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“Section 12(1)(ac)(iii)”

Section References (mined)Section 12Section 12(1)(ac)(iii)63 judgments

NISHRIN BOOKWALA MEMORIAL CANCER AID TRUST,MUMBAI vs. INCOME TAX OFFICER (EXEMPTION) 2(1), MUMBAI

In the result, both the appeals of the assessee

ITA 7890/MUM/2025[2026-27]Status: DisposedITAT Mumbai16 Feb 2026AY 2026-27

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Nitesh JoshiFor Respondent: Mr. Amol Kirtane, CIT-DR
Section 12ASection 12A(1)(ac)Section 80G

regular registration under the prescribed for filing application for regular registration under the prescribed for filing application for regular registration under the section 12(1)(ac)(iii) of the Act. section 12(1)(ac)(iii) of the Act. The assessee claimed to have The assessee claimed to have made application

NISHRIN BOOKWALA MEMORIAL CANCER AID TRUST,MUMBAI vs. INCOME TAX OFFICER (EXEMPTION) 2(1), MUMBAI

In the result, both the appeals of the assessee

ITA 7889/MUM/2025[2026-27]Status: DisposedITAT Mumbai16 Feb 2026AY 2026-27

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Nitesh JoshiFor Respondent: Mr. Amol Kirtane, CIT-DR
Section 12ASection 12A(1)(ac)Section 80G

regular registration under the prescribed for filing application for regular registration under the prescribed for filing application for regular registration under the section 12(1)(ac)(iii) of the Act. section 12(1)(ac)(iii) of the Act. The assessee claimed to have The assessee claimed to have made application

RAMKRUSHNA SHARDA SEVASHRAM,ANJAR-KACHCHH vs. CIT (EXEMPTION), RAJKOT

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

ITA 528/RJT/2025[NA]Status: DisposedITAT Rajkot30 Dec 2025
For Appellant: Ms. Chaunauti Dholakia, Ld. ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 11Section 12(1)(ac)Section 12ASection 12A(1)(ac)

{"clean_text": "आयकर अपीलीय अधिकरण, राजकोट न्यायपीठ, राजकोट ।\nIN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT\nBEFORE DR. ARJUN

RADHE SHAMKA FOUNDATION,AMRITSAR vs. DCIT/ACIT CIRCLE-1 ASR, AMRITSAR

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

ITA 345/ASR/2025[2025-26]Status: DisposedITAT Amritsar14 Nov 2025AY 2025-26

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Kamakshi Mahajan, C.A
Section 12(1)(ac)Section 124Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH

RADHE SHAMKA FOUNDATION,AMRITSAR vs. DCIT/ACIT CIRCLE-1, ASR, AMRITSAR

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

ITA 344/ASR/2025[2025-26]Status: DisposedITAT Amritsar14 Nov 2025AY 2025-26

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Kamakshi Mahajan, C.A
Section 12(1)(ac)Section 124Section 12A

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH

SHRI LEUVA PATEL KELAVANI MANDAL,JETPUR vs. CIT (EXEMPTION), AHMEDABAD, AHMEDABAD

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

ITA 138/RJT/2025[2022-23]Status: DisposedITAT Rajkot04 Nov 2025AY 2022-23

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.138/Rjt/2025 ("नधा"रण वष" / Assessment Year: (2022-23) Shri Leuva Patel Kelavani Mandal Vs. Cit(Exemption), Room No.609, 6Th Floor, Aayakar 01, Shri Leuva Patel Kelavni, Jetpur (Guj) -360370, Bhavan, Nr. Sachin Tower, 100Ft Road, Anandnagar-Prahladnagar Road, Ahmedabad-380015 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aants5027Q (Appellant) (Respondent) Appellant By : Shri Sumit Shingala, Ld. Ar Respondent By : Shri Sanjay Punglia, Ld. Cit(Dr) : 08/10/2025 Date Of Hearing Date Of Pronouncement : 04/11/2025 आदेश / O R D E R Per, Dinesh Mohan Sinha, Jm:

For Appellant: Shri Sumit Shingala, Ld. ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 13

आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

GULF OF MANNER BIOSHPERE RESERVE TRUST,RAMANATHPURAM vs. CIT EXEMPTION , CHENNAI

In the result, both the appeals filed by the assessee is allowed

ITA 2154/CHNY/2025[2023-24 TO 2027-28]Status: DisposedITAT Chennai27 Oct 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.2153 & 2154/Chny/2025

For Appellant: Shri N.V.Manohar Reddy, C.A &For Respondent: Ms. E. Pavuna Sundari, CIT
Section 12(1)(ac)Section 12ASection 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

GULF OF MANNAR BIOSHPHERE RESERVE TRUST,RAMANATHAPURAM vs. CIT EXEMPETION, CHENNAI

In the result, both the appeals filed by the assessee is allowed

ITA 2153/CHNY/2025[-]Status: DisposedITAT Chennai27 Oct 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.2153 & 2154/Chny/2025

For Appellant: Shri N.V.Manohar Reddy, C.A &For Respondent: Ms. E. Pavuna Sundari, CIT
Section 12(1)(ac)Section 12ASection 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

MADITSSIA TRADE & CONVENTION CENTER,MADURAI vs. CIT, EXMEPTIONS,, CHENNAI

In the result, both the appeals filed by the assessee is allowed for statistical purposes

ITA 1920/CHNY/2025[-]Status: DisposedITAT Chennai29 Sept 2025

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1919 & 1920/Chny/2025

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri Bipin C.N, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मनु कुमार िग"र

MADITSSIA TRADE & CONVENTION CENTER,MADURAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals filed by the assessee is allowed for statistical purposes

ITA 1919/CHNY/2025[-]Status: DisposedITAT Chennai29 Sept 2025

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1919 & 1920/Chny/2025

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri Bipin C.N, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मनु कुमार िग"र

RAJKOT CITY CYBER SECURITY SOCIETY,RAJKOT vs. ITO WD 1(1)(1), RKT, RAJKOT

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

ITA 265/RJT/2025[2024-25]Status: DisposedITAT Rajkot18 Aug 2025AY 2024-25

Bench: Dr. Arjun Lal Saini. & Shri Diesh Mohan Sinha

For Appellant: Shri Kaushal Dave, Ld. ARFor Respondent: ShriPraveen Verma, Ld. CIT(DR)
Section 12ASection 12A(1)(ac)Section 2(15)Section 80G

IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. & SHRI DIESH MOHAN SINHA

YUVAA URJAA FOUNDATION,NASHIK vs. CIT(E), PUNE

In the result both the appeals of the assessee are allowed for statistical purposes

ITA 700/PUN/2025[2024-25]Status: DisposedITAT Pune30 Jul 2025AY 2024-25

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.698&700/Pun/2025 धििाारण वर्ा / Assessment Year: 2024-2025 Vs Cit Exemption, Pune Yuvaa Urjaa Foundation, Shop No. 4, Anusaya Apartment, Shivaji Nagar, Satpur, Nashik-422012 Maharashtra Pan-Aaaty7279H Appellant Respondent

For Appellant: NoneFor Respondent: Shri Amit Bobde-CIT
Section 12Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अधिकरण "बी" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE Dr. MANISH BORAD

YUVAA URJAA FOUNDATION,NASHIK vs. CIT(E), PUNE

In the result both the appeals of the assessee are allowed for statistical purposes

ITA 698/PUN/2025[2024-25]Status: DisposedITAT Pune30 Jul 2025AY 2024-25

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.698&700/Pun/2025 धििाारण वर्ा / Assessment Year: 2024-2025 Vs Cit Exemption, Pune Yuvaa Urjaa Foundation, Shop No. 4, Anusaya Apartment, Shivaji Nagar, Satpur, Nashik-422012 Maharashtra Pan-Aaaty7279H Appellant Respondent

For Appellant: NoneFor Respondent: Shri Amit Bobde-CIT
Section 12Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)

आयकर अपीलीय अधिकरण "बी" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE Dr. MANISH BORAD

ASGARDIA FOUNDATION,CHENNAI vs. CIT, EXEMPTIONS, , CHENNAI

In the result, both the appeals filed by the assessee is allowed

ITA 615/CHNY/2025[-]Status: DisposedITAT Chennai30 Jul 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.614 & 615/Chny/2025

For Appellant: Shri R. Kannan, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

ASGARDIA FOUNDATION,,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals filed by the assessee is allowed

