MRPL EDUCATION TRUST,MANGALURU vs. THE COMMISSIONER OF INCOME TAX(EXEMPTIONS) BENGALURU, BENGALURU
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Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL
PER SHRI PRASHANT MAHARISHI, VICE PRESIDENT:
This appeal is filed by MRPL Education Trust against the order dated 23 July 2025 passed by the CIT(A), whereby the appeal filed by the assessee against the assessment order passed under section 143(3) read with sections 263 and 144B of the Income-tax Act, 1961, on 18 March 2024 by the National Faceless
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