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

Zarina Foundation, Mumbai vs. CIT (Exemptions), Mumbai

In the result, appeals of the assessee bearing ITA No

ITA 6276/MUM/2024[2024-25]Status: DisposedITAT Mumbai21 May 2025AY 2024-25

Bench: Shri Anikesh Banerjee & Miss. Padmavathy S

For Appellant: Shri Jigar Mehta, CA &For Respondent: Shri Mahendra Bishnoi -CIT DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND MISS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No.6276/Mum/2024 - A.Y. 2024-25 ITA No.6277/Mum/2024 - A.Y. 2024-25 Zarina Foundation vs CIT(Exemption), Room No.601, 6th Floor, MTNL Grandeur Building, Veera Desai Road, Opp Gundecha Building, Peddar Road, Cumballa Symphony, Mumbai-400 053 Hills, Mumbai-400 026 PAN : AABCZ9537H APPELLANT RESPONDENT Assessee by : Shri Jigar Mehta, CA & Prajakta Chougule, CA Respondent by : Shri Mahendra Bishnoi -CIT DR Date of hearing : 07/05/2025 Date of pronouncement : 21…

Bhai Vaidya Foundation, Pune vs. CIT Exemption, Pune

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

ITA 2577/PUN/2024[-]Status: DisposedITAT Pune19 May 2025

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

Section 12ASection 12A(1)(ac)

…#### **IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH "A" , PUNE** ## **BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER** ### **ITA No.2577/PUN/2024** | Bhai Vaidya Foundation | | CIT (Exemption), Pune | |-------------------------------|-----|-----------------------| | 10 Sanas Plaza, Bajirao Road, | Vs. | | | Pune –<br>411002 | | | | PAN: AACTB6552G | | | | (Appellant) | | (Respondent) | Assessee by **:** Shri Sharad A Vaze (virtual) De…

Cosmos Foundation, Pune vs. CIT Exemption, Pune

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

ITA 2570/PUN/2024[-]Status: DisposedITAT Pune19 May 2025

Bench: Shri R. K. Panda & Ms. Astha Chandracosmos Foundation Cit (Exemption), Pune 269/270, Cosmos Heights, Near Vs. Omkareshwar Temple, Pune – 411030 Pan: Aaaac2045E (Appellant) (Respondent) Assessee By : Shri Sharad A Vaze (Virtual) Department By : Shri Amol Khairnar Cit-Dr Date Of Hearing : 05-05-2025 Date Of Pronouncement : 19-05-2025 O R D E R

For Appellant: Shri Sharad A Vaze (virtual)For Respondent: Shri Amol Khairnar CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Cosmos Foundation CIT (Exemption), Pune 269/270, Cosmos Heights, Near Vs. Omkareshwar Temple, Pune – 411030 PAN: AAAAC2045E (Appellant) (Respondent) Assessee by : Shri Sharad A Vaze (virtual) Department by : Shri Amol Khairnar CIT-DR Date of hearing : 05-05-2025 Date of pronouncement : 19-05-2025 O R D E R PER ASTHA CHANDRA, JM: This appeal filed by the assessee is directed against the order dated 18.09.2024 of the Ld. Commissioner of Income Tax (Exemption), Pune [“CIT(E)”],…

Jagdamb Pratishthan Foundation, Baramati vs. CIT Exemption, Pune

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

ITA 2499/PUN/2024[NOT APPLICABLE]Status: DisposedITAT Pune21 Apr 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Dheeraj S. DandgavalFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 8

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2499/PUN/2024 Jagdamb Pratishthan Vs. CIT, Exemption, Pune. Foundation, S. No.280/2/A/1, Plot No.15, Flat No.301, Lifespaces Swasti, Waghol Ikar Parkt, Baramati- 413102. PAN : AAFCJ1067Q Appellant Respondent Assessee by : Shri Dheeraj S. Dandgaval Revenue by : Shri Amol Khairnar Date of hearing : 21.04.2025 Date of pronouncement 29.04.2025 : आदेश /ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 30.09.…

