Sharda Educational Trust v. CIT

43 Taxmann.com 95Income Tax Appellate Tribunal2014#24982 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 35(1)(ii)Section 35CCASection 115BBCSection 12AASection 133ASection 143(3)Section 148Section 263

Judgments citing Sharda Educational Trust v. CIT

Atlantis It Solution, Mumbai vs. Assistant Commissioner of Income Tax, 6(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 303/MUM/2025[AY 2015-16]Status: DisposedITAT Mumbai23 Apr 2025

Bench: Shri Sandeep Gosain & Shi Prabhash Shankaratlantis It Solution Vs Assistant Commissioner Of Income- 8, Engineer Building, Awabai Tax 6(2), Aayakar Bhavan, M.K. Kasahinath Tardeo, Mumbai- Road, Mumbai-400 020 400 034 Pan : Aalca6845 Appellant Respondent

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ram Krishn Kedia, SR DR
Section 115BSection 12ASection 133ASection 143(3)Section 35(1)(ii)Section 35ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHI PRABHASH SHANKAR, ACCOUNTANT MEMBER Atlantis IT Solution vs Assistant Commissioner of Income- 8, Engineer Building, Awabai tax 6(2), Aayakar Bhavan, M.K. Kasahinath Tardeo, Mumbai- Road, Mumbai-400 020 400 034 PAN : AALCA6845 APPELLANT RESPONDENT Assessee by : Shri Neelkanth Khandelwal Respondent by : Shri Ram Krishn Kedia, SR DR Date of hearing : 09/04/2025 Date of pronouncement : 23/04/2025 O R D E R Per Sandeep Gosain(JM) : The Only effective ground raised by the assessee relates to challengi…

Society for Welfare Awareness Research and Guidance, Delhi vs. ITO (Exemptions), Ward 2(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 4702/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Apr 2022AY 2011-12

Bench: Shri R. K. Panda[Assessment Year: 2011-12]

Section 12ASection 133ASection 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2011-12] Society for Welfare Income Tax Officer(Exemption), Awareness Research Ward-2(2), Guidance, Vs W-151, Greater Kailash-II, RZ-2705/30, New Delhi-110048 Sheel Bhawan, Main Jagdamba Road, Tughalakabad Extension, Delhi-110019 PAN-AADAS6285R Assessee Revenue Assessee by Sh. Mayank Patawari, CA Revenue by Sh. Om Prakash Sr. DR Date of Hearing 28.03.2022 Date of Pronouncement 27.04.2022 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated…

ACIT, New Delhi vs. Yatinder Kumar Gupta, New Delhi

In the result, the appeal filed by the Revenue is

ITA 5695/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Jul 2021AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2010-11]

Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2010-11] ACIT, Yatinder Kumar Gupta, Circle-53(1), C-92, South Extension, Part-2, Room No.1503, 15th Floor, E2 New Delhi Block, Dr. S.P.M. Civic Centre, J.L.N. Marg, New Delhi-110002 PAN-ABPPG1134R Revenue Assessee Revenue by Ms. Paramita M. Biswas, CIT-DR Assessee by Sh. Gaurav Bansal, CA Date of Hearing 02.06.2021 Date of Pronouncement .07.2021 ORDER PER R.K. PANDA, AM, This appeal filed by the Revenue is direct…

Sharda Educational Trust v. CIT (43 Taxmann.com 95) — Cited in 3 Judgments | BharatTax