SHRI KRISHNA GOPAL GAU SHALA SAMOITI AACHHOJAI,SHRI KRISHNA GOPAL GAU SHALA SAMOITI AACHHOJAI vs. CIT EXEMPTION JAIPUR, CIT EXEMPTION 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 27.09.2025 passed by the learned Commissioner of Income Tax (Exemption), Jaipur [hereinafter referred to as "the CIT(A)"], in Form No. 10AD, rejecting the assessee's application for 2 Shri Krishna Gopal Gau Shala Samoiti Aachhojai 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.
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