How many judgments cite Shree Swaminarayan Gadi Trust v. CIT?

44 judgments on BharatTax cite Shree Swaminarayan Gadi Trust v. CIT (162 Taxmann.com 772), spanning 2024 to 2026.

Which sections of the Income Tax Act does Shree Swaminarayan Gadi Trust v. CIT come up under?

It is most often cited in judgments turning on Section 12A(1)(ac)(iii), Section 12A, Section 12AB, Section 12A(1)(ac)(vi), Section 12AA, Section 80G.

Shree Swaminarayan Gadi Trust v. CIT

162 Taxmann.com 772Reported decision2024#2615 most cited

What is Shree Swaminarayan Gadi Trust v. CIT authority for?

Where a trust application has a curable defect, the assessee should be allowed an opportunity to explain and rectify the defect before the CIT (Exemption). The appellate tribunal may allow the appeal and direct the CIT to reconsider the application.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

Shree Swaminarayan Gadi Trust · CIT · section 12A(1)(ac)(iii) · curable defect · opportunity to explain · CIT Exemption · allow appeal · reconsider application

Sections most often in play

Section 12A(1)(ac)(iii)Section 12A Section 12AB Section 12A(1)(ac)(vi)Section 12AA Section 80G Section 80G(5)Section 12A(1)(ac)(vi)(B)

Issues it is cited on

section 12a(1)(ac)(ii)section 12a(1)(ac)(vi)section 12a(1)(ac)(iv)section 80g(5)(ii)section 12a(1)(ac)(i)section 12a(1)(ac)section 12a(1)section 12a(1)(ac)(iii)section 80g(5)(vi)section 80g(5)section 12aa section 12a

Judgments citing Shree Swaminarayan Gadi Trust v. CIT

Shree Swami Samarth Annachhatra Mandal, Pune vs. Commissioner of Income Tax (Exemption), Pune

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

ITA 2740/PUN/2025[2025-26]Status: DisposedITAT Pune11 Feb 2026AY 2025-26

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2740/Pun/2025 Shree Swami Samarth Vs. Cit (Exemption) Annachhatra Mandal, Pune A & P Akkalkot, Dist. Solapur 413 216, Maharashtra Pan : Aaats 5556M Appellant Respondent

For Appellant: Shri Sharaz A VazeFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G(5)Section 80G(5)(ii)Section 80G(5)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2740/PUN/2025 Shree Swami Samarth Vs. CIT (Exemption) Annachhatra Mandal, Pune A & P Akkalkot, Dist. Solapur 413 216, Maharashtra PAN : AAATS 5556M Appellant Respondent Appellant by : Shri Sharaz A Vaze Respondent by : Shri Amol Khairnar Date of hearing : 06.01.2026 Date of pronouncement : 11.02.2026 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of appellant is directed against the order dated 26.09.2025…

Advaya Charitable Foundation (Now Btg Advaya Charitable Foundation), Mumbai vs. CIT(Exemptions), Mumbai

In the result, both the appeals are allowed for statistical purposes

ITA 6809/MUM/2025[Not Applicable]Status: DisposedITAT Mumbai20 Jan 2026

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Dr. K. Shivaram & Shri Rahul Hakani,ARsFor Respondent: Shri Rajesh Kumar Yadav (CIT-DR)

Section 12ASection 8

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.6810/MUM/2025 (A.Y. - NA) Advaya Charitable v/s. Commissioner of Income Tax Foundation(Now BTG Advaya बनाम (Exemptions), Mumbai Charitable Foundation) Room No. 601, 6th Floor, 1, Lalani Aura Building, 34 th Cumballa Hill, MTNL TE Road, Near National College, Building, Pedder Road, Dr. Khar (West), Mumbai – Gopalrao Deshmukh Marg, 400052, Maharashtra Cumballa Hill, Mumbai – 400026, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AANCA5394F Appellant/अपीलाथी .. Res…

Bharat Sevashram Sangha, Mumbai vs. Commissioner of Income Tax (Exemtion), Mumbai

