Sinhagad Technical Education Society v. DCIT

139 Taxmann.com 270Income Tax Appellate Tribunal2022#5413 most cited

What is Sinhagad Technical Education Society v. DCIT authority for?

Loose sheets found at the assessee's premises have evidentiary value if corroborated by other evidence, such as refunds of capitation fees and confirmations from third parties.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Also referred to as

Sinhagad Technical Education Society · DCIT · 139 Taxmann.com 270 · loose sheets · evidentiary value · corroborative evidence · capitation fees · search and seizure

Sections most often in play

Section 143(3)Section 11Section 13Section 131(1A)Section 132Section 132(4)Section 132(4A)Section 133A

Issues it is cited on

section 292ccsection 153(c)(1)section 2(45)section 153(c)retraction of statementsection 131(1)dumb documentscorpus donationsection 132(4a)section 11(1)(d)section 292csection 11(1)(a)

Judgments citing Sinhagad Technical Education Society v. DCIT

Income Tax Officer 41(1)(1), Mumbai vs. Anil Transport Service, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 5435/MUM/2025[2009]Status: DisposedITAT Mumbai07 Apr 2026

Bench: Shri Anikesh Banerjee & Ito 41(1)(1), Mumbai Vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, Bkc, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 Pan: Aalfa8944J Appellant Respondent Co No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service Vs Ito 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad Bkc, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 Pan: Aalfa8944J Appellant Respondent Assessee By : Shri C.V.Dharkar Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 01/04/2026 Date Of Pronouncement : 07/04/2026

For Appellant: Shri C.V.DharkarFor Respondent: Shri Surendra Mohan (Sr. DR)
Section 131Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND ITO 41(1)(1), Mumbai vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, BKC, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 PAN: AALFA8944J APPELLANT RESPONDENT CO No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service vs ITO 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad BKC, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 PAN: AALF…

Deputy Commissioner of Income Tax, Central Circle-2, Noida vs. Saraswati Ammal Education and Charitable Trust, Chennai

Appeals are dismissed

ITA 2291/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Sept 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

Dy. Commissioner of Income Tax, Noida vs. Saraswati Ammal Education and Charitable Trust, Chennai

Appeals are dismissed

ITA 2289/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Sept 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

Dy. Commissioner of Income Tax, Noida vs. Saraswati Ammal Education and Charitable Trust, Chennai

Appeals are dismissed

ITA 2288/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Sept 2025AY 2014-15

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

Saraswathi Ammal Educational and Charitable Trust, Chennai vs. ACIT Centre Circle II, Noida

Appeals are dismissed

ITA 2181/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Sept 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2276/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Sept 2025AY 2014-15

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 143(3)Section 153CSection 250Section 4Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

DCIT Central Circle 7 1, Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2272/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Sept 2025AY 2013-14

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 11Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2271/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rajiv Khandelwal, CAFor Respondent: Shri Umashankar Prasad, CIT-DR
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Incometax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1515/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Incometax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1513/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Respondent: Shri Rajiv Khandelwal, CA
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1509/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Sept 2025AY 2011-12

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 1509/Mum/2025 (Assessment Year: 2011-12) I.T.A. No. 1510/Mum/2025 (Assessment Year: 2012-13) I.T.A. No. 1511/Mum/2025 (Assessment Year: 2013-14) I.T.A. No. 1512/Mum/2025 (Assessment Year: 2014-15) I.T.A. No. 1513/Mum/2025 (Assessment Year: 2015-16) I.T.A. No. 1514/Mum/2025 (Assessment Year: 2016-17) I.T.A. No. 1515/Mum/2025 (Assessment Year: 2017-18) Ramrao Adik Education Society, Patil Building, Adarsh Nagar, Opp Mig Colony, Worli, Mumbai-400018. PAN: AAATR3978A DCIT, Central Circle-7(1), Aayakar B…

Natasha Chopra, New Delhi vs. DCIT, Circle-16(1), Delhi

Appeals are dismissed

ITA 2291/DEL/2024[2019-20]Status: HeardITAT Delhi03 Feb 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

