United Christmas Celebration Committee Charitable Trust v. ITO

249 Taxmann 372High Court2017#7596 most cited

What is United Christmas Celebration Committee Charitable Trust v. ITO authority for?

Delay in filing an appeal can be condoned if it is not deliberate or wanton and is due to bona fide circumstances. The quality of the explanation for the delay is more important than its length.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

United Christmas Celebration Committee Charitable Trust v ITO · condonation of delay · bona fide circumstances · appeal filing delay · Madras High Court · delay in filing appeal · quality of explanation · not deliberate · not wanton

Also reported as

83 Taxmann.com 293

Sections most often in play

Section 115BBESection 143(3)Section 234ASection 234BSection 144Section 147Section 148Section 153A

Issues it is cited on

interest u/s 234adelay in filing appealsection 253section 12aasection 115bbsection 115bfirst appealsection 234acondonation of delaysection 115bbelong term capital gainsection 10

Judgments citing United Christmas Celebration Committee Charitable Trust v. ITO

Jagathesh, Chennai vs. ACIT, Ncc-1(1), Chennai

In the result the appeal of the assessee in ITA No

ITA 1566/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Dec 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1565/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, Acit, Flat 2A, Block V, Vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. Mrc Nagar, Raja Annamalai Puram, Chennai – 600 028. [Pan:Aclpj-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita No.:1566/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, Acit, Flat 2A, Block V, Vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. Mrc Nagar, Raja Annamalai Puram, Chennai – 600 028. [Pan:Aclpj-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent)

For Appellant: Shri. D. Anand, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 115BSection 133ASection 147Section 148Section 148ASection 183Section 197Section 271ASection 69A

…आयकर अपीलीय अधिकरण, ‘डी’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI श्री जॉजज जॉजज के, उपाध्यक्ष एवं श्री एस.आर.रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1565/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, ACIT, Flat 2A, Block V, vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. MRC Nagar, Raja Annamalai Puram, Chennai – 600 028. [PAN:ACLPJ-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./ITA No.:1566/Chny/2025 ननिाजरण वर्ज / Assessment Year:…

Jagathesh, Chennai vs. Aacit, Ncc-11(1), Chennai

In the result the appeal of the assessee in ITA No

ITA 1565/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Dec 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.:1565/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, Acit, Flat 2A, Block V, Vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. Mrc Nagar, Raja Annamalai Puram, Chennai – 600 028. [Pan:Aclpj-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita No.:1566/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, Acit, Flat 2A, Block V, Vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. Mrc Nagar, Raja Annamalai Puram, Chennai – 600 028. [Pan:Aclpj-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent)

For Appellant: Shri. D. Anand, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 115BSection 133ASection 147Section 148Section 148ASection 183Section 197Section 271ASection 69A

…आयकर अपीलीय अधिकरण, ‘डी’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI श्री जॉजज जॉजज के, उपाध्यक्ष एवं श्री एस.आर.रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1565/Chny/2025 ननिाजरण वर्ज / Assessment Year: 2017-18 Jagathesh, ACIT, Flat 2A, Block V, vs. Non- Corporate Circle - 11(1), Rani Meyammai Towers, Chennai. MRC Nagar, Raja Annamalai Puram, Chennai – 600 028. [PAN:ACLPJ-4702-H] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./ITA No.:1566/Chny/2025 ननिाजरण वर्ज / Assessment Year:…

Mahendra Singh Naruka, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, the appeal of the assesseein ITA no

ITA 205/JPR/2025[2016-17]Status: DisposedITAT Jaipur04 Jun 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA. No. 204 & 205/JPR/2025 निर्धारणवर्ष / AssessmentYears : 2015-16 & 2016-17 Shri Mahendra Singh Naruka B-536, J.D.A. Colony Malivya Nagar, Jaipur 302 017 अपीलार्थी / Appellant स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ABUPN 1656 J बनाम Vs. The ACIT Central Circle-3 Jaipur प्रत्यर्थी / Respondent निधर्धारिती की ओरसे / Assesseeby : Shri S.R. Sharma, Advocate राजस्व की ओरसे /Revenue by : Mrs. Anita Rinesh

For Appellant: Shri S.R. Sharma, AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT -DR a
Section 115BSection 143(3)Section 153ASection 68

