THE CLIMATE PROJECT FOUNDATION,MUMBAI vs. CIT EXEMPTIONS MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, “C” BENCH, MUMBAI
Before: SMT BEENA PILLAI & SHRI JAGADISH
Per: SHRI JAGADISH, A.M.:
These two appeals filed by the assessee are directed against two separate orders, both dated 31.03.2026, passed by the Commissioner of Income Tax (Exemptions), Mumbai [‘the CIT(E)’]. In ITA No. 6083/Mum/2026, the assessee has challenged the rejection of its application in Form No. 10AB for registration under section 12AB of the Income-tax Act, 1961 (‘the Act’). In ITA No. 6081/Mum/2026, the ITA Nos.6081 & 6083/M/2026 The Climate Project Foundation
assessee has challenged the rejection of its application in Form No. 10AB for approval under section 80G(5) of the Act. Since both
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