SHREE AYYAPPA SEWA SAMITHI,NEW DELHI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI
PER MADHUMITA ROY, JM:
The instant appeal filed by the assessee is directed against the order dated 08.03.2026 passed by the Ld. Commissioner of Income
Tax (Exemptions), Delhi, whereby and whereunder the application
dated 30.09.2025 made in Form No. 10AB for approval under Section 80G of the Income Tax Act, 1961, (hereinafter referred to as the ‘Act’)
by the appellant trust stood rejected.
It is the case of the Revenue, that the assessee Trust has incurred religious expenditure exceeding 5% of its total receipt and since engaged in religious activities and running/maintaining a temple
2 Shree Ayyappa Sewa Samita under the name of Shree Dharma Sastha Temple, not eligible for the grant of
The order continues below.
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