DNYANDEEP BHAUDDESHIY SEVABHAVI SANSTHA,PUNE vs. CIT (EXEMPTION), PUNE
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Income Tax Appellate Tribunal, PUNE BENCHES “A”, PUNE
Before: DR.MANISH BORAD & SHRI PAVAN KUMAR GADALE
PER DR. MANISH BORAD, ACCOUNTANT MEMBER :
The captioned appeal at the instance of assessee is directed against the order dated 18.02.2025 framed by CIT (Exemption), Pune rejecting application for grant of approval u/s.80G(5) of the Income Tax Act, 1961. 2. Registry has pointed out that the appeal is barred by limitation as the assessee has filed the appeal before this Tribunal with a delay of 100 days. Assessee has filed an affidavit explaining the reasons which led to delay. On due consideration of the said reasons, we find that ‘reasonable cause’ prevented the assessee from filing the appeal within the stipulated time limit. We find that the delay is neither deliberate nor intentional and there
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