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A’’ JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBkSM+ deys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA. No. 204 & 205/JPR/2025 fu/kZkj.ko"kZ@AssessmentYears : 2015-16 & 2016-17 Shri Mahendra Singh Naruka cuke The ACIT B-536, J.D.A. Colony Vs. Central Circle-3 Malivya Nagar, Jaipur 302 017 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: ABUPN 1656 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri S.R. Sharma, Advocate…

Mahendra Singh Naruka, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, the appeal of the assesseein ITA no

ITA 204/JPR/2025[2015-16]Status: DisposedITAT Jaipur04 Jun 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA. No. 204 & 205/JPR/2025 निर्धारणवर्ष / AssessmentYears : 2015-16 & 2016-17 Shri Mahendra Singh Naruka B-536, J.D.A. Colony Malivya Nagar, Jaipur 302 017 अपीलार्थी / Appellant बनाम Vs. The ACIT Central Circle-3 Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ABUPN 1656 J निधर्धारिती की ओरसे / Assesseeby : Shri S.R. Sharma, Advocate राजस्व की ओरसे /Revenue by : Mrs. Anita Rinesh

For Appellant: Shri S.R. Sharma, AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT -DR a
Section 115BSection 143(3)Section 153ASection 68

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A’’ JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBkSM+ deys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA. No. 204 & 205/JPR/2025 fu/kZkj.ko"kZ@AssessmentYears : 2015-16 & 2016-17 Shri Mahendra Singh Naruka cuke The ACIT B-536, J.D.A. Colony Vs. Central Circle-3 Malivya Nagar, Jaipur 302 017 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: ABUPN 1656 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri S.R. Sharma, Advocate…

Ahluwalia Erectors and Febrications Pvt. Ltd., Kota vs. ACIT Cir-1 Kota, Kota

In the result the appeal of the assessee is partly allowed

ITA 953/JPR/2024[2016-17]Status: DisposedITAT Jaipur19 Feb 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR
Section 143(3)Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 953/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Ahluwalia Erectors & Febricators ACIT Vs. Pvt. Ltd. Circle-01, E-77, IPIA, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAHCA 0089 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya, Adv. & Sh. Hemang Gargieya, Adv. jktLo…

St. Marys English Medium School Society, Narasaraopet vs. Income Tax Officer, (Exemption Ward), Guntur

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

ITA 485/VIZ/2024[2014-15]Status: DisposedITAT Visakhapatnam17 Dec 2024AY 2014-15

Bench: Shri K. Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos.484 & 485/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2013-14 & 2014-15) St. Marys English Medium School Society V. Ito (Exemption) Income Tax Office Main Road, Ravipadu Village Lakshmipuram Main Road Narasaraopet Mandal Guntur – 522006 Narasaraopet – 522604, Andhra Pradesh Andhra Pradesh [Pan: Aakts3349C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 10Section 11Section 143(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री के.नरधिम्हा चारी, न्याधयक िदस्य एिं श्री एि बालाकृष्णन, लेखा िदस्य के िमक्ष BEFORE SHRI K. NARASIMHA CHARY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.484 & 485/VIZ/2024 (निर्धारण वर्ा/ Assessment Year: 2013-14 & 2014-15) St. Marys English Medium School Society v. ITO (Exemption) Income Tax Office Main Road, Ravipadu Village Lakshmipuram Main Road Narasaraopet Mandal Guntur – 522006 Narasaraopet – 522604, Andhra…

St. Marys English Medium School Society, Narasaraopet vs. Income Tax Officer, (Exemption Ward), Guntur

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

ITA 484/VIZ/2024[2013-14]Status: DisposedITAT Visakhapatnam17 Dec 2024AY 2013-14

Bench: Shri K. Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.Nos.484 & 485/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2013-14 & 2014-15) St. Marys English Medium School Society V. Ito (Exemption) Income Tax Office Main Road, Ravipadu Village Lakshmipuram Main Road Narasaraopet Mandal Guntur – 522006 Narasaraopet – 522604, Andhra Pradesh Andhra Pradesh [Pan: Aakts3349C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 10Section 11Section 143(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री के.नरधिम्हा चारी, न्याधयक िदस्य एिं श्री एि बालाकृष्णन, लेखा िदस्य के िमक्ष BEFORE SHRI K. NARASIMHA CHARY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.484 & 485/VIZ/2024 (निर्धारण वर्ा/ Assessment Year: 2013-14 & 2014-15) St. Marys English Medium School Society v. ITO (Exemption) Income Tax Office Main Road, Ravipadu Village Lakshmipuram Main Road Narasaraopet Mandal Guntur – 522006 Narasaraopet – 522604, Andhra…

