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

94 judgments on BharatTax turn on Section 12AA(1)(b)(ii).

Judgments on Section 12AA(1)(b)(ii)

Cymatic Trust, Vaishali vs. CIT-Exemption, Patna

In the result, the appeal of the assessee is dismissed

ITA 263/PAT/2019[2019-20]Status: DisposedITAT Patna21 Feb 2022AY 2019-20

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 12A

Shri Academy, Indore vs. CIT Exemption, Bhopal

ITA 47/IND/2021[00]Status: DisposedITAT Indore06 Dec 2021

Shri Academy, Indore vs. CIT Exemption, Bhopal

ITA 46/IND/2021[00]Status: DisposedITAT Indore06 Dec 2021

Shri Radha Madhav Ji Virajman Mandir Lala Laxmidhar Trust, Kanpur vs. The C.I.T. (E), Lucknow

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 6/LKW/2021[NA]Status: DisposedITAT Lucknow24 Nov 2021

Bench: Shri A.D Jain & Shri Sanjay Aroraassessment Year N.A Shri Radha Madhav Ji Virajman Mandir Vs. Cit(Exemption) Lala Laxmidhar Trust, Lucknow 14/142, Chunni Ganj, Kanpur 208001 Pan: Aaajs 2568R (Appellant) (Respondent)

Section 12A

A Little Flower Educational Society, Machilipatnam vs. The Commissioner of Income Tax(Exemptions), Hyderabad

ITA 159/VIZ/2020[-]Status: DisposedITAT Visakhapatnam27 Sept 2021

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri C.Subrahmanyam, FCAFor Respondent: Shri D.K. Sonawal, CIT DR
Section 12A

Arya Vidya Sabha, Muzaffarnagar vs. Commissioner of Income Tax (Exemption), Lucknow

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 395/LKW/2019[NA]Status: DisposedITAT Lucknow02 Sept 2021

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Year:N.A.

Section 12A

Dobara, Hyderabad vs. Commissioner of Income Tax, (Exemptions), Hyderabad

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 7/HYD/2020[NA]Status: DisposedITAT Hyderabad01 Sept 2021

Bench: Shri A. Mohan Alankamony & Shri S.S. Godara

Section 12A

Dobara, Hyderabad vs. Commissioner of Income Tax, (Exemptions), Hyderabad

In the result, both the appeals filed by the assessee are dismissed as withdrawn

ITA 6/HYD/2020[NA]Status: DisposedITAT Hyderabad01 Sept 2021

Bench: Shri A. Mohan Alankamony & Shri S.S. Godara

Section 12A

Shree 1008 Munisuvarnath Thrithankar Samosharan, Gurgaon vs. CIT(E), Chandigarh

In the result, the appeal is allowed

ITA 426/DEL/2021[---]Status: DisposedITAT Delhi25 Aug 2021

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyshree 1008 Munisuvarnath, Vs. Cit (Exemption), Thrithankar Samosharan, Chandigarh. C/O Jain Mandir, H.No. 527, Sec. – 15, Part-I, Gurgaon.

For Appellant: Ms. Rano Jain, AdvocateFor Respondent: Sh. H.K. Choudhary, CIT/DR
Section 11Section 12ASection 13

The CIT Exemptio, Bhopal vs. Samriddhi Shiksha Vikas Evam Swasthya Samiti, Indore

ITA 303/IND/2020[2020-21]Status: DisposedITAT Indore18 Aug 2021AY 2020-21

Shri Sadhumargi Shantkranti Jain Shravak Sangh C G Orisa, Raipur vs. Commissioner of Income-Tax( Exemption), Bhopal

In the result, appeal filed by the appellant stands allowed for statistical purpose

ITA 125/RPR/2019[2019-20]Status: DisposedITAT Raipur29 Jul 2021AY 2019-20

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Shri S.R. Rao, CAFor Respondent: Shri R.K. Singh, CIT DR
Section 12A

Society for Advancing Rural Development, Sambhal vs. C.I.T. (Exemption), Lucknow

ITA 395/LKW/2020[NA]Status: DisposedITAT Lucknow12 Jul 2021

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: N.A. Society For Advancing Rural V. Cit (Exemptions) Development, Lucknow Bhakrauli, Gunnaur, Sambhal Distt. Tan/Pan:Abfas7633E (Appellant) (Respondent) Appellant By: Shri S.C. Agrawal, Advocate Respondent By: Smt. Sheela Chopra, Cit (Dr) Date Of Hearing: 23 06 2021 Date Of Pronouncement: 12 07 2021 O R D E R

For Appellant: Shri S.C. Agrawal, AdvocateFor Respondent: Smt. Sheela Chopra, CIT (DR)
Section 12A

Iqbal Fatima Educational and Charitable Trust, Hyderabad vs. Commissioner of Income Tax, (Exemptions), Hyderabad

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

ITA 1682/HYD/2019[NA]Status: DisposedITAT Hyderabad27 Apr 2021
For Appellant: Shri P.C. YadavFor Respondent: Shri R. dipak
Section 12A

Krishna Shiksha Sewa Sansthan, Allahabad vs. Commissioner of Income Tax (Exemption), Lucknow

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

ITA 33/ALLD/2020[2019-20]Status: DisposedITAT Allahabad26 Mar 2021AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

Section 12A

Enviornment Matters, Chandigarh vs. CIT(Exemption), Chandigarh

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

ITA 330/CHANDI/2020[2020-21]Status: DisposedITAT Chandigarh15 Mar 2021AY 2020-21

Bench: 11.09.2020 Whereas The Assessee Had Already Filed The Reply On The Above Mentioned Date Through E-Mails As The Proceedings Were Closed By The Concerned Authority.” 2. At The Time Of Hearing, An Adjournment Application Has Been Moved On Behalf Of The Assessee Requesting For Time In Order To File A Paper Book. Considering The Fact That The Impugned Order

For Appellant: NoneFor Respondent: Smt. C. Chandrakanta, CIT
Section 12A

Shri Sahib Dayal Ji Sulahkul Satsang Trust, Ambala vs. CIT(E), Chandigarh

In the result, appeal of the assessee is allowed for

ITA 1376/CHANDI/2019[--]Status: DisposedITAT Chandigarh22 Jan 2021
For Appellant: Shri Anshul Goyal, CAFor Respondent: Shri Sandip Dahiya, CIT
Section 12A

Democratic Council, Jalandhar vs. Commissioner of Income-Tax(Exemptions), Chandigarh

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

ITA 171/ASR/2020[2020-21]Status: DisposedITAT Amritsar25 Nov 2020AY 2020-21
For Appellant: Sh. Puneet Oberoi (Ld. C.A.)For Respondent: Sh. M. P. Singh (Ld. CIT- DR)
Section 12A

M/S Khidmat Rahat Rasaan Trust, Jammu & Kashmir vs. Commissioner of Income-Tax (Exemptions), Chandigarh

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

ITA 149/ASR/2020[2020-21]Status: DisposedITAT Amritsar25 Nov 2020AY 2020-21
For Appellant: Sh. Vineet Krishan (Ld. Adv.)For Respondent: Sh. M. P. Singh (Ld. CIT- DR)
Section 12A

Sri Ghanchi Samaj Purneshwar Dham Trust, Bangalore vs. Commissioner of Income Tax (Exemptions), Bangalore

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

ITA 476/BANG/2020[NA]Status: DisposedITAT Bangalore09 Oct 2020

Bench: Shri N V Vasudevan & Shri B R Baskaranassessment Year: N.A.

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri K. Devarathna Kumar, CIT(DR)(ITAT), Bengaluru
Section 12ASection 2(15)Section 6

Shri Raghvendra Sewa Trust, Jammu vs. Commissioner of Income Tax (Exemptions0, Chandigarh

Accordingly, the appeal of the assessee trust is allowed for statistical purposes and the

ITA 742/ASR/2017[2017-18]Status: DisposedITAT Amritsar30 Jun 2020AY 2017-18

Bench: Shri L. P. Sahu & Shri Ravish Sood

For Appellant: Shri. Parikshit Aggarwal, C.AFor Respondent: Shri M.P Singh, CIT D.R
Section 12A