Sri Srinivasa Educational & Charitable Trust v. ACIT

113 Taxmann.com 65Reported decision#16501 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2021.

Judgments citing Sri Srinivasa Educational & Charitable Trust v. ACIT

M/S. Karnataka Reddy Janasangha, Bangalore vs. The Deputy Commissioner of Income Tax (Exemptions), Circle- 1, Bangalore

In the result, all the appeals by the assessee and the revenue are allowed for statistical purposes

ITA 2547/BANG/2019[2013-14]Status: DisposedITAT Bangalore23 Dec 2021AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Pradeep Kumar, Jt.CIT(DR)(ITAT), Bengaluru
Section 11Section 13(1)(d)Section 2(15)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos. 1263 & 1264/Bang/2018 & 2547/Bang/2019, Assessment years : 2012-13, 2013-14 & 2013-14 Karnataka Reddy Jansangha, Vs. The Deputy Commissioner of No.1, Mahayogi Vemanna Road, Income Tax (Exemptions), Koramangala 3rd Blok, Circle 1, Bangalore – 560 034. Bangalore. PAN: AAATR 2160A APPELLANT RESPONDENT ITA Nos.1506 & 1507/Bang/2018 Assessment years : 2012-13, 2014-15 The Deputy Commissioner of Vs. Karnataka Reddy Jansangha, Income Tax (Exemptions), No.1, Mah…

Dy. Commissioner of Income Tax (E) Circle - 1, Bengaluru vs. M/S Karnataka Reddy Janasangha, Bengaluru

In the result, all the appeals by the assessee and the revenue are allowed for statistical purposes

ITA 1507/BANG/2018[2014-15]Status: DisposedITAT Bangalore23 Dec 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Pradeep Kumar, Jt.CIT(DR)(ITAT), Bengaluru
Section 11Section 13(1)(d)Section 2(15)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos. 1263 & 1264/Bang/2018 & 2547/Bang/2019, Assessment years : 2012-13, 2013-14 & 2013-14 Karnataka Reddy Jansangha, Vs. The Deputy Commissioner of No.1, Mahayogi Vemanna Road, Income Tax (Exemptions), Koramangala 3rd Blok, Circle 1, Bangalore – 560 034. Bangalore. PAN: AAATR 2160A APPELLANT RESPONDENT ITA Nos.1506 & 1507/Bang/2018 Assessment years : 2012-13, 2014-15 The Deputy Commissioner of Vs. Karnataka Reddy Jansangha, Income Tax (Exemptions), No.1, Mah…

Dy. Commissioner of Income Tax (E) Circle-1, Bengaluru vs. M/S Karnataka Reddy Janasangha, Bengaluru

In the result, all the appeals by the assessee and the revenue are allowed for statistical purposes

ITA 1506/BANG/2018[2012-13]Status: DisposedITAT Bangalore23 Dec 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Pradeep Kumar, Jt.CIT(DR)(ITAT), Bengaluru
Section 11Section 13(1)(d)Section 2(15)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos. 1263 & 1264/Bang/2018 & 2547/Bang/2019, Assessment years : 2012-13, 2013-14 & 2013-14 Karnataka Reddy Jansangha, Vs. The Deputy Commissioner of No.1, Mahayogi Vemanna Road, Income Tax (Exemptions), Koramangala 3rd Blok, Circle 1, Bangalore – 560 034. Bangalore. PAN: AAATR 2160A APPELLANT RESPONDENT ITA Nos.1506 & 1507/Bang/2018 Assessment years : 2012-13, 2014-15 The Deputy Commissioner of Vs. Karnataka Reddy Jansangha, Income Tax (Exemptions), No.1, Mah…

M/S Karnataka Reddy Janasangha, Bangalore vs. The Assistant Commissioner of Income Tax (Exemptions) Circle-1, Bangalore

In the result, all the appeals by the assessee and the revenue are allowed for statistical purposes

ITA 1264/BANG/2018[2014-15]Status: DisposedITAT Bangalore23 Dec 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Pradeep Kumar, Jt.CIT(DR)(ITAT), Bengaluru
Section 11Section 13(1)(d)Section 2(15)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos. 1263 & 1264/Bang/2018 & 2547/Bang/2019, Assessment years : 2012-13, 2013-14 & 2013-14 Karnataka Reddy Jansangha, Vs. The Deputy Commissioner of No.1, Mahayogi Vemanna Road, Income Tax (Exemptions), Koramangala 3rd Blok, Circle 1, Bangalore – 560 034. Bangalore. PAN: AAATR 2160A APPELLANT RESPONDENT ITA Nos.1506 & 1507/Bang/2018 Assessment years : 2012-13, 2014-15 The Deputy Commissioner of Vs. Karnataka Reddy Jansangha, Income Tax (Exemptions), No.1, Mah…

M/S Karnataka Reddy Janasangha, Bangalore vs. The Assistant Commissioner of Income Tax (Exemptions) Circle-1, Bangalore

In the result, all the appeals by the assessee and the revenue are allowed for statistical purposes

ITA 1263/BANG/2018[2012-13]Status: DisposedITAT Bangalore23 Dec 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Pradeep Kumar, Jt.CIT(DR)(ITAT), Bengaluru
Section 11Section 13(1)(d)Section 2(15)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos. 1263 & 1264/Bang/2018 & 2547/Bang/2019, Assessment years : 2012-13, 2013-14 & 2013-14 Karnataka Reddy Jansangha, Vs. The Deputy Commissioner of No.1, Mahayogi Vemanna Road, Income Tax (Exemptions), Koramangala 3rd Blok, Circle 1, Bangalore – 560 034. Bangalore. PAN: AAATR 2160A APPELLANT RESPONDENT ITA Nos.1506 & 1507/Bang/2018 Assessment years : 2012-13, 2014-15 The Deputy Commissioner of Vs. Karnataka Reddy Jansangha, Income Tax (Exemptions), No.1, Mah…

Sri Srinivasa Educational & Charitable Trust v. ACIT (113 Taxmann.com 65) — Cited in 5 Judgments | BharatTax