SHREE MEERA GO SEWA SAMITI SATLAWAS,SHREE MEERA GO SEWA SAMITI SATLAWAS vs. CIT EXEMPTION JAIPUR, CIT EXEMPTION JAIPUR
No AI summary yet for this case.
Income Tax Appellate Tribunal, “DB” BENCH JODHPUR
PER MAKARAND VASANT MAHADEOKAR, AM:
This appeal by the assessee is directed against the order dated 27.09.2025 passed by the learned Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as "the CIT(E)"], in Form No. 10AD, rejecting the assessee's application for 2 Shree Meera Go Sewa Samit Satlawas registration under section 12AB of the Income-tax Act, 1961[hereinafter referred to as "the Act"]. In Form No. 36, the assessee has described the impugned order as having been passed under section 12AB(1)(b)(ii) of the Act.
Condonation of delay
At the outset, the Registry has reported a delay of 48 days in filing t
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.