WOMENS GOLF ASSOCIATION OF INDIA,NEW DELHI vs. CIT(EXEMPTION), DELHI, DELHI
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI
Before: SHRI M. BALAGANESH & SHRI VIMAL KUMAR
PER M. BALAGANESH, A. M.:
The appeal in ITA No. 3977 & 3878/Del/2025 for AY 2027-28, arises out of the order of the ld. Commissioner of Income Tax (Exemptions), New Delhi [hereinafter referred to as ‘ld. CIT(E)’, in short] dated 25.03.2026 for registration of u/s 12AB(1)(b)(ii)(B) and 80G of the Income Tax Act, 1961. 2. This appeal has been preferred by the appellant assessee against the order da
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.