“Section 12(1)(ac)(iv)”

Mata Chameladevi Educational and Charitable Trust, Mumbai vs. CIT (Exemptions), Mumbai

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

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanmata Chameladevi Educational Vs. Cit (Exemption) & Charitable Trust 601, Cumballa Hill Mtnl 2S, Urendra J Singh Chawl, Shivaji Building Peddar Road, Nagar, Kurar Village, Malad (East), Maharashtra – 400 026 Mumbai-400 097 Pan. No. Aactm4376K (Appellant) (Respondent)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI RAJ

Shri Haresh Education Society, Thane vs. CIT (Exemptions), Pune

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

Bench: Shri Vikram Singh Yadav & Shri Raj Kumar Chauhanshri Haresh Education Society Vs. Cit (Exemption) 201, Sunita Apartment, Rahul Park, 322, Ito, Pmt Building, Maharashtra – 401 105 Shankar Seth Road, Pan: Aakas0611A Maharashtra – 411 037 (Appellant) (Respondent)

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI RAJ

Saifee Hospital and Nurshing Home, Crawford Market vs. CIT (Exemptions), Mumbai, Cumballa Hill

In the result, the appeal filed by the assessee is dismissed as In the result, the appeal filed by the assessee is dismissed as In the result, the appeal filed by the assessee is dismissed as infru...

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh () Assessment Year: 2024-25 Saifee Hospital & Nurshing Home, Cit(E), Ito Ward 2(3), 1St Floor, 203 Abdul Rehman Street, Room No. 601, 6Th Floor, Vs. Mumbai-400003. Cumballa Hill, Mtnl Te Building, Peddar Road, Dr. G.D. Marg, Mumbai-400026. Pan No. Aaets 5063 P Appellant Respondent

filed by the assesseeit was observed that the assessee has applied under section 12(1)(a that the assessee has applied under section 12(1)(ac)(iv) i.e.where c)(iv) i.e.where registration of the trust or institution has become inoperative due to the registration of the trust or institution

Param Niketan Foundation, Mulund West vs. CIT (Exemptions), Mumbai, Cumballa Hill

In the result the appeal is allowed

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL