Swachh Vapi Mission Trust v. Commissioner of Income Tax (Exmption)

206 ITD 187Income Tax Appellate Tribunal2024#24238 most cited
3

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 119Section 12A(1)(ac)(iii)Section 80G(5)(iv)(B)Section 52(2)Section 80G(5)(iii)

Issues it is cited on

section 52(2)section 119(1)section 80g(5)(ii)section 80g(5)(iii)section 10(23c)section 119section 80g(5)section 80gsection 12asection 10condonation of delaytransfer

Judgments citing Swachh Vapi Mission Trust v. Commissioner of Income Tax (Exmption)

SIDDHI VINAYAK SHIKSHA PRASAR EVAM SAMAJ KALYAN SAMITI,GWALIOR vs. CIT(EXEMPTION), BHOPAL

In the result, the both the appeals ITA No

ITA 579/AGR/2025[2025-26]Status: DisposedITAT Agra20 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 12A(1)(ac)Section 80G(5)(iv)

…d Ld. DR for the respondent revenue, who supported the impugned order. 5. We take judicial notice of the order dated 11.03.2024 passed by the surat bench of the Tribunal in Swachh Vapi Mission Trust Vs. Commissioner of Income Tax (Exmption), reported in (2024)206 ITD 187 (Surat) the relevant part of the the referred order is as under: “12. We have heard both the parties and carefully gone through the submissions put forth on behalf of the assessee along with the documents furnished and the case laws relied upon, and perused the facts of the case including the findings of the learned CIT(Exemptions) and other mate…

SIDDHI VINAYAK SHIKSHA PRASAR EVAM SAMAJ KALYAN SAMITI ,GWALIOR vs. CIT(EXTEMPTION) , BHOPAL

In the result, the both the appeals ITA No

ITA 578/AGR/2025[2025-26]Status: DisposedITAT Agra20 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 12A(1)(ac)Section 80G(5)(iv)

…d Ld. DR for the respondent revenue, who supported the impugned order. 5. We take judicial notice of the order dated 11.03.2024 passed by the surat bench of the Tribunal in Swachh Vapi Mission Trust Vs. Commissioner of Income Tax (Exmption), reported in (2024)206 ITD 187 (Surat) the relevant part of the the referred order is as under: “12. We have heard both the parties and carefully gone through the submissions put forth on behalf of the assessee along with the documents furnished and the case laws relied upon, and perused the facts of the case including the findings of the learned CIT(Exemptions) and other mate…

SHRI ACHLESHWAR MAHADEVJI JI SARVJANIK NIYAS,GWALIOR vs. CIT(E), BHOPAL

In the result, the appeal is allowed for statistical purposes

ITA 417/AGR/2025[2025-26]Status: DisposedITAT Agra16 Feb 2026AY 2025-26

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year : 2025-26 Shri Achleshwar Mahadev Ji V Cit (Exemption) Sarvajanik Nyas, Sanatan Bhopal Dharm Mandir Road Gwalior- 474 001 Pan : Aahts1225J (Appellant) (Respondent)

Section 80GSection 80G(5)(iii)

…the registration/approval and to direct Ld. CIT(E) to decide the matter on merit. Ld. AR has referred an order dated 11.03.2024 passed by the surat bench of the Tribunal in Swachh Vapi Mission Trust Vs. Commissioner of Income Tax (Exmption), reported in (2024)206 ITD 187 (Surat) the relevant part of the the referred order is as under: “12. We have heard both the parties and carefully gone through the submissions put forth on behalf of the assessee along with the documents furnished and the case laws relied upon, and perused the facts of the case including the findings of the learned CIT(Exemptions) and other mate…