RAMKALI BUDDHILAL SAHU SHIKSHAN SANSTHAN,SURAT vs. ITO, EXEMPTION WARD, SURAT
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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI B.M. BIYANI & SHRI PARESH M. JOSHI&
Per B.M. Biyani, A.M.:
The captioned two (2) appeals are filed by assessee; the details of these appeals are as under:
(i) ITA 737/SRT/2026 is directed against the order bearing DIN: ITBA/EXM/F/EXM45/2025-26/1087004839(1) dated 08.03.2026 passed by learned Commissioner of Income-tax (Exemption),
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ITA Nos.737 & 738/SRT/2026 Ramkali Buddhilal Sahu Shikshan Sansthan
Ahmedabad [“Ld. CIT(E)”], by which the assessee’s application for grant of registration u/s 12A/12AB of Income-tax Act, 1961 [“the Act”] has been rejected.
(ii) ITA 738/SRT/2026 is directed against the order bearing DIN: ITBA/EXM/F/EXM45/2025-26/1087004856(1) dated 08.03.2026 pa
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