Self Employers Service Society v. CIT

113 Taxmann 703High Court2000#8707 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

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Judgments citing Self Employers Service Society v. CIT

XANDER INDIA FOUNDATION,DELHI vs. CIT( EXEMPTION), DELHI

In the result, the appeals of the assessees are allowed for statistical purpose

ITA 2736/DEL/2024[NA]Status: DisposedITAT Delhi22 Aug 2024

Bench: Dr. B. R. R. Kumarsh. Sudhir Kumar

For Appellant: Sh. Gaurav Singhal, Adv. &For Respondent: Ms. Monika Dhami, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Sudhir Kumar, Judicial Member ITA No. 2734/Del/2024 Yuj Arts Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AABCY6026A ITA No. 2736/Del/2024 Xander India Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACX4257H Assessee by : Sh. Gaurav Singhal, Adv. & Ms. Abha Kamra, Adv. Revenue by : Ms. Monika Dhami, CIT-DR Date of Hear…

XANDER INDIA FOUNDATION,DELHI vs. CIT EXEMPTION , DELHI

In the result, the appeals of the assessees are allowed for statistical purpose

ITA 2735/DEL/2024[-]Status: DisposedITAT Delhi22 Aug 2024

Bench: Dr. B. R. R. Kumarsh. Sudhir Kumar

For Appellant: Sh. Gaurav Singhal, Adv. &For Respondent: Ms. Monika Dhami, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Sudhir Kumar, Judicial Member ITA No. 2734/Del/2024 Yuj Arts Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AABCY6026A ITA No. 2736/Del/2024 Xander India Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACX4257H Assessee by : Sh. Gaurav Singhal, Adv. & Ms. Abha Kamra, Adv. Revenue by : Ms. Monika Dhami, CIT-DR Date of Hear…

YUJ ARTS FOUNDATION,DELHI vs. CIT EXEMPTION, NEW DELHI

In the result, the appeals of the assessees are allowed for statistical purpose

ITA 2734/DEL/2024[-]Status: DisposedITAT Delhi22 Aug 2024

Bench: Dr. B. R. R. Kumarsh. Sudhir Kumar

For Appellant: Sh. Gaurav Singhal, Adv. &For Respondent: Ms. Monika Dhami, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Sudhir Kumar, Judicial Member ITA No. 2734/Del/2024 Yuj Arts Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AABCY6026A ITA No. 2736/Del/2024 Xander India Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACX4257H Assessee by : Sh. Gaurav Singhal, Adv. & Ms. Abha Kamra, Adv. Revenue by : Ms. Monika Dhami, CIT-DR Date of Hear…

YUJ ARTS FOUNDATION,DELHI vs. CIT EXEMPTION, DELHI

In the result, the appeals of the assessees are allowed for statistical purpose

ITA 2733/DEL/2024[-]Status: DisposedITAT Delhi22 Aug 2024

Bench: Dr. B. R. R. Kumarsh. Sudhir Kumar

For Appellant: Sh. Gaurav Singhal, Adv. &For Respondent: Ms. Monika Dhami, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Sudhir Kumar, Judicial Member ITA No. 2734/Del/2024 Yuj Arts Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AABCY6026A ITA No. 2736/Del/2024 Xander India Foundation, Vs CIT(Exemption), H-26A, 2nd Floor, Kalkaji, Nehrau Place, New Dehi-110002 New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACX4257H Assessee by : Sh. Gaurav Singhal, Adv. & Ms. Abha Kamra, Adv. Revenue by : Ms. Monika Dhami, CIT-DR Date of Hear…

SHREE MUNISUVRAT SWAMI GANGADHAM TOWER JAIN SANGH,PUNE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE

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

ITA 166/PUN/2024[-]Status: DisposedITAT Pune15 Jul 2024

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Smt. Deepa KhareFor Respondent: Shri Pankaj Kumar
Section 12ASection 12A(1)(ac)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.166/PUN/2024 Shree Munisuvrat Swami Gangadham CIT Exemption, Tower Jain Sangh, Pune Plot Manmojha Bunglaow Gangadham Vs. Nr. Market Yard, Bibwewadi Kondhwa Road Pune – 411037 PAN : ABGTS4826D अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Smt. Deepa Khare Department by : Shri Pankaj Kumar Date of hearing : 18-06-2024 Date of 15-07-2024 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appea…

RAJASTHAN CREATIVE ALLIANCE NETWORK,JAIPUR vs. CIT(EXEMPTION), JAIPUR

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

ITA 61/JPR/2021[2021-22]Status: DisposedITAT Jaipur15 Nov 2021AY 2021-22
For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Avdesh Kumar (CIT)
Section 12ASection 25Section 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 60 & 61/JP/2021 cuke Rajasthan Creative Alliance CIT (Exemption), Vs. Network, Jaipur Fateh Singh Market, Opp. Shereton Rajputana Hotel Place Road, Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECR 3414 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Rajeev Sogani (CA) & Sh. Rohan Sogani (CA) jktLo dh vksj ls@…

RAJASTHAN CREATIVE ALLIANCE NETWORK,JAIPUR vs. CIT (EXEMPTION), JAIPUR

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

ITA 60/JPR/2021[2021-22]Status: DisposedITAT Jaipur15 Nov 2021AY 2021-22
For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Avdesh Kumar (CIT)
Section 12ASection 25Section 80G

