PUJYA SINDHI PANCHAYAT TRUST ,MUMBAI vs. ITO EXEMPTION 18(3), MUMBAI
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Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI
Before: HON’BLE NARENDER KUMAR CHOUDHRY & HON’BLE MAKARAND VASANT MAHADEOKAR
PER: NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER: This appeal has been preferred by the Assessee against the order dated 28.10.2025, impugned herein, passed by the National Faceless Appeal Centre(NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2019-20. 2. In the instant case, the Assessing Officer (in short, “the AO”), vide assessmen
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