Shree Bhanushali Mitra Mandal Trust v. ITO

68 Taxmann.com 250Income Tax Appellate Tribunal2016#3941 most cited

What is Shree Bhanushali Mitra Mandal Trust v. ITO authority for?

The ITAT Ahmedabad Bench, in the case of Shree Bhanushali Mitra Mandal Trust v/s Income-Tax Officer, confirmed that a retrospective amendment applied to the appellant's case.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Shree Bhanushali Mitra Mandal Trust v ITO · 68 Taxmann.com 250 · ITAT Ahmedabad · retrospective amendment · section 12A · section 11 · exemption

Sections most often in play

Section 11Section 12ASection 12AASection 143(3)Section 12Section 12ABSection 142(1)Section 10

Issues it is cited on

section 12a(2)registration under section 12asection 12aasection 12asection 12section 11condonation of delaysection 143(2)nfacsection 147section 14section 143(3)

Judgments citing Shree Bhanushali Mitra Mandal Trust v. ITO

INCOME TAX OFFICER,(EXEMPTION), WARD-2, AHMEDABAD, AHMEDABAD vs. SKILL DEVELOPMENT SOCIETY (SDS) AHMEDABAD, AHMEDABAD

In the result, the appeal of the revenue is dismissed

ITA 1501/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad23 Jan 2025AY 2019-20

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

For Appellant: Shri Gaurav Jain, A.RFor Respondent: Dr. Darsi Suman Ratnam, CIT-D.R
Section 11Section 12ASection 12A(2)Section 143(1)Section 154

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Narendra Prasad Sinha , Accountant Member Assessment Year 2019-20 The Income Tax Officer Skill Development (Exemption), Society (SDS), Ward-2, Ahmedabad Vs Ahmedabad (Appellant) PAN: AAUAS6108E (Respondent) Assessee by: Shri Gaurav Jain, A.R. Revenue by: Dr. Darsi Suman Ratnam, CIT-D.R. Date of hearing : 02-01-2025 Date of pronouncement : 23-01-2025 आदेश/ORDER PER : SUCHITRA KAMBLE, JUDICIAL MEMBER:- This is an appeal filed against the order dated 20-06- 2024 passed by National Faceless Appeal…

SHREE SWAMINARAYAN MANDIR TRUST ,RAMPAR vs. THE ITO, EXEMPTION WARD - 1, RAJKOT

In the result, appeal filed by the assessee is allowed for statistical purpose, in above terms

ITA 340/RJT/2024[2020-21]Status: DisposedITAT Rajkot06 Jan 2025AY 2020-21

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.340/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2020-21)

For Appellant: Shri D. M. Rindani, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr.DR
Section 10Section 11Section 12ASection 142(1)Section 143(3)Section 69A

…ITA No.340/RJT/2024 - A.Y. 2020-21 Shree Swaminarayan Mandir Trust vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.340/RJT/2024 ("नधा"रण वष" / Assessment Year: (2020-21) (Hybrid Hearing) Shree Swaminarayan Mandir Vs. The Income Tax Officer Trust Exemption Ward – 1, Rajkot Rampar – Kutch, Taluka – Bhuj, Rampar, Gujarat 370445 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACTS5138D (Assessee) (Respondent) Assessee by : Shri D. M. Rindani, AR Respondent by : Shri Abhimanyu Singh Yadav, Sr.DR…

SHREE SAURASHTRA VISHA SHREMALI SONI ANYONYA SHHAYAK PRAGAYI MANDAL,VADODARA vs. DEPUTY COMMISSIONER OF INCOME TAX, CPC, BANGALORE (NOW INCOME TAX OFFICER WARD EXEMPTION VADODARA), VADODARA

In the result, the appeal of the assessee is allowed

ITA 1071/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2014-15

Bench: Dr. Brr Kumarasstt.Year : 2014-15 Shree Saurashtra Vishal Shremali Soni Dcit (Cpc) Anyonya Shhayak Pragai Mandal, Vs Bangalore (Now Ito Vadodara Ward-Exemption) 12/04 Mandal, Roopak Talkies Vadodara. Harni Rod, Vadodara Gujarat. Pan : Aaats 7576 H (Applicant) (Responent) Assessee By : Shri Bhavin Marfatia, Ar Revenue By : Shri Ravindra, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 09/10/2024 घोषणा क" तारीख /Date Of Pronouncement: 09/10/2024 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Bhavin Marfatia, ARFor Respondent: Shri Ravindra, SR.DR
Section 11Section 12ASection 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD ] ] BEFORE DR. BRR KUMAR ACCOUNTANT MEMBER Asstt.Year : 2014-15 Shree Saurashtra Vishal Shremali Soni DCIT (CPC) Anyonya Shhayak Pragai Mandal, Vs Bangalore (Now ITO Vadodara Ward-Exemption) 12/04 Mandal, Roopak Talkies Vadodara. Harni Rod, Vadodara Gujarat. PAN : AAATS 7576 H (Applicant) (Responent) Assessee by : Shri Bhavin Marfatia, AR Revenue by : Shri Ravindra, SR.DR सुनवाई क" तारीख/Date of Hearing : 09/10/2024 घोषणा क" तारीख /Date of Pronouncement: 09/10/2024 आदेश आदेश/O R D E R आदेश आदेश This is assessee’s appeal against the order of the ld.C…

KAUMARA MADALAYAM,COIMBATORE vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTIONS), COIMBATORE, COIMBATORE

In the result, the appeal of the assessee is allowed

ITA 680/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Aug 2024AY 2015-16

Bench: Shri Mahavir Singh & Shri S.R. Raghunathaआयकर अपील सं./Ita No.680/Chny/2024 िनधा:रण वष: /Assessment Year: 2015-16 Kaumara Madalayam, The Dy. Commissioner Of Income Chinnavedampatti Post, Vs. Tax (Exemptions), Coimbatore – 641 049. Coimbatore. [Pan: Aabtk 6034B]. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथG की ओर से/ Assessee By : Shri N.V. Krishnan, Advocate IjथG की ओर से /Revenue By : Shri N. Sanjay Gandhi, Jcit सुनवाई की तारीख/Date Of Hearing : 13.06.2024 घोषणा की तारीख /Date Of Pronouncement : 30.08.2024 आदेश / O R D E R Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), [Nfac], Delhi [Hereinafter Cit(A)] In Din & Order No.Itba/Nfac/S/250/2023-24/1059915043(1), Dated 19.01.2024. The Assessment Was Framed By The Dy. Commissioner Of Income Tax (Exemptions), Coimbatore For The Assessment Year 2015-16 U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Vide Order Dated 12.12.2017. :- 2 -: 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri N.V. Krishnan, AdvocateFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 10Section 11Section 12ASection 143(3)Section 6(18)

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, उपा ! एवं "ी एस. आर. रघुनाथा, लेखा सद* के सम! BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.680/Chny/2024 िनधा:रण वष: /Assessment Year: 2015-16 Kaumara Madalayam, The Dy. Commissioner of Income Chinnavedampatti Post, Vs. Tax (Exemptions), Coimbatore – 641 049. Coimbatore. [PAN: AABTK 6034B]. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथG की ओर से/ Assessee by : Shri N.V. Krishnan, Advocate IJथG की ओर से /Revenue by : Shri N. Sanjay Gandhi, JCIT…

SHRI HINGULAMBIKA EDUCATION SOCIETY,GULBARGA vs. ITO (EXEMPTIONS), WARD-1, KALBURGI

In the result, appeal of the assessee is allowed

ITA 1126/BANG/2022[2020-21]Status: DisposedITAT Bangalore22 Jun 2023AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2020-21

For Appellant: Shri Phalguna Kumar, A.RFor Respondent: Shri Shahnawaz Ul Rahman, D.R
Section 11Section 12ASection 12A(2)Section 143(1)Section 154Section 250

