FORUM FOR ETHICS REVIEW COMMITTEES INDIA,MUMBAI vs. CIT (EXEMPTIONS) MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, ‘F’ BENCH
Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR
PER AMIT SHUKLA (J.M): The aforesaid appeals have been filed by the assessee against two separate orders, both dated 19.01.2026, passed by the learned
2 ITA No.6186 & 6190-Mum-2026 Forum For Ethics Review Committees India Commissioner of Income-tax (Exemptions), Mumbai, whereby the applications filed by the assessee in Form No. 10AB seeking renewal of registration under section 12AB and renewal of approval under section 80G(5) of the Income-tax Act, 1961, have been rejected.
Brief facts are that the assessee is a charitable institution which was
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