“Section 10(23)(iiiae)”

Section References (mined)Section 10Section 10(23)(iiiae)2 judgments

Judgments citing Section 10(23)(iiiae)

Mehar Palliative Care Trust, Ahilyanagar vs. CIT(E), Nashik

In the result, the appeal of the assessee is allowed

ITA 217/PUN/2026[2020-21]Status: DisposedITAT Pune13 Mar 2026AY 2020-21

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.217/Pun/2026 Assessment Year : 2020-21 Meher Palliative Care Trust, Vs. Cit (Exemption), Plot No.1, Gat 515/1/1, Nashik Behind Stone Terrace Cond. Post Meherabad Arangaon, Tal Dist. Ahilyanagar – 414001 Maharashtra Pan : Aaetm1969Q Appellant Respondent

For Appellant: Shri Prasad BhandariFor Respondent: Shri Dayanand Jawalikar

Section 10Section 10(23)(iiiae)Section 143(2)Section 143(3)

assessee is in appeal before this Tribunal. 5. Ld. Counsel for the assessee submitted that assessee falls under the provisions of section 10(23)(iiiae) of the Act and is engaged in providing palliative care to patients who are suffering from any disease or who requires palliative care

The Institute of Kidney Diseases & Research Centre, Ahmedabad vs. The CIT(Exemption), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 250/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad27 Jun 2024AY 2018-19

Bench: Ms. Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri Jignesh Parikh, A.RFor Respondent: Dr. Darsi Suman Ratnam, CIT-D.R

Section 10Section 11Section 11(2)Section 12ASection 143(1)Section 143(3)Section 154Section 263

THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member