…ITA No.1126/Bang/2022 Shri Hingulambika Education Society, Gulbarga IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2020-21 Shri Hingulambika Education Society Sy.No.55/2, Bhavsar Nagar ITO (Exemptions) Sedam Road Ward-1 Vs. Gulbarga 585 106 Kalburgi Karnataka PAN NO : AAFTS4816F APPELLANT RESPONDENT Appellant by : Shri Phalguna Kumar, A.R. Respondent by : Shri Shahnawaz Ul Rahman, D.R. Date of Hearing : 03.05.2023 Date of Pronouncement : 22.06.2023 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

SHIVOM VIDYAPEETH SHIKSHAN SAMITI,RAIPUR vs. INCOME TAX OFFICER, EXEMETION 2, RAIPUR, RAIPUR

In the result, the appeal of the assessee in ITA No

ITA 263/RPR/2022[2016-17]Status: DisposedITAT Raipur17 Mar 2023AY 2016-17

Bench: Shri Ravish Soodआयकर अपील सं./ Ita Nos. 262 & 263/Rpr/2022 "नधा"रण वष" / Assessment Years : 2015-16 & 2016-17 Shivom Vidyapeeth Shikshan Samiti 214, Shivom Vihar, Raipur (C.G.)-492 013 Pan : Aahts6464M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Exemption-2, Raipur (C.G.). ……""यथ" / Respondent

For Appellant: Shri G.S Agarwal, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 10Section 11Section 12ASection 143(2)Section 143(3)Section 80G

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं./ ITA Nos. 262 & 263/RPR/2022 "नधा"रण वष" / Assessment Years : 2015-16 & 2016-17 Shivom Vidyapeeth Shikshan Samiti 214, Shivom Vihar, Raipur (C.G.)-492 013 PAN : AAHTS6464M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Exemption-2, Raipur (C.G.). ……""यथ" / Respondent Assessee by : Shri G.S Agarwal, CA Revenue by : Shri Piyush Tripathi, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 07.03.2023 घोषण…

SHIVOM VIDYAPEETH SHIKSHAN SAMITI,RAIPUR vs. INCOME TAX OFFICER, EXEMETION 2, RAIPUR, RAIPUR

In the result, the appeal of the assessee in ITA No

ITA 262/RPR/2022[2015-16]Status: DisposedITAT Raipur17 Mar 2023AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं./ Ita Nos. 262 & 263/Rpr/2022 "नधा"रण वष" / Assessment Years : 2015-16 & 2016-17 Shivom Vidyapeeth Shikshan Samiti 214, Shivom Vihar, Raipur (C.G.)-492 013 Pan : Aahts6464M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Exemption-2, Raipur (C.G.). ……""यथ" / Respondent

For Appellant: Shri G.S Agarwal, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 10Section 11Section 12ASection 143(2)Section 143(3)Section 80G

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं./ ITA Nos. 262 & 263/RPR/2022 "नधा"रण वष" / Assessment Years : 2015-16 & 2016-17 Shivom Vidyapeeth Shikshan Samiti 214, Shivom Vihar, Raipur (C.G.)-492 013 PAN : AAHTS6464M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Exemption-2, Raipur (C.G.). ……""यथ" / Respondent Assessee by : Shri G.S Agarwal, CA Revenue by : Shri Piyush Tripathi, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 07.03.2023 घोषण…

M/S ALPHA EDUCATIONAL TRUST ,CHENNAI vs. DCIT (EXEMPTIONS), CHENNAI

In the result, appeal of the assessee is partly allowed

ITA 588/CHNY/2022[2011-2012]Status: DisposedITAT Chennai10 Mar 2023AY 2011-2012

Bench: Shri Mahavir Singh, Vice-आयकरअपीलसं./I.T.A.No.588/Chny/2022 ("नधा"रणवष" / Assessment Year: 2011-12) M/S. Alpha Educational Trust Vs The Dcit (Exemptions), No.2/310, Jeeva Street, Chennai. Mondiamman Nagar, Red Hills, Chennai-600 052. Pan: Aacta 9230A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: 08.03.2023
Section 11Section 12ASection 143(3)Section 147

