SHREE JAIN SWETAMBER TERAPANTHI SABHA CHARWAS,CHARWAS, CHURU vs. ITO WD 1, CHURU, CHURU,RAJASTHAN
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Income Tax Appellate Tribunal, “DB” BENCH JODHPUR
PER MAKARAND VASANT MAHADEOKAR, AM:
This appeal by the assessee is directed against the order dated 25.11.2025 passed by the learned Commissioner of Income Tax (Exemptions), Jaipur [“CIT(E)”], in Form No. 10AD, rejecting the application filed by the assessee in Form No. 10AB for 2 Shree Jain Swetamber Terapanthi Sabha Charwas approval under section 80G(5) of the Income-tax Act, 1961 [“the Act”].
The grounds of appeal raised by the assessee are reproduced as under:
That the Ld. CIT (Exemptions), Jaipur has grossly erred in law as well as in facts in rejecting the application of the appellant trust in Form No. 10AB for grant of approval u/s 80G(5) of
The order continues below.
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