Patanjali Yogpeth (Nyas) v. ADIT (Exemption)

78 Taxmann.com 128High Court2017#25630 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2021.

Judgments citing Patanjali Yogpeth (Nyas) v. ADIT (Exemption)

Income Tax Officer (E), Lucknow vs. Archisha Educational Trust, Lucknow

In the result, the appeal of the Revenue stands dismissed

ITA 242/LKW/2020[2016-17]Status: DisposedITAT Lucknow09 Feb 2021AY 2016-17

Bench: Shri A.D Jain & Shri T.S. Kapoora.Y. 2016-17 Archisha Educational Trust, Vs. Income Tax Officer (Exemption), C-2024, Ii Floor, C Block, Lucknow Indira Nagar, Lucknow – 226016 Pan – Aaabt 9595K (Appellant) (Respondent) A.Y. 2016-17 Income Tax Officer (Exemption), Vs. Archisha Educational Trust, Lucknow C-2024, Ii Floor, C Block, Indira Nagar, Lucknow – 226016 Pan – Aaabt 9595K (Appellant) (Respondent)

Section 115BSection 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI A.D JAIN, VICE PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Y. 2016-17 Archisha Educational Trust, Vs. Income Tax Officer (Exemption), C-2024, II Floor, C Block, Lucknow Indira Nagar, Lucknow – 226016 PAN – AAABT 9595K (Appellant) (Respondent) A.Y. 2016-17 Income Tax Officer (Exemption), Vs. Archisha Educational Trust, Lucknow C-2024, II Floor, C Block, Indira Nagar, Lucknow – 226016 PAN – AAABT 9595K (Appellant) (Respondent) Appellant by Shri Rakesh Garg, Advocate Respondent by Shri Ajay Kumar, DR Date o…

Archisha Educational Trust, Lucknow vs. The Income Tax Officer, Exemption, Ward, Lucknow

In the result, the appeal of the Revenue stands dismissed

ITA 195/LKW/2020[20161-7]Status: DisposedITAT Lucknow09 Feb 2021

Bench: Shri A.D Jain & Shri T.S. Kapoora.Y. 2016-17 Archisha Educational Trust, Vs. Income Tax Officer (Exemption), C-2024, Ii Floor, C Block, Lucknow Indira Nagar, Lucknow – 226016 Pan – Aaabt 9595K (Appellant) (Respondent) A.Y. 2016-17 Income Tax Officer (Exemption), Vs. Archisha Educational Trust, Lucknow C-2024, Ii Floor, C Block, Indira Nagar, Lucknow – 226016 Pan – Aaabt 9595K (Appellant) (Respondent)

Section 115BSection 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI A.D JAIN, VICE PRESIDENT AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Y. 2016-17 Archisha Educational Trust, Vs. Income Tax Officer (Exemption), C-2024, II Floor, C Block, Lucknow Indira Nagar, Lucknow – 226016 PAN – AAABT 9595K (Appellant) (Respondent) A.Y. 2016-17 Income Tax Officer (Exemption), Vs. Archisha Educational Trust, Lucknow C-2024, II Floor, C Block, Indira Nagar, Lucknow – 226016 PAN – AAABT 9595K (Appellant) (Respondent) Appellant by Shri Rakesh Garg, Advocate Respondent by Shri Ajay Kumar, DR Date o…

Shree Jain Swetamber Deharshar Upshraya Trust, Thane vs. Asst CIT Palghar Circle, Palghar

The appeal of the assessee is partly allowed

ITA 264/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Mar 2017AY 2011-12

Bench: Shri Joginder Singh & Shri N.K.Pradhanassessment Year: 2011-12 Shree Jain Swetamber Acit, Palghar Circle, Deharshar Upshraya Trust Palghar बनाम/ C/O. Anoopchandji Karnava, T Vs. Main Road, Dahanu Town Dahanu Road, Dist: Thane ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaets4024L

Section 10Section 11Section 12ASection 143(2)Section 143(3)Section 164Section 164(2)

…accepted by the department and appeal is likely to be filed before the Hon'ble High Court. The learned Counsel for the assessee also relied upon the decision of the Delhi Bench of the Tribunal in the Case of Patanjali Yogpeth (Nyas) vs. ADIT (Exemption)(2017) 78 Taxmann.com 128 (Delhi)(Tribunal) 4. We have considered the rival submissions and perused the material available on record. Before coming to any conclusion, we are reproducing hereunder the relevant portion from the aforesaid order of the Tribunal dated 12/08/2016 (ITA No. 230/Mum/2016) from the Co- ordinate Bench of the Mumbai Tribunal for ready referen…

Patanjali Yogpeth (Nyas) v. ADIT (Exemption) (78 Taxmann.com 128) — Cited in 3 Judgments | BharatTax