…आयकर अपील"य अ"धकरण, ‘ए’/ SMC "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ /SMC BENCH, CHENNAI "ी महावीर "संह, उपा"य" के सम" BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT आयकरअपीलसं./I.T.A.No.588/Chny/2022 ("नधा"रणवष" / Assessment Year: 2011-12) M/s. Alpha Educational Trust Vs The DCIT (Exemptions), No.2/310, Jeeva Street, Chennai. Mondiamman Nagar, Red Hills, Chennai-600 052. PAN: AACTA 9230A (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. N.Arjunraj, C.A for अपीलाथ"क"ओरसे/ Appellant by Mr.S.Sridhar, Advocate : Mr. S.Chandrasekaran, JCIT ""यथ"क"ओरसे/Respondent by : 08.03.2023 सुनवाईक"तार"ख/Date of hearing…

PRAJAPATI SAMAJ MAOLI BAZAR,NA vs. ARIVS.ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTRE,, DELHI

In the result, the grounds of appeal raised by the assessee is allowed

ITA 308/SRT/2022[2018-19]Status: DisposedITAT Surat09 Jan 2023AY 2018-19

Bench: Shri Pawan Singh(Virtual Hearing) Prajapati Samaj Maroli Bazar, Additional/Joint/Deputy/Assistant C/O-Ganpatbhai Mistri, At Commissioner Of Income Vs. Mahuvar, Post- Maroli Bazar, Tax/Income Tax Officer, Taluka: Jalalpore, National E-Assessment Centre, Navsari-396436. (Gujarat) Delhi. Pan No. Aabtp 2604 E Appellant/ Assessee Respondent/ Revenue

Section 11Section 12ASection 12A(2)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Prajapati Samaj Maroli Bazar, Additional/Joint/Deputy/Assistant C/o-Ganpatbhai Mistri, At Commissioner of Income Vs. Mahuvar, Post- Maroli Bazar, Tax/Income Tax Officer, Taluka: Jalalpore, National e-Assessment Centre, Navsari-396436. (Gujarat) Delhi. PAN No. AABTP 2604 E Appellant/ assessee Respondent/ revenue Assessee represented by Shri Hiren Vepari, CA Department represented by Shri Ashok B Koli, CIT-DR Date of hearing 09/01/2023 Date of pronouncement 09/01/2023 Order under Section 254(1)…

AGRICULTURAL MARKET COMMITTEE,KUBEER vs. INCOME TAX OFFICER, WARD-1, NIRMAL

In the result the assessee appeal in ITA No

ITA 2067/HYD/2018[2005-06]Status: DisposedITAT Hyderabad15 Nov 2019AY 2005-06

Bench: Smt. P. Madhavi Devi

For Appellant: Smt. S. SandhyaFor Respondent: Sri Sunku Srinivas,DR
Section 10(20)Section 11Section 12ASection 147Section 148

…ITA Nos 2065 2066 and 2067 of 2018 AMC Kubeer. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ SMC Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member ITA Nos.2065, 2066 and 2067/Hyd/2018 Assessment Years: 2003-04, 2004-05 & 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Kubeer Ward-1 Nirmal PAN: AAALA0853F (Appellant) (Respondent) Assessee by: Smt. S. Sandhya Revenue by: Sri Sunku Srinivas,DR Date of hearing: 13/11/2019 Date of pronouncement: 15 /11/2019 ORDER This are assessee’s appeals for the A.Ys 2003-04 to 2005-06 against the order of the CIT (A)-5, Hyderabad, dated…

AGRICULTURAL MARKET COMMITTEE ,KUBEER vs. INCOME TAX OFFICER, WARD-1, NIRMAL

In the result the assessee appeal in ITA No

ITA 2065/HYD/2018[2003-04]Status: DisposedITAT Hyderabad15 Nov 2019AY 2003-04

Bench: Smt. P. Madhavi Devi

For Appellant: Smt. S. SandhyaFor Respondent: Sri Sunku Srinivas,DR
Section 10(20)Section 11Section 12ASection 147Section 148

