2025 : This appeal in ITA No.1797/PUN/2025 filed by the assessee is directed against…

Skilletz Foundation, Pune vs. Commissioner of Income Tax- Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1797/PUN/2025[2025-2026]Status: DisposedITAT Pune18 Sept 2025AY 2025-2026

For Appellant: Shri Ketankumar H. SakariyaFor Respondent: Shri Amit Bobde

Section 80GSection 80G(5)Section 80G(5)(iv)

Bhabna, Kolkata vs. CIT (Exmption), Kolkata

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

ITA 319/KOL/2025[2025-26]Status: DisposedITAT Kolkata03 Sept 2025AY 2025-26

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 12ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 319/KOL/2025 Assessment Year: 2025-26 Bhabna CIT (Exemption), Kolkata Vs. (Appellant) (Respondent) PAN: AADTB3188K Appearances: Assessee represented by : Sandeep Ray, AR & Gautam Ghosh, AR. Department represented by : S.B. Chakraborthy, Sr. DR. Date of concluding the hearing : 29-August-2025 Date of pronouncing the order : 03-September-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Ld. Commiss…

Shri Modasa Ekda Visha Khadayata Modipunch Kelavani Mandal, Modasa vs. The CIT(Exemption), Ahmedabad

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

ITA 1086/AHD/2025[NA]Status: DisposedITAT Ahmedabad14 Aug 2025

Bench: Smt. Annapurna Gupta & Shri T.R Senthil Kumar

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Sher Singh, CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE Smt. ANNAPURNA GUPTA, ACCOUNTANT MEMBER And SHRI T.R SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.1086/Ahd/2025 (Assessment Year: NA ) Modasa Ekda Visha Khadayata Vs. The CIT (Exemption), Modipunch Kelavani Mandal, Ahmedabad. 28, Khadaya Chhatralaya, Nr. Kotiyark Hall, Kadiawada Road, Modasa-383315, Dist: Sabarkantha [PAN No. AAATS7100D] (Appellant) .. (Respondent) Appellant by : Shri Dhinal Shah, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 11.08.2025 Date of Pronouncement 14 .08.2025 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER…

Sindhu Charitable Trust, Kolkata vs. CIT (Exemption), Kolkata

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

ITA 420/KOL/2025[2025-26]Status: DisposedITAT Kolkata23 Jul 2025AY 2025-26

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 12ASection 2(31)(iv)Section 80GSection 80G(5)(iii)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री जॉजज माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 420/KOL/2025 Assessment Year: 2025-26 Sindhu Charitable Trust CIT (Exemption), Kolkata Vs. (Appellant) (Respondent) PAN: AAKTS6036N Appearances: Assessee represented by : Dheerendra Baid, FCA and A.C. Baid, AR. Department represented by : Sanjay Mukherjee, CIT-DR. Date of concluding the hearing : 09-July-2025 Date of pronouncing the ord…

Modasa Ekda Visha Khadayata Kovadia Kelavani Mandal, Modasa vs. The CIT(Exemption), Ahmedabad

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

ITA 1085/AHD/2025[NA]Status: DisposedITAT Ahmedabad16 Jul 2025

Bench: Shri T.R Senthil Kumar & Shri Makrand Vasant Mahadeokar

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Rignesh Das, CIT. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI T.R SENTHIL KUMAR, JUDICIAL MEMBER And SHRI MAKRAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.1085/Ahd/2025 (Assessment Year: NA ) Modasa Ekda Visha Khadayata Vs. The Commissioner of Kovadia Kelavani Mandal, Income Tax, Opp. Ashish Hospital, (Exemption) Kadiawada Road, Ahmedabad. Modasa-383315. [PAN No. AAATM7957L] (Appellant) .. (Respondent) Appellant by : Shri Dhinal Shah, AR Respondent by: Shri Rignesh Das, CIT. DR Date of Hearing 03.07.2025 Date of Pronouncement 16.07.2025 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER This appe…

