SHRIMAN BASTIRAMJI SARDA CHARITABLE TRUST,NASHIK, PUNE vs. ITO (EXEMPTION), WARD-1, NASHIK, NASHIK, PUNE
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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA
PER BENCH : The above 2 appeals filed by the assessee are directed against the separate orders dated 30.12.2025 of the Ld. CIT(A) / NFAC, Delhi relating to assessment years 2011-12 and 2016-17 respectively. Since identical grounds have been raised in both the appeals, therefore, these were heard together and are being disposed of by this common order for the sake of convenience. ITA No.283/PUN/2026, AY 2011-12
Facts of the case, in brief, are that the assessee is a trust registered under the Mumbai Public Trust Act, 1950. It is also registered u/s 12A as well as recognized for exemption u/s 80G of the Act. The assessee trust filed its return
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