…ITA Nos 2065 2066 and 2067 of 2018 AMC Kubeer. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ SMC Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member ITA Nos.2065, 2066 and 2067/Hyd/2018 Assessment Years: 2003-04, 2004-05 & 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Kubeer Ward-1 Nirmal PAN: AAALA0853F (Appellant) (Respondent) Assessee by: Smt. S. Sandhya Revenue by: Sri Sunku Srinivas,DR Date of hearing: 13/11/2019 Date of pronouncement: 15 /11/2019 ORDER This are assessee’s appeals for the A.Ys 2003-04 to 2005-06 against the order of the CIT (A)-5, Hyderabad, dated…

INCOME TAX OFFICER WARD-1 EXEMPTIONS , BANGALORE vs. M/S CENTRE FPR CELLULAR AND MOLECULAR PLATFORMS , BANGALORE

In the result, the appeal filed by the revenue is dismissed

ITA 271/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Aug 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2013-14 M/S. Centre For Cellular & Molecular Platforms, The Income Tax Officer (E), Post Bag No. 6505, Ward -1 , Vs. G.K.V.K. P.O. Bangalore. Bellary Road, Bangalore – 560 065. Pan: Aadcc8572D Appellant Respondent Assessee By : Shri V. Srinivasan, Advocate Revenue By : Shri Ujjwal Kumar, Jcit (Dr) Date Of Hearing : 14.08.2019 Date Of Pronouncement : 28.08.2019

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri Ujjwal Kumar, JCIT (DR)
Section 11Section 12ASection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2013-14 M/s. Centre for Cellular and Molecular Platforms, The Income Tax Officer (E), Post bag no. 6505, Ward -1 , Vs. G.K.V.K. P.O. Bangalore. Bellary Road, Bangalore – 560 065. PAN: AADCC8572D APPELLANT RESPONDENT Assessee by : Shri V. Srinivasan, Advocate Revenue by : Shri Ujjwal Kumar, JCIT (DR) Date of hearing : 14.08.2019 Date of Pronouncement : 28.08.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the rev…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 2059/HYD/2018[2005-06]Status: DisposedITAT Hyderabad03 Jul 2019AY 2005-06

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Sri S. Rama RaoFor Respondent: Shri Dinesh Paduchuri, DR
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2057 to 2059/Hyd/2018 Assessment Years: 2004-05 to 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Nizamabad. Ward-2, PAN: AAALA 0689 F Nizamabad. (Appellant) (Respondent) Assessee by: Sri S. Rama Rao Revenue by: Shri Dinesh Paduchuri, DR Date of hearing: 13/06/2019 Date of pronouncement: /07/2019 ORDER PER Smt. P. MADHAVI DEVI, J.M: All these three appeals are filed by the assessee for the assessment years 2004-05 and 2005-06 against…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 2058/HYD/2018[2005-06]Status: DisposedITAT Hyderabad03 Jul 2019AY 2005-06

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Sri S. Rama RaoFor Respondent: Shri Dinesh Paduchuri, DR
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2057 to 2059/Hyd/2018 Assessment Years: 2004-05 to 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Nizamabad. Ward-2, PAN: AAALA 0689 F Nizamabad. (Appellant) (Respondent) Assessee by: Sri S. Rama Rao Revenue by: Shri Dinesh Paduchuri, DR Date of hearing: 13/06/2019 Date of pronouncement: /07/2019 ORDER PER Smt. P. MADHAVI DEVI, J.M: All these three appeals are filed by the assessee for the assessment years 2004-05 and 2005-06 against…

AGRICULTURAL MARKET COMMITTEE,NIZAMBAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 2057/HYD/2018[2004-05]Status: DisposedITAT Hyderabad03 Jul 2019AY 2004-05

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Sri S. Rama RaoFor Respondent: Shri Dinesh Paduchuri, DR
Section 11Section 12ASection 12A(2)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2057 to 2059/Hyd/2018 Assessment Years: 2004-05 to 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Nizamabad. Ward-2, PAN: AAALA 0689 F Nizamabad. (Appellant) (Respondent) Assessee by: Sri S. Rama Rao Revenue by: Shri Dinesh Paduchuri, DR Date of hearing: 13/06/2019 Date of pronouncement: 03/07/2019 ORDER PER Smt. P. MADHAVI DEVI, J.M: All these three appeals are filed by the assessee for the assessment years 2004-05 and 2005-06 again…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 408/HYD/2019[2007-08]Status: DisposedITAT Hyderabad29 May 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, Pan: Aaala 0787 C Hyderabad. (Appellant) (Respondent)

