Saint Kabir Educational Trust v. CIT

41 DTR 27Reported decision#24885 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2022.

Judgments citing Saint Kabir Educational Trust v. CIT

Bahadur Ke Textiles & Knitwear Association, Ludhiana vs. Commissioner of Income Tax (Exemptions), Chandigarh

The appeals of the assessee are disposed off in the terms indicated as above

ITA 86/ASR/2020[2019-20]Status: DisposedITAT Amritsar11 Aug 2022AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir SehgalFor Respondent: Sh. Amlendu Nath Misra, CIT DR
Section 12ASection 2(15)Section 25

…h Dukki Educational Trust [2014] 42 taxmann.com 17 (Punjab & Haryana) (Copy of the order is placed at Page No. 260 to 261 of Paper Book –II) d) CIT vs. B.K.K Memorial Trust [2013] 29 taxmann.com 286 (Punjab and Haryana) e) Saint Kabir Educational Trust vs CIT 41 DTR 27 Asr. Trib. ITA Nos. 501 & 86/Asr/2019&2020 14 Bahadur Ke Textiles & Knitwear Association v. CIT f) CIT vs. IILM Foundation Academy as reported in 389 ITR 148 order dated 16.09.2016 “There was nothing on record which showed that the assessee did not meet any of the prescribed conditions for the grant of registration and the eligible exemption unde…

Bahuder Ke Textiles and Knitwears Association, Ludhiana vs. Commissioner of Income Tax ( Exemption ), Chandigarh

The appeals of the assessee are disposed off in the terms indicated as above

ITA 501/ASR/2019[2019-20]Status: DisposedITAT Amritsar11 Aug 2022AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir SehgalFor Respondent: Sh. Amlendu Nath Misra, CIT DR
Section 12ASection 2(15)Section 25

…h Dukki Educational Trust [2014] 42 taxmann.com 17 (Punjab & Haryana) (Copy of the order is placed at Page No. 260 to 261 of Paper Book –II) d) CIT vs. B.K.K Memorial Trust [2013] 29 taxmann.com 286 (Punjab and Haryana) e) Saint Kabir Educational Trust vs CIT 41 DTR 27 Asr. Trib. ITA Nos. 501 & 86/Asr/2019&2020 14 Bahadur Ke Textiles & Knitwear Association v. CIT f) CIT vs. IILM Foundation Academy as reported in 389 ITR 148 order dated 16.09.2016 “There was nothing on record which showed that the assessee did not meet any of the prescribed conditions for the grant of registration and the eligible exemption unde…

M/S Baba Banda Bahadur Memorial and Educational Society, Faridkot vs. The Commissioner of Income Tax (Exemption), Chandigarh

ITA 66/ASR/2017[2015-16]Status: DisposedITAT Amritsar16 Aug 2021AY 2015-16

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 66/Asr/2017 Assessment Year:2015-16

Section 10Section 12ASection 2(15)

…th Indian Association 148 DTR 76 Bom HC (2017) (placed on Page no. 18-21 of judgment set) h) Society for Participatory Research in Asia vs. Income Tax Officer 47 CCH 0790 DelTrib (27.05.2016) 10 I.T.A. No. 66/Asr/2017 i) Saint Kabir Educational Trust vs CIT 41 DTR 27 Asr Trib(placed on Page no. 22-26 of judgment set) j) CIT vs. IILM Foundation Academy as reported in 389 ITR 148 order dated 16.09.2016 (placed on Page no. 27-32 of judgment set) k) CIT vs Baba Deep Singh Educational Society in ITA No. 881 of 2010 (P&H HC) (placed on Page no. 33-37 of judgment set) l) American Hotel and Lodging Association Educatio…

Saint Kabir Educational Trust v. CIT (41 DTR 27) — Cited in 3 Judgments | BharatTax