SHREEMATI PUNAIBEN KARSAN LADHU V O JAIN KANYA CHHATRALAYA,MUMBAI vs. CIT (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 three appeals by the assessee are directed against three separate orders, all dated 01.03.2026, passed by the learned Commissioner of Income Tax (Exemptions), Mumbai [“CIT(E)”], in Form No. 10AD. ITA Nos. 5083/Mum/2026 and 5187/Mum/2026 arise from the rejection of two applications for renewal of registration under section 12AB of the Income-tax Act, 1961 [“the Act”], whereas ITA No. 5144/Mum/2026 arises from the rejection of the application for renewal (Assessment Years NA)
The assessee had also filed Form No. 10AB on 29.09.2025 under clause (ii) of the first proviso to section 80G(5), seeking renewal of approval under
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.