“Section 10(23)(c)(iiiad)”

Section References (mined)Section 10Section 10(23)(c)(iiiad)6 judgments

Judgments citing Section 10(23)(c)(iiiad)

Saint Baba Fateh Singh Trust, Bathinda vs. Exemption Ward, Amritsar

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

ITA 394/ASR/2024[2012-13]Status: DisposedITAT Amritsar26 Sept 2025AY 2012-13

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

Section 10Section 10(23)(c)Section 143(3)Section 250

this case are that the assessee is engaged in educational activity solely for educational purpose and has claimed to be covered by section 10(23)(c)(iiiad) of the Act, because his gross receipts from educational institutions are stated to be less than one crore under Rule 2BC(1). However

Lord Krishna Uchya Shiksha Prasar Samiti, Datia vs. ACIT, Datia

In the result, both appeals of the assessee are allowed for statistical

ITA 128/AGR/2022[2015-16]Status: DisposedITAT Agra29 May 2025AY 2015-16

Bench: Shri Sunil Kumar Singh & Shri Manish Agarwal[Through Video Conferencing]

Section 10Section 10(23)(C)Section 11Section 12ASection 142Section 147Section 148Section 250

ITA Nos.122 & 128/Agr/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DB BENCH: AGRA BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER & SHRI

Lord Krishn A Uchya Shiksha Prasar Samiti, Datia vs. ACIT, Datia

In the result, both appeals of the assessee are allowed for statistical purposes

ITA 122/AGR/2022[2016-17]Status: DisposedITAT Agra29 May 2025AY 2016-17

Bench: Shri Sunil Kumar Singh & Shri Manish Agarwal[Through Video Conferencing]

Section 10Section 10(23)(C)Section 11Section 12ASection 142Section 147Section 148Section 250

ITA Nos.122 & 128/Agr/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DB BENCH: AGRA BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER & SHRI

Pramila Gokuldas Daga Girls College, Raipur vs. Income Tax Officer, Ward-3(4), Raipur

In the result, appeal filed by the assessee trust in ITA

ITA 547/RPR/2024[2011-12]Status: DisposedITAT Raipur24 Jan 2025AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 546 & 547/Rpr/2024 "नधा"रण वष" / Assessment Year : 2011-12 Pramila Gokuldas Daga Girls College Bal Ashram Parisar, Kutchery Chowk, Raipur (C.G.)-492 001 Pan: Aaatp4369D

For Appellant: Shri Ravi Agrawal, CAFor Respondent: Smt. Tarannum Verma, Sr. DR

Section 10(23)(c)Section 144Section 147Section 148

आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH

Pramila Gokuldas Daga Girls College, Raipur vs. Income Tax Officer, Ward-3(4), Raipur

In the result, appeal filed by the assessee trust in ITA

ITA 546/RPR/2024[2011-12]Status: DisposedITAT Raipur24 Jan 2025AY 2011-12

For Appellant: Shri Ravi Agrawal, CAFor Respondent: Smt. Tarannum Verma, Sr. DR

Section 10(23)(c)Section 144Section 147Section 148

आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH

M/S Chouhan Education Socity, Bhopal vs. CIT, Bhopal

In the result, appeal of assessee is partly allowed

ITA 192/IND/2009[1999-00]Status: DisposedITAT Indore26 May 2023AY 1999-00

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S. Chouhan Education Commissioner Of Society, Income-Tax, E-8,Trilanga, Bhopal Vs. Shahpura, Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaatc255Iq Assessee By Ms.Nisha Lahoti & Vijay Bansal, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 26.05.2023 Date Of Pronouncement 07.06.2023

Section 10Section 10(23)(c)Section 12A

आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY