IMDR ALUMNI ASSOCIATION ,PUNE vs. CIT(E) , PUNE
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Income Tax Appellate Tribunal, PUNE
Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER PAVAN KUMAR GADALE, JUDICIAL MEMBER:
- The assessee has filed the appeal against the order of the CIT (Exemption), Pune passed u/Sec.80G of the Income Tax Act, 1961.The assessee has raised the grounds of appeal challenging the order of the CIT (Exemp) rejecting the application filed for approval u/s.80G of the Income Tax Act.
The brief facts of the case are that, the assessee is registered under section 8 of the Companies Act 2013.The assessee was granted provisional registration u/s. 80G of the Act in form no.10AC . Subsequently, as per the amended, provisions of section u/sec80G of the Act, The assessee for the purpose of
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