Natasha Chopra, New Delhi vs. DCIT, Circle- 16(1), Delhi

Appeals are dismissed

ITA 2290/DEL/2024[2018-19]Status: HeardITAT Delhi03 Feb 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…1 ITA No. 2181/Del/2023 & ors Saraswati Ammal Educational & Charitable Trust Vs. ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ NEW DELHI) BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No. 2182/DEL/2023 (A.Y. 2017-18) Saraswati Ammal Vs Assistant Commissioner of Educational And Charitable Income Tax, Trust , Plot 5107, H-2, Central Circle-II Second Avenue Anna Nagar, 2nd floor, ARTO Complex Chennai, Tamil Nadu Secrtor-33, Noida, PAN: AAETS3783L Uttar Pradesh Appellant Respondent ITA No. 2289/DEL/2023 (A.Y. 2015-16) ITA No. 2291/DEL/2023 (A.Y. 2017-18) Dep…

Mahatma Gandhi Charitable Medical Trust, Kolhapur vs. The Income Tax Officer, Exemption Ward, Kolhapur

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

ITA 819/PUN/2024[2017-18]Status: DisposedITAT Pune11 Jun 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.819/Pun/2024 "नधा"रण वष" / Assessment Year : 2017-18

For Appellant: NoneFor Respondent: Shri Abdesh Kumar Jha
Section 11Section 12ASection 139(1)Section 142(1)Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.819/PUN/2024 "नधा"रण वष" / Assessment Year : 2017-18 Mahatma Gandhi Charitable Vs. ITO Exemption Ward, Medical Trust, Kolhapur At Post New Pargaon, Wathar Warananagar Road, Taluka Hatkanagale, Kolhapur – 416 113 Maharashtra PAN : AAATM1893K Appellant Respondent Assessee by : None Revenue by : Shri Abdesh Kumar Jha Date of hearing : 11.06.2024 Date of pronouncement : 11.06.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order…

Shri Ashok Bhawarlal Jain, Pune vs. ACIT, Central Circle 1(1), Pune

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

ITA 1123/PUN/2023[2018-19]Status: DisposedITAT Pune27 Mar 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel
Section 132(4)Section 153A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 1122 & 1123/PUN/2023 धििाारण वर्ा / Assessment Years : 2014-15 & 2018-19 Shri Ashok Bhawarlal Jain, 232, Main Bazar, Dehuroad, Pune – 412101 PAN : ADVPJ0579M .......अपीलार्थी / Appellant बनाम / V/s. Asst. Commissioner of Income Tax, Central Circle – 1(1), Pune ……प्रत्यर्थी / Respondent IT(SS)A No. 22/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 Shri Ashok Bhawarlal Jain, 232, Main Bazar,…

Shri Ashok Bhawarlal Jain, Pune vs. ACIT Central Circle 1(1), Pune

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

ITA 1122/PUN/2023[A.Y- 2014-15]Status: DisposedITAT Pune27 Mar 2024

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel
Section 132(4)Section 153A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 1122 & 1123/PUN/2023 धििाारण वर्ा / Assessment Years : 2014-15 & 2018-19 Shri Ashok Bhawarlal Jain, 232, Main Bazar, Dehuroad, Pune – 412101 PAN : ADVPJ0579M .......अपीलार्थी / Appellant बनाम / V/s. Asst. Commissioner of Income Tax, Central Circle – 1(1), Pune ……प्रत्यर्थी / Respondent IT(SS)A No. 22/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 Shri Ashok Bhawarlal Jain, 232, Main Bazar,…

DCIT, CC-7(1), Mumbai vs. Padmashree Dr. D.Y. Patil University, Mumbai

In the result, all the appeals of the assessee are allowed and all the

ITA 675/MUM/2023[2017-18]Status: DisposedITAT Mumbai04 Jan 2024AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale

Section 11Section 11(1)(d)Section 115BSection 12ASection 132Section 143(3)Section 153ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale I.T.A. No. 3264/Mum/2022 (A.Y. 2013-14) I.T.A. No. 3265/Mum/2022 (A.Y. 2014-15) I.T.A. No. 3266/Mum/2022 (A.Y. 2015-16) I.T.A. No. 3267/Mum/2022 (A.Y. 2016-17) I.T.A. No. 3268/Mum/2022 (A.Y. 2017-18) Padmashree Dr. D.Y. Vs. DCIT, CC-7(1) Patil University Aayakar Bhavan Sector 7, Nerul M.K. Road Navi Mumbai-400 706. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 673/Mum/2023 (A.Y. 2014-15) I.T.A. No. 674/Mum/2023 (A.Y. 2016-17) I.T.A. No. 675/Mum/2023 (A.Y. 2017-18) Aayakar Bhavan Vs. Padmas…

