Panchkuva Cloth Merchant Association v. CIT (Exemption), Ahmedabad

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2024.

Judgments citing Panchkuva Cloth Merchant Association v. CIT (Exemption), Ahmedabad

BHAVNAGAR MANDAP CONTRACTORS ASSOCIATION,BHAVNAGAR vs. THE CIT (EXEMPRION), AHMEDABAD

ITA 542/AHD/2020[NA]Status: DisposedITAT Ahmedabad21 Nov 2024

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Sarju Mehta, A.RFor Respondent: Shri A. P. Singh, CIT DR

Section 12ASection 12A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.542/Ahd/2020 (Assessment Year: N.A.) Bhavnagar Mandap Contractors Vs. Commissioner of Income Tax Association, (Exemption), Plot No. 2, Hada Nagar, Ahmedabad C/o. Shiv Mandap Service, Bhavnagar, Gujarat-364002 [PAN No.AABAB7145B] (Appellant) .. (Respondent) Appellant by : Shri Sarju Mehta, A.R. Respondent by: Shri A. P. Singh, CIT DR Date of Hearing 07.10.2024 Date of Pronouncement 21.11.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal…

BILIMORA MODH GANCHI SAMAST PANCH,NA vs. ARIVS.PR. CIT(EXEMPTION), AHMEDABAD

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

ITA 319/SRT/2017[N.A.]Status: DisposedITAT Surat23 Sept 2021

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainibilimora Modh Ganchi Principal Commissioner Of Samast Panch, Bangiya Income Tax (Exemptions), Vs Faliya, Bilimora, 1St Floor, Room No.111- Tal : Gandevi, 112, Annexy, Aaykar Dist. Navsari-396321 Bhavan, Ashram Road, Pan : Aaatb 2677 A Ahmedabad Assessee / Appellant Revenue /Respondent

Section 12ASection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER Bilimora Modh Ganchi Principal Commissioner of Samast Panch, Bangiya Income Tax (Exemptions), Vs Faliya, Bilimora, 1st Floor, Room No.111- Tal : Gandevi, 112, Annexy, Aaykar Dist. Navsari-396321 Bhavan, Ashram Road, PAN : AAATB 2677 A Ahmedabad Assessee / appellant Revenue /respondent Assessee by Shri Akshay M. Modi, C.A Revenue by Shri S.T. Bidari – CIT-DR Date of hearing 21.09.2021 Date of pronouncement 23.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN SIN…

UNITY WELFARE TRUST,NA vs. ARIVS.PR. CIT(EXEMPTION), AHMEDABAD

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

ITA 318/SRT/2017[N.A.]Status: DisposedITAT Surat23 Sept 2021

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiprincipal Commissioner Of Unity Welfare Trust, Income Tax (Exemptions), Vs House No.1859, Mayat Street 1St Floor, Room No.111- At&P.O. Alipore, Ta: Chikhli, 112, Annexy, Aaykar Dist. Navsari-396521 Bhavan, Ashram Road, Pan : Aaatu 6683 K Ahmedabad Assessee / Appellant Revenue /Respondent

Section 12ASection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER Principal Commissioner of Unity Welfare Trust, Income Tax (Exemptions), Vs House No.1859, Mayat Street 1st Floor, Room No.111- At&P.O. Alipore, Ta: Chikhli, 112, Annexy, Aaykar Dist. Navsari-396521 Bhavan, Ashram Road, PAN : AAATU 6683 K Ahmedabad Assessee / appellant Revenue /respondent Assessee by Shri Akshay M. Modi, C.A Revenue by Shri S.T. Bidari – CIT-DR Date of hearing 21.09.2021 Date of pronouncement 23.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN…