T vs. Vanchhara Thirthadhipati Chintamani Paraswaprwabhu, 233 Taxman 01 (Guj.) and (ii) CIT v. Taapagachha Sangh Mota

232 Taxmann 715High Court2015#19999 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 12A(1)(ac)(iii)Section 12A(1)(ac)(iv)Section 12A(1)(ac)(vi)Section 12ABSection 13(3)

Judgments citing T vs. Vanchhara Thirthadhipati Chintamani Paraswaprwabhu, 233 Taxman 01 (Guj.) and (ii) CIT v. Taapagachha Sangh Mota

S.S. Jain Sabha Golf Link, Ludhiana vs. CIT Exemptions, Jalandhar

ITA 482/ASR/2024[24-25]Status: DisposedITAT Amritsar20 Mar 2026

Bench: Dr. Dipak P. Ripote & Sh. Udayan Dasgupta

For Appellant: None
Section 12ASection 12A(1)(ac)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (PHYSICAL HEARING) BEFORE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 482/Asr/2024 Assessment Year: N.A. S. S. Jain Sabha Golf Link, Vs. CIT (Exemptions) H. No. 57, Hambra Road, Chandigarh Golf Link, Ludhiana, Punjab 141008 [PAN: ABOAS 3685H] (Respondent) (Appellant) Appellant by : None : Respondent by Mrs. Namita S Pandey, CIT-DR Date of Hearing : 16.03.2026 Date of Pronouncement : 20.03.2026 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order of the ld. CIT (…

Brahman Sabha Karveer, Kolhapur vs. Commissioner of Income-Tax Exemption, Pune

In the result, the appeal of the assessee is allowed

ITA 626/PUN/2020[2020-21]Status: DisposedITAT Pune07 Jan 2021AY 2020-21
For Appellant: NoneFor Respondent: Shri Deepak Garg
Section 12ASection 2(15)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.626/PUN/2020 Brahman Sabha Karveer, 167, Mangaldham, B Ward, Mangalwar Peth, Kolhapur-416012. .......अपीलाथ" / Appellant PAN : AAATB1370L बनाम / V/s. CIT Exemption, ……""यथ" / Respondent Pune. Assessee by : None Revenue by : Shri Deepak Garg सुनवाई क" तारीख / Date of Hearing : 07.01.2021 घोषणा क" तारीख / Date of Pronouncement : 07.01.2021 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the…

Jain Shwetambar Mandirtrust, Pune vs. Commissioner of Income-Tax, (Exemptions), Pune

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

ITA 2901/PUN/2017[N.A]Status: DisposedITAT Pune03 Nov 2020

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.2901/Pun/2017 Jain Shwetambar Mandir Trust, At Post: Ghoti, Taluka: Igatpuri, District: Nashik. .......अपीलाथ" / Appellant Pan : Aabtj7192H बनाम / V/S. Cit (Exemptions), ……""यथ" / Respondent Pune. Assessee By : None Revenue By : Shri Shekhar L. Gajbhiye सुनवाई क" तारीख / Date Of Hearing : 03.11.2020 घोषणा क" तारीख / Date Of Pronouncement : 04.11.2020 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Trust Directed Against The Order Of The Ld. Commissioner Of Income Tax (Exemptions), Pune Dated 28.09.2017 Passed U/S 12Aa(1)(B)(Ii) Of The Income Tax Act, 1961 (For Short “The Act”) Denying The Registration U/S 12Aa Of The Act. 2. The Appellant Society Raised The Following Grounds Of Appeal :- “1. On The Basis Of Facts & In The Circumstances Of The Case & As Per Law, The Commissioner Of Income-Tax (Exemptions), Pune Is Not Justified In Not Granting Registration U/S 12Aa Of The Act To The Appellant Trust. 2. The Appellant Craves For Addition To, Alternation, Modification, Change Of The Above Ground Of Appeal.” 3. The Brief Facts Of The Case Are As Under :-

For Appellant: NoneFor Respondent: Shri Shekhar L. Gajbhiye
Section 11Section 12ASection 13(1)(b)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.2901/PUN/2017 Jain Shwetambar Mandir Trust, At Post: Ghoti, Taluka: Igatpuri, District: Nashik. .......अपीलाथ" / Appellant PAN : AABTJ7192H बनाम / V/s. CIT (Exemptions), ……""यथ" / Respondent Pune. Assessee by : None Revenue by : Shri Shekhar L. Gajbhiye सुनवाई क" तारीख / Date of Hearing : 03.11.2020 घोषणा क" तारीख / Date of Pronouncement : 04.11.2020 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal fi…

Shri Sukh Lal Rathi Charitable Trust, Jaipur vs. Commissioner of Income Tax (Exemption), Jaipur

ITA 504/JPR/2018[0]Status: DisposedITAT Jaipur06 Mar 2019
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri Varinder Mehta (JCIT)
Section 11Section 12A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 504/JP/2018 fu/kZkj.k o"kZ@Assessment Year :............. cuke Shri Sukh Lal Rathi Charitable Trust, C.I.T. (Exemptions), Vs. Rathi Dharamshala, Near Dhula Jaipur. House, Bapu Bazaar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATS 3416 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj…

T vs. Vanchhara Thirthadhipati Chintamani Paraswaprwabhu, 233 Taxman 01 (Guj.) and (ii) CIT v. Taapagachha Sangh Mota (232 Taxmann 715) — Cited in 4 Judgments | BharatTax