GREEN TOMORROW SOCIETY,JAIPUR vs. CIT (EXEMPTION), JAIPUR
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Income Tax Appellate Tribunal, JAIPUR “A” BENCH, JAIPUR
Before: SHRI KULDIP SINGH & SHRI PRAKASH
PER : KULDIP SINGH, JUDICIAL MEMBER:-
The Appellant, Green Tomorrow Society by filing the present appeal, sought to set aside the impugned order dated 28.01.2026 passed by the Commissioner of income Tax (Exemption), Jaipur [hereinafter referred to as the ‘CIT(E)’] on the ground that:- “1. The Learned Commissioner of Income Tax (exemption), jaipur has erred in law and on facts in rejecting the application for registration under section 12AB of the Income Tax Act, 1961. The Learned CIT(E) has erred in rejecting the application on account of alleged non-compliance without appreciating that such non compliance was neither intentional nor deliberate. The Learned CIT(E) has failed to consider that the appellant wa
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