ST. Jude’s Convent School v. ACIT 5 Prajapati Samaj Maroli Bazar Vs Addl.CIT

77 Taxmann.com 173Income Tax Appellate Tribunal2017#11831 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 10(23C)(vf)Section 11 Section 12 Section 12A Section 13(1)(c)Section 13(3)

Issues it is cited on

section 12a(2)section 12aa section 12a section 12 section 11

Judgments citing ST. Jude’s Convent School v. ACIT 5 Prajapati Samaj Maroli Bazar Vs Addl.CIT

DCIT,CIRCLE-1(EXEMPTION), CHANDIGARH vs. M/S INDO GLOBAL EDUCATION FOUNDATION, KHARAR

In the result, appeal of the Revenue is dismissed

ITA 26/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh01 Apr 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./Ita No. 26/Chd/2020 िनधा"रण वष" / Assessment Year : 2013-14 The Dcit, M/S Indo Global बनाम Circle-1(Exemptions), Education Foundation, Chandigarh Vill. Abhipur, Vs. Sub Tehsil Majra, Tehsil Kharar, Punjab "थायी लेखा सं./Pan No: Aaati2838L अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR

Section 11Section 12ASection 13(1)(c)Section 13(3)

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ,च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 26/CHD/2020 िनधा"रण वष" / Assessment Year : 2013-14 The DCIT, M/s Indo Global बनाम Circle-1(Exemptions), Education Foundation, Chandigarh Vill. Abhipur, Vs. Sub Tehsil Majra, Tehsil Kharar, Punjab "थायी लेखा सं./PAN NO: AAATI2838L अपीलाथ"/Appellant ""यथ"/Respondent ( HYBRID MODE ) िनधा"रती क" ओरसे/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओरसे/ Revenue by : Shri Rohit Sharma, CIT DR सुनवाई…

SHIVA EDUCATIONAL SOCIETY,BILASPUR, HIMACHAL PRADESH vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTIONS) CIRCLE, CHANDIGARH, DCIT(EXEMPTIONS), CIRCLE, CHANDIGARH, FIFTH FLOOR, CR BUILDING, SECTOR SEVENTEEN, CHANDIGARH

In the result, the appeal of the assessees in ITA No

ITA 679/CHANDI/2024[2010-11]Status: DisposedITAT Chandigarh14 Nov 2024AY 2010-11

Bench: Shri Sanjay Gargआयकरअपीलसं./I.T.A. No. 679/Chd/2024 िनधा"रणवष" / Assessment Year : 2010-11 Shiva Educational Society, बनाम Deputy Commissioner Of Bilaspur, Abdhanighar Po & Income Tax (Exemptions) Tehsil Ghumarwin Distt. Circle, Chandigarh, Bilaspur, Himachal Pradesh Dcit (Exemptions), Circle, Chandigarh, Fifth Floor, Cr Building, Sector 17, Chandigarh "ायीलेखासं./Pan No: Aagts 3724B अपीलाथ"/Appellant ""थ"/Respondent

For Appellant: Shri. B.M. Monga, Adv. &For Respondent: Dr. Ranjeet Kaur, Sr. D.R

Section 11Section 12ASection 12A(2)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ,च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER आयकरअपीलसं./I.T.A. No. 679/CHD/2024 िनधा"रणवष" / Assessment Year : 2010-11 Shiva Educational Society, बनाम Deputy Commissioner of Bilaspur, Abdhanighar PO & Income Tax (Exemptions) Tehsil Ghumarwin Distt. Circle, Chandigarh, Bilaspur, Himachal Pradesh DCIT (Exemptions), Circle, Chandigarh, Fifth Floor, CR Building, Sector 17, Chandigarh "ायीलेखासं./PAN NO: AAGTS 3724B अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./I.T.A. No. 490/CHD/2017 िनधा"रणवष" / Assessment Year : 2010…

SHRI HINGULAMBIKA EDUCATION SOCIETY,GULBARGA vs. ITO (EXEMPTIONS), WARD-1, KALBURGI

In the result, appeal of the assessee is allowed

ITA 1126/BANG/2022[2020-21]Status: DisposedITAT Bangalore22 Jun 2023AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2020-21

For Appellant: Shri Phalguna Kumar, A.RFor Respondent: Shri Shahnawaz Ul Rahman, D.R

