Shree Kamdar Education Trust v. ITO

74 Taxmann.com 253High Court#18317 most cited
5

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

Judgments citing Shree Kamdar Education Trust v. ITO

SANDEEP MOHANRAJ SINGHI,AHMEDABAD vs. ACIT, CIRCLE4(2), AHMEDABAD, AHMEDABAD

In the result, appeal of the assessee is partly allowed

ITA 769/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad07 Jan 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaassessment Year: 2018-19

Section 11Section 12ASection 143(3)Section 147Section 68

…ITA Nos.1205 & 769/Ahd/2025 Assessment Years: 2018-19 ACIT(E) vs. Dr. KR Shroff Foundation Page 1 of 24 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2018-19 A.C.I.T. (Exemption), Dr. K.R. Shroff Foundation, Circle-1, Ahmedabad, 10, Rushil Bunglows, 606, Aayakar Bhavan, Nr. Judges Bunglows, Nr. Sachin Tower, Vs. Manekbaug SO, Prahlad Nagar Road, Ahmedabad – 380 015. Vejalpur, [PAN – AAATD 3385 P] Ahmedabad – 380 015. Assessment Year: 2018-19 Dr. K.R. Shroff Foundation, D.C.I…

THE JT. CIT (EXEMPTIONS)(OSD), CIRCLE-2,, AHMEDABAD vs. GYANGANGA EDUCATION SOCIETY,, RAJKOT

In the result, the Revenue appeal is hereby dismissed

ITA 369/AHD/2019[2015-16]Status: HeardITAT Rajkot28 Sept 2022AY 2015-16

Bench: Us That This Similar Issue Is Being Adjudicated By The Very Same Bench Of This Tribunal In Assessee’S Own Case In Ita Nos. 15 & 16/Rjt/2015 Vide Order Dated 29.06.2022 Relating To The Assessment Years 2010-11 & 2011-12. Further This Order Has Been Followed In Ita No. 472, 1170 & 2316/Ahd/2017 For The Assessment Years 2012-13, 2013-14 & 2014-15 By Order Dated 31.08.2022. Now The Present Assessment Year Is 2015-16, Which Is Fully Covered By The Above Orders Of This Tribunal & Copy Of The Orders Are Also Placed On Record.

For Appellant: Shri Shramdeep Sinha, CIT/DRFor Respondent: Shri Vimal Desai, A.R
Section 11Section 12ASection 13(1)(c)Section 13(3)Section 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 369/Ahd/2019 Assessment Year: 2015-16 The DCIT (Exemptions), Gyanganga Education Circle-2, Ahmedabad Society, (Appellant) Vs C/o. Krishnakant G. Dholakia “Shivam”, 9, Virani Block, 7/18, Milpara Rajkot-360001 PAN: AAATG4705E (Respondent) Appellant by : Shri Shramdeep Sinha, CIT/DR Respondent by : Shri Vimal Desai, A.R. Date of hearing : 15-09-2022 Date of pronouncement : 28-09-2022 आदेश/ORDER PER : T.R. SENTHIL K…

THE DCIT, (EXEMPTION) CIRCLE-2,, AHMEDABAD vs. GYANGANGA EDUCATION SOCIETY,, RAJKOT-GUJARAT

In the result the appeals filed by the Revenue are hereby dismissed

ITA 16/RJT/2015[2011-12]Status: DisposedITAT Rajkot29 Jun 2022AY 2011-12

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumar

For Respondent: Shri Aarsi Prasad, CIT-DR
Section 11Section 12ASection 13(1)(c)Section 13(3)Section 142(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA No.15 and 16/RJT/2015 Assessment Year : 2010-11 DCIT (Exemption) Gyanganga Education Society Cir.2, Ahmedabad. Vs C/o. Krishnakant G. Dholakiya “Shivam”, 9-Virani Block 7/8 Milpara Rajkot. PAN : AAATG 4705 E (Applicant) (Responent) : Shri Vimal Desai, AR Assessee by Revenue by : Shri Aarsi Prasad, CIT…

THE DCIT, (EXEMPTION) CIRCLE-2,, AHMEDABAD vs. GYANGANGA EDUCATION SOCIETY,, RAJKOT-GUJARAT

In the result the appeals filed by the Revenue are hereby dismissed

ITA 15/RJT/2015[2010-11]Status: DisposedITAT Rajkot29 Jun 2022AY 2010-11

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumar

For Respondent: Shri Aarsi Prasad, CIT-DR
Section 11Section 12ASection 13(1)(c)Section 13(3)Section 142(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA No.15 and 16/RJT/2015 Assessment Year : 2010-11 DCIT (Exemption) Gyanganga Education Society Cir.2, Ahmedabad. Vs C/o. Krishnakant G. Dholakiya “Shivam”, 9-Virani Block 7/8 Milpara Rajkot. PAN : AAATG 4705 E (Applicant) (Responent) : Shri Vimal Desai, AR Assessee by Revenue by : Shri Aarsi Prasad, CIT…

S.D.PATEL EDUCATION RESEARCH FOUNDATION,,BARODA vs. THE CIT-III, BARODA

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

ITA 3443/AHD/2014[-]Status: DisposedITAT Ahmedabad18 Dec 2017

Bench: Shri Rajpal Yadav & Shri N.K. Billaiya)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Surendra Kumar, CIT/ D.R
Section 11Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER) ITA. No: 3443/AHD/2014 (Assessment Year: N.A.) S.D. Patel Education V/S Income Tax Officer, Ward- Research Foundation, 2nd 7 (2), Ahmedabad Floor, Prasanna House, Associated Society, Near Akota Stadium, Vadodara- 390020 (Appellant) (Respondent) PAN: AAMTS4464N Appellant by : Shri Bandish Soparkar, AR Respondent by : Shri Surendra Kumar, CIT/ D.R. (आदेश)/ORDER Date of hearing : 07 -12-2017 Date of Pronouncement : 18 -12-2017 PER N.K. BILLAIYA, ACCOUNTANT MEMB…

Shree Kamdar Education Trust v. ITO (74 Taxmann.com 253) — Cited in 5 Judgments | BharatTax