Vishnu Pareek, Jaipur vs. CIT(A), Jaipur

In the result, appeal of the assessee is allowed for statistical purpose

ITA 292/JPR/2022[2009-10]Status: DisposedITAT Jaipur20 Apr 2023AY 2009-10

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Mahendra Gargieya (Adv.)For Respondent: Smt Chanchal Meena (Addl. CIT)
Section 142(1)Section 143(2)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 292/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shri Vishnu Pareek CIT(A) Vs. Kuntil Kuti, Naya Bazar, Jaipur Jobner, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZPP 6683 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya (Adv.) jktLo dh vksj ls@ Revenue by : Smt Ch…

Gautam Budha Society for Social Welfare, Noida vs. CIT(Exemption), Lucknow

In the result, the appeal of assessee is allowed

ITA 3681/DEL/2018[2017-18]Status: DisposedITAT Delhi04 Aug 2021AY 2017-18

Bench: Shri N.K. Billaiya & Shri K. Narasimha Charyassessment Year: 2017-18

For Appellant: Ms. Aditi Gupta, CAFor Respondent: Ms. Anima, Sr. DR
Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2017-18 Gautam Budha Society for , vs. CIT (Exemption), Social Welfare, Plot No. 23-24, Lucknow. And 27-29, Knowledge Park-2, Greater Noida, Gautam Budh Nagar, Uttar Pradesh. PAN : AACAG7153M (Appellant) (Respondent) Appellant by : Ms. Aditi Gupta, CA Respondent by: Ms. Anima, Sr. DR Date of hearing: 28/07/2021 Date of order : 04/08/2021 ORDER PER K. NARASIMHA CHARY, J.M. Aggrieved by the order dated 17/05/2017 passed by the learned Commi…

M/S Embassy Charitable Trust, Bangalore vs. Commissioner of Income Tax (Exemptions), Bangalore

In the result, both the appeals are allowed

ITA 111/BANG/2019[2018-19]Status: DisposedITAT Bangalore15 Mar 2019AY 2018-19

Bench: Shri N.V. Vasudevan & Shri G. Manjunatha

For Appellant: Shri S. Venkatram, CAFor Respondent: Shri C. Sundara Rao, CIT(DR)
Section 12ASection 253Section 80GSection 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA Nos.110 & 111/Bang/2019 Assessment year : N.A. M/s Embassy Charitable Trust, Vs. The Commissioner of Income Royal Oaks, Embassy Golf Tax (Exemptions), Links Business Park, Bangalore. Off Intermediate Ring Road, Bangalore – 560 037. PAN: AAATE 8866G APPELLANT RESPONDENT Appellant by : Shri S. Venkatram, CA Respondent by : Shri C. Sundara Rao, CIT(DR) Date of hearing : 14.03.2019 Date of Pronouncement : 15.03.2019 O R D E R Per N.V. Vasudevan, Judicial Member ITA…

M/S Embassy Charitable Trust, Bangalore vs. Commissioner of Income Tax (Exemptions), Bangalore

In the result, both the appeals are allowed

ITA 110/BANG/2019[2018-19]Status: DisposedITAT Bangalore15 Mar 2019AY 2018-19

Bench: Shri N.V. Vasudevan & Shri G. Manjunatha

For Appellant: Shri S. Venkatram, CAFor Respondent: Shri C. Sundara Rao, CIT(DR)
Section 12ASection 253Section 80GSection 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA Nos.110 & 111/Bang/2019 Assessment year : N.A. M/s Embassy Charitable Trust, Vs. The Commissioner of Income Royal Oaks, Embassy Golf Tax (Exemptions), Links Business Park, Bangalore. Off Intermediate Ring Road, Bangalore – 560 037. PAN: AAATE 8866G APPELLANT RESPONDENT Appellant by : Shri S. Venkatram, CA Respondent by : Shri C. Sundara Rao, CIT(DR) Date of hearing : 14.03.2019 Date of Pronouncement : 15.03.2019 O R D E R Per N.V. Vasudevan, Judicial Member ITA…