Section 11Section 12ASection 12A(2)Section 143(1)Section 154Section 250

…ITA No.1126/Bang/2022 Shri Hingulambika Education Society, Gulbarga IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2020-21 Shri Hingulambika Education Society Sy.No.55/2, Bhavsar Nagar ITO (Exemptions) Sedam Road Ward-1 Vs. Gulbarga 585 106 Kalburgi Karnataka PAN NO : AAFTS4816F APPELLANT RESPONDENT Appellant by : Shri Phalguna Kumar, A.R. Respondent by : Shri Shahnawaz Ul Rahman, D.R. Date of Hearing : 03.05.2023 Date of Pronouncement : 22.06.2023 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

IDARA AUQAF ASLAMIA TRUST,JAMMU & KASAHMIR vs. INCOME TAX OFFICER WARD ANANTNAG, JAMMU AND KASHMIR

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

ITA 261/ASR/2018[2009-10]Status: DisposedITAT Amritsar31 Jan 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Mrs. Kanchan Garg, Sr. DR

Section 11Section 11(1)(a)Section 12ASection 139Section 143(3)Section 234ASection 234BSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 261/Asr/2018 Assessment Year: 2009-10 Idara Aquaf Islamia Trust, Vs. Income Tax Officer, Pampore, Kashmir (J & K) Ward Anantnag, Kashmir (J & K) [PAN: AAATI 7697H] (Appellant) (Respondent) Appellant by : Sh. P. N. Arora, Adv. Respondent by: Mrs. Kanchan Garg, Sr. DR Date of Hearing: 15.11.2022 Date of Pronouncement: 31.01.2023 ORDER Per Anikesh Banerjee, JM: The instant appeal was filed by the assessee against the order passed by the Ld. Commis…

PRAJAPATI SAMAJ MAOLI BAZAR,NA vs. ARIVS.ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/INCOME TAX OFFICER, NATIONAL E-ASSESSMENT CENTRE,, DELHI

In the result, the grounds of appeal raised by the assessee is allowed

ITA 308/SRT/2022[2018-19]Status: DisposedITAT Surat09 Jan 2023AY 2018-19

Bench: Shri Pawan Singh(Virtual Hearing) Prajapati Samaj Maroli Bazar, Additional/Joint/Deputy/Assistant C/O-Ganpatbhai Mistri, At Commissioner Of Income Vs. Mahuvar, Post- Maroli Bazar, Tax/Income Tax Officer, Taluka: Jalalpore, National E-Assessment Centre, Navsari-396436. (Gujarat) Delhi. Pan No. Aabtp 2604 E Appellant/ Assessee Respondent/ Revenue

Section 11Section 12ASection 12A(2)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Prajapati Samaj Maroli Bazar, Additional/Joint/Deputy/Assistant C/o-Ganpatbhai Mistri, At Commissioner of Income Vs. Mahuvar, Post- Maroli Bazar, Tax/Income Tax Officer, Taluka: Jalalpore, National e-Assessment Centre, Navsari-396436. (Gujarat) Delhi. PAN No. AABTP 2604 E Appellant/ assessee Respondent/ revenue Assessee represented by Shri Hiren Vepari, CA Department represented by Shri Ashok B Koli, CIT-DR Date of hearing 09/01/2023 Date of pronouncement 09/01/2023 Order under Section 254(1)…

SHREE VASUPUJYA SWAMI GRUH CHAITYA SAMITI,VADODARA vs. INCOME TAX OFFICER, WARD- EXEMPTION, VADODARA

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

ITA 290/AHD/2022[2012-13]Status: DisposedITAT Ahmedabad31 Oct 2022AY 2012-13

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.290/Ahd/2022 िनधा"रण वष"/Asstt. Year:2012-2013 Shree Vasupujya Swami Gruh Chaitya Income Tax Officer, Samiti, Vs. Ward(Exemption), F-13, Mehul Society No.2, Vadodara. Subhanpura, Vadodara.

