Shri Balkrishna Shudhhadwait Sthanik Mahasabha v. CIT (Exemptions)

154 Taxmann.com 586Reported decision2023#22766 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

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

Issues it is cited on

section 12(1)(ac)(iii)section 12abindiainterest

Judgments citing Shri Balkrishna Shudhhadwait Sthanik Mahasabha v. CIT (Exemptions)

Kasi Visvanathar Koviloor Foundation, Sivaganga vs. DCIT / ACIT, Exemptions, Chennai

In the result, appeals filed by the assessee are allowed for statistical purposes

ITA 58/CHNY/2025[-]Status: DisposedITAT Chennai05 May 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.N.V. Lakshmi, AdvocateFor Respondent: Mr.R. Clement Ramesh
Section 12ASection 12A(1)(ac)Section 8Section 80GSection 80G(5)(iii)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.57 & 58/Chny/2025 िनधा"रणवष"/Assessment Year: - v. Kasi Visvanathar Koviloor- The DCIT/ACIT (Exemptions), Foundation, Annexure Building, 8/11, Second Street, Chennai. Sekkalai S.O. Sekkalai, Sivaganga-630 002. [PAN: AAKCK 6434 B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.N.V. Lakshmi, Advocate ""यथ" क" ओर से /Respo…

Kasi Visvanathar Koviloor Foundation, Sivaganga vs. DCIT / ACIT, Exemptions, Chennai

In the result, appeals filed by the assessee are allowed for statistical purposes

ITA 57/CHNY/2025[-]Status: DisposedITAT Chennai05 May 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.N.V. Lakshmi, AdvocateFor Respondent: Mr.R. Clement Ramesh
Section 12ASection 12A(1)(ac)Section 8Section 80GSection 80G(5)(iii)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.57 & 58/Chny/2025 िनधा"रणवष"/Assessment Year: - v. Kasi Visvanathar Koviloor- The DCIT/ACIT (Exemptions), Foundation, Annexure Building, 8/11, Second Street, Chennai. Sekkalai S.O. Sekkalai, Sivaganga-630 002. [PAN: AAKCK 6434 B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.N.V. Lakshmi, Advocate ""यथ" क" ओर से /Respo…

S A A Charitable Trust, Pudukkottai vs. CIT(Exemption), Chennai

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

ITA 1438/CHNY/2023[--]Status: DisposedITAT Chennai29 May 2024

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.1438/Chny/2023 िनधा"रण वष"/Assessment Year: - V. S A A Charitable Trust, The Cit (Exemption), 3756, South 3Rd Street, Chennai. Pudukkottai, Pudukkottai District-622 001. [Pan: Aadts 9844 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 12(1)(ac)Section 12A

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1438/Chny/2023 िनधा"रण वष"/Assessment Year: - v. S A A Charitable Trust, The CIT (Exemption), 3756, South 3rd Street, Chennai. Pudukkottai, Pudukkottai District-622 001. [PAN: AADTS 9844 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri Y. Sridhar, FCA ""यथ" क" ओर से /Respondent by : Shri V. Nandakumar, CI…