“Section 124(1)(ac)(ii)”

Section References (mined)Section 124Section 124(1)(ac)(ii)2 judgments

SHREE MADHAPAR JAIN SAMAJ,MADHAPAR vs. CIT(EXEMPTION), AHMEDABAD

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

ITA 218/RJT/2024[NA]Status: DisposedITAT Rajkot03 Nov 2025

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.218/Rjt/2024 "नधा"रणवष"/ Assessment Year: Na Shree Madhapar Jain Samaj Cit (Exemption) बनाम Shri Aayambil Shala Junavas Ahmedabad Madhapar, Bhuj, Gujarat-370020 Vs. Pan : Aayts4000N (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Darshak Thakkar, ARFor Respondent: Smt. Pallavi, CIT-DR

Section 11Section 12A(1)(ac)Section 13(1)(b)

ITA No.218/Rjt/2024 Shree Madhapar Jain Samaj vs. CIT(E) 1 आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE

SHRI KRISHNA SHEWA TRUST,PUNE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE

In the result, appeal of the Assessee is dismissed

ITA 1489/PUN/2025[Not Available]Status: DisposedITAT Pune31 Oct 2025

Section 124(1)(ac)Section 12ASection 12A(1)(ac)

{ "clean_text": "आयकर अपीलीय अधिकरण \"बी\" न्यायपीठ पुणेमें।\nIN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCHES “B” :: PUNE\nBEFORE DR.DIPAK