Trust, (2014) 267 CIT 305 (Del) (iii) Free Trade Union Multipurpose Project Trust v. ITO

95 Taxmann.com 297Reported decision2018#21667 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2018.

Judgments citing Trust, (2014) 267 CIT 305 (Del) (iii) Free Trade Union Multipurpose Project Trust v. ITO

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2220/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…:- 1 -: ITA Nos2125 to 2128 & 2219 to 2222 /2017 आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.2125, 2126, 2127 & 2128/CHNY/2017 "नधा"रण वष" /Assessment years : 2005-06, 2006-07, 2007-08 and 2008-2009 Vs. The Deputy Commissioner of Vellore Institute of Technology, Income Tax, 54, Thennamaram Street, Central Circle IV (1) Vellore 632 014. Chennai. आयकर अपील सं./I…

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2219/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…:- 1 -: ITA Nos2125 to 2128 & 2219 to 2222 /2017 आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.2125, 2126, 2127 & 2128/CHNY/2017 "नधा"रण वष" /Assessment years : 2005-06, 2006-07, 2007-08 and 2008-2009 Vs. The Deputy Commissioner of Vellore Institute of Technology, Income Tax, 54, Thennamaram Street, Central Circle IV (1) Vellore 632 014. Chennai. आयकर अपील सं./I…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2126/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…:- 1 -: ITA Nos2125 to 2128 & 2219 to 2222 /2017 आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.2125, 2126, 2127 & 2128/CHNY/2017 "नधा"रण वष" /Assessment years : 2005-06, 2006-07, 2007-08 and 2008-2009 Vs. The Deputy Commissioner of Vellore Institute of Technology, Income Tax, 54, Thennamaram Street, Central Circle IV (1) Vellore 632 014. Chennai. आयकर अपील सं./I…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2125/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…:- 1 -: ITA Nos2125 to 2128 & 2219 to 2222 /2017 आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.2125, 2126, 2127 & 2128/CHNY/2017 "नधा"रण वष" /Assessment years : 2005-06, 2006-07, 2007-08 and 2008-2009 Vs. The Deputy Commissioner of Vellore Institute of Technology, Income Tax, 54, Thennamaram Street, Central Circle IV (1) Vellore 632 014. Chennai. आयकर अपील सं./I…

Trust, (2014) 267 CIT 305 (Del) (iii) Free Trade Union Multipurpose Project Trust v. ITO (95 Taxmann.com 297) — Cited in 4 Judgments | BharatTax