AAPESHWAR VADI GAUSHALA SANSTHAN TAVAB,JODHPUR vs. CIT (E), JAIPUR
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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 03.11.2025 passed by the learned Commissioner of Income Tax (Exemption), Jaipur [“learned CIT(E)”], in Form No. 10AD,
2 Aapeshwar Vadi Gaushala Sansthan Tavab rejecting the assessee’s application in Form No. 10AB filed under section 12A(1)(ac)(iii) of the Income-tax Act, 1961 [“the Act”], seeking registration under section 12AB of the Act.
The assessee has raised the following grounds of appeal:
The ld. CIT (E) has erred on facts and in law in rejectin
The order continues below.
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