Sunworld Society for Social Service v. CIT(Exemption)

176 Taxmann.com 758Reported decision2025#20094 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 12ABSection 80GSection 12ASection 12A(1)(ac)(iii)Section 12A(1)(ac)(vi)Section 12A(1)(ac)Section 12A(1)(ac)(iv)Section 52(2)

Issues it is cited on

section 12a(1)(ac)(vi)section 12a(1)(ac)section 12a(1)(ac)(iii)section 12a(1)registration under section 12asection 12absection 80gsection 12areasonable causesection 12section 80condonation of delay

Judgments citing Sunworld Society for Social Service v. CIT(Exemption)

TIRTH GLOBAL FOUNDATION,CHEMBUR vs. ITO 27(3)(1) MUMBAI, VASHI

In the result, both the above appeals of the assessee stand allowed for statistical purposes

ITA 7266/MUM/2025[AY 25-26 to AY 29-30]Status: DisposedITAT Mumbai02 Feb 2026

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar & Tirth Global Foundation V/S. Income Tax Officer–27(3)(1), 601, Glass View Society, Plot बनाम Vashi Railway Station, No. 13, Pestom Sagar, Road No. Mumbai – 400 703, 3, Opp. Shoppers Stop, Maharashtra Chembur, Mumbai – 400089, Mumbai, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadtt5346D Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Ryan Saldanha, AdvFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 12A

…IN THE INCOME-TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Tirth Global Foundation v/s. Income Tax Officer–27(3)(1), 601, Glass View Society, Plot बनाम Vashi Railway Station, No. 13, Pestom Sagar, Road No. Mumbai – 400 703, 3, Opp. Shoppers Stop, Maharashtra Chembur, Mumbai – 400089, Mumbai, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADTT5346D Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Ryan Saldanha, Adv. Respondent by : Shri Ritesh Misra, (CIT-DR) Date of Hearing 05.01.2026 Date of Pronouncement…

TIRTH GLOBAL FOUNDATION,CHEMBUR vs. ITO 27(3)(1) MUMBAI, VASHI

In the result, both the above appeals of the assessee stand allowed for statistical purposes

ITA 7265/MUM/2025[AY 2025-26 to AY 2029-30]Status: DisposedITAT Mumbai02 Feb 2026

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar & Tirth Global Foundation V/S. Income Tax Officer–27(3)(1), 601, Glass View Society, Plot बनाम Vashi Railway Station, No. 13, Pestom Sagar, Road No. Mumbai – 400 703, 3, Opp. Shoppers Stop, Maharashtra Chembur, Mumbai – 400089, Mumbai, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadtt5346D Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Ryan Saldanha, AdvFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 12A

…IN THE INCOME-TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Tirth Global Foundation v/s. Income Tax Officer–27(3)(1), 601, Glass View Society, Plot बनाम Vashi Railway Station, No. 13, Pestom Sagar, Road No. Mumbai – 400 703, 3, Opp. Shoppers Stop, Maharashtra Chembur, Mumbai – 400089, Mumbai, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADTT5346D Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Ryan Saldanha, Adv. Respondent by : Shri Ritesh Misra, (CIT-DR) Date of Hearing 05.01.2026 Date of Pronouncement…

SHREE CHAITANYA-RAM FOUNDATION,BAVDHAN PUNE vs. CIT EXEMPTION, PUNE

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

ITA 2619/PUN/2025[2025-2026]Status: DisposedITAT Pune21 Jan 2026AY 2025-2026

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Prashant Gadekar, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.2618 & 2619/PUN/2025 Shree Chaitanya-Ram Foundation CIT(Exemption), Pune Sarvanah Hills, Flat No.401, DSK Vs. Ranwara Lane, Bavdhan, Pune – 411021 PAN: ABICS2444J (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Prashant Gadekar, CIT Date of hearing : 20-01-2026 Date of pronouncement : 21-01-2026 O R D E R PER BENCH : The above two appeals filed by the assessee are directed against the separate orders dated 09.09.2025 of the Ld. CIT(E…

SHREE CHAITANYA-RAM FOUNDATION,BAVDHAN vs. CIT EXEMPTION, PUNE

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

ITA 2618/PUN/2025[2025-2026]Status: DisposedITAT Pune21 Jan 2026AY 2025-2026

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Prashant Gadekar, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.2618 & 2619/PUN/2025 Shree Chaitanya-Ram Foundation CIT(Exemption), Pune Sarvanah Hills, Flat No.401, DSK Vs. Ranwara Lane, Bavdhan, Pune – 411021 PAN: ABICS2444J (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Prashant Gadekar, CIT Date of hearing : 20-01-2026 Date of pronouncement : 21-01-2026 O R D E R PER BENCH : The above two appeals filed by the assessee are directed against the separate orders dated 09.09.2025 of the Ld. CIT(E…