SHRI VARDHMAN SADHUMARGI STHANAKVASI JAIN SHRAVAK SANGH,UDAIPUR vs. CIT EXEMPTION, UDAIPUR
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Income Tax Appellate Tribunal, “DB” BENCH JODHPUR
PER MAKARAND VASANT MAHADEOKAR, AM:
This appeal by the assessee is directed against the order dated 26.06.2025 passed by the learned Commissioner of Income Tax (Exemption), Jaipur [“CIT(E)”], in Form No. 10AD, rejecting the assessee’s application for registration made under section 2 Shri Vardhman Sadhumargi Sthanakvasi Jain Shravak Sangh 12A(1)(ac)(vi), item (B), of the Income-tax Act, 1961 [“the Act”], in exercise of the powers conferred under section 12AB(1)(b)(ii)(B)(II) of the Act.
The grounds of appeal raised by the assessee are: 1.a. Theld.CIT(E) has erred in rejecting the a
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