Rajasthan Housing Board v. CIT

21 Taxmann.com 77Income Tax Appellate Tribunal2012#8467 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 12AASection 13(1)(c)Section 13(8)Section 2(15)

Judgments citing Rajasthan Housing Board v. CIT

ICG-IISU ALUMNAE ASSOCIATION-BANDHAN,JAIPUR vs. CIT (EXEMPTION), JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed for statistical purposes as indicated hereinabove

ITA 923/JPR/2024[NA]Status: DisposedITAT Jaipur11 Sept 2025

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri Ajey Malik, CIT-DR (Thru:V.C.)
Section 12ASection 13(1)Section 254

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No. 923/JP/2024 u/s 12AA of the Income Tax Act, 1961 fu/kZkj.ko"kZ@AssessmentYear : N.A. cuke ICG-IISU Alumnae Association-Bandhan The CIT Gurukul Marg, S.F.S. Mansarovar Vs. (Exemption) Jaipur – 303 020 Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCI8365L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev Sog…

INCOME TAX OFFICER (EXEMPTIONS), WARD, JAIPUR, JAIPUR vs. RAJASTHAN CRICKET ASSOCIATION, JAIPUR

In the result, appeal of the Department is dismissed

ITA 68/JPR/2022[2013-14]Status: DisposedITAT Jaipur21 Jun 2022AY 2013-14

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…1 आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 66, 67 & 68/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2005-06, 2012-13 & 13-14. cuke Income Tax Officer Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1, Jan path, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by…

INCOME TAX OFFICER (EXEMPTION),WARD, JAIPUR, JAIPUR vs. RAJASTHAN CRICKET ASSOCIATION, JAIPUR

In the result, appeal of the Department is dismissed

ITA 67/JPR/2022[2012-13]Status: DisposedITAT Jaipur21 Jun 2022AY 2012-13

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…1 आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 66, 67 & 68/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2005-06, 2012-13 & 13-14. cuke Income Tax Officer Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1, Jan path, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by…

INCOME TAX OFFICER, JAIPUR vs. RAJASTHAN CRICKET ASSOCIATION, JAIPUR

In the result, appeal of the Department is dismissed

ITA 66/JPR/2022[2005]Status: DisposedITAT Jaipur21 Jun 2022

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Shyam Lal Agarwal, CAFor Respondent: Ms Manisha Chandra, CIT fu/kZkfjrh dh vksj ls@
Section 11Section 12ASection 143(3)Section 147Section 148Section 2(15)

…1 आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 66, 67 & 68/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2005-06, 2012-13 & 13-14. cuke Income Tax Officer Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1, Jan path, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by…

ZILA PARYAWARN SUDHAR SAMITI,JHUNJHUNU vs. CIT(EXEMPTION), JAIPUR

In the result, the appeal of the assessee is allowed

ITA 3/JPR/2021[2020-21]Status: DisposedITAT Jaipur11 Mar 2022AY 2020-21
For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri Sanjay Dhariwal. CIT
Section 12ASection 2(15)Section 5

…1 M/s. Zila Paryawarn Sudhar Samiti, Jhunjhunu, vs CIT (Exemptions), Jaipur आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 03/JP/2021 fu/kZkj.k o"kZ@Assessment Year :/ Under Section 12AA of I.T. Act, 1961 cuke Zila Paryawarn Sudhar Samiti The CIT(Exemption) Vs. Ward No. 37, in front of Govt. Primary Jaipur Mahal School, Jhunjhunu LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATJ 53…

JHANSI DEVELOPMENT AUTHORITY,JHANSI vs. ACIT CIRCLE-4, AGRA

In the result the appeal of the assessee is allowed and the appeal

ITA 149/AGR/2017[2011-12]Status: DisposedITAT Agra13 Jan 2021AY 2011-12

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

ACIT CIRCLE-4, AGRA vs. JHANSI DEVELOPMENT AUTHORITY, JHANSI

In the result the appeal of the assessee is allowed and the appeal

ITA 355/AGR/2014[2010-11]Status: DisposedITAT Agra13 Jan 2021AY 2010-11

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

JHASI DEVELOPMENT AUTHORITY,JHANSI vs. DY. C.I.T., CIRCLE-4, AGRA

In the result the appeal of the assessee is allowed and the appeal

ITA 256/AGR/2014[2010-11]Status: DisposedITAT Agra13 Jan 2021AY 2010-11

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

M/S. RAJASTHAN CRICKET ASSOCIATION,JAIPUR vs. ADD.CIT. RANGE-2, JAIPUR

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 284/JPR/2020[2011-12]Status: DisposedITAT Jaipur25 Nov 2020AY 2011-12
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jhfot; ikyjkWo] U;kf;dlnL; ,oaJhfoØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;djvihy la-@ITA No. 1355 & 1356/JP/2018 fu/kZkj.ko"kZ@Assessment Years : 2010-11 & 2011-12. Income Tax Officer cuke Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1,Jaipur. Jan Path,Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA No. 284/JP/2020 fu/kZkj.ko"kZ@Assessment Year: 2011-…

