ANNAI KANTHAMMAL RAMACHANDRAN EDUCATIONAL AND CHARITABLE TRUST,KRISHNAGIRI vs. CIT (EXEMPTION), CHENNAI, NUNGAMBAKKAM
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)") dated 19.03.2026 rejecting the registration u/s. 12AB of the Income Tax Act, 1961 (in short "the Act"). Annai Kanthammal Ramachandran Educational and Charitable Trust :- 2 -:
The assessee is a charitable trust and made an application in Form- 10AB on 29.09.2025 seeking regi
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.