SHAMSAN VIKAS SAMITI,SRIMADHOPUR vs. CIT EXEMPTION, JAIPUR, JAIPUR
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Income Tax Appellate Tribunal, JAIPUR “B” BENCH, JAIPUR
Before: SMT. ANNAPURNA GUPTA & SHRI KULDIP SINGH
PER : KULDIP SINGH, JUDICIAL MEMBER:-
The Appellant, Shamsan Vikas Samiti by filing the present appeal, sought to set aside the impugned order dated 21.03.2026 passed by the Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as the ‘CIT(E)’] on the ground that:- “1. On the facts and circumstances of the case and in law also Ld. CIT(Exemption), Jaipur grossly erred in rejecting the application for registration u/s 12AB of the Income Tax Act, 1961 only for the reason that assessee samiti not registered under the Rajasthan Public Trust , Act 1959. I.T.A No. 860/JPR/2026 Page No 2 Shamsan Vikas Samiti
That the appellant craves his indulgence to add, amend, alter or delete any or
The order continues below.
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