ITA 614/CHNY/2025[-]Status: DisposedITAT Chennai30 Jul 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.614 & 615/Chny/2025

For Appellant: Shri R. Kannan, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 2(15)Section 80GSection 80G(5)

आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

SHRI KADVA PATIDAR SAMAJ ISHVARIYA MAHADEV,ISHWARIYA, DIST. AMRELI vs. THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD

Appeals of the assessees are treated as allowed

ITA 852/RJT/2024[2024-25]Status: DisposedITAT Rajkot21 Jul 2025AY 2024-25

Bench: Dr. Arjun Lal Saini. & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 846/Rjt/2024 (िनधा"रण वष" / Assessment Year: (N.A.) (Hybrid Hearing) Shri Leuva Patel Samaj Nani Kunkavav The Cit (Exemption), Ahmedabad Room No.609, 6Th Floor, Aayakar Nani Kunkavav, Moti Kunkavav Vs. Dist. Amreli-365450 Bhawan (Vejalpur) 100 Foot Road, Pan No.: Aavts 8719 H Anandnagar-Prahaladnagar Road, Ahmedabad-380 015 (Appellant) (Respondent)

For Appellant: Shri D. M. Rindani, Ld. ARFor Respondent: Shri Praveen Verma, Ld. CIT (DR)
Section 12(1)(ac)Section 12ASection 12A(1)(ac)

IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. & SHRI DINESH MOHAN SINHA

SHRI LEUVA PATEL SAMAJ NANI KUNKAVAV,AMRELI vs. THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD

Appeals of the assessees are treated as allowed

ITA 846/RJT/2024[2024-25]Status: DisposedITAT Rajkot21 Jul 2025AY 2024-25

Bench: Dr. Arjun Lal Saini. & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 846/Rjt/2024 (िनधा"रण वष" / Assessment Year: (N.A.) (Hybrid Hearing) Shri Leuva Patel Samaj Nani Kunkavav The Cit (Exemption), Ahmedabad Room No.609, 6Th Floor, Aayakar Nani Kunkavav, Moti Kunkavav Vs. Dist. Amreli-365450 Bhawan (Vejalpur) 100 Foot Road, Pan No.: Aavts 8719 H Anandnagar-Prahaladnagar Road, Ahmedabad-380 015 (Appellant) (Respondent)

For Appellant: Shri D. M. Rindani, Ld. ARFor Respondent: Shri Praveen Verma, Ld. CIT (DR)
Section 12(1)(ac)Section 12ASection 12A(1)(ac)

IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. & SHRI DINESH MOHAN SINHA

HATCHLAB RESEARCH CENTRE,VIJAYAWADA vs. CIT (EXEMPTION), HYDERABAD

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

ITA 174/VIZ/2025[NA]Status: DisposedITAT Visakhapatnam18 Jul 2025

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.174/Viz/2025 Commissioner Of Income Tax (Exemption) Hatchlab Research Centre V. Hyderabad R.K. Galleria, 2Nd, 3Rd & 4Th Floor Srinivasa Nagar, Bank Colony Service Road, Vijayawada Kirshna – 520001 Andhra Pradesh [Pan:Aafch8337P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee Represented By : None राजस्व का प्रतततितित्व/ Department Represented By : Dr. Satyasai Rath, Cit(Dr)

Section 12Section 12(1)(ac)Section 12ASection 12A(1)(ac)

आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM (HYBRID HEARING) श्री रिीश

SRI KRUPA TRUST,VELLORE vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals filed by the assessee is allowed for statistical purposes

ITA 1075/CHNY/2025[-]Status: DisposedITAT Chennai07 Jul 2025

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita Nos.1074 & 1075/Chny/2025

For Respondent: Shri Bipin C.N, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)(iii)

आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी यस यस िव"ने

SRI KRUPA TRUST,VELLORE vs. CIT, EXEMPTIONS,, CHENNAI

In the result, both the appeals filed by the assessee is allowed for statistical purposes

ITA 1074/CHNY/2025[-]Status: DisposedITAT Chennai07 Jul 2025

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita Nos.1074 & 1075/Chny/2025

For Respondent: Shri Bipin C.N, CIT
Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80G(5)(iii)

आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी यस यस िव"ने

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