Shikshan Prasarak Mandal v. ACIT

166 Taxmann.com 525Reported decision2024#16991 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 11 Section 12 Section 143(1)Section 250 Section 12A Section 12AB(1)(b)Section 139(1)Section 139(4A)

Issues it is cited on

section 12a section 12 section 143(1)section 11 section 250 total income person nfac

Judgments citing Shikshan Prasarak Mandal v. ACIT

ASSOCIATION OF REPUTED INSTITUTE OF SCHOOL EDUCATION, DURG,DURG vs. ITO, EXEMPTION WARD-2, RAIPUR, RAIPUR

Appeal of the assessee is allowed

ITA 198/RPR/2026[2018-19]Status: HeardITAT Raipur07 Apr 2026AY 2018-19

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.198/Rpr/2026 "नधा"रण वष" /Assessment Year : 2018-19 Association Of Reputed Institute Of School Education Arora Krishi Farm, Near Berla Road, Bijabhat, Bemetara, Durg-491 335 Pan: Aadaa1895M

For Appellant: Shri Yash Jain, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Section 12ASection 143(1)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.198/RPR/2026 "नधा"रण वष" /Assessment Year : 2018-19 Association of Reputed Institute of School Education Arora Krishi Farm, Near Berla Road, Bijabhat, Bemetara, Durg-491 335 PAN: AADAA1895M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer Exemption, Ward-2, Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Yash Jain, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनव…

JHAJI SHIKSHAN SAMITI, DURG,DURG vs. DEPUTY COMMISSIONER OF INCOME-TAX EXEMPTION CIRCLE, BHOPAL, BHOPAL

The appeal of the assessee is ALLOWED

ITA 476/RPR/2025[2018-19]Status: DisposedITAT Raipur09 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Partha Sarathi Chaudhury & Shri G. D. Padmahshaliassessment Year: 2018-19 Jhaiji Shikshan Samiti, Arora Niwas, Ward No. 08, Durg Road, Bemetara, Durg-491335, Chhattisgarh Pan: Aaatj7624B ……….Appellant

For Appellant: Mr Yogesh Sethia [‘Ld. AR’]For Respondent: Ms Manisha Kinnu [‘Ld. DR’]

Section 11Section 12ASection 12A(1)(b)Section 143(1)Section 154Section 246ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE HON’BLE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year: 2018-19 Jhaiji Shikshan Samiti, Arora Niwas, Ward No. 08, Durg Road, Bemetara, Durg-491335, Chhattisgarh PAN: AAATJ7624B ……….Appellant V/s Dy. Commissioner of Income Tax, Exemption Circle, MP ……….Respondent Appearances Assessee by: Mr Yogesh Sethia [‘Ld. AR’] Revenue by: Ms Manisha Kinnu [‘Ld. DR’] Date of conclusive Hearing : 08/09/2025 Date of Pronouncement : 09/09/2025 ORDER PER G. D. PADMAHSHALI, The captioned appeal is filed…

MUSLIM FOUNDATION FOR RENAISSANCE KOLHAPUR,KOLHAPUR vs. JURISDICTIONAL AO, EXEMPTION WARD, KOLHAPUR, KOLHAPUR

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

ITA 1046/PUN/2025[2021-22]Status: DisposedITAT Pune14 Jul 2025AY 2021-22

Bench: Dr.Manish Borad

For Appellant: Ms. Chaitee LondheFor Respondent: Shri Deepak Kumar Kedia

Section 11Section 12ASection 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1046/PUN/2025 Assessment Year : 2021-22 Muslim Foundation for Vs. Jurisdictional Renaissance Kolhapur, Assessing Officer, 221/A, 583, Rubi Apartment, Exemption Ward, Near Sasane Ground, Kolhapur Tal. Karvir, Kolhapur-416003 Maharashtra PAN : AAETM4428Q Appellant Respondent Appellant by : Ms. Chaitee Londhe Respondent by : Shri Deepak Kumar Kedia Date of hearing : 08.07.2025 Date of pronouncement : 14.07.2025 आदेश / ORDER The captioned appeal at the instance of assessee pertaining to…

ARYA COLLEGE,LUDHIANA, PUNJAB vs. DCIT, EXEMPTIONS CIRCLE 1, CHANDIGARH, CHANDIGARH

In the result, appeal of the assessee is allowed for\nstatistical purposes

ITA 1132/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh01 Jul 2025AY 2018-19

For Appellant: \nShri B.M. Monga & Shri Rohit Kaura, AdvocatesFor Respondent: \nShri Manav Bansal, CIT DR

Section 11Section 12ASection 143(1)Section 143(3)

…{ "clean_text": "आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़\nIN THE INCOME TAX APPELLATE TRIBUNAL\nDIVISION BENCH, ‘A’ CHANDIGARH\nBEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND\nSHRI KRINWANT SAHAY, ACCOUNTANT MEMBER\nआयकर अपील सं./ ITA No. 1132/CHD/2024\nनिर्धारण वर्ष / Assessment Year: 2018-19\nArya College,\nRishi Dayanand Marg,\nCivil Lines, Ludhiana.\nVs The DCIT (Exemptions),\nCircle -1, Chandigarh.\nस्थायी लेखा सं./PAN NO: AADTA9248F\nअपीलार्थी/Appellant\nप्रत्यर्थी/Respondent\nAssessee by:\nShri B.M. Monga & Shri Rohit Kaura, Advocates\nRevenue by :\nShri Manav Bansal, CIT DR\nDate of Hearing\n: 05.…

RAJA BHAT AND KUMUDA FOUNDATION,BELAGAVI vs. PR.COMMISSIONER OF INCOME TAX , BELAGAVI

The appeal of the assessee is ALLOWED

ITA 270/PAN/2024[2022-23]Status: DisposedITAT Panaji19 Mar 2025AY 2022-23

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Year : 2022-23 Raja Bhat & Kumuda Foundation Plot No. 4, Rs No1368, Kumudini, Sadashiv Nagar, Belgavi-590001 Pan:Aajcr6351B . . . . . . . Appellant

For Appellant: Mr Pramod Vaidya [‘Ld. AR’]For Respondent: Mr S Manikandan [‘Ld. DR’]

Section 11Section 12ASection 143(1)Section 246A(1)Section 250Section 253(1)Section 8

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Year : 2022-23 Raja Bhat And Kumuda Foundation Plot No. 4, RS No1368, Kumudini, Sadashiv Nagar, Belgavi-590001 PAN:AAJCR6351B . . . . . . . Appellant V/s Income Tax Officer, Exemption, Belagavi. . . . . . . . Respondent Appearances Assessee by : Mr Pramod Vaidya [‘Ld. AR’] Revenue by : Mr S Manikandan [‘Ld. DR’] Date of conclusive Hearing : 06/03/2025 Date of Pronouncement : 19/03/2025 ORDER PER G. D. PADMAHSHALI, AM; This appeal is instit…