SIDDHAKALA BHAKTA MANDAL,MUMBAI vs. CIT (EXEMPTION), , MUMBAI

These are the appeals preferred by four different trusts against the order passed under section 12 AA of the Income-tax Act, 1961 (the Act), by The Commissioner Of Income Tax (Exemption), Mumbai involving identical facts and therefore, disposed of by this common order.

These four appeals are as under:- a. is filed by Shree Siddhakala Vishwath Mandal Kandivali W [ PAN AADTS9609L] against the order for registration or approval or rejection / cancellation passed by The Commissioner Of Income Tax ( Exemptions), Mumbai dated 10th March, 2023 rejecting the application in form number 10AB seeking registration under section 12 AB of the Act for the reason that application filed by the assessee was not complete, all the documents required to be accompanying the applications were not furnished

In the result, all these 4 appeals are allowed as directed above for statistical purposes.