SHREE JAY JAYANT JASWANT CHARITABLE TRUST,JODHPUR vs. CIT(E), JAIPUR
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Income Tax Appellate Tribunal, “DB” BENCH JODHPUR
Before: SHRI SAKTIJIT DEY & SHRI MAKARAND VASANT MAHADEOKAR
PER MAKARAND VASANT MAHADEOKAR, AM:
This appeal by the assessee is directed against the order dated 23.12.2024 passed by the learned Commissioner of 2 Shree Jay Jayant Jaswant Charitable Trust Income-tax (Exemption), Jaipur [“CIT(E)”] in Form No. 10AD, under section 12AB(1)(b)(ii)(B) of the Income-tax Act, 1961 [“the Act”], whereby the application of the assessee for regular registration under section 12AB was rejected and the provisional registration granted on 22.07.2023 under section 12A(1)(ac)(vi) was also cancelled.
The assessee
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