AURANGABAD THALLASAMIA SOCIETY AURANGABAD,AURANGABAD vs. ASSESSING OFFICER, AURANGABAD
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Income Tax Appellate Tribunal, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER:
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The assessee has filed these two appeals against the separate orders of the CIT (Exemption) Pune passed u/sec 12A of the Act & u/Sec.80G of the Income Tax Act, 1961 both dated 12.02.2026. The assessee has raised the grounds of appeal challenging the orders of the CIT (Exemp) rejecting the application filed for (i) registration u/s. 12AB of the Act and (ii) approval u/s. 80G of the Income Tax Act.
The brief facts of the case are that, the assessee is a public charitable trust and is undertaking charitable activities. The assessee was granted provisional registration u/s.12A(1)(ac)(vi)
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