Nosegay Public School Management Committee v. CIT

58 SOT 185Income Tax Appellate Tribunal#18085 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2023.

Judgments citing Nosegay Public School Management Committee v. CIT

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 364/HYD/2022[2015-16]Status: DisposedITAT Hyderabad13 Feb 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya
Section 80P

…n Vs. DIT (Exemptions), 93 TTJ 155 – Delhi High Court. • Angela J. Kazi Vs. ITO – 10 SOT 139 of Mumbai Tribunal. • Smt. Rameshwari Devi and another Vs. Sansar Chand and others – AIR 1986 Himachal Pradesh. • Nosegay Public School Management Committee Vs. CIT – 58 SOT 185 of Jodhpur Bench. • Sartorious Mechatronics India (P) Ltd. Vs. ACIT of ITAT, Bangalore Bench. 8. Per contra, the ld.DR has raised objection for remanding the matter back to the file of lower authorities. In this connection, ld. DR relied on the following decisions : • Majji Sannemma @ Sanyasi Rao Vs. Reddy Sridevi & Others – Civil Appeal No.7696…

ITO Ward-4(3), Hyderabad vs. Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad

In the result, the appeal of assessee in ITA

ITA 363/HYD/2022[2014-15]Status: DisposedITAT Hyderabad13 Feb 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya
Section 80P

…n Vs. DIT (Exemptions), 93 TTJ 155 – Delhi High Court. • Angela J. Kazi Vs. ITO – 10 SOT 139 of Mumbai Tribunal. • Smt. Rameshwari Devi and another Vs. Sansar Chand and others – AIR 1986 Himachal Pradesh. • Nosegay Public School Management Committee Vs. CIT – 58 SOT 185 of Jodhpur Bench. • Sartorious Mechatronics India (P) Ltd. Vs. ACIT of ITAT, Bangalore Bench. 8. Per contra, the ld.DR has raised objection for remanding the matter back to the file of lower authorities. In this connection, ld. DR relied on the following decisions : • Majji Sannemma @ Sanyasi Rao Vs. Reddy Sridevi & Others – Civil Appeal No.7696…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 362/HYD/2022[2013-14]Status: DisposedITAT Hyderabad13 Feb 2023AY 2013-14

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya
Section 80P

…n Vs. DIT (Exemptions), 93 TTJ 155 – Delhi High Court. • Angela J. Kazi Vs. ITO – 10 SOT 139 of Mumbai Tribunal. • Smt. Rameshwari Devi and another Vs. Sansar Chand and others – AIR 1986 Himachal Pradesh. • Nosegay Public School Management Committee Vs. CIT – 58 SOT 185 of Jodhpur Bench. • Sartorious Mechatronics India (P) Ltd. Vs. ACIT of ITAT, Bangalore Bench. 8. Per contra, the ld.DR has raised objection for remanding the matter back to the file of lower authorities. In this connection, ld. DR relied on the following decisions : • Majji Sannemma @ Sanyasi Rao Vs. Reddy Sridevi & Others – Civil Appeal No.7696…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 361/HYD/2022[2011-12]Status: DisposedITAT Hyderabad13 Feb 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya
Section 80P

…n Vs. DIT (Exemptions), 93 TTJ 155 – Delhi High Court. • Angela J. Kazi Vs. ITO – 10 SOT 139 of Mumbai Tribunal. • Smt. Rameshwari Devi and another Vs. Sansar Chand and others – AIR 1986 Himachal Pradesh. • Nosegay Public School Management Committee Vs. CIT – 58 SOT 185 of Jodhpur Bench. • Sartorious Mechatronics India (P) Ltd. Vs. ACIT of ITAT, Bangalore Bench. 8. Per contra, the ld.DR has raised objection for remanding the matter back to the file of lower authorities. In this connection, ld. DR relied on the following decisions : • Majji Sannemma @ Sanyasi Rao Vs. Reddy Sridevi & Others – Civil Appeal No.7696…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO, Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 360/HYD/2022[2010-11]Status: DisposedITAT Hyderabad13 Feb 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya
Section 80P

…n Vs. DIT (Exemptions), 93 TTJ 155 – Delhi High Court. • Angela J. Kazi Vs. ITO – 10 SOT 139 of Mumbai Tribunal. • Smt. Rameshwari Devi and another Vs. Sansar Chand and others – AIR 1986 Himachal Pradesh. • Nosegay Public School Management Committee Vs. CIT – 58 SOT 185 of Jodhpur Bench. • Sartorious Mechatronics India (P) Ltd. Vs. ACIT of ITAT, Bangalore Bench. 8. Per contra, the ld.DR has raised objection for remanding the matter back to the file of lower authorities. In this connection, ld. DR relied on the following decisions : • Majji Sannemma @ Sanyasi Rao Vs. Reddy Sridevi & Others – Civil Appeal No.7696…