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 60 & 61/JP/2021 cuke Rajasthan Creative Alliance CIT (Exemption), Vs. Network, Jaipur Fateh Singh Market, Opp. Shereton Rajputana Hotel Place Road, Jaipur. ToLFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECR 3414 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Sh. Rajeev Sogani (CA) & Sh. Rohan Sogani (CA) jktLo dh vksj ls@…

SHREE DIGAMBER JAIN BHAWAN,RANCHI vs. CIT(EXEMPTIO), PATNA

In the result, we find that there is no reason to interfere with the impugned judgment of the High Court of Delhi

ITA 28/RAN/2019[0]Status: DisposedITAT Ranchi16 Sept 2020

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, E-Court at KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. No. 28/Ran/2019 Assessment Year: Shree Digamber Jain Bhawan.........................................................................................Appellant [PAN: AAWAS 8148 N] Vs. CIT (Exemption), Patna.………………..….......................................................................Respondent Appearances by: Sh. Devesh Poddar, Adv., appeared on behalf of the Assessee. Sh. Inderjit Singh, CIT, appeared on behalf of the Revenue. Date of concluding the he…

SAINT KABIR EDUCATION SOCIETY,HISAR vs. CIT(E), CHANDIGARH

ITA 6449/DEL/2017[-]Status: DisposedITAT Delhi13 Jun 2019

Bench: Shri R. K. Panda & Ms Suchitra Kamblem/S Saint Kabir Education Society Vs Commissioner Of Income Sector-13P, Dabra Road, Hisar Tax (Exemptions) Haryana C. R. Building, 5Th Floor, Aafts2436K Sector-17-E, Chandigarh- 160017 (Appellant) (Respondent)

Section 11Section 12ASection 13Section 9(4)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER M/s Saint Kabir Education Society Vs Commissioner of Income Sector-13P, Dabra Road, Hisar Tax (Exemptions) Haryana C. R. Building, 5th floor, AAFTS2436K Sector-17-E, Chandigarh- 160017 (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Adv Respondent by Sh. S. S. Rana, CIT(DR) Date of Hearing 06.05.2019 Date of Pronouncement 13.06.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 31/08/2017 passed by Commiss…

SHRI NATHJI GOVERDHAN NATHJI CHARITABLE TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA , KOLKATA

In the result, both the appeal of assessee stand allowed

ITA 2284/KOL/2017[--------------]Status: DisposedITAT Kolkata28 Mar 2018

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 12ASection 80GSection 80G(5)(VI)Section 80G(5)(vi)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member ITA No.2283-2284/Kol/2017 Shri Nathji Goverdhan Commissioner of बनाम Nathji Charitqable Trust, Income Tax / 32, Harish Mukherjee Road, (Exemption), 10B, V/s. Middleton Row, 6th P.O.& P.S.Bhowanipore, Kolkata-700 025 Floor,Kolkata-71 [PAN No.AARTS 9070 K] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri S.M.Surana, Advocate आवेदक क" ओर से/By Assessee Md. Usman, CIT-DR राज!व क" ओर से/By Revenue 26-03-2018 सुनवाई क" तार"ख/…

SHRI NATHJI GOVERDHAN NATHJI CHARITABLE TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA , KOLKATA

In the result, both the appeal of assessee stand allowed

ITA 2283/KOL/2017[-----------]Status: DisposedITAT Kolkata28 Mar 2018

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 12ASection 80GSection 80G(5)(VI)Section 80G(5)(vi)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member ITA No.2283-2284/Kol/2017 Shri Nathji Goverdhan Commissioner of बनाम Nathji Charitqable Trust, Income Tax / 32, Harish Mukherjee Road, (Exemption), 10B, V/s. Middleton Row, 6th P.O.& P.S.Bhowanipore, Kolkata-700 025 Floor,Kolkata-71 [PAN No.AARTS 9070 K] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri S.M.Surana, Advocate आवेदक क" ओर से/By Assessee Md. Usman, CIT-DR राज!व क" ओर से/By Revenue 26-03-2018 सुनवाई क" तार"ख/…

OM SHIVA EDUCATION & WELFARE SOCIETY,GURGAON vs. CIT, FARIDABAD

ITA 6511/DEL/2014[]Status: DisposedITAT Delhi21 Dec 2017

Bench: Smt. Diva Singh & Shri. T. S. Kapoor

Section 10Section 11Section 12ASection 143(3)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI. T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A .No.6511/Del/2014 (BLOCK PERIOD) Om Shiva Education & Welfare vs CIT(A) Society New CGO complex, Pradeep Lakhani, C/o, Kumar Vijay B-Block, NH-IV Gupta, & Co. Faridabad 301, 3rd Floor, Apna Bazar Gurgaon (RESPONDENT) AAAT01234E (APPELLANT) Appellant by Sh. Kapil Goel, Adv Respondent by Ms. Shefali Swroop, CIT. DR Date of Hearing 19.12.2017 Date of Pronouncement 21.12.2017 ORDER PER T. S. KAPOOR, AM This appeal has been filed by the assessee against t…

Self Employers Service Society v. CIT (113 Taxmann 703) — Cited in 12 Judgments | BharatTax