Kai Sau. Pramilabai Ramkrishna Mirajkar Charitable Trust, Nashik vs. Commissioner of Income Tax Exemption Pune, Pune

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

ITA 2556/PUN/2024[2024-25]Status: DisposedITAT Pune25 Feb 2025AY 2024-25

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

For Appellant: Shri Pramod S. Shingte

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2556/PUN/2024 Kai Sau Pramilabai Vs. CIT, Exemption, Pune. Ramkrishna Mirajkar Charitable Trust, 1731, Tiwandha, Jeevan Prakash, Narhar Niwas, Near Bhadrakali Mandir, Nashik- 422001. PAN : AAATK4064A Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by Shri Amol Khairnar : Date of hearing : 11.02.2025 Date of pronouncement : 25.02.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order date…

Care Foundation, Pune vs. ITO (Exemption), Pune

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

ITA 258/PUN/2025[2025-26]Status: DisposedITAT Pune21 Feb 2025AY 2025-26

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

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.258 & 259/PUN/2025 Care Foundation, Vs. CIT, Exemption, Pune. RK One, Office No.404, Near Shantai Hotel, Rasta Peth, Pune- 411011. PAN : AABTC1061C Appellant Respondent Assessee by CA Alefiya Patanwala & : Shri Nandisha Rathi Revenue by : Shri Amol Khairnar Date of hearing : 18.02.2025 Date of pronouncement : 21.02.2025 आदेश / ORDER PER VINAY BHAMORE, JM: Both the above captioned appeals filed by the assessee are directed against the separate orders…

Young Rathestars, Mumbai vs. CIT (Exem), Mumbai

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

ITA 6651/MUM/2024[2025-26]Status: HeardITAT Mumbai19 Feb 2025AY 2025-26

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Ms. Jasmin Amalasadvala (virtually present)For Respondent: Shri Dr. Kishor Dhule, CIT D/R

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

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 6651 /Mum/2024 Assessment Year: 2025-26 Young Rathestars CIT (Exemptions), Mumbai 604-B Laxmi Sadan Vs Dr. Ambedkar Road Dadar Mumbai - 400014 [PAN: AAATY0738M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Jasmin Amalasadvala (virtually present) Revenue by : Shri Dr. Kishor Dhule, CIT D/R सुनवाई की तारीख/Date of Hearing : 19/02/2025 घोषणा की तारीख /Date of Pronouncement: 19/02/2025 आदेश/O R…

National Association for the Blind, Sangli vs. CIT (E), Pune

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

ITA 2390/PUN/2024[-]Status: DisposedITAT Pune18 Feb 2025

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

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar

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

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2389 & 2390/PUN/2024 National Association For The Vs. CIT, Exemption, Pune. Blind, Miraj, Miraj H.O., Miraj, Sangli- 416410. PAN : AAATN4175B Appellant Respondent Assessee by : Shri Kishor B. Phadke Revenue by : Shri Amol Khairnar Date of hearing : 12.02.2025 Date of pronouncement : 18.02.2025 आदेश / ORDER PER VINAY BHAMORE, JM: Both the above captioned appeals filed by the assessee are directed against the separate orders dated 18.09.2024 passed by Ld.…

National Association for the Blind, Sangli vs. CIT Exemption, Pune

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

ITA 2389/PUN/2024[-]Status: DisposedITAT Pune18 Feb 2025

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

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar

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

Deodhar Education and Vocatinal Academy, Pune vs. CIT(Exemption), Pune

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

ITA 2318/PUN/2024[NA]Status: DisposedITAT Pune14 Feb 2025

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

For Appellant: Shri Sharad A. Vaze &For Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2318/PUN/2024 Deodhar Education And Vs. CIT, Exemption, Pune. Vocational Academy, 2, Shwetaa, Paud Road, 98/28, Bhusari Colony, Pune- 411038. PAN : AABTD0785A Appellant Respondent Assessee by : Shri Sharad A. Vaze & Shri Amod Vaze Revenue by : Shri Amol Khairnar Date of hearing 11.02.2025 : Date of pronouncement 14.02.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. C…

Gopal Navjeevan Kendra, Pune vs. Commissioner (Exemption), Pune

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

ITA 2296/PUN/2024[-]Status: DisposedITAT Pune14 Feb 2025

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

For Appellant: Shri Sharad Vaze &For Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2296/PUN/2024 Gopal Navjeevan Kendra, Vs. CIT, Exemption, Pune. Keshav Nagar, Vadgaon (Maval), Dist. Pune- 412106. PAN : AAATG0779L Appellant Respondent Assessee by : Shri Sharad Vaze & Shri Amod Vaze Revenue by : Shri Amol Khairnar Date of hearing : 10.02.2025 Date of pronouncement 14.02.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 09.09.2024 passed by Ld. CIT, Exemption, Pune rejecting…

Mhalasakant Deosthan Mandir, Pune vs. Commissioner of Income Tax (Exemption), Pune

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

ITA 2294/PUN/2024[-]Status: DisposedITAT Pune14 Feb 2025

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

Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2294/PUN/2024 Mhalasakant Deosthan Vs. CIT, Exemption, Pune. Mandir, 962, Mhalsakant, Nr. Vijayanand Talkies, Budhwar Peth, Pune- 411002. PAN : AACTM0328B Appellant Respondent Assessee by Shri Sharad Vaze & : Shri Amod Vaze Revenue by Shri Amol Khairnar : Date of hearing : 10.02.2025 Date of pronouncement : 14.02.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. CIT, Ex…

Jal Minocher Mistry Memorial Foundation, Mumbai vs. CIT(Exemption), Mumbai

ITA 6520/MUM/2024[2025-26]Status: DisposedITAT Mumbai10 Feb 2025AY 2025-26

Bench: Ms. Kavitha Rajgopal & Shri Prabhash Shankar

For Appellant: Ms. Jasmine AmalsadvalaFor Respondent: Shri Hemant Kumar C

Section 80GSection 80G(5)

…IN THE INCOME-TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI BEFORE MS. KAVITHA RAJGOPAL, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.6520/MUM/2024 (A.Y. 2025-26) Jal Minocher Mistry Memorial Foundation 803-A C/o. A. J. Mistry, Mistry Manor, Dr. Ambedkar Road, Dadar, Mumbai-400014 v/s. CIT(Exemption), Mumbai Room No. 601, 6th Floor, Cumballa Hill, MTNL TE Building, Pedder Road, Dr.Gopalrao Deshmukh Marg, Cumballa Hill, Mumbai-400026 **(Hindi Text: स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No: AAATJ8684K** Appellant/अपीलार्थी Respondent/प्रतिवादी Assessee by: Ms. Jasmine Amalsadvala Revenue by:…

S M Joshi Memorial Medical Association, Pune vs. CIT (Exemption), Pune

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

ITA 2576/PUN/2024[-]Status: DisposedITAT Pune27 Jan 2025

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

For Appellant: Shri Sharad A Vaze

Section 12ASection 12A(1)(ac)

…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.2576/PUN/2024 S. M. Joshi Memorial Medical Vs. CIT, Exemption, Pune. Association, 10 Sanas Plaza, Bajirao Road, Sanjivini Clinic, Pune- 411002. PAN : AABTS4758A Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by Shri Ajay Kumar Keshari : Date of hearing 14.01.2025 : Date of pronouncement : 27.01.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. CIT, Exempt…

Inclusive Recycling Foundation, Pune vs. CIT Exemption, Pune

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

ITA 2129/PUN/2024[0]Status: DisposedITAT Pune27 Jan 2025

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

For Appellant: Shri Shashank A. Mehta (Virtual)For Respondent: Shri Chandra Vijay

Section 11Section 12ASection 12A(1)(ac)Section 8

…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.2129/PUN/2024 Inclusive Recycling Vs. CIT, Exemption, Pune. Foundation, Flat No.C-601, FP-79, Kalpataru Regency, SN 208, Kalyaninagar, Pune- 411006. PAN : AAGCI3162G Appellant Respondent Assessee by : Shri Shashank A. Mehta (Virtual) Revenue by : Shri Chandra Vijay Date of hearing : 20.01.2025 Date of pronouncement : 27.01.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 22.07.2024 passed…

Kanetkar Sports Foundation, Pune vs. CIT Exemption, Pune

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

ITA 2575/PUN/2024[-]Status: DisposedITAT Pune15 Jan 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2575/Pun/2024 Kanetkar Sports Foundation, Vs. Cit, Exemption, Pune. C 30 Kumar Elixer, Baner Road, Pune- 411045. Pan : Aactk5665K Appellant Respondent Assessee By : Shri Sharad A Vaze Revenue By : Shri Ajay Kumar Keshari Date Of Hearing 14.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.09.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Aa Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Trust Applied For Registration In Form 10Ab U/S 12A(1)(Ac)(Vi)-Item(B) Of The It Act On 29.03.2024. With A View To Verify The Genuineness Of The Activities Of The Assessee & Compliance To Requirements Of Any Other Law For The Time Being In Force By The Trust/Institution As Are Material For The Purpose Of Achieving Its Objects, A Notice Dated 24-05-2024 Was Issued Through Itba Portal

For Appellant: Shri Sharad A VazeFor Respondent: Shri Ajay Kumar Keshari

Section 12ASection 12A(1)(ac)

…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.2575/PUN/2024 Kanetkar Sports Foundation, Vs. CIT, Exemption, Pune. C 30 Kumar Elixer, Baner Road, Pune- 411045. PAN : AACTK5665K Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by : Shri Ajay Kumar Keshari Date of hearing 14.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 20.09.2024 passed by Ld. CIT, Exemption, Pune rejecting the applica…

Shree Vasupujyaswami Meera Anand Jain Sangh, Pune vs. CIT Exemption, Pune

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

ITA 2574/PUN/2024[-]Status: DisposedITAT Pune15 Jan 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2574/Pun/2024 Shree Vasupujyaswami Meera Vs. Cit, Exemption, Pune. Anand Jain Sangh, 590, Sheetal Society, Shankar Sheth Road, Pune- 411037. Pan : Aagts1344D Appellant Respondent Assessee By : Shri Sharad A Vaze Revenue By : Shri Ajay Kumar Keshari Date Of Hearing 14.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.09.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Aa Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Trust Applied For Registration In Form 10Ab U/S 12A(1)(Ac)(Vi)-Item(B) Of The It Act On 30.03.2024. With A View To Verify The Genuineness Of The Activities Of The Assessee & Compliance To Requirements Of Any Other Law For The Time Being In Force By The Trust/Institution As Are Material For The Purpose Of Achieving Its Objects, A Notice Dated 27-05-2024 Was Issued Through Itba Portal

For Appellant: Shri Sharad A VazeFor Respondent: Shri Ajay Kumar Keshari

Section 12ASection 12A(1)(ac)

…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.2574/PUN/2024 Shree Vasupujyaswami Meera Vs. CIT, Exemption, Pune. Anand Jain Sangh, 590, Sheetal Society, Shankar Sheth Road, Pune- 411037. PAN : AAGTS1344D Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by : Shri Ajay Kumar Keshari Date of hearing 14.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 20.09.2024 passed by Ld. CIT, Exemption…

Padmavati Deosthan Trust, Pisoli vs. CIT Exemption, Pune

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

ITA 2572/PUN/2024[-]Status: DisposedITAT Pune15 Jan 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2572/Pun/2024 Padmavati Deosthan Trust, Vs. Cit, Exemption, Pune. At Post- Pisoli, Hadapsar, Pune- 411060. Pan : Aadtp6321L Appellant Respondent Assessee By : Shri Sharad A Vaze Revenue By : Shri Ajay Kumar Keshari Date Of Hearing 13.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.09.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Aa Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Trust Applied For Registration In Form 10Ab U/S 12A(1)(Ac)(Vi)-Item(B) Of The It Act On 29.03.2024. With A View To Verify The Genuineness Of The Activities Of The Assessee & Compliance To Requirements Of Any Other Law For The Time Being In Force By The Trust/Institution As Are Material For The Purpose Of Achieving Its Objects, A Notice Dated 24-05-2024 Was Issued Through Itba Portal

For Appellant: Shri Sharad A VazeFor Respondent: Shri Ajay Kumar Keshari

Section 12ASection 12A(1)(ac)

…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.2572/PUN/2024 Padmavati Deosthan Trust, Vs. CIT, Exemption, Pune. AT Post- Pisoli, Hadapsar, Pune- 411060. PAN : AADTP6321L Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by : Shri Ajay Kumar Keshari Date of hearing 13.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. CIT, Exemption, Pune rejecting the application f…

Rashtra Seva Dal, Pune vs. CIT Exemption, Pune

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

ITA 2571/PUN/2024[-]Status: DisposedITAT Pune15 Jan 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2571/Pun/2024 Rashtra Seva Dal, Vs. Cit, Exemption, Pune. Sane Guruji Smarak, Sinahgad Road, Pune- 411030. Pan : Aaatr2754E Appellant Respondent Assessee By : Shri Sharad A Vaze Revenue By : Shri Ajay Kumar Keshari Date Of Hearing 13.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.09.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Aa Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Trust Applied For Registration In Form 10Ab U/S 12A(1)(Ac)(Vi)-Item(B) Of The It Act On 30.03.2024. With A View To Verify The Genuineness Of The Activities Of The Assessee & Compliance To Requirements Of Any Other Law For The Time Being In Force By The Trust/Institution As Are Material For The Purpose Of Achieving Its Objects, A Notice Dated 29-05-2024 Was Issued Through Itba Portal

For Appellant: Shri Sharad A VazeFor Respondent: Shri Ajay Kumar Keshari

Section 12ASection 12A(1)(ac)

…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.2571/PUN/2024 Rashtra Seva Dal, Vs. CIT, Exemption, Pune. Sane Guruji Smarak, Sinahgad Road, Pune- 411030. PAN : AAATR2754E Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by : Shri Ajay Kumar Keshari Date of hearing 13.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. CIT, Exemption, Pune rejecting the application f…

S M Joshi Socialist Foundation, Pune vs. CIT(Exemption), Pune

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

ITA 2568/PUN/2024[-]Status: DisposedITAT Pune15 Jan 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2568/Pun/2024 S. M. Joshi Socialist Vs. Cit, Exemption, Pune. Foundation, S. N. 191/192, Near Patrakar Bhavan, Pune- 411030. Pan : Aaats8529C Appellant Respondent Assessee By : Shri Sharad A Vaze Revenue By : Shri Ajay Kumar Keshari Date Of Hearing 13.01.2025 : Date Of Pronouncement 15.01.2025 : आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.09.2024 Passed By Ld. Cit, Exemption, Pune Rejecting The Application For Registration U/S 12Aa Of The It Act. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Trust Applied For Registration In Form 10Ab U/S 12A(1)(Ac)(Vi)-Item(B) Of The It Act On 29.03.2024. With A View To Verify The Genuineness Of The Activities Of The Assessee & Compliance To Requirements Of Any Other Law For The Time Being In Force By The Trust/Institution As Are Material For The Purpose Of Achieving Its Objects, A Notice Dated 27-05-2024 Was Issued Through Itba Portal

For Appellant: Shri Sharad A VazeFor Respondent: Shri Ajay Kumar Keshari

Section 12ASection 12A(1)(ac)

…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.2568/PUN/2024 S. M. Joshi Socialist Vs. CIT, Exemption, Pune. Foundation, S. N. 191/192, Near Patrakar Bhavan, Pune- 411030. PAN : AAATS8529C Appellant Respondent Assessee by : Shri Sharad A Vaze Revenue by : Shri Ajay Kumar Keshari Date of hearing 13.01.2025 : Date of pronouncement 15.01.2025 : आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 13.09.2024 passed by Ld. CIT, Exemption, Pune rejecting…