St. Lawrence Educational Society (Regd) v. CIT

197 Taxmann 504High Court2010#9522 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Judgments citing St. Lawrence Educational Society (Regd) v. CIT

COMMISSIONER OF INCOME TAX, vs. SIKHYA\"O\"ANUSANDHAN

ITA/17/2015HC Orissa03 Jan 2023

Bench: The Itat Against The Respondent-Assessee For The Assessment Years (Ays) 2007-08 Till 2012-13.

Section 11Section 11(1)(a)Section 12

…Page 1 of 4 IN THE HIGH COURT OF ORISSA AT CUTTACK ITA Nos.32, 33 & 34 of 2013 And ITA No.17 of 2015 and ITA No.37 of 2018 Commissioner of Income Tax, Bhubaneswar (In ITA Nos. 32, 33 & 34 of 2013 and ITA No.17 of 2015) Commissioner of Income Tax (Exemptions), Hyderabad (In ITA No.37 of 2018) …. Appellants Mr. Radheshyam Chimanka, Senior Standing Counsel along with Mr. Avinash Kedia, Junior Standing Counsel for the Revenue Department -versus- Sikhya ‘O’ Anusandhan …. Respondent Mr. Siddhartha Ray, Senior Counsel a…

COMNR.OF INCOME TAX vs. SIKHYA O ANUSANDHAN

ITA/34/2013HC Orissa03 Jan 2023

Bench: The Itat Against The Respondent-Assessee For The Assessment Years (Ays) 2007-08 Till 2012-13.

Section 11Section 11(1)(a)Section 12

…Page 1 of 4 IN THE HIGH COURT OF ORISSA AT CUTTACK ITA Nos.32, 33 & 34 of 2013 And ITA No.17 of 2015 and ITA No.37 of 2018 Commissioner of Income Tax, Bhubaneswar (In ITA Nos. 32, 33 & 34 of 2013 and ITA No.17 of 2015) Commissioner of Income Tax (Exemptions), Hyderabad (In ITA No.37 of 2018) …. Appellants Mr. Radheshyam Chimanka, Senior Standing Counsel along with Mr. Avinash Kedia, Junior Standing Counsel for the Revenue Department -versus- Sikhya ‘O’ Anusandhan …. Respondent Mr. Siddhartha Ray, Senior Counsel a…

COMMISSIONER OF INCOME TAX (EXEMPTION) , KOLKATA vs. CONTAI ROTARY COMMUNITY WELFARE TRUST

In the result, the appeal is

ITAT/304/2017HC Calcutta02 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Appellant: Mr. P.K. Bhowmik, AdvFor Respondent: Mr. Subash Agarwal, Adv
Section 12ASection 15Section 2Section 2(15)Section 260A

…1 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction (Income Tax) ORIGINAL SIDE IA No.GA/1/2017 (Old No. GA/2832/2017) In ITAT 304 of 2017 COMMISSIONER OF INCOME TAX (EXEMPTION) KOLKATA Vs CONTAI ROTARY COMMUNITY WELFARE TRUST BEFORE: The Hon'ble JUSTICE T. S. SIVAGNANAM AND The Hon’ble JUSTICE HIRANMAY BHATTACHARYYA For the appellant: Mr. P.K. Bhowmik, Adv. For the respondent: Mr. Subash Agarwal, Adv. Heard on: 2nd December, 2021. Judgment on: 2nd December, 2021. T. S. SIVAGNANAM, J. : This appeal has been filed by the Revenu…

ITO (E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1131/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Dec 2020AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER (Through Video Conferencing) Assessment Year: 2007-08 IILM Foundation, v. Asst. Director of Income Tax Rai School Complex, (Exemption), 3, Lodhi Institutional Area, Trust Circle-II, Laxmi Nagar, Lodhi Road, New Delhi. New Delhi. TAN/PAN: AAATR8309M (Appellant) (Respondent) ITAs No. 2675/DEL/2013, 2871/DEL/2014, 2872/DEL/2014 & 1131/DEL/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Asst. Director of Income Tax v. IILM Foundation, (Exemption), Rai School Complex…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2872/DEL/2014[2010-11]Status: DisposedITAT Delhi24 Dec 2020AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER (Through Video Conferencing) Assessment Year: 2007-08 IILM Foundation, v. Asst. Director of Income Tax Rai School Complex, (Exemption), 3, Lodhi Institutional Area, Trust Circle-II, Laxmi Nagar, Lodhi Road, New Delhi. New Delhi. TAN/PAN: AAATR8309M (Appellant) (Respondent) ITAs No. 2675/DEL/2013, 2871/DEL/2014, 2872/DEL/2014 & 1131/DEL/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Asst. Director of Income Tax v. IILM Foundation, (Exemption), Rai School Complex…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2871/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Dec 2020AY 2009-10

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER (Through Video Conferencing) Assessment Year: 2007-08 IILM Foundation, v. Asst. Director of Income Tax Rai School Complex, (Exemption), 3, Lodhi Institutional Area, Trust Circle-II, Laxmi Nagar, Lodhi Road, New Delhi. New Delhi. TAN/PAN: AAATR8309M (Appellant) (Respondent) ITAs No. 2675/DEL/2013, 2871/DEL/2014, 2872/DEL/2014 & 1131/DEL/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Asst. Director of Income Tax v. IILM Foundation, (Exemption), Rai School Complex…