For Appellant: Shri Deepak Shah, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 11Section 11(1)(d)Section 12Section 12A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.290/AHD/2022 िनधा"रण वष"/Asstt. Year:2012-2013 Shree Vasupujya Swami Gruh Chaitya Income Tax Officer, Samiti, Vs. Ward(Exemption), F-13, Mehul Society No.2, Vadodara. Subhanpura, Vadodara. PAN: AAITS4999L (Applicant) (Respondent) Assessee by : Shri Deepak Shah, A.R Revenue by : Shri Atul Pandey, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/10/2022 घोषणा क" तारीख /Date of Pronouncement: 31/10/2022 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER…

NA vs. ARI MALESAR BEHDIN ANJUMAN,NAVSARIVS.INCOME TAX OFFICER, EXEMPTION WARD, SURAT

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 272/SRT/2018[2013-14]Status: DisposedITAT Surat07 Feb 2020AY 2013-14

Bench: Shri Sandeep Gosain, Hon'Ble & Shri O.P.Meena, Hon'Bleआ.अ.सं./I.T.A No.272/Srt/2018 "नधा"रण वष"/Assessment Year: 2013-14 Navsari Malesar Behdin Anjuman, V The Income Tax Officer, Agiary Street, Malesar, Navsari S Exemption Ward, Surat. Taluka, Navsari – 396 445. . [Pan: Aaatn 6124 C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri H.R.Vepari – Ca राज"वक"ओरसे /Revenue By Shri O.P.Vaishav – Cit - Dr

Section 11Section 11(1)(d)Section 12Section 12A

…Navsari Malesar Behdin Anjuman Vs. ITO, Exemption Ward, Surat /ITA No.272/SRT/2018 for A.Y. 2013-14 Page 1 of 14 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, Hon'ble JUDICIAL MEMBER AND SHRI O.P.MEENA, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.272/SRT/2018 "नधा"रण वष"/Assessment Year: 2013-14 Navsari Malesar Behdin Anjuman, V The Income Tax Officer, Agiary Street, Malesar, Navsari s Exemption Ward, Surat. Taluka, Navsari – 396 445. . [PAN: AAATN 6124 C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri H.R.Vepari – CA र…

INCOME TAX OFFICER WARD-1 EXEMPTIONS , BANGALORE vs. M/S CENTRE FPR CELLULAR AND MOLECULAR PLATFORMS , BANGALORE

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

ITA 271/BANG/2018[2013-14]Status: DisposedITAT Bangalore28 Aug 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2013-14 M/S. Centre For Cellular & Molecular Platforms, The Income Tax Officer (E), Post Bag No. 6505, Ward -1 , Vs. G.K.V.K. P.O. Bangalore. Bellary Road, Bangalore – 560 065. Pan: Aadcc8572D Appellant Respondent Assessee By : Shri V. Srinivasan, Advocate Revenue By : Shri Ujjwal Kumar, Jcit (Dr) Date Of Hearing : 14.08.2019 Date Of Pronouncement : 28.08.2019

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri Ujjwal Kumar, JCIT (DR)

Section 11Section 12ASection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2013-14 M/s. Centre for Cellular and Molecular Platforms, The Income Tax Officer (E), Post bag no. 6505, Ward -1 , Vs. G.K.V.K. P.O. Bangalore. Bellary Road, Bangalore – 560 065. PAN: AADCC8572D APPELLANT RESPONDENT Assessee by : Shri V. Srinivasan, Advocate Revenue by : Shri Ujjwal Kumar, JCIT (DR) Date of hearing : 14.08.2019 Date of Pronouncement : 28.08.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the rev…

DIAMOND EXPOTERS ASSOCIATION LTD,MUMBAI vs. ITO WD (E) 1(2), MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 1286/MUM/2016[2012-13]Status: DisposedITAT Mumbai28 Jan 2019AY 2012-13

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. N. K. Pradhan, Am आयकरअपीलसं./ I.T.A. No. 1286/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Chetan Karia, ARFor Respondent: Shri B. Jayakumar, DR

Section 11Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. N. K. PRADHAN, AM आयकरअपीलसं./ I.T.A. No. 1286/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2012-13) ITO WD (E) – 1(2), M/s Diamond Exporters Mumbai Association Ltd. बिधम/ Pin- 501-502, Mehta Bhavan, Vs. 311, Ram Mohan Roy, Mumbai-400 004 स्थायीलेखासं./जीआइआरसं./ PAN No. AAATD3855G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Chetan Karia, AR प्रत्यथीकीओरसे/Respondentby : Shri B. Jayakumar, DR सुनवाईकीतारीख/ : 02.11.2018 Date of Hearing घोषणाकीतारीख / : 28.01.2019 Date of Pr…