NATIONAL HEALTH & EDUCATION SOCIETY,MUMBAI vs. COMMISSIONER OF INCOME TAX(EXMP.), MUMBAI., MUMBAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘B’ BENCH
Before: SHRI AMIT SHUKLA & SHRI PRABHASH SHANKAR
PER AMIT SHUKLA (J.M): These two appeals have been preferred by the assessee, National Health & Education Society, against two separate orders, both dated 30.03.2026, passed by the learned Commissioner of Income Tax (Exemptions), Mumbai [hereinafter referred to as “the learned CIT(E.)”]. By the order impugned in ITA No. 4201/Mum/2026, the learned CIT(E.) rejected the assessee’s application seeking registration under section 12AB of the Income-tax Act, 1961 (“the Act”) and simultaneously proceeded to cancel, with retrospective effect, the regist
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.