Global Environment Research Foundation, Nadia vs. CIT (Exemption), Kolkata

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

ITA 281/KOL/2025[--]Status: DisposedITAT Kolkata09 Jul 2025

Bench: Shri George Mathan & Shri Rakesh Mishra

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

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री जॉजज माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 281/KOL/2025 Assessment Year: N.A. Global Environment Research CIT (Exemption), Kolkata Foundation Vs. (Appellant) (Respondent) PAN: AAAAG2964N Appearances: Assessee represented by : C.M. Roy, AR. Department represented by : P.N. Barnwal, CIT, DR. Date of concluding the hearing : 17-June-2025 Date of pronouncing the order : 09-July-2025…

The Umrao Institute of Medical Science and Research, Thane vs. CIT Exemption, Thane

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

ITA 2280/PUN/2024[2025-26]Status: DisposedITAT Pune07 May 2025AY 2025-26

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Rahul Sarda (Virtual)For Respondent: Shri Ajay Kumar Keshari

Section 11Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2280/PUN/2024 The Umrao Institute of Vs. CIT, Exemption, Pune. Medical Science And Research, Asmita House, Naya Nagar Mira Road, East Thane- 401107. PAN : AAATT2858F Appellant Respondent Assessee by : Shri Rahul Sarda (Virtual) Revenue by : Shri Ajay Kumar Keshari Date of hearing : 07.04.2025 Date of pronouncement : 07.05.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 31.08.2024 passed by…

Arun Aashray, Pune vs. CIT Central Circle 1(1), Pune

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

ITA 73/PUN/2025[-]Status: DisposedITAT Pune29 Apr 2025

Bench: Shri R. K. Panda & Ms. Astha Chandraarun Aashray The Cit (Exemption), 1541 Clover Highlands, Near Pune Vs. Nibm, Pisoli Road, Kondhwa, Pune – 411048 Pan: Aacta2725Q (Appellant) (Respondent) Assessee By : Shri Nikhil Mutha Department By : Shri Prashant Gadekar Date Of Hearing : 15-04-2025 Date Of Pronouncement : 29-04-2025 O R D E R

For Appellant: Shri Nikhil MuthaFor Respondent: Shri Prashant Gadekar

Section 10Section 10(230)Section 119Section 80Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Arun Aashray The CIT (Exemption), 1541 Clover Highlands, Near Pune Vs. NIBM, Pisoli Road, Kondhwa, Pune – 411048 PAN: AACTA2725Q (Appellant) (Respondent) Assessee by : Shri Nikhil Mutha Department by : Shri Prashant Gadekar Date of hearing : 15-04-2025 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 24.03.2024 of the Ld. CIT (Exemption), Pune rejecting the application for approval u/s 80…

Satyaniketan, Ahmednagar vs. CIT Exemption, Pune

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

ITA 461/PUN/2025[NA]Status: DisposedITAT Pune22 Apr 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Sharad Atmaram Vaze

Section 4Section 80GSection 80G(5)Section 80G(5)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.461/PUN/2025 Satyaniketan, Vs. CIT, Exemption, Pune. Rajur, Tal. Akole, Dist. Ahmednagar- 422601. PAN : AAETS2765C Appellant Respondent Assessee by : Shri Sharad Atmaram Vaze Revenue by Shri Ajay Kumar Keshari : Date of hearing : 22.04.2025 Date of pronouncement : 29.04.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 04.10.2024 passed by Ld. CIT, Exemption, Pune rejecting the application…

Kaivalya Dhama, Pune vs. CIT (Exemption), Pune

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

ITA 2398/PUN/2024[NA]Status: DisposedITAT Pune27 Feb 2025

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Kaustubh D. Shah

Section 12ASection 80GSection 80G(5)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2398/PUN/2024 Kaivalya Dhama, Vs. CIT, Exemption, Pune. Swami Kuvalyanand Marg, Lonawala, Pune- 410403. PAN : AAATK4388B Appellant Respondent Assessee by : Shri Kaustubh D. Shah Revenue by Shri Amol Khairnar : Date of hearing : 13.02.2025 Date of pronouncement : 27.02.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 08.10.2024 passed by Ld. CIT, Exemption, Pune rejecting the application for re…

