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“Section 13(1)(c)(u)”

Section References (mined)Section 13Section 13(1)(c)(u)2 judgments

Judgments citing Section 13(1)(c)(u)

Society for Human Transformtion & Research, Delhi vs. ITO Ward-2(2), New Delhi

In the result, both the Appeals filed by the assessee in ITA

ITA 4417/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Apr 2024AY 2015-16

Bench: Or At The Time Of Hearing Of The Appeal.”

Section 11Section 12ASection 13(1)(c)Section 13(3)Section 143(2)

whether the assessee was ineligible for the exemption under Section 11 on the ground that there was contravention of the provisions of Section 13(1)(c)(u) read with Section 13(3) of the Act. It is necessary for briefly notice the statutory provisions in this regard Section 11 exempts

Society for Human Transformtion & Research, Delhi vs. ITO Ward-2(2), New Delhi

In the result, both the Appeals filed by the assessee in ITA

ITA 4416/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Apr 2024AY 2014-15

Bench: Or At The Time Of Hearing Of The Appeal.”

Section 11Section 12ASection 13(1)(c)Section 13(3)Section 143(2)

whether the assessee was ineligible for the exemption under Section 11 on the ground that there was contravention of the provisions of Section 13(1)(c)(u) read with Section 13(3) of the Act. It is necessary for briefly notice the statutory provisions in this regard Section 11 exempts