DCIT, CC-7(1), Mumbai vs. Padmashree Dr. D.Y. Patil University, Navi Mumbai

In the result, all the appeals of the assessee are allowed and all the

ITA 673/MUM/2023[2014-15]Status: DisposedITAT Mumbai04 Jan 2024AY 2014-15

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale

Section 11Section 11(1)(d)Section 115BSection 12ASection 132Section 143(3)Section 153ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI "C" BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale I.T.A. No. 3264/Mum/2022 (A.Y. 2013-14) I.T.A. No. 3265/Mum/2022 (A.Y. 2014-15) I.T.A. No. 3266/Mum/2022 (A.Y. 2015-16) I.T.A. No. 3267/Mum/2022 (A.Y. 2016-17) I.T.A. No. 3268/Mum/2022 (A.Y. 2017-18) Padmashree Dr. D.Y. Patil University Sector 7, Nerul Navi Mumbai-400 706. (Appellant) Vs. DCIT, CC-7(1) Aayakar Bhavan M.K. Road Mumbai-400 020. (Respondent) I.T.A. No. 673/Mum/2023 (A.Y. 2014-15) I.T.A. No. 674/Mum/2023 (A.Y. 2016-17) I.T.A. No. 675/Mum/2023 (A.Y. 2017-18) Aayakar Bhavan Vs. Padmas…

Padmashree Dr. D.Y.Patil University, Mumbai vs. ACIT Income Tax CC-7(1), Mumbai

In the result, all the appeals of the assessee are allowed and all the

ITA 3266/MUM/2022[2015-16]Status: DisposedITAT Mumbai04 Jan 2024AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale

Section 11Section 11(1)(d)Section 115BSection 12ASection 132Section 143(3)Section 153ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale I.T.A. No. 3264/Mum/2022 (A.Y. 2013-14) I.T.A. No. 3265/Mum/2022 (A.Y. 2014-15) I.T.A. No. 3266/Mum/2022 (A.Y. 2015-16) I.T.A. No. 3267/Mum/2022 (A.Y. 2016-17) I.T.A. No. 3268/Mum/2022 (A.Y. 2017-18) Padmashree Dr. D.Y. Vs. DCIT, CC-7(1) Patil University Aayakar Bhavan Sector 7, Nerul M.K. Road Navi Mumbai-400 706. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 673/Mum/2023 (A.Y. 2014-15) I.T.A. No. 674/Mum/2023 (A.Y. 2016-17) I.T.A. No. 675/Mum/2023 (A.Y. 2017-18) Aayakar Bhavan Vs. Padmas…

Mr. Anil Kantilal Shah, Mumbai vs. CIT (A)-51, Mumbai

In the result, the appeal of the assesse vide

ITA 228/MUM/2023[2020-21]Status: DisposedITAT Mumbai20 Jul 2023AY 2020-21

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 To 2020-21)

For Appellant: Anil ThakrarFor Respondent: Ashok Kumar Kardam
Section 132Section 132(4)Section 153ASection 69B

…P a g e | 1 ITA Nos. 227 & 228/Mum/2023 Mr. Anil Kantilal Shah Vs. CIT(A)-51 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 to 2020-21) Mr. Anil Kantilal Shah Vs. Commissioner of Income C-805, Suparshwa Urban Tax (Appeals)-51 CHSL, Old Nagardas Aayakar Bhavan, Road, Andheri, East M.K. Road, Mumbai – 400069 Mumbai – 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AWTPS7928Q Appellant .. Respondent Appellant by : Anil Thakrar Respondent by : Ashok Kumar Kardam Date of Hearing…

Sinhagad Technical Education Society v. DCIT (139 Taxmann.com 270) — Cited in 21 Judgments | BharatTax