PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST v. THE DDIT (EXEMPTION) BHAVNAGAR

34 ITR (Trib) 465Income Tax Appellate Tribunal2014#24565 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2020.

Judgments citing PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST v. THE DDIT (EXEMPTION) BHAVNAGAR

M/S Heritage Educational Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

ITA 1071/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh26 Nov 2020AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arvind Sudarshan, JCIT (Sr. DR)
Section 11(1)Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(3)Section 131Section 142(1)Section 143(3)Section 147

…Reliance is placed on the following case laws/judgement in support to the contention of the assessee: • Hon'ble Bench of ITAT Ahmedabad in the case of PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST VERSUS THE DDIT (EXEMPTION) BHAVNAGAR [2014] 34 ITR (Trib) 465 (ITAT [Ahm]) • Hon'ble Gujarat High Court (upheld by Hon'ble Supreme Court) in the case of COMMISSIONER OF INCOME TAX VERSUS BHOLARAM EDUCATION SOCIETY R/ Tax Appeal No. 306 of 2018 • Jurisdictional court in the case of Commissioner of Income Tax Versus M/s. Idicula Trust Society, Faridabad 2014 (4) TMI 535 - PUNJAB & HARYANA HIGH Court • H…

M/S Heritage Educational Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

ITA 1070/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh26 Nov 2020AY 2014-15
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arvind Sudarshan, JCIT (Sr. DR)
Section 11(1)Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(3)Section 131Section 142(1)Section 143(3)Section 147

…Reliance is placed on the following case laws/judgement in support to the contention of the assessee: • Hon'ble Bench of ITAT Ahmedabad in the case of PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST VERSUS THE DDIT (EXEMPTION) BHAVNAGAR [2014] 34 ITR (Trib) 465 (ITAT [Ahm]) • Hon'ble Gujarat High Court (upheld by Hon'ble Supreme Court) in the case of COMMISSIONER OF INCOME TAX VERSUS BHOLARAM EDUCATION SOCIETY R/ Tax Appeal No. 306 of 2018 • Jurisdictional court in the case of Commissioner of Income Tax Versus M/s. Idicula Trust Society, Faridabad 2014 (4) TMI 535 - PUNJAB & HARYANA HIGH Court • H…

M/S Heritage Educational Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

ITA 1069/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh26 Nov 2020AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arvind Sudarshan, JCIT (Sr. DR)
Section 11(1)Section 12ASection 13Section 13(1)Section 13(1)(c)Section 13(3)Section 131Section 142(1)Section 143(3)Section 147

…Reliance is placed on the following case laws/judgement in support to the contention of the assessee: • Hon'ble Bench of ITAT Ahmedabad in the case of PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST VERSUS THE DDIT (EXEMPTION) BHAVNAGAR [2014] 34 ITR (Trib) 465 (ITAT [Ahm]) • Hon'ble Gujarat High Court (upheld by Hon'ble Supreme Court) in the case of COMMISSIONER OF INCOME TAX VERSUS BHOLARAM EDUCATION SOCIETY R/ Tax Appeal No. 306 of 2018 • Jurisdictional court in the case of Commissioner of Income Tax Versus M/s. Idicula Trust Society, Faridabad 2014 (4) TMI 535 - PUNJAB & HARYANA HIGH Court • H…

PNR SOCIETY FOR RELIEF & REHABILITATION OF THE DISABLED TRUST v. THE DDIT (EXEMPTION) BHAVNAGAR (34 ITR (Trib) 465) — Cited in 3 Judgments | BharatTax