For Appellant: Sri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 10(20)Section 11Section 12ASection 143(3)Section 148Section 234BSection 36(1)(xii)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, PAN: AAALA 0787 C Hyderabad. (Appellant) (Respondent) ITA No.395 to 398/Hyd/2019 Assessment Years: 2003-04 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Khanapur. Ward-1, PAN: AACTA 4398 K Nirmal. (Appellant) (Respondent) ITA No.403 & 404/Hyd/2019 Assessment Years: 2005-06 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Madnoo…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 407/HYD/2019[2006-07]Status: DisposedITAT Hyderabad29 May 2019AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, Pan: Aaala 0787 C Hyderabad. (Appellant) (Respondent)

For Appellant: Sri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 10(20)Section 11Section 12ASection 143(3)Section 148Section 234BSection 36(1)(xii)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, PAN: AAALA 0787 C Hyderabad. (Appellant) (Respondent) ITA No.395 to 398/Hyd/2019 Assessment Years: 2003-04 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Khanapur. Ward-1, PAN: AACTA 4398 K Nirmal. (Appellant) (Respondent) ITA No.403 & 404/Hyd/2019 Assessment Years: 2005-06 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Madnoo…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 406/HYD/2019[2005-06]Status: DisposedITAT Hyderabad29 May 2019AY 2005-06

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, Pan: Aaala 0787 C Hyderabad. (Appellant) (Respondent)

For Appellant: Sri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 10(20)Section 11Section 12ASection 143(3)Section 148Section 234BSection 36(1)(xii)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, PAN: AAALA 0787 C Hyderabad. (Appellant) (Respondent) ITA No.395 to 398/Hyd/2019 Assessment Years: 2003-04 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Khanapur. Ward-1, PAN: AACTA 4398 K Nirmal. (Appellant) (Respondent) ITA No.403 & 404/Hyd/2019 Assessment Years: 2005-06 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Madnoo…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 405/HYD/2019[2004-05]Status: DisposedITAT Hyderabad29 May 2019AY 2004-05

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, Pan: Aaala 0787 C Hyderabad. (Appellant) (Respondent)

For Appellant: Sri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 10(20)Section 11Section 12ASection 143(3)Section 148Section 234BSection 36(1)(xii)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, PAN: AAALA 0787 C Hyderabad. (Appellant) (Respondent) ITA No.395 to 398/Hyd/2019 Assessment Years: 2003-04 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Khanapur. Ward-1, PAN: AACTA 4398 K Nirmal. (Appellant) (Respondent) ITA No.403 & 404/Hyd/2019 Assessment Years: 2005-06 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Madnoo…

AGRICULTURAL MARKET COMMITTEE,NIZAMABAD vs. INCOME TAX OFFICER, WARD-2, NIZAMABAD

In the result the assessee appeal in ITA No

ITA 404/HYD/2019[2006-07]Status: DisposedITAT Hyderabad29 May 2019AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, Pan: Aaala 0787 C Hyderabad. (Appellant) (Respondent)

For Appellant: Sri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 10(20)Section 11Section 12ASection 143(3)Section 148Section 234BSection 36(1)(xii)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2005-06 Agricultural Market Vs. Income Tax Officer, Committee, Bodhan. Ward-2, PAN: AAALA 0787 C Hyderabad. (Appellant) (Respondent) ITA No.395 to 398/Hyd/2019 Assessment Years: 2003-04 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Khanapur. Ward-1, PAN: AACTA 4398 K Nirmal. (Appellant) (Respondent) ITA No.403 & 404/Hyd/2019 Assessment Years: 2005-06 to 2006-07 Agricultural Market Vs. Income Tax Officer, Committee, Madnoo…

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Shree Bhanushali Mitra Mandal Trust v. ITO (68 Taxmann.com 250) — Cited in 30 Judgments | BharatTax