INCOME TAX OFFICER (EXEMPTION), WARD-1, JAIPUR vs. M/S RAJASTHAN CRICEKT ASSOCIATION, JAIPUR

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 1356/JPR/2018[2011-12]Status: DisposedITAT Jaipur09 Dec 2019AY 2011-12
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jhfot; ikyjkWo] U;kf;dlnL; ,oaJhfoØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;djvihy la-@ITA No. 1355 & 1356/JP/2018 fu/kZkj.ko"kZ@Assessment Years : 2010-11 & 2011-12. Income Tax Officer cuke Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1,Jaipur. Jan Path,Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA No. 284/JP/2020 fu/kZkj.ko"kZ@Assessment Year: 2011-…

INCOME TAX OFFICER (EXEMPTION), WARD-1, JAIPUR vs. RAJASTHAN CRICKET ASSOCIATION, JAIPUR

In the result, the matter is decided in favour of the assessee and against the Revenue and the ground of appeal so taken by the assessee society is thus allowed

ITA 1355/JPR/2018[2010-11]Status: DisposedITAT Jaipur09 Dec 2019AY 2010-11
For Appellant: Shri Shyam Lal Agarwal (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT) &

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jhfot; ikyjkWo] U;kf;dlnL; ,oaJhfoØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;djvihy la-@ITA No. 1355 & 1356/JP/2018 fu/kZkj.ko"kZ@Assessment Years : 2010-11 & 2011-12. Income Tax Officer cuke Rajasthan Cricket Association, Vs. (Exemptions) North Block, SMS Stadium, Ward-1,Jaipur. Jan Path,Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No. AAATR 0798 J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA No. 284/JP/2020 fu/kZkj.ko"kZ@Assessment Year: 2011-…

NCDEX INSTITUTE OF COMMODITY MARKET AND RESEARCH,MUMBAI vs. DIT (E), MUMBAI

The appeal of the assessee is partly allowed in light of our aforesaid observations

ITA 1265/MUM/2012[2009-10]Status: DisposedITAT Mumbai28 Feb 2017AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Ravish Sood,Jm 6Th Floor, Piramal Chambers, Market & Research; बिधम/ 1St Floor, Akruti Compound, Parel, Mumbai-400012 Vs. Lbs Marg, Kanjur Marg (W), Mumbai-400078. स्थायी लेखा सं./जीआइआर सं./Pan No. Aaccn6147Q (अपीलाथी /Applicant) (प्रत्यथी / Respondent) :

For Respondent: Shri. N.P. Singh (CIT DR)
Section 11Section 12ASection 2(15)Section 25

…P a g e | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI RAVISH SOOD,JM 6th floor, Piramal Chambers, Market and Research; बिधम/ 1st Floor, Akruti Compound, Parel, Mumbai-400012 Vs. LBS Marg, Kanjur Marg (W), Mumbai-400078. स्थायी लेखा सं./जीआइआर सं./PAN No. AACCN6147Q (अपीलाथी /Applicant) (प्रत्यथी / Respondent) : अपीलाथी की ओर से / Applicant by : Shri. Sunil Nahta प्रत्यथी की ओर से/Respondent by : Shri. N.P. Singh (CIT DR) सुनवाई की तारीख / : 06.12.2016 Date of Hearing घोषणा की तारीख / : 28.02.2017 Date of Pronouncement आदेश / O R D E R PER RAVISH SOOD…

BHAKTI KALA KSHETRA,MUMBAI vs. DIT (E), MUMBAI

The appeal of the assessee is partly allowed in light of our aforesaid observations

ITA 7041/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Feb 2017AY 2009-10

Bench: Shri D.Karunakara Rao, Am & Shri Ravish Sood, Jm Bhakti Kala Kshetra Director Of Income-Tax (Exemptions) 6Th Floor, Piramal Chambers, C/O Hare Krishna Lane, बिधम/ Juhu, Mumbai - 400049 Parel, Mumbai - 400012 Vs. स्थायी लेखा सं./जीआइआर सं./Pan No. Aaatb1724G (अऩीराथी /Applicant) (प्रत्मथी / Respondent) :

For Respondent: Shri. N.P. Singh (CIT DR)
Section 11Section 12ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI RAVISH SOOD, JM Bhakti Kala Kshetra Director of Income-tax (Exemptions) 6th floor, Piramal Chambers, C/o Hare Krishna Lane, बिधम/ Juhu, Mumbai - 400049 Parel, Mumbai - 400012 Vs. स्थायी लेखा सं./जीआइआर सं./PAN No. AAATB1724G (अऩीराथी /Applicant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Applicant by : Shri. Shayam Gopesh Das प्रत्मथी की ओय से/Respondent by : Shri. N.P. Singh (CIT DR) सुनवाई की तायीख / : 06.12.2016 Date of Hearing घोषणा की तायीख / : 08.02.2017 Date of Pronouncement आदेश / O R D E R PER RAVISH SO…