THE SPASTICS CENTRE KANPUR,KANPUR vs. INCOME TAX OFFICER, EXEMPTION WARD, KANPUR, KANPUR
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Income Tax Appellate Tribunal, SMC BENCH, LUCKNOW
Before: SHRI. SUDHANSHU SRIVASTAVA
This appeal has been preferred by the Assessee against the order dated 10.11.2025, passed by the Addl/JCIT(A)-6, Mumbai for Assessment Year 2016-17. 2.0 The brief facts of the case are that the assessee is a charitable trust created vide Trust Deed dated 25.04.1990, engaged in charitable activities for the benefit of the general public by providing medical facilities, medical intervention, treatment, and special education to spastics and other physically and mentally challenged children. The assessee holds valid registration under section 12A of the Income Tax Act, 1961 (hereinafter called 'the Act’), granted by the Ld. Commissioner of Income-tax-I, Kanpur on 31.12.1991, and recognition under Section 80G of the Act.
ITA No.943/LKW/2025 Page 2 of 10
1 For the assessment year under consid
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