Lions Comprehensive Eyecare Foundation, Miraj vs. CIT Exemption, Pune

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

ITA 2404/PUN/2024[NA]Status: DisposedITAT Pune20 Feb 2025

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2404/PUN/2024 Lions Comprehensive Eyecare Vs. CIT, Exemption, Pune. Foundation, C/o A.D. Deshpande, Lokmanya Housing Society, Pandharpur Road, Miraj- 416410. PAN : AAATL0619A Appellant Respondent Assessee by : Shri Kishor B. Phadke Revenue by : Shri Amol Khairnar Date of hearing : 17.02.2025 Date of pronouncement 20.02.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 18.09.2024 passed by…

Bhagwan Mahaveer Jain Relief Trust, Raipur vs. CIT, Exemption, Bhopal

ITA 537/RPR/2024[2024-25]Status: DisposedITAT Raipur31 Jan 2025AY 2024-25

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 537/Rpr/2024 ("नधा"रण वष" Assessment Year:2024-25)

For Appellant: Shri Nikhilesh Begani, Adv. & Mrs. DimpleFor Respondent: Shri S. L. Anuragi, CIT-DR

Section 12ASection 12MSection 12M(3)Section 2(15)Section 80GSection 80G(5)

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी रिवश सूद, "ाियक सद" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 537/RPR/2024 ("नधा"रण वष" Assessment Year:2024-25) Bhagwan Mahaveer Jain Relief Trust, v CIT(Exemption), 01 Pagaria Complex, Siddharth Chowk, s Bhopal- 462016, M.P. Tikra Para, Raipur- 492 001, C.G. PAN: AACAB0577A (अपीलाथ"/Appellant) (""थ" / Respondent) . . िनधा"रती की ओर से /Assessee by : Shri Nikhilesh Begani, Adv. & Mrs. Dimple Warlyani, CA राज" की ओर से /Revenue by : Shri S…

Swodharak Vidyarthi Sanstha, Dhule vs. Exemption Ward 1(1), Nashik

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

ITA 2445/PUN/2024[2025-26]Status: DisposedITAT Pune15 Jan 2025AY 2025-26

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2445/Pun/2024 Swodharak Vidyarthi Sanstha, Vs. Cit, Exemption, Pune. Shindkhed, Malpur, B.O. Karle- 425408. Pan : Aayts6120K Appellant Respondent Assessee By : Shri Sharad Shah Revenue By : Shri Arvind Desai Date Of Hearing 13.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.10.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Approval U/S 80G Of The It Act. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Ld. Cit-E Erred In Denying The Registration U/S 80G Of The It Act. 2. The Ld. Cit-E Ought To Have Ignored The Clerical Error While Filing The Form 10Ab (While Selecting The Relevant Clause) & Thereby Ought To Have Considered The Application To Be Valid & Granted The Registration U/S 80G Of The It Act. 3. The Appellant Craves Its Right To Add To Or Alter The Grounds Of Appeal At Any Time Before Or During The Course Of Hearing Of The Case.” 3. Facts Of The Case, In Brief, Are, That The Assessee Is A Trust Filed Its Application For Registration In Form No.10Ab Under Clause (Ii)

For Appellant: Shri Sharad ShahFor Respondent: Shri Arvind Desai

Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2445/PUN/2024 Swodharak Vidyarthi Sanstha, Vs. CIT, Exemption, Pune. Shindkhed, Malpur, B.O. Karle- 425408. PAN : AAYTS6120K Appellant Respondent Assessee by : Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing 13.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 16.10.2024 passed by Ld. CIT, Exemption, Pune rejecting the application for appr…

Help for Children in Need Foundation, Pune vs. Commissioner of Income Tax, Exemption, Pune

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

ITA 1774/PUN/2024[-]Status: DisposedITAT Pune09 Dec 2024

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Amol Khairnar

Section 80GSection 80G(5)Section 80G(5)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1774/PUN/2024 Help For Children In Need Vs. CIT, Exemption, Pune. Foundation, Flat No.5, 2nd Floor, Tirupati Apt. 370/1, Bhawani Peth, Pune- 411040. PAN : AADCH8450K Appellant Respondent Assessee by : Shri Nikhil S. Pathak Revenue by : Shri Amol Khairnar Date of hearing : 21.11.2024 Date of pronouncement 09.12.2024 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 06.08.2024 passed by Ld. CIT, Exe…