ANDAMAN SUNNI MUSLIM JAMAETH,WIMBERLYGUNJ vs. C.I.T., (EXEMPTION), KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH AT KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
PER RAKESH MISHRA, ACCOUNTANT MEMBER:
This appeal filed by the assessee is against the order of the Commissioner of Income Tax (Exemption), Kolkata [hereinafter referred to as Ld. 'CIT(E)'] in respect of registration u/s 12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') for AY 2026- 27 dated 10.03.2026. 2. The assessee is in appeal before the Tribunal raising the following grounds of appeal:
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For that on the facts and in the circumstances of the case, the Ld. Commissioner of Income Tax (Exemption) grossly erred in rejecting the ITA No(s). 1965/KOL
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