SOCIETY OF ST VINCENT DE PAUL BONDEL,MANGALURU vs. CIT (EXEMPTIONS), BANGALORE
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Income Tax Appellate Tribunal, “B’’BENCH: BANGALORE
Before: SHRI BALAKRISHNAN S. & SHRI KESHAV DUBEY
PER KESHAV DUBEY, JUDICIAL MEMBER:
This appeal at the instance of the assessee is directed against the order of the ld. CIT (Exemptions), Bangalore dated 30/12/2024 vide DIN & Notice No. ITBA/EXM/F/EXM45/2024-25/ 1071697665(1) rejecting the application in Form No.10AB dated 29/06/2024 filed for Registration u/s 12AB of the Income Tax Act, 1961 (in short “the Act”).
The assessee has raised the following grounds of appeal:-
On the facts and in the circumstances of the case, the learned CIT (Exemptions) erred in rejecting and cancelling the registration u/s 12AB of the Act vide.
The order continues below.
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