Seven Hills Educational Society v. Income Tax Officer (E)

169 Taxmann.com 144Reported decision2024#23160 most cited
3

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

Sections most often in play

Section 12ASection 12ABSection 12A(1)(ac)(i)Section 80GSection 80G(5)Section 12A(1)(ac)(iii)Section 12A(1)(ac)(iv)Section 12A(1)(ac)(vi)

Issues it is cited on

section 12a(1)section 12absection 12asection 12prescribeddocument

Judgments citing Seven Hills Educational Society v. Income Tax Officer (E)

AASHRITHA THE DR U SANKARANARAYANA RAJU CHARITABLE TRUST,HYDERABAD vs. CIT (EXEMPTIONS), HYDERABAD

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 209/HYD/2025[2025-26]Status: HeardITAT Hyderabad16 Jul 2025AY 2025-26

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos. 208 & 209/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2022-23 & 2025-26) Aashritha The Dr U Vs. Cit (Exemptions) Sankaranarayana Raju Hyderabad Charitable Trust, Hyderabad Pan:Aacta3113G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.S.Rajendra Kumar, Irs (Retired) राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/07/2025 घोषणा की तारीख/Pronouncement: 16/07/2025 आदेश/Order Per Vijay Pal Rao

For Appellant: Shri K.S.Rajendra Kumar, IRSFor Respondent: : Shri Narender Kumar Naik, CIT
Section 12ASection 809G(5)Section 80GSection 80G(5)

…ions, he has relied upon the following decisions: i) ITAT Hyderabad Benches in the case of Mandava Foundation vs. Income Tax Officer (E) in ii) ITAT Hyderabad Benches in the case of Seven Hills Educational Society vs. Income Tax Officer (E) reported in (2024) 169 Taxmann.com 144 (Hyd.) iii) ITAT Delhi Benches in the case of Raj Krishan Jain Charitable Trust vs. CIT (Exemptions) in iv) ITAT Cochin Tribunal in the case of Sahrdaya Educational Trust vs. CIT (Exemptions) reported in (2025) 173 Taxmann.com 151 (Cochin-Trib). v) ITAT Hyderabad Benches in the case of Telangana State Chapter Indian Radiological & Imaging…

AASHRITHA THE DR U SANKARANARAYANA RAJU CHARITABLE TRUST,HYDERABAD vs. CIT (EXEMPTIONS), HYDERABAD

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 208/HYD/2025[2022-23]Status: HeardITAT Hyderabad16 Jul 2025AY 2022-23

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos. 208 & 209/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2022-23 & 2025-26) Aashritha The Dr U Vs. Cit (Exemptions) Sankaranarayana Raju Hyderabad Charitable Trust, Hyderabad Pan:Aacta3113G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri K.S.Rajendra Kumar, Irs (Retired) राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/07/2025 घोषणा की तारीख/Pronouncement: 16/07/2025 आदेश/Order Per Vijay Pal Rao

For Appellant: Shri K.S.Rajendra Kumar, IRSFor Respondent: : Shri Narender Kumar Naik, CIT
Section 12ASection 809G(5)Section 80GSection 80G(5)

…ions, he has relied upon the following decisions: i) ITAT Hyderabad Benches in the case of Mandava Foundation vs. Income Tax Officer (E) in ii) ITAT Hyderabad Benches in the case of Seven Hills Educational Society vs. Income Tax Officer (E) reported in (2024) 169 Taxmann.com 144 (Hyd.) iii) ITAT Delhi Benches in the case of Raj Krishan Jain Charitable Trust vs. CIT (Exemptions) in iv) ITAT Cochin Tribunal in the case of Sahrdaya Educational Trust vs. CIT (Exemptions) reported in (2025) 173 Taxmann.com 151 (Cochin-Trib). v) ITAT Hyderabad Benches in the case of Telangana State Chapter Indian Radiological & Imaging…

NIRAVADYA FOUNDATION,VADODARA vs. THE COMMISSIONER OF INCOME TAX,(EXEMPTION), AHMEDABAD

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 1453/AHD/2024[-]Status: DisposedITAT Ahmedabad09 Jan 2025

Bench: Smt.Annapurna Gupta & Ms. Suchitra Raghunath Kambleassessment Year : - Niravadya Foundation Vs. The Cit (Exemption) 322, Florence Pride Vejalpur, Ahmedabad. Sunpharma Road Tandalja Road Vadodara 390 012. Pan : Aagcn 9314 D (Applicant) (Responent) : Shri Sanket Bakshi, Ar Assessee By Revenue By : Shri V. Nandakumar, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 16/12/2024 घोषणा क" तारीख /Date Of Pronouncement: 09/01/2025 आदेश/O R D E R आदेश आदेश आदेश

For Respondent: Shri V. Nandakumar, CIT-DR
Section 10Section 12Section 12ASection 12A(1)(ac)Section 12A(1)(ii)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MS. SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER Assessment Year : - Niravadya Foundation Vs. The CIT (Exemption) 322, Florence Pride Vejalpur, Ahmedabad. Sunpharma Road Tandalja Road Vadodara 390 012. PAN : AAGCN 9314 D (Applicant) (Responent) : Shri Sanket Bakshi, AR Assessee by Revenue by : Shri V. Nandakumar, CIT-DR सु…

Seven Hills Educational Society v. Income Tax Officer (E) (169 Taxmann.com 144) — Cited in 3 Judgments | BharatTax