RAVIKIRAN FOUNDATION OF INDIA,CHENNAI vs. CIT, EXMEPTIONS, CHENNAI
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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI
Before: SHRI INTURI RAMA RAO & SHRI MANU KUMAR GIRI
PER MANU KUMAR GIRI, JM:
The captioned appeals arise out of separate orders both dated 22.03.2025 passed by the ld. Commissioner of Income Tax (Exemptions) [CIT(E)], whereby the applications filed by the assessee in Form No. 10AB dated 30.09.2024 seeking registration under section 12AB read with section 12A(1)(ac)(iii) and approval under section 80G(5)(iii) of the Income Tax Act, 1961, respectively, have been rejected. Since the issues inv
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