U.P. Forest Corporation v. DCIT

Shree Vishwakarma Sutradhar Sampati Trust, Bikaner vs. Income Tax Officer, Exemption, Bikaner

In the result, appeal of the assessee is partly allowed in above terms

Bench: Hearing On The Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL, JODHPUR BENCH ‘SMC’, JODHPUR BEFORE: DR. MITHA LAL MEENA, AM & DR. S. SEETHALAKSHMI, JM Assessment Year :2017-18. Shree Vishwakarma Sutradhar cuke Income-tax Officer, Vs. Sampati Trust, Exemption, Sampati Trust Near Laxmi Nath Bikaner. Ji Mandir, Bikaner. PAN/GIR No. AAETS9909E Appellant Respondent Assessee by :Shri Amit Kothari (CA) Revenue by : Shri Karni Dan, Addl. CIT Date of Hearing : 04/02/2025 Date of Pronouncement: 28 /03/2025 ORDER PER DR. S. SEETHALAKSHMI, J.M. This is an appeal filed by the assessee against the order of ld. Addl./JCIT (A)-4, Bangaluru dated 16.03.…

The Indore Pentecostal Church of God, Indore vs. DCIT (CPC), Bhopal

Bench: Ms.Suchitra Kamble & Shrib.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2017-18 The Indore Pentecostal Dcit(Cpc), बनाम/ Church Of God, Bangalore Indore Vs. (Appellant / Assessee) (Respondent / Revenue) Pan: Aactt 3942 J Assessee By Shri C.H. Padliya Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 08.02.2023 Date Of Pronouncement 27.02.2023

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2017-18 The Indore Pentecostal DCIT(CPC), बनाम/ Church of God, Bangalore Indore Vs. (Appellant / Assessee) (Respondent / Revenue) PAN: AACTT 3942 J Assessee by Shri C.H. Padliya AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 08.02.2023 Date of Pronouncement 27.02.2023 आदेश/O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 29.07.2021 passed by learned Commi…

Shri Ram Education & Graminvikas Charitable Trust, Valsad vs. Income Tax Officer ( Exemption Ward), Surat

In the result, this appeal of the assessee is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainishri Ram Education & I.T.O., (Exemption Ward) Graminvikas Charitable Trust, Aayakar Bhavan, Vs. Jauagauri Park, Hathikhana, Majura Gate, Dharampur, Surat. Valsad-396050. Pan No. Aalts 324 F Appellant/ Assessee Respondent/ Revenue

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER Shri Ram Education & I.T.O., (Exemption Ward) Graminvikas Charitable Trust, Aayakar Bhavan, Vs. Jauagauri Park, Hathikhana, Majura Gate, Dharampur, Surat. Valsad-396050. PAN No. AALTS 324 F Appellant/ assessee Respondent/ revenue Appellant represented by Shri Akshay Modi, CA Respondent represented by Shri H.P. Meena / Sh Ashok B Koli CIT-DR Date of hearing 20/10/2022 Date of pronouncement 16/01/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL M…

Akshay Educational & Social Welfare Charitable Trust, Bodhgaya vs. DCIT, Circle-3, Gaya

In the result, the appeal of the assessee is hereby dismissed

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.03/Pat/2017 Assessment Year: 2011-12 Akshay Educational & Social Welfare Charitable Trust............……….……Appellant Amawa (Thakar), Bodhgaya-824234. [Pan:Aacta5613R] Vs. Dcit, Circle-3, Gaya….....………............…............……........……...…..…..Respondent Appearances By: Shri A.K. Rastogi, Sr. Adv. & Shri Rakesh Kumar, Advocate, Appeared On Behalf Of The Appellant. Smt. Rinku Singh, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 21, 2022 Date Of Pronouncing The Order : January 11, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 26.08.2016 Of The Commissioner Of Income Tax (Appeals)-1, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:

…IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member I.T.A. No.03/Pat/2017 Assessment Year: 2011-12 Akshay Educational & Social Welfare Charitable Trust............……….……Appellant Amawa (Thakar), Bodhgaya-824234. [PAN:AACTA5613R] vs. DCIT, Circle-3, Gaya….....………............…............……........……...…..…..Respondent Appearances by: Shri A.K. Rastogi, Sr. Adv. And Shri Rakesh Kumar, Advocate, appeared on behalf of the appellant. Smt. Rink…

M/S Anwar Sultana Eductional Trust, Srinagar vs. Commissioner of Income Tax ( Exemptions), Chandigarh

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 140/Asr/2020 Assessment Year:N/A M/S Anwar Sultana Educational Vs. Cit(E), Trust, 29 Housing Colony Sanat Chandigarh. Nagar, Srinagar. [Pan: Aafta2878M] (Appellant) (Respendent)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. LALIET KUMAR, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 140/Asr/2020 Assessment Year:N/A M/s Anwar Sultana Educational Vs. CIT(E), Trust, 29 Housing Colony Sanat Chandigarh. Nagar, Srinagar. [PAN: AAFTA2878M] (Appellant) (Respendent) Appellant by Sh. M. A. Meer, AR. Respondent by Sh. J. S. Kahlo, CIT DR Date of Hearing 13.07.2021 Date of Pronouncement 16.08.2021 ORDER Per Dr. M. L. Meena, AM: This appeal of the assessee society is directed against the order dated 20.07.2020 passed by the CIT(E), Chandigarh…