SHRI SHIV KIRPA SEWA MANDAL,DELHI vs. CIT(EXEMPTION), DELHI
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Income Tax Appellate Tribunal, DELHI BENCH, A: NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SMT. RENU JAUHRI
Per Renu Jauhri, Accountant Member:
This appeal by the assessee is directed against the order dated 15.12.2025 of the Commissioner of Income Tax (Exemption), Delhi [hereinafter referred to as the ‘Ld. CIT(E)], rejecting the application filed by the assessee for registration under section 80G of the Income-tax Act, 1961, (hereinafter referred to as the ‘Act’) and for grant of approval under clause (ii)(b)(B) of Second proviso to section 80G(5) of the Act (hereinafter referred to as the ‘Act’).
ITA No.- 895/Del/2026 Shri Shiv Kirpa Sewa Mandal
The assessee has raised the following grounds of appeal:
“ 1. That the learned CIT (Exemption), Delhi erred in law and on facts in rejecting the
The order continues below.
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