Ram Bharose Sharma, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed for Statistical purposes as indicated above

ITA 1066/JPR/2016[2011-12]Status: DisposedITAT Jaipur14 Jun 2018AY 2011-12
For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Smt. Seema Meena, JCIT - DR
Section 143(3)Section 156Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,o Jh HkkxpUn] ys[kk lnL; lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 1066/JP/2016 fu/kZkj.k o"kZ@Assessment Year: 2013-14 cuke Shri Ram Bharose Sharma The ITO Vs. Plot No. 10, Sumer Nagar-III, Kalyan Nagar, Ward- 2(4) New Sanganer, Mansarovar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ATFPS 0763 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Mahendra Gargieya, Advocate jktLo dh vksj…

Sangeeta Jagdish Keny, Mumbai vs. ITO WD 26(1)(1), Mumbai

In the result, appeal of the assessee is allowed, as above

ITA 2097/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Oct 2017AY 2009-10

Bench: Shri G.S. Pannu: A.Y : 2009-10

For Appellant: Shri Deepak TralshawalaFor Respondent: Ms. N. Hemalatha
Section 143(3)Section 2(47)(iv)Section 2(47)(v)Section 50CSection 54

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER : A.Y : 2009-10 Mrs. Sangeeta Jagdish Keny Vs. ITO, Ward– 26(1)(1), Mumbai 4/15, Vaity House, Deonar (Respondent) Village, Mumbai 400 088 PAN : AGHPK6293J (Appellant) Appellant by : Shri Deepak Tralshawala Respondent by : Ms. N. Hemalatha Date of Hearing : 02/08/2017 Date of Pronouncement : 30/10/2017 O R D E R The captioned appeal by the assessee is directed against the order of the CIT(A)-28, Mumbai dated 28.02.2013, pertaining to the Assessment Year 2009-10, which in turn has arisen from the order pa…

Neo Sports Broadcast Pvt. Ltd., Mumbai vs. DCIT (TDS)2(3), Mumbai

In the result, appeal of the assessee for assessment year 2010-11

ITA 2643/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Oct 2017AY 2011-12

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Rahul HakaniFor Respondent: Shri V. Justin
Section 194ASection 194CSection 201Section 201(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA NOS. 2642 & 2643/MUM/2016 : A.Ys : 2010-11 & 2011-12 Neo Sports Broadcast Pvt. Ltd., Vs. DCIT (TDS)-2(3), Mumbai Nimbus Centre, Oberoi Complex, (Respondent) Andheri (W), Mumbai 400 053 PAN : AACCN2854Q (Appellant) Appellant by : Shri Rahul Hakani Respondent by : Shri V. Justin Date of Hearing : 06/07/2017 Date of Pronouncement : 04/10/2017 O R D E R PER G.S. PANNU, AM : The captioned are two appeals by the assessee for Assessment Years 2010-11 & 2011-12, and since…

Neo Sports Broadcast Pvt. Ltd., Mumbai vs. DCIT (TDS) 2(3), Mumbai

In the result, appeal of the assessee for assessment year 2010-11

ITA 2642/MUM/2016[2010-11]Status: DisposedITAT Mumbai04 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri Rahul HakaniFor Respondent: Shri V. Justin
Section 194ASection 194CSection 201Section 201(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA NOS. 2642 & 2643/MUM/2016 : A.Ys : 2010-11 & 2011-12 Neo Sports Broadcast Pvt. Ltd., Vs. DCIT (TDS)-2(3), Mumbai Nimbus Centre, Oberoi Complex, (Respondent) Andheri (W), Mumbai 400 053 PAN : AACCN2854Q (Appellant) Appellant by : Shri Rahul Hakani Respondent by : Shri V. Justin Date of Hearing : 06/07/2017 Date of Pronouncement : 04/10/2017 O R D E R PER G.S. PANNU, AM : The captioned are two appeals by the assessee for Assessment Years 2010-11 & 2011-12, and since…

United Christmas Celebration Committee Charitable Trust v. ITO (249 Taxmann 372) — Cited in 15 Judgments | BharatTax