SHRI GURUMAULI SEVABHAVI SANSTHA,NASHIK vs. THE ITO EXEMPTIION ARD 1(1), NASHIK
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Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE
Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE
PER VINAY BHAMORE, JM: These appeals filed by the assessee are directed against the separate orders dated 30.04.2026 passed by Ld. CIT(A)/NFAC for the assessment years 2018-19 and 2019-20 respectively.
Since the facts are identical and both the appeals were heard together, therefore, we proceed to dispose of the same by this common order. ITA No.2685/PUN/2026, A.Y. 2018-19 :
Facts of the case, in brief, are that the assessee is a trust and has filed its return of income on 30.08.2018 by declaring income of Rs.Nil after claiming exemption. The return was processed by CPC after making certain adju
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