“Section 11(5)(xii)”

Section References (mined)Section 11Section 11(5)(xii)6 judgments

Judgments citing Section 11(5)(xii)

ITO(E)-1(1), Mumbai vs. Bhavitha Foundation, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 4766/MUM/2023[2021-22]Status: DisposedITAT Mumbai30 May 2024AY 2021-22

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2021-22

For Appellant: Dr. K. Shivaram, Sr. AdvFor Respondent: 28/05/2024

Section 11Section 11(5)Section 13(1)(d)Section 143(3)

other' mode as per the provisions 11(5)(xii) of the Act neither through any 'other' mode as per the provisions of section 11(5)(xii) of the Act read with Rule 17C of the Income of section 11(5)(xii) of the Act read with Rule ... Income of section 11(5)(xii) of the Act read with Rule 17C of the Income-tax Rules, 1962. In this regard, the appellant submitted that the appellant had s regard, the appellant submitted that the appellant had s regard, the appellant submitted that the appellant had received net dividend

Dy Commissioner of Income Tax (Exemption)-2(1), Mumbai vs. Sir Dorabji Tata Trust, Mumbai

In the result, appeal filed by the revenue is dismissed and cross appeal filed by the assessee is allowed

ITA 2116/MUM/2023[2013-2014]Status: DisposedITAT Mumbai24 Apr 2024AY 2013-2014

Bench: Shri Narendra Kumar Billaiya, Hon'Bleand**

Section 12ASection 143(3)Section 147Section 148

### **IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "D", MUMBAI** # **BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER AND

Sir Dorabji Tata Trust, Mumbai vs. CIT (Appeals) NFAC, Mumbai

In the result, appeal filed by the revenue is dismissed and cross appeal filed by the assessee is allowed

ITA 2085/MUM/2023[2013-14]Status: DisposedITAT Mumbai24 Apr 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon'Bleand**

Section 12ASection 143(3)Section 147Section 148

### **IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "D", MUMBAI** # **BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER AND

Assistant Commissioner of Income Tax 17(2)), Mumbai vs. Navjbai Ratan Tata Trust, Mumbai

In the result, appeal by the assessee is partly allowed, while appeal by the Revenue is dismissed

ITA 1315/MUM/2018[2010-11]Status: DisposedITAT Mumbai27 Jun 2022AY 2010-11

Section 11Section 11(1)Section 11(1)(a)Section 11(5)Section 13(1)(d)Section 143(1)Section 143(3)Section 147Section 148Section 164(2)

ITA No. 1300/Mum/2018 Assessment year: 2010-11 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI B BENCH

Navjbai Ratan Tata Trust, Mumbai vs. Additional Director of Income Tax (Exemptions) Range-II(Now Assessed by the Assistant Commissioner of Income Tax 17(2)), Mumbai

In the result, appeal by the assessee is partly allowed, while appeal by the Revenue is dismissed

ITA 1300/MUM/2018[2010-11]Status: DisposedITAT Mumbai27 Jun 2022AY 2010-11

Section 11Section 11(1)Section 11(1)(a)Section 11(5)Section 13(1)(d)Section 143(1)Section 143(3)Section 147Section 148Section 164(2)

ITA No. 1300/Mum/2018 Assessment year: 2010-11 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI B BENCH

Assistant Commissioner of Income Tax 17(2)), Mumbai vs. Navjbai Ratan Tata Trust, Mumbai

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 1317/MUM/2018[2008-09]Status: DisposedITAT Mumbai24 Jan 2022AY 2008-09

Section 10(34)Section 11Section 11(1)Section 11(1)(a)Section 11(5)Section 11(5)(xii)Section 13(1)(d)Section 143(3)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER