SDB DIAMOND BOURSE,SURAT vs. THE CIT(EXEMPTION), AHMEDABAD
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Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH
Before: DR. BRR Kumar & Shri Tapas Ram Misra
PER TAPAS RAM MISRA, JUDICIAL MEMBER:
The present appeal has been filed by the Assessee against order dated 30.03.2026 passed by Ld. the Commissioner of Income Tax (Exemption), Ahmedabad denying renewal of registration under section 12A(1)(ac)(ii) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).
The Ld. CIT(E) in this case had asked for details of the assessee’s objects and activities which were duly furnished by I.T.A No. 1954/Ahd/2026 B Diamond Bourse vs. CIT(E)
the assessee. On consideration of the same, the Ld. CIT(E) rejected the app
The order continues below.
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