Officer, (E) 1 (1), Mumbai v. Bhansali Trust

63 Taxmann.com 56Reported decision2015#25546 most cited
3

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

Judgments citing Officer, (E) 1 (1), Mumbai v. Bhansali Trust

SHRI DIGAMBER JAIN,BHOPAL vs. CIT EXEMPTION, BHOPAL

In the result, Assessee’s appeal

ITA 289/IND/2020[NA]Status: DisposedITAT Indore17 Jan 2022

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing

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

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING ITA No.287 & 289/Ind/2020 Assessment Year: Shri Digamber Jain Sidhashetrabawan Gajaji, Bawangajaji PAN No.AAGTS0248E : Appellant V/s CIT(E) Bhopal : Respondent Appellant by Shri Ashish Goyal & N.D. Patwa. ARs Respondent by Shri P.K. Mitra, CIT-DR Date of Hearing 23.11.2021 Date of Pronouncement 17.01.2022 O R D E R PER MANISH BORAD, A.M.: The above captioned appeals filed at the instance of the Assessee are…

SHRI DIGAMBER JAIN,CHULGIRI BHOPAL vs. CIT EXEMPTION, BHOPAL

In the result, Assessee’s appeal

ITA 287/IND/2020[NA]Status: DisposedITAT Indore17 Jan 2022

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing

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

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING ITA No.287 & 289/Ind/2020 Assessment Year: Shri Digamber Jain Sidhashetrabawan Gajaji, Bawangajaji PAN No.AAGTS0248E : Appellant V/s CIT(E) Bhopal : Respondent Appellant by Shri Ashish Goyal & N.D. Patwa. ARs Respondent by Shri P.K. Mitra, CIT-DR Date of Hearing 23.11.2021 Date of Pronouncement 17.01.2022 O R D E R PER MANISH BORAD, A.M.: The above captioned appeals filed at the instance of the Assessee are…

DAIVADNYA SAMJONNATI PARISHAD MAHAJANWADI MANDAL ,MUMBAI vs. ITO (E)-1(2), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 2631/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Jan 2022AY 2012-13

Bench: Shri S.Rifaur Rahman ( & Shripavan Kumar Gadale ()

Section 11Section 12ASection 13(1)(d)Section 143(2)

…1 ITA 2631/Mum/2019 5.0N THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER AND SHRIPAVAN KUMAR GADALE (JUDICIAL MEMBER) I.T.A No.2631/Mum/2019 (Assessment year : 2012-13) DaivadnyaSamjonnati Parishad vs Income-tax Officer (Exemption-1(2), Mahajanwadi Mandal, 311, Mehta Mumbai Bhavan CHSL, Raj Ram Mohan Roy Marg, Girgaon, Mumbai APPLICANT RESPONDENT Assessee represented by Shri Vasudev N Ginde Revenue represented by Shri Bharat Andhale Date of hearing 07-10-2021 Date of pronouncement 03-01-2022 O R D E R Per S. Rifaur Rahman (AM) : This is an appeal filed by th…

Officer, (E) 1 (1), Mumbai v. Bhansali Trust (63 Taxmann.com 56) — Cited in 3 Judgments | BharatTax