ASIAN HEART PAEDIATRIC CHARITABLE TRUST,MUMBAI vs. THE COMMISSIONER OF INCOME-TAX (EXEMPTION), MUMBAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, “C” BENCH, MUMBAI
Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI MAKARAND VASANT MAHADEOKAR, HON’BLE
PER: SHRI MAKARAND VASANT MAHADEOKAR :
These two appeals by the assessee are directed against two separate orders, both dated 25.02.2026, passed by the learned Commissioner of Income Tax (Exemptions), Mumbai [“CIT(E)”], in Form No. 10AD. Since the appeals arise from connected applications made by the same assessee and the rejection of the application under section 80G of the Income-tax Act, 1961 [“the Act”] is founded upon the rejection of the application for renewal of registration under section (Assessment Year 2026-27) 12AB of the Act, both appeals were heard together and are being disposed of by this common order.
The grounds raised by the assessee in ITA No.
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.