KALPANA DILIP MEHTA FOUNDATION,MUMBAI vs. EXEM. WARD 1(4), MUMBAI, MUMBAI
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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 02.03.2026, 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 assessee is a public charitable trust stated to be regis
The order continues below.
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