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“Section 10(23)(c)(iv)”

Section References (mined)Section 10Section 10(23)(c)(iv)5 judgments

ASST. DIRECTOR OF IT (EXEMP)-II,, HYDERABAD vs. ACTION FOR WELFARE AND AWAKENING IN RURAL ENVIRONMENT (AWARE), HYDERABAD

In the result, the C.O. filed by the assessee is partly allowed for statistical purposes

ITA 709/HYD/2012[1995-96]Status: DisposedITAT Hyderabad13 Feb 2026AY 1995-96

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.709/Hyd/2012 ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Shantivanam, Nagarjuna Sagar Road, Hyderabad. Pan: Aaata2338R (Appellant) (Respondent) C.O. No.138/Hyd/2012 (In आ.अपी.सं /Ita No.709/Hyd/2012) ("नधा"रण वष"/Assessment Year:1995-96) Asst. Director Of Income Tax Vs. Action For Welfare & (Exemptions)-Ii, Awakening In Rural Hyderabad. Environment (Aware), Pragati Bhavan, D.No.5-9- 24/78, Lake Hill Road, Adarshnagar, Hyderabad- 500463. Pan: Aaata2338R (Respondent/Cross Objector) (Appellant In Appeal) "नधा"रती "वारा/Assessee By: Shri S. Rama Rao, Advocate राज" व "वारा/Revenue By:: Ms. U. Mini Chandran, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing: 08/01/2026 घोषणा क" तार"ख/Pronouncement: 13/02/2026

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Ms. U. Mini Chandran, CIT-DR
Section 11Section 11(2)Section 11(3)Section 143(3)Section 147

आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी "वजय पाल राव

M/S. TAMIL NADU TRADE PROMOTION ORGANISATION,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

In the result, this appeal of the assessee is allowed

ITA 1438/CHNY/2025[-]Status: DisposedITAT Chennai26 Sept 2025

Bench: Shri Ss Viswanethra Ravi & Shri Ratnesh Nandan Sahaym/S Tamil Nadu Trade Promotion C.I.T. (Exemptions), Organization, Vs. Chennai. 6-A/B/C, Mount Poonamallee Road, Nandambakkam-600089 (Tamil Nadu) Pan No. Aabct 6725 H Appellant/ Assessee Respondent/ Revenue

Section 10Section 2(15)Section 25Section 8

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI BEFORE SHRI SS

NATIONAL INSTITUTE OF BANK MANAGEMENT,MUMBAI vs. ASSESSING OFFICER, NATIONAL FACELESS CENTRE, DELHI

In the result, the appeal of the assessee is allowed with above direction

ITA 757/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jul 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm National Institute Of Bank Assessing Officer, Management, National Faceless S-14, Pemino, Altamount Vs. Assessment Centre, Delhi Road, Mumbai-400 026 (Appellant) (Respondent) Pan No. Aaatnp0040P Dy. Commissioner Of Income Tax, (Exemption) 2(1) National Institute Of Bank Room No.608, Management, 6Th Floor S-14, Pemino, Altamount Vs. Mtnl Building, Road, Cumballa Hill, Mumbai-400 026 Mumbai-400 026

For Appellant: Shri S. AnanthanFor Respondent: Shri Suresh Gaikwad, DR
Section 10Section 10(23)(c)Section 11Section 12ASection 143(3)Section 144BSection 2

exemption under Section 10(23C) of the Act. However, before us the assessee has claimed that there is an approval available under Section 10(23)(C)(IV) of the Act with the assessee. We direct the learned Assessing Officer to examine the same if same is subsisting then the issue

DY. COMMISSIONER OF INCOME TAX (EXEMPTION)-2(1), MUMBAI vs. NATIONAL INSTITUTE OF BANK MANAGEMENT , MUMBAI

In the result, the appeal of the assessee is allowed with above direction

ITA 1192/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jul 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm National Institute Of Bank Assessing Officer, Management, National Faceless S-14, Pemino, Altamount Vs. Assessment Centre, Delhi Road, Mumbai-400 026 (Appellant) (Respondent) Pan No. Aaatnp0040P Dy. Commissioner Of Income Tax, (Exemption) 2(1) National Institute Of Bank Room No.608, Management, 6Th Floor S-14, Pemino, Altamount Vs. Mtnl Building, Road, Cumballa Hill, Mumbai-400 026 Mumbai-400 026

For Appellant: Shri S. AnanthanFor Respondent: Shri Suresh Gaikwad, DR
Section 10Section 10(23)(c)Section 11Section 12ASection 143(3)Section 144BSection 2

exemption under Section 10(23C) of the Act. However, before us the assessee has claimed that there is an approval available under Section 10(23)(C)(IV) of the Act with the assessee. We direct the learned Assessing Officer to examine the same if same is subsisting then the issue

SUNSHINE EDUCATIONAL & DEVELOPMENT SOCIETY,NOIDA vs. ADDL. CIT, EXEMPTION, GHAZIABAD

In the result, the appeal filed by the assessee is allowed

ITA 4727/DEL/2017[2010-11]Status: HeardITAT Delhi16 Dec 2021AY 2010-11

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri K.P. Garg, CAFor Respondent: Shri H.K. Chaudhary, CIT DR
Section 10(23)(c)Section 11Section 11(1)Section 12ASection 143(3)Section 194Section 2(15)Section 251(2)Section 40

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI AMIT