In the result, both the appeals filed by assessee are allowed for

ITA 7364/MUM/2025[NA ]Status: DisposedITAT Mumbai08 Jan 2026

Bench: Shri Pawan Singh & Shri Arun Khodpia

Section 12ASection 12A(1)(ac)Section 254(1)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. 7363 & 7364/MUM/2025 (AY: NA) (Physicalhearing) Bharat Sevashram Sangha, Commissioner of Income Tax Plot No.263, Bharat Sevashram Vs (Exemptions) Room No.601,6th Floor, Cumballa Sangha, Swami Pranavanandaji Marg, Sector-31a, Vashi, Hill MTNL TE Building, Navi Mumbai-400703 Dr Goparao Deshmukh Marg, Cumballa Hill, Mumbai [PAN:AAETB1220B] Appellant / Assessee Respondent / Revenue Assessee by Shri Rahul Hakani, Advocate, Proxy for Shri Ruturaj H Gurjar Advocate Revenue by S…

Bharat Sevashram Sangha, Navi Mumbai vs. CIT, Mumbai

In the result, both the appeals filed by assessee are allowed for

ITA 7363/MUM/2025[2025-26]Status: DisposedITAT Mumbai08 Jan 2026AY 2025-26

Bench: Shri Pawan Singh & Shri Arun Khodpia

Section 12ASection 12A(1)(ac)Section 254(1)Section 80

Shri Dhanai and Jakhai Devi, Satara vs. The Commissioner of Income Tax, Exemption, Pune

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

ITA 2773/PUN/2024[-]Status: DisposedITAT Pune04 Dec 2025

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2773/PUN/2024 Shri Dhanai And Jakhai Devi, Vs. CIT, Exemption, Pune. At Post Karve, Taluka Karad, Dist. Satara- 415124. PAN : AAYTS2459K Appellant Respondent Assessee by Smt. Deepa Khare : Revenue by : Shri Amol Khairnar Date of hearing : 04.12.2025 Date of pronouncement : 04.12.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 09.12.2024 passed by Ld. CIT, Exemption, Pune rejecting the app…

Karmanye Vadhikaraste Foundation, Pune vs. CIT Exemption, Pune

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

ITA 1717/PUN/2025[2023-24]Status: DisposedITAT Pune14 Nov 2025AY 2023-24

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1717/Pun/2025 Karmanye Vadhikaraste Vs. Cit, Exemption, Pune. Foundation, Ground Floor, A2-G02, S.No.64, Geras Greens, Villa Soc., Behind Eon It Park, Pune- 411014. Pan : Aaick9637J Appellant Respondent Assessee By : Shri Saurabh Jitendra Patil Revenue By : Shri Amol Khairnar Date Of Hearing : 12.11.2025 Date Of Pronouncement : 14.11.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22.09.2023 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Ab Of The It Act. 2. There Is Delay In Filing Of The Present Appeal. We Are Satisfied With The Reasons Mentioned In The Affidavit For Condonation That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeal

For Appellant: Shri Saurabh Jitendra PatilFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1717/PUN/2025 Karmanye Vadhikaraste Vs. CIT, Exemption, Pune. Foundation, Ground Floor, A2-G02, S.No.64, Geras Greens, Villa Soc., Behind Eon IT Park, Pune- 411014. PAN : AAICK9637J Appellant Respondent Assessee by : Shri Saurabh Jitendra Patil Revenue by : Shri Amol Khairnar Date of hearing : 12.11.2025 Date of pronouncement : 14.11.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 22.09.2…

Barfani Sewa Mandal, Kaithal vs. Commissioner of Income Tax, Exemptions, Chandigarh

In the result, the appeal of the Assessee stands allowed for statistical purposes

