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“Section 10(23)(iiiad)”

Section References (mined)Section 10Section 10(23)(iiiad)22 judgments

The decision most relied on for Section 10(23)(iiiad) is DivyaYogMandir Trust v. Jt. CIT (37 Taxmann.com 227), cited in 10 judgments on BharatTax.

Leading authorities on Section 10(23)(iiiad)

DivyaYogMandir Trust v. Jt. CIT
37 Taxmann.com 227 · 2013 · ITAT
10
citing judgments

An assessee's own case decided by the Tribunal in their favour, affirmed by the High Court, and with an SLP dismissed by the Supreme Court, establishes precedent for similar claims. Exemption under sections 11/12 cannot be denied if the High Court has ruled against the assessing officer.

Judgments citing Section 10(23)(iiiad)

The Tagore Education Society, Ranebennur vs. The Deputy Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 591/BANG/2021[2018-19]Status: DisposedITAT Bangalore01 Aug 2022AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Prathiba R., A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 10Section 143(1)Section 154

ITA Nos.590 & 591/Bang/2021 The Tagore Education Society, Ranebennur IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA

The Tagore Education Society, Ranebennur vs. The Deputy Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 590/BANG/2021[2017-18]Status: DisposedITAT Bangalore01 Aug 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Prathiba R., A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 10Section 143(1)Section 154

ITA Nos.590 & 591/Bang/2021 The Tagore Education Society, Ranebennur IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA