Section 12AA(1)(b)(ii) of the Income Tax Act

New Sunrise English High School, Thane vs. Commissioner of Income-Tax, Exemption, Pune

The appeal of the appellant is ALLOWED FOR STATISTICAL PURPOSE in above terms

Bench: Hon’Ble Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीलसं. / Ita No. 153/Pun/2020 New Sunrise English High School Desalepada Bhopsar, Dombivli (E), Thane – 421204. Pan:Aactn5566C . . . . . . . अपीलाथी / Appellant बनाम / V/S. Commissioner Of Income Tax Officer Exemption, Pune. . . . . . . .प्रत्यथी / Respondent द्वारा / Appearances Assessee By : None Revenue By : Shri Pankaj Kumar सुनवाई की तारीख / Date Of Conclusive Hearing : 30/11/2022 घोषणा की तारीख / Date Of Pronouncement : 30/11/2022 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Assailed Against The Order Refusal To Grant Of 12A Registration, Passed U/S 12Aa(1)(B)(Ii) Of The Income-Tax Act, 1961 [For Short “The Act”] By The Commissioner Of Income Tax (Exemption), Pune [For Short “Cit(E)”] Dt. 12/07/2019 For The Reasons Of Non-Compliance With The Requirement Sought.

Shirur Shikshan Prasarak Mandal, Shirur vs. Commissioner of Income-Tax (Exemption), Pune

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.453/Pun/2022 Shirur Shikshan Prasarak Mandal Ghodnadi, Shirur Dist. Pune . . . . . . . अपीऱार्थी / Appellant Pan:Abefs4407J बनाम / V/S. Commissioner Of Income Tax-Exemption, . . . . . . . . प्रत्यर्थी / Respondent Pune. द्वारा / Appearances Assessee By : Shri Kishor Phadke Revenue By : Shri Sardar Singh Meena सुनवाई की तारीख / Date Of Conclusive Hearing : 04/10/2022 घोषणा की तारीख / Date Of Pronouncement : 04/10/2022 आदेश/ Order Per G. D. Padmahshali, Am; The Present Appeal Challenges The Order Of Rejection Of Commissioner Of Income Tax (Exemption)-Pune [For Short “Cit(E)”] Dt. 09/09/2020 Passed U/S 12Aa(1)(B)(Ii) Of The Income-Tax Act, 1961 [For Short “The Act”]

Yohan Poonawala Foundation, Pune vs. Commissioner of Income Tax (Exemption), Pune

Appeal is dismissed as withdrawn in foregoing terms

Bench: Shri S.S. Godara & Shri G.D. Padmahshaliyohan Poonawalla Foundation Vs. Cit(Exemption), 16/B-1, Sarosh Bhavan, 2Nd Pune Floor, Dr. Ambedkar Road, Opp. Niv, Pune – 411001 Pan : Aaaty7160P Appellant Respondent

Sh Dashanema Mangal Karyalaya Mandal, Pune vs. Commissioner of Income-Tax, Exemption, Pune

In the result, the appeal filed by the assessee is dismissed as withdrawn

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.543/Pun/2021 Shri Dashanema Mangal Vs. Cit-Exemption, Pune. Karyalaya Mandal, 34, Bhau Maharaj Lane, Shukrawar Peth, Pune- 411002. Pan : Aajts1830R Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Hitendra B. Ninawe Date Of Hearing 23.08.2022 : Date Of Pronouncement : 23.08.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax- Exemption, Pune Dated 13.01.2021 Passed U/S 12Aa(1)(B)(Ii) Of The Income Tax Act, 1961. 2. When The Matter Had Come Up For Hearing, The Appellant Sought Permission To Withdraw The Above Captioned Appeal On The Ground That The Issue In The Appeal Stands Settled In Favour Of The Appellant.

Nirmala Shaikshanik Va Samajik Vikas Sanstha, Satara vs. CIT Exemption, Pune

Appeal is allowed in above terms

Ramchandra Mandir Math Balaji, Aurangabad vs. Commissioner of Income-Tax, Aurangabad

Appeal is allowed for statistical purposes in above terms

Shri Vateshvar Shikshan Prasarak Sanstha, Nashik vs. Commissioner of Income-Tax, Exemption, Pune

In the result, the appeal of the assessee is allowed for statistical purposes

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.136/Pun/2022 Shri Vateshvar Shikshan Prasarak The Cit(Exemption), Sanstha, Vs Pune. 5, Ground Floor, Matruprem Apartment, Gharpure Ghat, Ashok Stambh, Nashik – 422005. Pan: Aajts 4385 F Appellant/ Assessee Respondent /Revenue Assessee By Shri Sanket Joshi – Ar Revenue By Shri Rajarshi Dwivedy - Dr Date Of Hearing 07/07/2022 Date Of Pronouncement 08/07/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Exemption), Pune Passed Under Section 12Aa(1)(B)(Ii) Of The Income Tax Act, 1961 [Hereinafter Also Called As “The Act”] Dated 31.08.2019. 2. Briefly Stated The Facts Of The Case Are That The Assessee Is A Trust Who E-Filed An Online Application In Form 10A For Approval Of The Trust/Institution Under Section 12A Of The Income Tax Act, 1961 On 20.02.2019. The Assessee Trust Is Registered Under Bombay Public Trust Act, 1950. The Relevant Details Namely Trust Deed/Moa Were Shri Vateshvar Shikshan Prasarak Sanstha, Nashik Vs. Cit(Exemption) [A]