Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarmomin Samaj Federation The Cit C/401-402 Lotus Residency, (Exemption), Nr. Congress Bhavan, Paldi, Vs Ahmedabad Ahmedabad, (Respondent) Gujarat-380007 Pan: Aactm6412C (Appellant)

For Appellant: Mr. Varishusen Momin, A.RFor Respondent: Shri Rignesh Das, CIT-D.R

Section 12ASection 12A(1)(ac)

Shri Balasaheb Wagh Welfare Foundation, Niphad vs. CIT Exemption Pune, Pune

In the result, both the appeals in ITA Nos

ITA 682/PUN/2025[2024-25]Status: DisposedITAT Pune30 Sept 2025AY 2024-25

Bench: Ms. Astha Chandra & Shree Dr. Dipak P. Ripote

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Aditya Shukla

Section 12Section 12ASection 12A(1)(ac)Section 80Section 80G

Shri Balasaheb Wagh Welfare Foundation, Niphad vs. CIT Exemption Pune, Pune

In the result, both the appeals in ITA Nos

ITA 681/PUN/2025[2024-25]Status: DisposedITAT Pune30 Sept 2025AY 2024-25

Bench: Ms. Astha Chandra & Shree Dr. Dipak P. Ripote

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Aditya Shukla

Section 12Section 12ASection 12A(1)(ac)Section 80Section 80G

Acharya Shri Anand Rishiji Jain Shraman Sanghiya Trust, Ahmednagar vs. CIT Exemption, Pune

In the result, both the appeals filed by the appellant trust are allowed for statistical purposes

ITA 320/PUN/2025[-]Status: DisposedITAT Pune03 Sept 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Ms.Payal RathiFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

Acharya Shri Anand Rishiji Jain Shraman Sanghiya Trust, Ahmednagar vs. CIT, Exemption, Pune

In the result, both the appeals filed by the appellant trust are allowed for statistical purposes

ITA 319/PUN/2025[-]Status: DisposedITAT Pune03 Sept 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Ms.Payal RathiFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 80G

Gayatri Parivar Trust Bhiwandi, Bhiwandi vs. CIT Exemption, Pune

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

ITA 1062/PUN/2025[2023-24]Status: DisposedITAT Pune26 Aug 2025AY 2023-24

Bench: Shri R. K. Panda & Ms. Astha Chandragayatri Parivar Trust Bhiwandi Cit(Exemption), Pune Gayatri Pragya Peth Mandir, Vs. Sainagar Rly Station Road, Bhiwandi, Dist. Thane – 421302 Pan: Aabtg2971M (Appellant) (Respondent) Assessee By : Mrs. Deepa Khare Department By : Shri Ramnath P Murkunde Date Of Hearing : 20-08-2025 Date Of Pronouncement : 26-08-2025 O R D E R

For Appellant: Mrs. Deepa KhareFor Respondent: Shri Ramnath P Murkunde

Section 12ASection 12A(1)(ac)

Shri Radhika Seva Trust, Chhatrapati Sambhajinagar vs. CIT (Exemption), Pune

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

ITA 1285/PUN/2025[-]Status: DisposedITAT Pune19 Aug 2025

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil PathakFor Respondent: Shri Amit Bobde, CIT

Section 1Section 12ASection 12A(1)(ac)Section 80G

Shri Radhika Seva Trust, Chhatrapati Sambhajinagar vs. CIT (Exemption), Pune

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

ITA 1284/PUN/2025[-]Status: DisposedITAT Pune19 Aug 2025

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil PathakFor Respondent: Shri Amit Bobde, CIT

Section 1Section 12ASection 12A(1)(ac)Section 80G

Educare (Dada Chi Shala) Educatinal Trust, Pune vs. CIT Exemption, Pune

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

ITA 293/PUN/2025[-]Status: DisposedITAT Pune05 Aug 2025

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Ms. Kimya KudvaFor Respondent: Shri Amol Khairnar

Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

Educare ( Dada Chi Shala) Educational Trust, Pune vs. CIT Exemption, Pune

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

ITA 292/PUN/2025[-]Status: DisposedITAT Pune05 Aug 2025

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Ms. Kimya KudvaFor Respondent: Shri Amol Khairnar

Section 12(1)(ac)Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

Niramala Vijay and Priya Darekar Foundation, Pune vs. CIT (Exemption), Pune

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

ITA 893/PUN/2025[2024-25]Status: DisposedITAT Pune31 Jul 2025AY 2024-25

Bench: Shri Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.893/Pun/2025 Nirmala Vijay & Priya Darekar Foundation, Cit Exemption, Pune Ground Floor/1St Floor, Plot No. 7, Hadapsar S.O., Pune-411028 Vs. Pan : Aadtn5633P अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Kishor B. Phadke Department By : Shri Ramnath P. Murkunde Date Of Hearing : 24-07-2025 Date Of 31-07-2025 Pronouncement : आदेश / Order Per Astha Chandra, Jm : The Appeal Filed By The Assessee Is Directed Against The Order Dated 14.09.2024 Of The Ld. Commissioner Of Income Tax (Exemption), Pune [“Cit(E)”] Whereby He Rejected The Application Of The Assessee Filed Before Him On 09.03.2024 In Form No. 10Ab Under Clause (Iii) Of Section 12A(1)(Ac) Of The Income Tax Act, 1961 (The “Act”).