ITA 580/CHANDI/2025[2025-26]Status: DisposedITAT Chandigarh29 Oct 2025AY 2025-26

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 580/Chd/2025 "नधा"रण वष" / Assessment Year : 2025-26 Barfani Sewa Mandal, The Cit, बनाम C/O Tejmohan Singh, Exemptions, Advocate, Chandigarh Vs. 527, Sector 10-D Chandigarh "थायी लेखा सं./ Pan No: Aaaab9543J अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Sh. Manav Bansal, Cir Dr सुनवाई क" तार"ख/Date Of Hearing : 28.10.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.10.2025 आदेश/Order Per Laliet Kumar, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 12.03.2025 Passed By The Ld. Commissioner Of Income Tax (Exemptions) [‘Cit(E)’ For A.Y. 2017-18. 2. Grounds Of Appeal Are As Under:

For Appellant: Sh. Tej Mohan Singh, AdvocateFor Respondent: Sh. Manav Bansal, CIR DR

Section 12ASection 12A(1)(ac)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 580/CHD/2025 "नधा"रण वष" / Assessment Year : 2025-26 Barfani Sewa Mandal, The CIT, बनाम C/o Tejmohan Singh, Exemptions, Advocate, Chandigarh Vs. 527, Sector 10-D Chandigarh "थायी लेखा सं./ PAN NO: AAAAB9543J अपीलाथ"/Appellant ""यथ"/Respondent ( PHYSICAL HEARING ) "नधा"रती क" ओर से/Assessee by : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue by : Sh. Manav Bansal, CIR DR सुनवाई क" तार"ख/Date…

Roger Foundation, Agra vs. Commissioner of Income Tax ( Exemption) Agra, Agra

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

ITA 294/AGR/2025[2024-25]Status: DisposedITAT Agra13 Oct 2025AY 2024-25

Bench: Shri Sunil Kumar Singh & Shri Brajesh Kumar Singh

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, DB: AGRA (Through Physical / Virtual Hearing) BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER, AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.- 294/Agr/2025 [Assessment Year: 2024-25] Roger Foundation, VS Commissioner of Income Tax Khasra No. 157/158, 12 KM, (Exemption), Agra, Mathura Road, Aayakar Bhawan, Artauni, Agra. Sanjay Place, Agra, Uttar Pradesh- 282007. Uttar Pradesh-282002. PAN- AAFAR1898B Assessee Revenue Assessee by Shri Mardul Pathak, CA Revenue by Shri Sukesh Kumar Jain, CIT(DR) Date of Hearing 18.07.2025 Date of Pronouncement 13.10.2025 ORD…

Marathi Vidnyan Parishad Nashik Vibhag, Nashik vs. Commissioner of Income Tax (Exemption) Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 381/PUN/2025[2024-25]Status: DisposedITAT Pune08 Aug 2025AY 2024-25

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa Khare (Virtual)For Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.380 & 381/PUN/2025 Marathi Vidnyan Parishad Vs. CIT, Exemption, Pune. Nashik Vibhag, 4, Akshar Society, Samartha Nagar, Nashik- 422005. PAN : AADTM2213J Appellant Respondent Assessee by : Smt. Deepa Khare (Virtual) Revenue by : Shri Amol Khairnar Date of hearing 06.08.2025 : Date of pronouncement 08.08.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: Both the above captioned appeals filed by the assessee are directed against the separate orders dated 22.0…

Marathi Vidnyan Parishad Nashik Vibhag, Nashik vs. Commissioner of Income Tax (Exemption) Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 380/PUN/2025[2024-25]Status: DisposedITAT Pune08 Aug 2025AY 2024-25

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa Khare (Virtual)For Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

Stars Forum, Pune vs. CIT Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 493/PUN/2025[NA]Status: DisposedITAT Pune29 Jul 2025

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Respondent: Shri Amit Bobde

Section 12ASection 12A(1)(ac)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.493/PUN/2025 Stars Forum, Vs. CIT, Exemption, Pune. Gat No.1157, Pabal Road, Pabal, Shirur, Pune- 412403. PAN : AAPTS6149F Appellant Respondent आयकर अपील सं. / ITA No.1219/PUN/2025 Stars Forum, Vs. CIT, Exemption, Pune. Flat No.23, S. No.15/2/1A, Mayur Apartment, Vadgaon Budruk, Near Sunder Garden, Pune- 411041. PAN : AAPTS6149F Appellant Respondent Assessee by Shri Kishor B. Phadke : Revenue by : Shri Amit Bobde Date of hearing : 24.07.2025 Date of pro…

Solapur Orthopedic Society, Solapur vs. CIT (Exemption), Pune

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

ITA 1474/PUN/2025[2025-26]Status: DisposedITAT Pune29 Jul 2025AY 2025-26

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Miss Kimya KudvaFor Respondent: Shri Amit Bobde

Section 11Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1474/PUN/2025 Solapur Orthopedic Society, Vs. CIT, Exemption, Pune. 8374/A, Nathwalai, Daffrin Chowk, Railway Lines, Solapur- 413001. PAN : AAHTS6934L Appellant Respondent Assessee by : Miss Kimya Kudva Revenue by : Shri Amit Bobde Date of hearing : 14.07.2025 Date of pronouncement : 29.07.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 08.04.2025 passed by Ld. CIT, Exemption, Pune reject…

Stars Forum, Pune vs. CIT Exemption, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1219/PUN/2025[-]Status: DisposedITAT Pune29 Jul 2025

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Respondent: Shri Amit Bobde

Section 12ASection 12A(1)(ac)Section 80G

Gramvikas Sanstha Chikhali, Ahmednagar vs. CIT Exemption, Pune

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

ITA 460/PUN/2025[NA]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sharad VazeFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 800(5)Section 800(5)(v)Section 800(5)(vi)Section 80GSection 80G(5)Section 80G(5)(v)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.460/PUN/2025 Gramvikas Sanstha Chikhali, CIT(Exemption), Pune Chikhali, Tal.-Sangamner, Dist.-Ahmednagar – 422605 Vs. PAN : AABTG2605E अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Vishwas S. Mundhe Date of hearing : 10-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed against the order date…

Abhinav Shikshan Sanstha, Ahmednagar vs. CIT Exemption, Pune

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

ITA 459/PUN/2025[NA]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sharad VazeFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 800(5)Section 800(5)(v)Section 800(5)(vi)Section 80GSection 80G(5)Section 80G(5)(v)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.459/PUN/2025 Abhinav Shikshan Sanstha, CIT(Exemption), Pune Akole, Dist.-Ahmednagar – 422601 Vs. PAN : AABTA2674H अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Vishwas S. Mundhe Date of hearing : 10-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed against the order dated 04.10.2024 of the Ld…

Pragatik Shikshan Sanstha, Ahmednagar vs. CIT Exemption, Pune

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

ITA 458/PUN/2025[NA]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Amod Sharad VazeFor Respondent: Shri Amit Bobde

Section 12ASection 80GSection 80G(5)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.458/PUN/2025 Pragatik Shikshan Sanstha, CIT(Exemption), Pune Rajapur, Tal.-Sangamner, Dist.-Ahmednagar – 422605 Vs. PAN : AABTP2911N अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Amod Sharad Vaze Department by : Shri Amit Bobde Date of hearing : 24-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed against the order dated 04…

Janata Shikshan Prasarak Mandal, Ahmednagar vs. CIT Exemption, Pune

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

ITA 457/PUN/2025[NA]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sharad VazeFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 80GSection 80G(5)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.457/PUN/2025 Janata Shikshan Prasarak Mandal, CIT(Exemption), Pune Chandanpuri, Tal.-Sangamner, Dist.-Ahmednagar – 422605 Vs. PAN : AAATJ9089J अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Vishwas S. Mundhe Date of hearing : 10-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed against the ord…

Shri Ganesh Bahujan Vidyaprasaraksanstha, Ahmednagar vs. CIT Exemption, Pune

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

ITA 456/PUN/2025[NA]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sharad VazeFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 80GSection 80G(5)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.456/PUN/2025 Shri Ganesh Bahujan Vidyaprasarak CIT(Exemption), Pune Sanstha, Bota, Tal.-Sangamner, Vs. Dist.-Ahmednagar – 422605 PAN : AACAS2502C अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Vishwas S. Mundhe Date of hearing : 10-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal filed by the assessee is directed against the…

