MADRAS UROLOGICAL SOCIETY,CHENNAI vs. CIT EXEMPTIONS, CHENNAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S
PER PADMAVATHY.S, A.M: This appeal by the assessee is against the order of the Commissioner of Income Tax (Exemptions), Chennai (in short "CIT(E)") passed registering the society u/s. 12AB of the Income Tax Act, 1961 (in short "the Act") dated 24.03.2026. 2. The assessee is an association carrying on research activities in the field of urology by conducting workshops, seminars, conferences and awar
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.