EURO INTERNATIONAL SHIKSHAN SANSTHAN,SIKAR vs. CIT EXEMPTION,JAIPUR, 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, Euro International Shikshan Sansthan by filing the present appeal, sought to set aside the impugned order dated 31.01.2026 passed by the Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as the ‘CIT(E)’], on the ground that:- “1. That the order passed by Ld. CIT(E), Jaipur by rejecting the application u/s 12A(1)(ac)(ii) of the I.T. Act, 1961 which is wrong, unwarranted and bad in law. Kindly direct to registere the same.
That the appellant craves permission to add to or amend to any of the above grounds of appeal or to withdraw any of them.”
I.T.A No. 786/JPR/2026 Page No 2 Euro International Shikshan Sansthan
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