Maharashtra Gandhi Smarak Nidhi, Pune vs. C.I.T (Exemption), Pune

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

ITA 2651/PUN/2024[-]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.2651 & 2573/Pun/2024 Vs. Maharashtra Gandhi Smarak Nidhi, Survey No. 36/2, Gandhi Bhavan, Kothrud, Pune-411038 Pan : Aaatm4190R अपीलार्थी / Appellant Cit(Exemption), Pune प्रत्यर्थी / Respondent Assessee By : Shri Sharad Vaze Department By : Shri Amol Khairnar Date Of Hearing : 18-06-2025 Date Of 30-06-2025 Pronouncement : आदेश / Order Per Astha Chandra, Jm : Two Appeals Filed By The Assessee Are Directed Against The Two Separate Order(S) Both Dated 13.09.2024 Of The Ld. Commissioner Of Income Tax (Exemption), Pune [“Cit(Exemption)"] Rejecting The Application(S) For Grant Of Registration U/S 12A & Approval U/S 80G Of The Income Tax Act, 1961 (The "Act"). For The Sake Of Convenience, Both These Appeals Were Heard Together & Are Being Disposed Of By This Common Order. 2. In Ita No.2651/Pun/2025, The Assessee Has Challenged The Order Of The Cit(Exemption) In Rejecting The Application For Registration U/S 12A Of The Act While Ita No.2573/Pun/2025 Relates To The Order Of The Cit(Exemption) In Denying The Approval U/S 80G Of The Act.

For Appellant: Shri Sharad VazeFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2651 & 2573/PUN/2024 Vs. Maharashtra Gandhi Smarak Nidhi, Survey No. 36/2, Gandhi Bhavan, Kothrud, Pune-411038 PAN : AAATM4190R अपीलार्थी / Appellant CIT(Exemption), Pune प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Amol Khairnar Date of hearing : 18-06-2025 Date of 30-06-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : Two appeals filed by the assessee are directed against the t…

Maharashtra Gandhi Smarak Nidhi, Pune vs. CIT Exemption, Pune

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

ITA 2573/PUN/2024[-]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.2651 & 2573/Pun/2024 Maharashtra Gandhi Smarak Nidhi, Survey No. 36/2, Gandhi Bhavan, Kothrud, Pune-411038 Vs. Cit(Exemption), Pune Pan : Aaatm4190R अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Sharad Vaze Department By : Shri Amol Khairnar Date Of Hearing : 18-06-2025 Date Of Pronouncement : 30-06-2025 आदेश / Order Per Astha Chandra, Jm : Two Appeals Filed By The Assessee Are Directed Against The Two Separate Order(S) Both Dated 13.09.2024 Of The Ld. Commissioner Of Income Tax (Exemption), Pune [“Cit(Exemption)"] Rejecting The Application(S) For Grant Of Registration U/S 12A & Approval U/S 80G Of The Income Tax Act, 1961 (The "Act"). For The Sake Of Convenience, Both These Appeals Were Heard Together & Are Being Disposed Of By This Common Order. 2. In Ita No.2651/Pun/2025, The Assessee Has Challenged The Order Of The Cit(Exemption) In Rejecting The Application For Registration U/S 12A Of The Act While Ita No.2573/Pun/2025 Relates To The Order Of The Cit(Exemption) In Denying The Approval U/S 80G Of The Act.

For Appellant: Shri Sharad VazeFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2651 & 2573/PUN/2024 Maharashtra Gandhi Smarak Nidhi, Survey No. 36/2, Gandhi Bhavan, Kothrud, Pune-411038 Vs. CIT(Exemption), Pune PAN : AAATM4190R अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sharad Vaze Department by : Shri Amol Khairnar Date of hearing : 18-06-2025 Date of Pronouncement : 30-06-2025 आदेश / ORDER PER ASTHA CHANDRA, JM : Two appeals filed by the assessee are directed against the t…