ADIT (E), NEW DELHI vs. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2675/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Dec 2020AY 2008-09

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER (Through Video Conferencing) Assessment Year: 2007-08 IILM Foundation, v. Asst. Director of Income Tax Rai School Complex, (Exemption), 3, Lodhi Institutional Area, Trust Circle-II, Laxmi Nagar, Lodhi Road, New Delhi. New Delhi. TAN/PAN: AAATR8309M (Appellant) (Respondent) ITAs No. 2675/DEL/2013, 2871/DEL/2014, 2872/DEL/2014 & 1131/DEL/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Asst. Director of Income Tax v. IILM Foundation, (Exemption), Rai School Complex…

IILM FOUNDAION,NEW DELHI vs. ADIT (EXEMPTION), NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1142/DEL/2011[2007-08]Status: DisposedITAT Delhi24 Dec 2020AY 2007-08

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER (Through Video Conferencing) Assessment Year: 2007-08 IILM Foundation, v. Asst. Director of Income Tax Rai School Complex, (Exemption), 3, Lodhi Institutional Area, Trust Circle-II, Laxmi Nagar, Lodhi Road, New Delhi. New Delhi. TAN/PAN: AAATR8309M (Appellant) (Respondent) ITAs No. 2675/DEL/2013, 2871/DEL/2014, 2872/DEL/2014 & 1131/DEL/2016 Assessment Years: 2008-09, 2009-10, 2010-11 & 2011-12 Asst. Director of Income Tax v. IILM Foundation, (Exemption), Rai School Complex…

ACIT(E), NEW DELHI vs. INDIA INTERNATIONAL CENTRE, NEW DELHI

In the result, this appeal of Revenue is dismissed

ITA 5191/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Sept 2019AY 2012-13

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri Angad Gulati, AdvFor Respondent: Shri Janardan Das, Sr. DR
Section 10Section 12ASection 143(3)Section 2(15)

…ITA No.- 5191/Del/2016 India International Centre. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘C’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 5191/Del/2016 (Assessment Year: 2012-13) Asstt. Commissioner of Income India International Centre, Tax (E), Vs. 40, Max Muller Marg, Lodhi Circle1(1), E-2 Block, Estate, Pratyaksh Kar Bhawan, New Delhi-110003. New Delhi-110002. PAN No: AAATI0669C APPELLANT RESPONDENT Revenue by : Shri Janardan Das, Sr. DR Assessee by : Shri Angad Gulati, Adv. ORDER Per Anadee Nath Misshra, AM (A) This appeal…

PATANJALI YOGPEETH (NYAS),DELHI vs. ADIT(EXEMPTION), NEW DELHI

Appeal is allowed

ITA 2267/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Feb 2017AY 2009-10

Bench: Shri I.C. Sudhir & Shri L. P. Sahu

For Appellant: Shri Ajay Vohra, Sr. Adv.; &For Respondent: Shri N. C. Swain, CIT [DR]
Section 11(1)(a)Section 11(5)Section 13Section 142Section 2(15)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL ( DELHI BENCH “F” NEW DELHI ) BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 2267/Del./2013 Assessment Year : 2009–10 Patanjali Yogpeeth (Nyas) ADIT [Exemptions] D–13, Pushpanjali Enclave, Vs. Range : II, Pitampura, DELHI. New Delhi. PAN : AABTP 0560 H (Appellant) (Respondent) Appellant by : Shri Ajay Vohra, Sr. Adv.; & Shri Rohit Jain, Adv.; Respondent by : Shri N. C. Swain, CIT [DR]; Date of Hearing : 19.01.2017 Date of Pronouncement : 09.02.2017. O R D E R PER I. C. SUDHIR, J. M. : The assessee has questioned first appellate…

Commissioner of Income-tax-VI vs. Sri Premchand Kothari

ITTA/17/2015HC Telangana20 Mar 2015

Bench: The Itat Against The Respondent-Assessee For The Assessment Years (Ays) 2007-08 Till 2012-13.

Section 11Section 11(1)(a)Section 12

…Page 1 of 4 IN THE HIGH COURT OF ORISSA AT CUTTACK ITA Nos.32, 33 & 34 of 2013 And ITA No.17 of 2015 and ITA No.37 of 2018 Commissioner of Income Tax, Bhubaneswar (In ITA Nos. 32, 33 & 34 of 2013 and ITA No.17 of 2015) Commissioner of Income Tax (Exemptions), Hyderabad (In ITA No.37 of 2018) …. Appellants Mr. Radheshyam Chimanka, Senior Standing Counsel along with Mr. Avinash Kedia, Junior Standing Counsel for the Revenue Department -versus- Sikhya ‘O’ Anusandhan …. Respondent Mr. Siddhartha Ray, Senior Counsel a…

St. Lawrence Educational Society (Regd) v. CIT (197 Taxmann 504) — Cited in 11 Judgments | BharatTax