Raja Sir Annamalai Chettiar Foundation v. CCIT

116 Taxmann.com 128High Court2020#22096 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 12ASection 2(15)Section 80G

Issues it is cited on

section 2(15)section 12ainterest

Judgments citing Raja Sir Annamalai Chettiar Foundation v. CCIT

M/S. Gedee Medical Foundation, Coimbatore vs. CIT, Exemption, Chennai

In the result, the appeal filed by the assessee is allowed

ITA 521/CHNY/2025[-]Status: DisposedITAT Chennai15 Jul 2025

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:521/Chny/2025 M/S. Gedee Medical Foundation, The Commissioner Of Income Tax 1, Chettipalayam Road, Vs. (Exemption), Podanur, Chennai – 600 034. Coimbatore – 641 023. [Pan: Aabtg-5427-A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, C.I.T.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 12A(1)(ac)Section 80GSection 80G(5)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"" एवं "ी एस.आर.रघुनाथा, लेखा सद" के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:521/Chny/2025 M/s. Gedee Medical Foundation, The Commissioner of Income Tax 1, Chettipalayam Road, vs. (Exemption), Podanur, Chennai – 600 034. Coimbatore – 641 023. [PAN: AABTG-5427-A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Shri. R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent by : Ms. E. Pavuna Sundari, C.I.T. सु…

Navi Mumbai Sports Association, Navi Mumbai vs. ADIT (E) II (2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7710/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Mar 2022AY 2012-13

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 11Section 12ASection 2(15)

…1 ITAs 6160, 6161 &7710/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.6160/Mum/2019 - A.Y. 2009-10 I.T.A No.6161/Mum/2019 - A.Y. 2011-12 I.T.A No.7710/Mum/2019 - A.Y. 2012-13 Navi Mumbai Sports Association vs ADIT (E) II(2), Mumbai Sector 1A, Vashi, Navi Mumbai-400 703 PAN : AAATN0547A (Appellant) (Respondent) Assessee represented by : Shri Prakash Pandit Department represented by : Shri Anoop Hiwase, DR Date of hearing : 08/02/2022 Date of pronouncement : /02/2022 O R D E R Per: Gagan…

Navi Mumbai Sports Association, Mumbai vs. ADIT (E)-II (2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6160/MUM/2019[2009-2010]Status: DisposedITAT Mumbai03 Mar 2022AY 2009-2010

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 11Section 12ASection 2(15)

…1 ITAs 6160, 6161 &7710/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.6160/Mum/2019 - A.Y. 2009-10 I.T.A No.6161/Mum/2019 - A.Y. 2011-12 I.T.A No.7710/Mum/2019 - A.Y. 2012-13 Navi Mumbai Sports Association vs ADIT (E) II(2), Mumbai Sector 1A, Vashi, Navi Mumbai-400 703 PAN : AAATN0547A (Appellant) (Respondent) Assessee represented by : Shri Prakash Pandit Department represented by : Shri Anoop Hiwase, DR Date of hearing : 08/02/2022 Date of pronouncement : 02/03/2022 O R D E R Per: Gagan…

Raja Sir Annamalai Chettiar Foundation v. CCIT (116 Taxmann.com 128) — Cited in 3 Judgments | BharatTax