URMILA DEVI MAHGAYA PROPKARI TRUST,BHARATPUR vs. EXEMPTION WARD 1 , 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, Urmila Devi Mahgaya Propkari Trust by filing the present appeal, sought to set aside the impugned order dated 17.03.2026 passed by the Commissioner of Income Tax (Exemption), Jaipur on the grounds inter-alia that:- “1. On the facts and in circumstances of the case as well as in law, the Ld. C(T(Exemption) has grossly erred in rejecting the final registration application filed u/s 12AB of the Income Tax Act, 1961. Such denial of registration is invalid in law and in facts, hence deserves to be quashed.
I.T.A No. 888/JPR/2026 Page No 2
On the facts and in circumstances of the case as well as in law, the Ld. C(T(Exemption) has erred in
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