Rights to Education Act, CIT(E) v. Kids-R-Kids International Education & Social Welfare Trust

99 Taxmann.com 384Reported decision2018#22340 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 12ASection 12ABSection 10(23C)Section 11Section 12AB(1)(b)(i)Section 36ASection 36A(3)Section 80G

Issues it is cited on

registration under section 12asection 12aasection 12absection 12asection 12prescribedindiadocumentinterest

Judgments citing Rights to Education Act, CIT(E) v. Kids-R-Kids International Education & Social Welfare Trust

MULBHUT ADHIKAR KARYA SANSTHA,THANE vs. CIT (EXEMPTION), PUNE

In the result, assessee’s appeal stands allowed

ITA 3189/MUM/2024[2023-24]Status: DisposedITAT Mumbai13 Jun 2025AY 2023-24

Bench: BEFORESHRI VIKRAM SINGH YADAV (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

For Appellant: Shri Rohan DedhiaFor Respondent: Shri Uma Shankar Prasad (CIT DR)
Section 12ASection 12A(1)(ac)Section 36ASection 36A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORESHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Mulbhut Adhikar Karya vs Commissionerof Income Tax Sanstha, Thane, (Exemptions), Pune, 322, 3rd Floor, Income Tax Office, NL 5, Bldg 12, Room No.18, Sector 11, Nerul, Darave BO- PMT Building Commercial Complex, 400706 Shankar Seth Road, Swargate, Pune- PAN: AAHTM2615G 411037 APPELLANT RESPONDENT Assessee by : Shri Rohan Dedhia Respondent by : Shri Uma Shankar Prasad (CIT DR) Date of hearing : 11/06/2025 Date of pronouncement : 13/06/2025 O R D E R Per Anike…

ALL INDIA SECURITISATION AND ENFORCEMENT OF SECURITY INTEREST ASSOCIATION,CHITRANJAN MARG vs. CIT EXEMPTION, KAILASH HEIGHT,

In the result, the both appeals of the assessee are allowed for\nstatistical purposes

ITA 627/JPR/2024[NA]Status: DisposedITAT Jaipur04 Apr 2025

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

For Appellant: Shri Vikash Rajvanshi, C.AFor Respondent: Shri P.P. Meena, CIT-DR
Section 12ASection 80G

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL,\nJAIPUR BENCHES,”B” JAIPUR\nडा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM\nआयकर अपील सं./ITA No.627 & 628/JPR/2024\nu/s 12AA and 80G of the Act\n\n| All India Securitisation and Enforcement | बनाम | The CIT-Exemption,\nof Security Interest Association | Vs. | Jaipur.\nH-15, Chitranjan Marg,\nC-Scheme, Jaipur.\n\nस्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.:AAITA7176M\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respon…

SHRI VYANKANATH MAHARAJ SHIKSHAN SANSTHA MURTIZAPUR,AKOLA vs. ITO WARD - 2, EXEMP, NAGPUR, NAGPUR

In the result, assessee’s appeal stands allowed

ITA 398/NAG/2024[2022-23]Status: DisposedITAT Nagpur21 Mar 2025AY 2022-23

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke
Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.398/Nag./2024 (Assessment Year : N.A.) Shri Vyankanath Maharaj Shikshan Sanstha Murtizapur Near Nemade Typing School ……………. Appellant Shri Vyankatesh School Murtizapur 444 107 PAN – AARAS7006G v/s Income Tax Officer ……………. Respondent Ward–2, Exemption, Nagpur Assessee by : Shri Kishore P. Dewani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 20/01/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. The instant appeal by the assessee is emanating fr…

M/S STEP BY STEP JUNIOR SCHOOL SOCIETY,AMRITSAR. vs. COMMISSIONER OF INCOME TAX (EXEMPTION), CHANDIGARH

ITA 596/ASR/2016[2015-16]Status: DisposedITAT Amritsar16 Aug 2021AY 2015-16

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 10

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.596/Amr/2016 Assessment Year2015-16 M/s. Step By Step Junior School V.S. CIT Exmp. Society Chandigarh 8,R.B. rattan Chand Road, The Mall Amritsar – 143001 (Punjab) PAN:AAMTS9930K (Respondent) (Appellant) Appellant by Sh. P.S. Arora, Adv. Respondent by Sh. Anupam Kant Garg, DR Date of Hearing 09.07.2021 16.08.2021 Date of Pronouncement ORDER Per Laliet Kumar, J.M. The present appeal was filed by the assessee feeling aggrieved by the order passed by the…