Torna Rajgad Parisar Samajonnati Nyas v. CIT

170 Taxmann.com 720Income Tax Appellate Tribunal2025#17414 most cited
5

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

Sections most often in play

Section 12ASection 12ABSection 80GSection 80G(5)Section 10(23C)Section 12A(1)(ac)(iii)Section 10ABSection 12A(1)(ac)

Issues it is cited on

section 12a(1)(ac)section 80g(5)section 12a(1)section 80gsection 12absection 12asection 12section 80interestdocument

Judgments citing Torna Rajgad Parisar Samajonnati Nyas v. CIT

ZARINA FOUNDATION,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI

In the result, appeals of the assessee bearing ITA No

ITA 6276/MUM/2024[2024-25]Status: DisposedITAT Mumbai21 May 2025AY 2024-25

Bench: Shri Anikesh Banerjee & Miss. Padmavathy S

For Appellant: Shri Jigar Mehta, CA &For Respondent: Shri Mahendra Bishnoi -CIT DR
Section 12Section 12ASection 12A(1)(ac)Section 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND MISS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No.6276/Mum/2024 - A.Y. 2024-25 ITA No.6277/Mum/2024 - A.Y. 2024-25 Zarina Foundation vs CIT(Exemption), Room No.601, 6th Floor, MTNL Grandeur Building, Veera Desai Road, Opp Gundecha Building, Peddar Road, Cumballa Symphony, Mumbai-400 053 Hills, Mumbai-400 026 PAN : AABCZ9537H APPELLANT RESPONDENT Assessee by : Shri Jigar Mehta, CA & Prajakta Chougule, CA Respondent by : Shri Mahendra Bishnoi -CIT DR Date of hearing : 07/05/2025 Date of pronouncement : 21…

SWARGIYA TATYA BAPAT SMRITI SAMITI,PUNE vs. CIT EXEMPTIONS , PUNE

Appeals of the assessee are allowed for statistical purpose

ITA 61/PUN/2025[-]Status: DisposedITAT Pune24 Mar 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.60 & 61/Pun/2025 िनधा"रण वष" / Assessment Years: N.A. Swargiya Tatya Bapat Smriti V The Commissioner Of Samiti, S Income Tax(Exemption), 3Rd Floor, Bhargav Sadan, Pune. Rushi Marg, Chinchwad, Pune – 411019. Pan: Aacts6161L Appellant / Assessee Respondent / Revenue Assessee By Shri Bhuvanesh Kankani –Ar Revenue By Shri Ajay Kumar Keshari – Cit(Dr) Date Of Hearing 12/03/2025 Date Of Pronouncement 24/03/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Rejecting The Application For Grant Of Registration U/S.12A & U/S.80G Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Respectively.

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.60 & 61/PUN/2025 िनधा"रण वष" / Assessment Years: N.A. Swargiya Tatya Bapat Smriti V The Commissioner of Samiti, s Income Tax(Exemption), 3rd Floor, Bhargav Sadan, Pune. Rushi Marg, Chinchwad, Pune – 411019. PAN: AACTS6161L Appellant / Assessee Respondent / Revenue Assessee by Shri Bhuvanesh Kankani –AR Revenue by Shri Ajay Kumar Keshari – CIT(DR) Date of hearing 12/03/2025 Date of pronouncement 24/03/2025 आ…

SWARGIYA TATYA BAPAT SMRITI SAMITI,PUNE vs. CIT EXEMPTIONS, PUNE, PUNE

Appeals of the assessee are allowed for statistical purpose

ITA 60/PUN/2025[-]Status: DisposedITAT Pune24 Mar 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.60 & 61/Pun/2025 िनधा"रण वष" / Assessment Years: N.A. Swargiya Tatya Bapat Smriti V The Commissioner Of Samiti, S Income Tax(Exemption), 3Rd Floor, Bhargav Sadan, Pune. Rushi Marg, Chinchwad, Pune – 411019. Pan: Aacts6161L Appellant / Assessee Respondent / Revenue Assessee By Shri Bhuvanesh Kankani –Ar Revenue By Shri Ajay Kumar Keshari – Cit(Dr) Date Of Hearing 12/03/2025 Date Of Pronouncement 24/03/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Separate Orders Of Ld.Commissioner Of Income Tax(Exemption), Pune Rejecting The Application For Grant Of Registration U/S.12A & U/S.80G Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Respectively.

Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.60 & 61/PUN/2025 िनधा"रण वष" / Assessment Years: N.A. Swargiya Tatya Bapat Smriti V The Commissioner of Samiti, s Income Tax(Exemption), 3rd Floor, Bhargav Sadan, Pune. Rushi Marg, Chinchwad, Pune – 411019. PAN: AACTS6161L Appellant / Assessee Respondent / Revenue Assessee by Shri Bhuvanesh Kankani –AR Revenue by Shri Ajay Kumar Keshari – CIT(DR) Date of hearing 12/03/2025 Date of pronouncement 24/03/2025 आ…

YOUNG RATHESTARS,MUMBAI vs. CIT (EXEM), MUMBAI

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

ITA 6651/MUM/2024[2025-26]Status: HeardITAT Mumbai19 Feb 2025AY 2025-26

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Ms. Jasmin Amalasadvala (virtually present)For Respondent: Shri Dr. Kishor Dhule, CIT D/R
Section 12ASection 12A(1)(ac)Section 80G

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 6651 /Mum/2024 Assessment Year: 2025-26 Young Rathestars CIT (Exemptions), Mumbai 604-B Laxmi Sadan Vs Dr. Ambedkar Road Dadar Mumbai - 400014 [PAN: AAATY0738M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Jasmin Amalasadvala (virtually present) Revenue by : Shri Dr. Kishor Dhule, CIT D/R सुनवाई की तारीख/Date of Hearing : 19/02/2025 घोषणा की तारीख /Date of Pronouncement: 19/02/2025 आदेश/O R…

JAL MINOCHER MISTRY MEMORIAL FOUNDATION ,MUMBAI vs. CIT(EXEMPTION), MUMBAI

ITA 6520/MUM/2024[2025-26]Status: DisposedITAT Mumbai10 Feb 2025AY 2025-26
For Appellant: \nMs. Jasmine AmalsadvalaFor Respondent: \nShri Hemant Kumar C
Section 80GSection 80G(5)

…ossible in the system. It was pleaded that the mistake was inadvertent and occurred due to technical glitch. In this regard, she also placed reliance on the decision of coordinate bench of Pune ITAT in the case of Torna Rajgad Parisar Samajajonatti Nyas(2025) 170 Taxmann.com 720(Pune).Per Contra, the ld.DR has vehemently relied on the order of the Revenue authorities.\n\n4. We have carefully perused the facts of the case, considered rival submission and also the provisions of law in this regard. We find that admittedly, the assessee trust was required to file application under 10AB which was lodged on 25-May-2024…