KOLSA MOHALLA RANAVAV HALAI MEMON JAMAT,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI, MUMBAI
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Income Tax Appellate Tribunal, “E” BENCH; MUMBAI
Before: SHRI VIKRAM SINGH YADAV & SHRI SIDDHARTHA NAUTIYAL
PER VIKRAM SINGH YADAV, A.M : These are two appeals filed by the Assessee against the respective orders of the Learned Commissioner of Income Tax (Exemption), Mumbai [‘Ld.CIT(E)’] dated 01.03.2026 and 25.03.2026, respectively, wherein the Assessee’s applications seeking renewal of registration u/s. 12AB and 80G have been rejected.
At the outset, it is noted that there is a delay of 25 days in filing the appeal ITA No.4832/Mum/2026 as pointed out by the Registry. After hearing the ld DR and perusing the material placed on record, we find that there was reasonable cause fo
The order continues below.
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