SHRIRAM ASHAPURAN CHARITABLE TRUST,JAIPUR vs. THE 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, Shriram Ashapuran Charitable Trust by filing the present appeal, sought to set aside the impugned order dated 28.02.2026 passed by the Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as the ‘CIT(E)’] on the grounds inter-alia that:- “1. That on the facts and in law the impugned order passed by the Id. CIT(A) after making observations in Para No. 04 on Page 8 of the impugned order, "in I.T.A No. 928/JPR/2026 Page No 2
view of above discussion assessee's claim of registration u/s. 12AB is liable to be rejected and thus being rejected on the followings grou
The order continues below.
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