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ramnath P. Murkunde

Section 12ASection 12A(1)(ac)

Gunj Foundation, Nashik vs. CIT Exemption, Pune

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

ITA 914/PUN/2025[-]Status: DisposedITAT Pune30 Jul 2025

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.914/Pun/2025 Gunj Foundation, Cit (Exemptions), Pune House No. 247, Block No. 56, Upnagar Colony, Nashik-422006 Vs. Pan : Aafag0861K अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Bhuvanesh Kankani Department By : Shri Amol Khairnar Date Of Hearing : 28-07-2025 Date Of 30-07-2025 Pronouncement :

For Appellant: Shri Bhuvanesh KankaniFor Respondent: Shri Amol Khairnar

Section 12ASection 12A(1)(ac)Section 36A

Shri Shatriya Ahir Shimpi Samaj Mandal Cidco Nashik, Nashik vs. CIT Exemption, Pune

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

ITA 915/PUN/2025[-]Status: DisposedITAT Pune30 Jun 2025

Bench: Shri R. K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.915/Pun/2025 Shri Shatriya Ahir Shimpi Vs. Cit (Exemptions), Pune. Samaj Mandal, Plot No.37, 38, 39, Mr 2 Margashirsh Sector, Sant Namdeo Panth Datta Chowk, Cidco, Nashik- 422009. Pan : Aajts3703K Appellant Respondent Assessee By : Shri Bhuvanesh Kankani Revenue By Shri Amit Bobde : Date Of Hearing : 30.06.2025 Date Of Pronouncement : 30.06.2025 आदेश / Order Per R. K. Panda, Vp : This Appeal Filed By The Assessee Is Directed Against The Order Dated 14.09.2024 Of The Ld. Cit(Exemption), Pune Rejecting The Application For Grant Of Registration U/S 12A Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) & Cancelling The Provisional Registration Granted Earlier U/S 12Ab Of The Act.

For Appellant: Shri Bhuvanesh Kankani

Section 12ASection 12A(1)(ac)

Jito Mulund Chapter Foundation, Thane vs. CIT Exemption, Pune

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

ITA 2528/PUN/2024[-]Status: DisposedITAT Pune23 Jun 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamorejito Mulund Chapter Foundation Cit (Exemption), Pune Manba House, Plot No-A 79, Vs. Road No.16, Wagle Estate, Thane (West), - 400604, Maharashtra Pan: Aafcj5968C (Appellant) (Respondent) Assessee By : Shri Ravi Gupta Department By : Shri Sandeep Sengupta, Cit Date Of Hearing : 02-06-2025 Date Of Pronouncement : 23-06-2025 O R D E R

For Appellant: Shri Ravi GuptaFor Respondent: Shri Sandeep Sengupta, CIT

Section 12ASection 12A(1)(ac)

Nashik Malayalee Cultural Association, Nashik vs. CIT Exemption, Pune

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

ITA 483/PUN/2025[2024-25]Status: DisposedITAT Pune12 Jun 2025AY 2024-25

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 12A(1)(ac)Section 80G

Nashik Malayalee Cultural Association, Nashik vs. CIT Exemption, Pune

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

ITA 482/PUN/2025[NA]Status: DisposedITAT Pune12 Jun 2025

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Abhay AvchatFor Respondent: Shri Vishwas S. Mundhe

Section 12ASection 12A(1)(ac)Section 80G

Nirangdin Trust, Surat vs. CIT(Exemption) Ahmedabad, Ahmedabad

ITA 295/SRT/2025[NA]Status: DisposedITAT Surat11 Jun 2025

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.293 To 295/Srt/2025 (Hybrid Hearing) Nirangdin Trust, Vs. The Cit(Exemption), 12, P. K. Vakil Atashbehram, P. K. Ahmedabad Vakil Street, Shahpore, Gujarat – 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabtp1097M (Appellant) (Respondent) Appellant By Shri Rasesh Shah, Ca Respondent By Shri Mukesh Jain, Cit-Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 11/06/2025

Section 12ASection 12A(1)(ac)Section 253(3)