JAN SHIKSHAN SANSTHAN,AURANGABAD vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), PUNE, PUNE
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Income Tax Appellate Tribunal, PUNE BENCHES “A”, PUNE
Before: DR.MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER DR. MANISH BOARD, ACCOUNTANT MEMBER :
The captioned appeal at the instance of appellant is directed against the order dated 06.03.2026 framed by CIT (Exemption), Pune denying application for grant of regular registration u/s.12A(1)(ac)(vi)-ITEM (B) of the Act.
The sole grievance of the appellant in the instant appeal is that ld.CIT(Exemption) erred in rejecting the application filed by the appellant for regular registration u/s.12A(1)(ac)(vi)-ITEM (B) of the Act without granting adequate opportunity of hearing and on the basis of a solitary notice.
At the outset, ld. Counsel for the appellant submitted that ld.CIT(Exemption) has sent the notices for making compliance on wron
The order continues below.
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