SANTHUSTA FOUNDATION,JAIPUR vs. ITO WD 6(2), 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, Santhusta Foundation by filing the present appeal, sought to set aside the impugned order dated 04.12.2025 passed by the Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as the ‘CIT(E)’] on the grounds inter-alia that:- “1. On the ground and circumstances of the case as well as in law, the Ld. CIT(Exemption) has grossly erred in rejecting the application for approval u/s 80G of the Income Tax Act, 1961. Such denial of approval is invalid in law as well as facts of the case, hence deserves to be quashed.
I.T.A No. 869/JPR/2026 Page No 2 Santhusta Foundation
On the ground and cir
The order continues below.
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