Jammat-E-Islami Hind Vs CIT (Exemptions

Income Tax Appellate Tribunal (Delhi C Bench) 20 Nov 2023 Income Tax Appeal No. 1289/DEL/2023 (2023) 11 ITAT CK 0058
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 1289/DEL/2023

Hon'ble Bench

M. Balaganesh, (AM); Anubhav Sharma, J

Advocates

Dr. Rakesh Gupta, Somil Agarwal, Waseem Arshad

Final Decision

Allowed

Acts Referred
  • Income Tax Act, 1961 - Section 12AB(4), 119, 131, 133, 143(2), 143(3), 148, 153A, 292B

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 11 ITAT CK 0058
  • Coram: M. Balaganesh, (AM); Anubhav Sharma, J
  • Bench: Division Bench
  • Advocates: Dr. Rakesh Gupta, Somil Agarwal, Waseem Arshad
  • Result: Allowed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 12AB(4), 119, 131, 133, 143(2), 143(3), 148, 153A, 292B
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.