AANANDI SHREE SANSTHA,MADANGANJKISHANGARH vs. CIT EXEMPTION, JAIPUR
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Income Tax Appellate Tribunal, ‘A’ BENCH, JAIPUR
Before: Smt. Annapurna Gupta & Shri T.R. Sentil Kumar
PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-
These two appeals are filed by the assessee as against the separate order both dated 18.09.2025 passed by the Commissioner of Income Tax (Exemption), Jaipur denying registration u/s 12AB and 80G(5) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).
Brief facts of the case are, the assessee is a society registered under the Rajasthan Societies Registration Act, 1958 and Rajasthan Public Trust Act, 1959 with the charitable objects to provide for I.T.A No. 1587 & 1588/JPR/2025 Page No 2 Aanandi Shree Sanstha
vocational training to poor backward person (Handicapped woman) of rural and urb
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